M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Though this application has been made on 2.9.1997 the learned counsel for the applicant withdraws the same in view of the direction already issued. The application is dismissed as withdrawn.

(2.) In view of our order of yesterday (21. 9.1999 question of allowing DDA to be impleaded as a party does not arise. The I.As. are dismissed.

(3.) These applications have been filed contending, inter-alia, that the direction to surrender land cannot be implemented until and unless compensation for the same is paid in accordance with law. Yesterday, we have issued notice to all the owners of the hazardous industries to show cause as to why proceeding under the Contempt of courts Act shall not be initiated for non-compliance with the direction of this court as in our view direction to surrender land is no way connected with the payment of compensation for the same.