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Judgment
W.P.(C)No. 657/95.
The High Power Committee on Management of Hazardous Wastes constituted in pursuance of the directions contained in the order dated October 13, 1997 has submitted its interim report as on 31.1.1998. In the said report, it is stated that containers containing the hazardous waste material including oil wastes were found lying at the Inland Container Depot, New Delhi as well as in the yard of the Bombay Port Trust, Bombay.
In the Order dated December 16, 1997 this Court has observed that the Committee should consider the question to examine the quantum and nature of hazardous waste stock lying at the docks/ports/ICDS and recommend a mechanism for its safe disposal or re-export to the original exporter. It appears that the Committee has asked for the information in this regard from the concerned Government authorities. The concerned authorities are directed to furnish the requisite information to the Committee within 10 days. The Committee is requested to submit its report with regard to the aforesaid matter by March 16, 1998. The Customs Authorities and other authorities having custody of the hazardous wastes are directed neither to release nor auction the said wastes till further orders are passed by this Court in that regard.
List on 20.3.1998.
SLP(C) No. 16175/97:
List on 20.3.1998 alongwith the writ petition (C) No. 657/95.