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M.C. Mehta vs Union of India (UOI) and Others

Supreme Court Of India · Decided on 3 August 2011 · Citation: (2011) 9 SCALE 335

HON’BLE JUDGES
V.S. Sirpurkar, J · G.S. Singhvi, J
RESULT
Allowed
CASE NUMBER
I.A. No. 2447-2448 in Writ Petition (C) No. 4677 of 1985, I.A. No. 2474-2475 in Writ Petition (C) No. 4677 of 1985, I.A. No. 2476 in Writ Petition (C) No. 4677 of 1985, I.A. No. 2348 in I.A. No. 2252 in Writ Petition (C) No. 4677 of 1985, I.A. No''s. 2501
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Judgment

25 paragraphs · 381 words

IA Nos. 2447-2448:

1.

Learned Counsel appearing for the applicant prays for and is granted adjournment on the ground of bereavement in the family of applicant.

IA Nos. 2474-2475 and 2476

2.

Copy of Report No. 89 of Monitoring Committee be given to all the concerned parties.

3.

Reply, if any, be filed within four weeks.

IA No. 2348:

4.

Mr. Puneet Jain, Learned Counsel appearing for the applicant prays for and is granted further four weeks' time to file reply of the Monitoring Committee,

IA Nos. 2501, 2502 & 2509

5.

Mr. Sanjiv Sen, Learned Counsel appearing for the M.C.D. has filed affidavit on behalf of Chief Town Planner, MCD in the Court today. The same is taken on record.

6.

We direct the Chief Town Planner to file a fresh affidavit within four weeks clarifying his affidavit dated 2.8.2011.

IA Nos. 2206-2207:

7.

Today, no one is present on behalf of ICICI bank. It will be proper if the ICICI bank is given one more opportunity to file its reply.

IA No......in W.P. (C) No. 4677 of 1985: [on behalf of Pradeep Kumar Gupta and others]

8.

Learned Counsel appearing for the applicants makes a statement that the applicants have appeared before the Monitoring Committee and they have been given time to file their objections/documents by 5th August, 2011.

9.

In that view, IA is not maintainable and stands disposed of as such.

IA No. 2366:

10.

Learned Counsel appearing for the applicant seeks time to file rejoinder to the reply filed by DDA.

11.

List the aforesaid LAs after four weeks.

SLP(C) No....CC No. 5446 of 2007:

12.

Mr. Sanjiv Tayal, Learned Counsel appearing for the applicant submits that the present petition has become infructuous. The SLP stands disposed of as such.

Contempt Petition (C) No. 9 of 2006 in W.P. (C) No. 4677 of 1985:

13.

We do not find any merit in the Contempt Petition. The Contempt Petition is, accordingly, dismissed.

Report Nos. 85 and 88 of Monitoring Committee:

14.

All the concerned parties shall file their replies to Report Nos. 85 and 88 which should reach Mr. Ranjit Kumar, Amicus Curiae by 14th August, 2011.

15.

List on 17.8.2011 at 2 p.m. for hearing of Report Nos. 85 and 88 of the Monitoring Committee only.