- (1.)This Court, while disposing of the case titled G. Sundarrajan vs. Union of India, 2013 6 SCC 620, gave 15 directions for due compliance by AERB, NPCIL, DAE, MoEF, TNPCB, State of Tamil Nadu, etc. Complaining that those directions had not been complied with, the Petitioner herein filed Writ Petition No.19286 of 2013 before the Madras High Court praying for a declaration that the clearance granted by AERB for First Approach to Criticality (FAC) of Unit 1 of Kudankulam Nuclear Power Project (KK NPP) on July 11, 2013 be declared as null and void. Writ Petition was heard along with few other writ petitions like WP No.15829 of 2013 and Writ Petition No.20161 of 2013 and the same were disposed of by a common judgment dated 29.7.2013, against which the Petitioner in Writ Petition No.19285 of 2013 has come up with this Special Leave Petition. The Petitioner has also moved I.A. No.3 of 2013 in Civil Appeal No.4440 of 2013 for a direction to the respondents not to commission the Kudankulam Nuclear Plant till each of the 15 directions given by this Court in the aforementioned judgment has been complied with and till they are properly verified by an independent expert committee appointed by this Court.
(2.)When SLP (C) No.36179 of 2013 came up for hearing, we passed an order on 17.2.2014 directing the respondents to file their response with regard to steps they have taken to give effect to the fifteen directions given by this Court. In compliance, the Respondents have filed their affidavits and status report.
(3.)We heard Mr. Prashant Bhushan, learned senior counsel for the Petitioner, Mr. Mohan Parasaran, learned Solicitor General of India, Shri Rakesh Dwivedi, learned senior counsel appearing for the State of Tamil Nadu, Shri Subramonium Prasad, AAG and other learned counsel appearing for the contesting respondents.