- (1.) The Court would like to know from the Joint Expert Committee ('Committee', for short) their answers to the following questions: 1) What is the total quantity of the manufactured Endosulfan in various Companies, Firms, etc. in the country 2) What is the quantity of the manufactured stock of Endosulfan, out of the total quantity manufactured in India, which can be exported in terms of the pending export orders 3) To which countries could exports be made and on what conditions In this connection, the Committee will examine the relevant material, including International Conventions and suggest to us the conditions on which exports of the existing manufactured stock be made 4) Net of such exports, the Court would like to know as to what steps the Government should take to dispose of the balance quantity of the manufactured Endosulfan At what stage could the material/product be destroyed While deciding these questions on disposal of the manufactured quantity of Endosulfan, the Committee would keep in mind the environmental norms whether destruction of the balance quantity would result in ecological degradation.
(2.) The Committee should give us the interim report on the above questions within three weeks.
(3.) On receipt of the Report of the Joint Expert Committee, the parties would be entitled to collect copies thereof from the Registry.;