M C MEHTA Vs. UNION OF INDIA
LAWS(SC)-1999-9-42
SUPREME COURT OF INDIA
Decided on September 23,1999

M.C.MEHTA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) This application has been filed for re-categorisation of the industry in question. In view of the reply-affidavits filed by the Member secretary of the Delhi pollution Control Committee, we see no justification to allow the re-categorisation of the industry. This I. A. accordingly stands dismissed.;


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