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.
