- (1.) On 29th February, 2012, when several matters were listed, in I.A. No. 43 of 2007, filed by one Kishore R. Shah, we had directed Ms. Hemantika Wahi, Learned Counsel appearing for the State of Gujarat, to file an affidavit in support of the submission that steps have already been taken in the matter. We had also directed Ms. Vibha Datta Makhija, Learned Counsel appearing for the State of M.P., to file a similar affidavit as far as the supply of fresh drinking water to the areas in and contiguous to the Union Carbide Plant in Bhopal, was concerned. As has been very frankly submitted by Ms. Jesal. who is holding Ms. Hemantika Wahi's brief, the affidavit is still to be obtained from the State of Gujarat. Ms. Vibha Datt Makhija is not present in Court, but, in any event, let this matter be adjourned for three weeks to enable both Ms. Hemantika Wahi and Ms. Vibha Datt Makhija, to file their respective affidavits.
(2.) In the affidavit to be filed by the State of M.P., details should be provided as to what steps have been taken by the City Engineer, Nagar Nigam, Bhopal, M.P., in ensuring that uncontaminated water is available to the residents of the area in and around the Plant, and also as to the steps taken for decontamination of the ground water in the area.
(3.) In IA. 43 the State of M.P. is also given three weeks time to file its affidavit in terms of the earlier directions contained in the order dated 29th February, 2012.;