RESEARCH FOUNDATION FOR SCIENCE Vs. UNION OF INDIA

JUDGEMENT

(1.) Wp (C) No. 657 of 1995

(2.) In the order dated 15.12.1997 this court has observed that the Committee should consider the question to examine the quantum and nature of hazardous waste stock lying at the docks/ports/ICDS and recommend a mechanism for its safe disposal or re-export to the original export. It appears that the Committee has asked for the information in this regard from the government authorities concerned. The authorities concerned are directed to furnish the requisite information to the Committee within 10 days. The Committee is requested to submit its report with regard to the aforesaid matter by 16.3.1998. The Customs authorities and other authorities having custody of the hazardous wastes are directed neither to release nor auction the said wastes till further orders are passed by this court in that regard.

(3.) List on 20.3.1998.