M C MEHTA Vs. UNION OF INDIA
LAWS(SC)-2002-4-92
SUPREME COURT OF INDIA
Decided on April 11,2002

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.)In pursuance of Court's order dated 7th November, 2000 and 27th November, 2001 Dr. S. D. Makhijani, Additional Director, Central Pollution Control Board (CPCB) has filed an affidavit dated 26th March, 2002 stating that CPCB has received an amount of Rs. 71.13 lacs from the Mission Management Board, Government of U.P. for the purpose of purchase and procurement of hardware components and an amount of Rs. 49.45 lacs have been received from the Ministry of Environment and Forests, Government of India as operational cost including salary and rent towards establishment of four monitoring stations in Agra. Further the feasibility of purchasing Solar Photovoltaic power for essential equipment for the Air quality Monitoring Laboratory was discussed but considering its costs CPCB has decided to procure 5 KVA Battery operating Uninterrupted Power Supply (UPS) system for all four monitoring stations with adequate back up time in compliance of the order passed by this Court.
(2.)This affidavit also indicates that on the basis of the said four monitoring stations the air quality has still not improved and there is 100 per cent. violation with regard to the RSPM level. In this view of the matter CPCB as will as the U.P. Station Pollution Control Board are directed to find out the reasons responsible for such violation of standards for RSPM and submit their report within two weeks from today. The State Government is also directed to find out whether unauthorised brick kilns/foundries/factories causing such increase in the level of RSPM are still functioning within the 20 KM radial circle of Taj Monument.
(3.)With regard to the functioning of the Agra Heritage Fund, learned counsel for the U.P. Government states that necessary report including the utilization of funds for providing better facilites to the tourists would be submitted on or before 30th April, 2002. He further states that the copies of the said report would be given to the learned counsel appearing for the CPCB, ASI and to the petitioner appearing in person as well as Mr. Krishan Mahajan. I.A. 345 in W.P. (C) 13381/84


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.