Supreme CourtDivision Bench

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

Supreme Court Of India · Decided on 7 December 2010 · Citation: (2011) 5 SCALE 136 : (2010) 14 SCC 457

HON’BLE JUDGES
H. L. Dattu, J · D. K. Jain, J
RESULT
Allowed
CASE NUMBER
I.A. No''s. 490-492 in Writ Petition (C) No. 13381 of 1984, I.A. No''s. 460, 467 and 468 in Writ Petition (C) No. 13381 of 1984, I.A. No. 474 in Writ Petition (C) No. 13381 of 1984 and SLP (C) No. 18974 of 2005

AI Structured Summary

Not yet generated for this judgment

Judgment

9 paragraphs · 145 words
1.

We have heard Mr. Ashok Desai, learned Senior Counsel for the applicant, for some time. Before we hear him further, we would request the Members of the Central Empowered Committee to inspect the area in terms of earlier order dated 27th August, 2010 and submit a report on or before 14th December, 2010.

2.

List the matter for further hearing on 15th December, 2010 at Sr. No. 1.

ALL OTHER PENDING APPLICATIONS in W.P.(C) No. 13381/1984

3.

List all other pending applications in W.P. (C) No. 13381 of 1984 in the month of February, 2011.

SLP(C) No. 18974 of 2005

4.

Leave granted.

5.

Hearing expedited.

6.

The appeal will be heard on the SLP Paper Book. Additional documents, if any, may be filed by the parties.

7.

Ad interim order dated 5th December, 2005 is made absolute till the disposal of the appeal.