M C MEHTA Vs. ARCHEOLOGICAL SURVEY OF INDIA

JUDGEMENT

(1.) It is stated by learned counsel one chowkidar has also been appointed. The appearing on behalf of Union of India other work are in progress. List after two (Archaeological Survey of India) that all the months. In the meantime the counsel for the suggestions as recorded in the court's Order Union of India shall also file the latest dated 12/4/1999 have already been taken up. photographs indicating the progress of the. It is stated that the railing is complete and work carried out at the spot.