M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) This relate to shifting of the Hot Mix Plants. From the various orders, it transpires that these Hot Mix Plants have already stopped functioning since February 1997 and pursuant to the orders of this court, there has been re-allotment of land in the State of Haryana and Uttar Pradesh by draw of lota. Therefore, no further order need be passed in that regard, excepting the case of one M/s. Ashok Chhabra & Co. The said company is not appearing in this court.

(2.) It is brought to our notice that M/s. Ashok Chhabra & Co. has filed a Writ Petition in the High court of Delhi which is pending for hearing since 1998. Since the question of desirability of not having Hot Mix Plants in Delhi City was in session of this Court and orders have been passed therein, we do not know under what circumstances, the High court has entertained the Writ Petition.

(3.) Be that as it may, since the said writ petition is pending before the High court, the Chief Justice, High court, the of Delhi is requested to see that the writ petition in question is heard and disposed of within two months from today. The order passed by it be communicated to this court. Put up this matter after two months.