N D JAYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Even though there is no application for impleading the state of Uttaranchal as a party-respondent, but on the undisputed facts and on the oral prayer of Ms. Jaising, learned Senior Counsel appearing for the petitioners, and direct that the State of Uttaranchal be added as a party respondent. Mrs. Rachana Srivastava, who is present in Court, accepts notice and undertakes to appear for the State of Uttaranchal in this case. A copy of the necessary pleadings be served by the respective counsel on the counsel for the State of Uttaranchal within a week from today.

(2.) The State of Uttaranchal is directed to file an affidavit indicating its stand on the three aspects, namely, safety measures, environment hazards and rehabilitation more particularly, the rehabilitation of the oustees and what steps have been taken by them and what is the up-to-date status on the rehabilitation, within six weeks from today. The Ministry of Environment as well as the Tehri Hydro Development Corporation are also directed to furnish the up-to-date status report with regard to the steps taken by them in relation to the safety as well as the environmental aspect of the project. In the affidavit to be filed, the latest status of impoundment be also indicated.

(3.) Put up this matter after seven weeks for necessary directions. Order accordingly.