M.C. MEHTA IN RE REPORT NO. 72 FILED BY EPCA AND ALLOCATION OF NATURAL GAS TO IGL Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) We have considered the above Report filed by EPCA.

(2.) On 2nd May, 2017, learned amicus curiae had briefed us on the Report. It was pointed out on that day that use of Furnace Oil and Pet-Coke is prohibited in Delhi. It was further stated that the States of U.P., Haryana and Rajasthan had no objection if the ban is placed on the use of Furnace Oil and Pet-Coke. These State Governments were, therefore, permitted to place such a ban.

(3.) Almost four months have gone by and we are told that none of these three State Governments have taken any action in this matter. To make the situation worse, there is no representation on behalf of the State of U.P. nor is there any representation from the State of Rajasthan. Learned counsel appearing for the State of Haryana wants us to wait for two minutes so that he can get instructions from the State Government. We are not inclined to wait for two minutes so as to enable learned counsel to get instructions. Instructions should have been obtained well before the date of hearing.