ALMITRA H PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) FINAL report of the Committee has been filed. The court places its appreciation of the work done by the said Committee.

(2.) COUNSEL appearing for the Union of India undertakes to serve copies of the said report on the Chief Secretaries of all the States. Needful be done within four weeks from today. The Chief Secretaries as well as the Union of India will file their responses to the report within eight weeks thereafter. Copy of the report be also given to the counsel appearing for the central Pollution Control Board, who will file the response to the report within 12 weeks from today.

(3.) LIST this matter on a miscellaneous day after 12 weeks.