- (1.) It has been pointed out to us that in the Order, D/- 11.4.2000 at internal Page No. 5 it has been recorded "We notice from the report of the State Pollution Control Board that no provision yet has been made for the confiscation of tankers which are illegally transporting the industrial effluents under the E.P. Act." We are informed that there is already such notification on 5.7.1999. To that extent the said order stands modified.
(2.) Heard learned counsel for the parties.
(3.) Today we took up the report of the District Judge, Medak, D/- 25.10.1999 in pursuance to our earlier order for considering the payment of compensation to the persons, affected villagers as recorded therein.;