- (1.) WRIT Petition (Civil) No. 50 of 1998 Heard Mr S. Muralidhar, the learned counsel appearing for the petitioners, with regard to the response of the State Government to the points raised by the Monitoring Committee with regard to its working and the expedition of medical attendance and treatment to the gas victims.
(2.) AFTER having heard the learned counsel, we are of the view that the Monitoring Committee should, through its Chairman, file an affidavit requiring time - bound action to be taken on the part of the State Government on specific points. Once this is done, this Court will be able to give time - bound directions to the State Government and ensure that the behemoth moves, at least, at a reasonable speed. A copy of this order be sent to the Chairman of the Monitoring Committee. Adjourned by two weeks. IA No. 8 of 2005 in Writ Petition (C) No. 50 of 1998
(3.) AN interim order was passed on 25-2-2005, Bhopal Gas Peedith Mahila Udyog Sangathan v. Union of India, 2012 (8) SCC 354 by which the State Government was restrained from implementing its proposal of merging the Bhopal Gas Tragedy Relief and Rehabilitation Department with its Public Health and Family Welfare Department and granting time to the State Government to file an affidavit to oppose this application, if so desired. No affidavit has been filed in opposition till today. On the other hand, the learned counsel appearing for the State Government informs us that the State Government has no objection to the prayers made in the application being granted.;