STATE OF GUJARAT Vs. ALOK PRATAP SINGH
LAWS(SC)-2010-1-86
SUPREME COURT OF INDIA
Decided on January 28,2010

STATE OF GUJARAT Appellant
VERSUS
ALOK PRATAP SINGH Respondents

JUDGEMENT

- (1.) Permission to file SLP granted. Leave granted. The State of Gujarat has challenged the order(s) passed by the High Court of Madhya Pradesh in these appeals.
(2.) About 315 MT of waste lying at Union Carbide India Ltd. factory at Bhopal was sought to be incinerated at BEIL, Ankleshwar in Gujarat. The Madhya Pradesh State Pollution Control Board sought a direction from the High Court of Madhya Pradesh to incinerate the waste at Ankleshwar in Gujarat. This was objected to by the State of Gujarat.
(3.) Notices were issued to the respondents.;


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