HINDUSTAN AGRO CHEMICALS LIMITED Vs. ALKA KALA

JUDGEMENT

(1.) These proceedings have arisen pursuant to permission having been granted by the Attorney General under Rule 3(Q of the Rules to Regulate Proceedings for Contempt of the Supreme Court, 1975.

(2.) The case of the petitioner was that during the course of the proceedings in Writ Petition (C) No. 967 of 1989, a criminal contempt was committed by the officers of the Rajasthan Pollution Control Board who produced before this Court a document which purported to be a report by Neeri but which document was in fact tampered and fabricated in material respect and it is on this document that the Court relied upon for pronouncing the judgment on 13-2-1996., Indian Council for Enviro-Legal Action v. Union of India, 1996 3 SCC 212

(3.) During the course of the hearing of this petition an affidavit has been filed by the acting Director of NEERI. It will be seen that the main application in the contempt petition alleging fabrication was directed against the officials of the Rajasthan Pollution Control Board. There is no application (sic allegation) in the contempt petition against NEERI or any of its officers.