M C MEHTA Vs. UNION OF INDIA & ORS
LAWS(SC)-2018-10-140
SUPREME COURT OF INDIA
Decided on October 09,2018

M C MEHTA Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

- (1.) In the aforesaid interlocutory applications, the Union of India through the Ministry of Environment, Forests and Climate Change has filed an affidavit dated 8th October, 2018. In the affidavit, it is stated as follows: 1. Regarding use of Calcined Pet Coke (CPC) in Aluminium Industry [IA Nos. 15338 And 15739/2018 (APPLNS. For Impleadment And Directions On B/O Aluminium Association Of India) Alongwith Report No. 82 Submitted By Epca), IA No. 117497/2018 (APPLN For Clarification On Behalf Of Aluminium Association Of India)
(2.) The issue in these applications arise out of an application filed by the Aluminium Association of India. The Central Pollution Control Board (CPCB) has looked into the matter and has submitted a report dated 3rd October, 2018. In the report, it is stated as follows: "With the change in technology from Soderberg to Prebake anode, CPC of higher Sulphur is used for anode baking worldwide. The revised BIS specifications (IS 17049:2018) specify Sulphur content in CPC used for anode making in Aluminium industry as 3.5% (Max.)."
(3.) The views expressed by the CPCB have been considered by the Ministry of Environment, Forest and Climate Change which is in agreement with the CPCB.;


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