M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to this court's order dated 20/2/1996, affidavits have been filed by Mr Kamal Nath and other officers and members of the Special Cell. We have been taken through the affidavits. We are not satisfied with the same. We are prima facie of the view that the contempt proceedings be initiated against all these persons.

(2.) Issue notice to Shri Kamal Nath and officers from Serial Nos. 3 to 12 mentioned at p. 4 of the office report dated 14/3/1996 returnable on 12/7/1996 to show cause why they be not held guilty for contempt of court and be punished suitably.

(3.) Mr V. R. Reddy, learned Additional Solicitor General appearing for the contemners, states that the contemners as well as the other authorities of the government of India shall take immediate steps to plant the green belt as directed by this court from time to time. He may do so. He further states that he would file the progress report in this respect.