M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The additional affidavit filed by the applicant is wholly vague and cannot be acted upon specially in the face of the counter affidavit filed to-day on behalf of central pollution Control Board and the submissions made by MR. M. C. Mehta. Learned counsel for the applicant prays for and is granted two weeks' time to file a better affidavit indicating the modem technology which would be employed for commissioning the Hot Mix plant and the pollution control device which would be utilised for running the Hot Mix plant coupled with expert opinion. The affidavit should also indicate whether other requirements under the Air (Prevention and Control of Pollution) Act, 1981 and the environment Protection Act, 1986, including Rules and the Notifications issued thereunder specially the Environment Impact Assessment Notification, 1994 have been complied with or not.

(2.) List after two weeks.