MEHTA M. C. Vs. UNION OF INDIA

JUDGEMENT

(1.) IA No. 22 in Writ Petition (Civil) No. 4677 of 1985 and the connected Writ Petitions (Civil) Nos. 263, 264, 563, 569, 610,464, 266,450 and 470 of 2006 and 212 and 229 of 2008 shall be listed on 3-12-2008 and 4-12-2008 before the Bench to be nominated by the Hon'ble Chief Justice of India to hear these matters. IA No. 2331 shall also be taken up on that date along with the aforesaid cases.

(2.) BY the earlier order dated 25-8-2008, M. C. Mehta v. Union of India, 2008 (17) SCC 585 it was directed that those who want to take the benefit of the amendments to the Master Plan, 2021 shall give undertaking that no equity shall be claimed if ultimately the amendments are found to be not legal. It was also indicated that any person who makes any construction, alteration or purported misuse shall do so at his own risk.

(3.) IA No. 2331 This IA shall also be taken up on that date along with the aforesaid cases.