- (1.) We have seen the Interim Report dated 23rd February, 2013, on the progress of work undertaken by the Bhopal Municipal Corporation for providing potable water to 22 affected areas near the Union Carbide plant, Bhopal, filed by Mr. Anurag Shrivastava, Member-Secretary, M.P.State Legal Services Authority, Jabalpur, M.P., as the Chairperson of the Monitoring Committee.
(2.) There are various matters, which are yet to be completed, such as, identifying the persons entitled to the benefits of our earlier Orders for providing water-connections to their respective residences.
(3.) It has been indicated by Ms. Karuna Nundy and Mr. Sanjay Parikh, that out of the large number of applicants, who had applied pursuant to the advertisements made in terms of our earlier Order, the cases of the majority of the applicants were disallowed and that appeals preferred by them were now pending before the Commissioner, Bhopal Gas Relief and Rehabilitation, as an Appellate Authority. Although, it has been submitted by Ms. Nundy, that joint appeals are not being entertained by the Officers concerned, we are informed by Ms. Makhija, that the same have been allowed and joint appeals have been preferred and are being considered by the concerned authorities.;