- (1.) Since the. report of the central pollution Control Board filed in this court on 8th of April, 1999 has not been circulated to the State of A. P. and the A. P. , Pollution Control board, as also to other parties appearing before us the consideration of that report will be taken up at the next date of hearing. In the meanwhile the central Pollution control Board may also submit a further follow up report. Copies of these shall be furnished by the central Pollution Control board to all other parties appearing here.
(2.) Counter affidavit shall be filed by the State of A. P. and consideration of I. A. No. 17 will be taken up at the next heading. Copies of I. A. No. 17 shall also be served on all parties by the counsel for the applicant.
(3.) A. P. Pollution Control board in its report dated 15th of May, 1999 has set out the follow action being taken on the neighbourhood concept being applied to the CEPT and the JETL. Andhra pradesh Pollution Control Board shall furnish a further progress report on this question by the end of November, 1999.;