(1.) I.A. NO. 103908 OF 2019 : This Interlocutory Application has been moved by the State of Uttar Pradesh seeking clarification of this Court's order of 22 March 2018 directing Status Quo. We have heard Ms. Aishwarya Bhati, Additional Advocate General and Mr. M.C. Mehta, the petitioner-in-person. We have also perused our earlier Orders and the affidavit filed by the Commissioner, Agra Division and Chairman, Taj Trapezium Zone Pollution (Prevention and Control) Authority, Agra.
(2.) On 08 December 2017, this Court identified an urgent public interest in preparing a future-oriented comprehensive Vision Plan to preserve the Taj and its environs, being the Taj Trapezium Zone (for short, "TTZ") which is spread over six districts of Uttar Pradesh and one district (Bharatpur) in Raj as than. Directions were issued to undertake such exercise with consultation of all stake holders as well as experts in heritage (both cultural and historical), environment, wildlife and pollution-prevention. Consultation with civil society was also mandated, including with Mr. M.C. Mehta who has dedicated numerous decades to protecting the Taj.
(3.) Thereafter on 22 March 2018, learned counsel for Uttar Pradesh submitted that a vision document was likely to be prepared in consultation with the School of Planning and Architecture and that a Project Committee had been constituted for such purpose. This information was directed to be conveyed to Mr. Mehta along with the terms of reference of the Committee so that he could suggest requisite modifications and solutions.