M. C. MEHTA Vs. UNION OF INDIA
LAWS(SC)-2004-3-147
SUPREME COURT OF INDIA
Decided on March 08,2004

M. C. Mehta Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Learned counsel appearing for the Union of India is directed to give a copy of the response filed on behalf of the Union of India to the learned amicus curiae today.
(2.) Adjourned Matter regarding compulsory switchover of all two-wheelers, three-wheelers and motor vehicles to LPG/CNG in cities other than Delhi which are equally or more polluted and IA No. 179
(3.) Two weeks' further time is granted to the States of Karnataka and Gujarat to file the requisite affidavit.;


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