M C MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Directions regarding construction of nine/ten plazas on the entry point were issued in terms of the order dated 11th March, 2005. We direct the State government and MCD to file status reports by 15th July, 2005. I. A. No. 179 Reports Nos. J4 and JO:

(2.) After considering the affidavit of Mr. Rajiv Talwar, Commissioner-cum-secre- tary, Department of Transport, Government of Delhi, the matter was referred back to EPCA in terms of order dated 4th February, 2005. On detailed consideration/ reconsideration, the EPCA has submitted its 14th Report on the introduction of upgraded pollution under control certificate system. The State Government, as prayed, is granted two weeks' time to file its response.

(3.) List in the month of May, 2005 for consideration of the Report on the aspect of introduction of lambda test.