M.C.MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the learned Attorney General and we have also heard the learned amicus curiae.

(2.) Learned Attorney general has placed before us an Action Plan for monitoring of all construction activities in Delhi and fixing of responsibility in case of violations of Master Plan, unified building Bye-laws and other illegal construction activities.

(3.) We have gone through the Action Plan and one of the questions that has arisen and for which learned Attorney General seeks some time to take instructions is: Whether officers who do not perform their duties as postulated by law and the Action Plan will be suspended pending disciplinary enquiry and proceedings under the provisions of the Prevention of Corruption Act, 1988.