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M.c. Mehta v. Union Of India

M.c. Mehta v. Union Of India

(Supreme Court Of India)

IA 364 in Writ Petition(Civil) No. 13381/1984 | 21-08-2003

M.B. Shah, J. -

I.As. 376, 387, 388, 389-390 in WP(C) No.13381/1984

1. Heard learned counsel for the parties.

2. Preliminary Confidential report submitted by the CBI is taken into consideration. On the basis of the report, we direct the higher officer of the CBI to interrogate 4, 5 or 6 more persons who are involved in the decision making of granting contract for construction of Taj Heritage Corridor. It would be open to the CBI officer to interrogate and verify their assets because it is alleged that 17 crores were released without proper sanction. Immediate action be taken by the CBI. In the inquiry report it has been stated that some papers are interpolated by some one. For this interpolation, the Director of Handwriting and expert in Forensic Laboratory would give their opinion on top priority basis without raising the contention that number of other such applications are pending for rendering opinion. The report to be submitted on or before the 11th September, 2003.

3. The report submitted by the CBI (two sets) be kept in sealed cover with the Registry.

4. List the matter on 11th September, 2003.

IA 364 in WP(C) No. 13381/1984

5. Heard learned counsel for the parties. Learned counsel for the applicants states that the applicants have complied with the norms prescribed by the NEERI as well as the Central Pollution Control Board. Joint inspection to be carried out.

I.As. 306-310, 394, 163-165, 172-174

6. Report submitted by the Monitoring Committee also to be placed on 11th September, 2003.

7. Joint inspection to be carried out.

8. All the I.As. be listed on 11th September, 2003.

9. Mr. Dipanker Gupta, Learned senior counsel for NPCC prays to file an application for intervention. Permission granted.

Advocate List

  • Mr. Anish Suhrawardy, Mr. P.K.Manohar, Ms. Shilpa Chohan, for Ms. Lalita Kaushik, Ms. Rachna Srivastava, Mr. Sudhir Kulshreshtha, Pr. Parmanand Katara,, Dr. Kailash Chand, Mr. Sushil Kumar Jain, Mr. Krishan Mahajan, (A.C.), Mr. Ajay Kumar Aggarwal, Advocates., for the Petitioner; For the UOI - Mr. Altaf Ahmed, ASG, Mr. N.N Goswarmy, Sr., Mr. Hemant Sharma, Mr. P.Pameswaran, Advocates.; For the CPCB - Mr. Vijay Panjwani, Advocates.; For the UPPCB - Mr. Pradeep Misra, Advocate; For the NPCC - Mr. Rajeev Dhawan, Sr. Ms. Sandhya Goswami, Mr. M.P.S. Tomar, Mr. R.K. Jain, Sr., Mr. J.B. Singh, Mr. P.K. Chakravarty, Mr. R.K Sharma, Advocates.; For the U.P. - Mr. Rakesh Dwivedi, Sr., Mr. Dinesh Dwivedi, Sr., Mr. Kamlendra Mishra, Mr. Manoj Mishra, Mr. Sanjay Visen, Mr. Rajeev Kumar Dubey, Mr. Abhishek Chaudhari, Ms. Vimla Sinha, Ms. Niranjana Singh, Ms. Anil Katiyar, Mr. Ashok K. Srivastava, Mr. Krishan Mahajan, (A.C.), Ms. Suchitra A. Chitale, Mr. ADN Rao, Mr. BV Balram Das, M/s. Goodwill Indeevar, Ms. Mridula Ray Bhardwaj, Laxmi Arvind, B.V. Balramdas, Advocates.

Bench
  • HON'BLE JUSTICEM.B. SHAH
  • HON'BLE JUSTICEAR. LAKSHMANAN
Eq Citations
  • (2003) 8 SCC 711
  • 2003 (6) SCALE 693
  • LQ/SC/2003/814
Head Note

Environment Protection and Pollution — National Green Tribunal, Act 2010 — Predecessor enactment, Environment (Protection) Act, 1986 — Investigation by CBI — Direction to CBI to interrogate 4 to 6 more persons involved in decision-making of granting contract for construction of Taj Heritage Corridor — Allegation that Rs 17 crores were released without proper sanction — Immediate action directed