JUDGEMENT
-
(1.) . I.A. No. 11: Affidavit be filed by Mr. P.P.Malhotra on behalf of Ministry of Labour within a week with copy to Mr. Sanjay Parikh who may give his response within two weeks thereafter. The affidavit along with the response should then be sent to the High Power Committee for its consideration with regard to term of reference No. (iv). The report may be given within four weeks of the Committee receiving the said affidavit/response.
(2.) . I.A. No. 12: Issue notice Mr. Altaf Ahmed, ASG accepts notice on behalf of Ministry of Environment & Forests. Direction is given to the Ministry of Environment & Forests to render proper and effective assistance and support to the High Power Committee so as to enable the Committee to complete its work at the earliest. IA is disposed of.
. With regard to the term contained in page 13 of the Report of the High Power Committee, the said Report gives the recommendations. The other terms of reference contained in the Notification dated 17/10/1997 have yet to be dealt with and reports submitted by the High Power Committee. Now that direction has been issued to the Ministry of Environment & Forests to render all assistance in the manner required by Prof. Menon, it is hoped that the final Reports will be submitted at the earliest. Mr. Vijay Panjwani has drawn our attention to the letter dated 30/07/1998 (page 209 of the Report) in which it is stated that the High Power Committee was expected to give its recommendations by January 1999. Perhaps because full assistance was not rendered, the reports which were proposed have not been finalised. It is hoped that these reports will be submitted without much delay.
. To come up for further orders on 10th December, 1999.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.