M.C. MEHTA Vs. UNION OF INDIA (UOI) AND ORS.
LAWS(SC)-2011-9-151
SUPREME COURT OF INDIA
Decided on September 22,2011

M.C. MEHTA Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS. Respondents

JUDGEMENT

- (1.) Ia No. 485 In Wp (C) No. 13381 Of 1984 The Application Stands Disposed Of In Terms Of The Signed Order. Ia No. 376 In Wp (C) No. 13381 Of 1984
(2.) A Reply-Affidavit Has Been Filed On Behalf Of Respondents 2 To 4, Wherein Several Steps Taken For Treatment Of Biomedical Waste Have Been Indicated.
(3.) Mr Krishan Mahajan, Learned Amicus Curiae, Submits That Insofar As The Condition Of The Drains In Various Hospitals, In Particular, Lady Loyal Mahila Hospital And S.N. Medical College Premises, Is Concerned There Has Not Been Any Substantial Improvement. He Has Pointed Out That In Annexure To The Affidavit Dated 23-9-2004, Filed By The Health Secretary, The Internal Drains In The Aforementioned Two Medical Colleges Need To Be Reconstructed Anew As Almost The Entire Stretch Is Dilapidated To An Irreparable Condition. He, Therefore, Submits That Mere Repair Of The Said Drains, As Stated In The Reply-Affidavit, Would Not Serve Any Purpose. The Learned Counsel Also Points Out That The Hygiene Levels Around The Hospitals In The City Of Agra Still Continue To Be In Pitiable Condition.;


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