- (1.) After hearing the learned counsel for the parties the following directions are issued: (A) The tanneries who have paid full land cost on or before 27-4-2001, their electricity and water connections be restored if disconnected; (B) Within 10 days, the State of West bengal shall provide full list of the tanneries who have paid full land costs as on 27-4-2001 to the BOT Party with the full particulars as to the quantum of amounts paid, names and dates. The BOT Party within 10 days from the date of full lists being provided by the State of West Bengal shall obtain free from encumbrance' certificates from the Financial Institutions in respect of zones 2, 3, 4 and 5 and shall surrender the land of the said zones to the State of West bengal, so as to allot the same to the relocating tanneries. Within 30 days from the date of submission of list by the State of West bengal as above, the BOT Party shall deliver physical possession to the tanneries who have paid full land costs and the tanneries shall take such possession forthwith on intimation; (C) Ministry of Forest and environment, government of India is to approve the Detailed project Report of CETP within four weeks; (D) Central Leather Research Institute to provide Mobile Chrome Recovery Units to the State of West Bengal forthwith; (E) Shih Mei Tannery and 229 other Chinese tanneries to deposit with this Court rs. 6,54,865/- forthwith towards expenses incurred by the Central Leather Research Institute as directed in the order dated 21-4-2001. This amount shall, however, be deposited without prejudice to the contention that they have no liability to pay the same; (F) Period of completion of Zones 7 and 8 is extended until further orders.
(2.) List these matters on 20th of July, 2001 for further orders. Order accordingly.;