- (1.) This Court on 27th of July, 1999 while considering IA Nos. 2 and 17 directed that the copies of the above IA shall be served on all the parties by the counsel for the applicant. The contesting respondents have filed the counter affidavit opposing the said application. On the said date, this Court also directed the District Judge to consider the representations, if any, received in respect of the villages of Erdanoor and Ismail Khanpet since then the teamed District Judge has submitted his report.
(2.) Counsel appearing for the petitioner contends that the learned District Judge has only taken into account the crop loss suffered by the concerned villagers and he has not taken into account the entitlement of the villagers who have suffered adverse health problems. She has also prayed for disbursement of compensation from out of the amount already deposited towards the compensation. We consider it appropriate that this question shall be decided after we take the report of the learned District Judge for consideration which will be done on 25/4/2000.
(3.) As directed by this Court on the last date of hearing, the Andhra Pradesh Pollution Control Board (APPCB) has filed Progress Report dated 30/11/1999 and 27/3/2000 wherein details of the implementation status of the order of this Court dated 27/7/1999 are furnished. It is noticed from the said reports of the APPCB that certain industries have not complied with its directions consequent to which either closer orders or show cause notices have been issued to these industries by the Board and steps taken by them to comply with those directions are kept under watch by the Board. The Board shall by the next date of hearing file a fresh status report in regard to the compliance undertaken by the industries mentioned at Annexure-I to the above report so that this Court can take necessary action in regard to the defaulting industries.;