INDIAN COUNCIL FOR ENVIRO LEGAL ACTION Vs. UNION OF INDIA
LAWS(SC)-1998-1-102
SUPREME COURT OF INDIA
Decided on January 09,1998

INDIAN COUNCIL FOR ENVIRO LEGAL ACTION Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) In its interim report filed on 16/12/1997, the central Pollution Control Board has pointed out the grossly unsatisfactory working of the Common Effluent Treatment Plants at Patancheru and Bollaram. It is also pointed out that there is a Common Effluent Treatment Plant in the same area at jeedimetla also.
(2.) 72 Industries are members of PETL at Patancheru. These industries send their effluents to the Patancheru plant for treatment. On or after 31/1/1998 the Patancheru Common Effluent Treatment Plant shall not accept effluents from its member industries or any other industry unless the effluents do not exceed the limits of various parameters as follows:
(3.) All those member industries who discharge after 31/1/1998 effluents exceeding these parameters shall stop production until further orders.;


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