CENTRE FOR ENVIRONMENTAL LAW WWF 1 Vs. UNION OF INDIA
LAWS(SC)-1999-7-45
SUPREME COURT OF INDIA
Decided on July 20,1999

NAVIN M.RAHEJA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) THE States of Uttar Pradesh, Tamil Nadu, Maharashtra, Kerala, Karnataka, Assam, Manipur, Nagaland, Goa and Haryana have not filed their counter affidavits so far. No one appears today on behalf of the States of Uttar Pradesh, Tamil Nadu, Assam, Nagaland and Haryana. A notice shall issue to the Chief Secretaries of these States to either appear in person in this court on the next date or have the counter affidavits filed on behalf of those States before the next date. Any lapse on their part in this regard shall be seriously viewed. Four weeks' time is granted to the States and Union Territories, which have not filed the counter affidavits so far, to do the needful.
(2.) MR. AltafAhmed, learned Additional Solicitor General appearing for the Union of India submits that after the affidavits are filed by all the States and Union Territories, the supplementary affidavit by the Union of India shall be filed. We record that statement'. List after four weeks for directions.;


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