T.M. UMASHANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, said to be the residents of Nelamangala Taluk, Bengaluru Rural District and holders of certain parcels of agricultural land, have preferred these writ petitions essentially seeking to question the Treatment, Storage and Disposal Facility (TSDF) established by the respondent Nos.5 and 6 on a contract awarded by the respondent Nos.2 and 4.

(2.) While raising several issues concerning the compliance of the Environment (Protection) Act, 1986, Hazardous and Other Waste (Management and Transboundary Movement) Rules, 2016 as also the other cognate Environment Protection Laws, the petitioners have prayed for the reliefs as under:

(3.) These petitions were initially considered on 29.09.2016 when notices were ordered to be issued. Thereafter, on 13.12.2017, the following order came to be passed by the Court : "Sri Ashok Haranahalli, learned Senior Counsel appearing for respondent No.5 submits that respondent No.5 will deposit Rs.3,20,00,000/- [Rupees Three Crores Twenty Lakhs only] with this Court within ten days from today. Accordingly, respondent No.5 is directed to deposit Rs.3,20,00,000/- [Rupees Three Crores Twenty Lakhs only] with this Court within ten days from today. List on 02.01.2018."