JUDGEMENT
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(1.) I . A. No. 2295, 2296 in I. A. No. 22 in W. P. (C) No. 4677/1985 Heard the learned counsel for the parties.
(2.) LET the information sought for by the Central Pollution Control Board be furnished by the applicants. Whenever a meeting is fixed for the purpose of considering the prayer of
the applicants the functionaries of PWD shall also remain present. The Central
Pollution Control Board shall furnish its report within two weeks provided the applicants
furnished the requisite information to them within a week. Call after two weeks.
I.A. No. 2162-2163 in W.P.(C) No. 4677/1985 Let it be listed and heard along with the main matter.
(3.) I .A. Nos. 2263-2264A in W.P.(C) No. 4677/ 1985 Let the MCD file its response within three weeks. Call thereafter.;
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