- (1.) Heard Sri A.K. Gupta, learned Counsel for the petitioner, Sri Ajay Bhanot, learned Counsel for the Union of India, Sri M.C. Chaturvedi, Chief Standing Counsel along with Sri S.P. Kesharwani, Additional Chief Standing Counsel on behalf of the State, Sri Shashi Nandan, Senior Advocate, Sri Rajeev Shukla and Sri Iqbal Ahmad Advocates on behalf of the various tanneries association, who have filed impleadment applications in the writ petition, Sri S.D. Kautilya Advocate on behalf of the Nagar Nigam, Allahabad and Dr. H.N. Tripathi through brief holder on behalf of the Pollution Board.
(2.) A short counter affidavit has been filed on behalf of the Ministry of Urban Development giving details of the financial status of the projects with regard to certain districts in the State of Uttar Pradesh, with specific reference to the scheme namely Jawahar Lal Nehru National Urban Renewal Mission (JNNURM). In Annexure-1 to the affidavit it is mentioned that two projects have been approved by the Ministry of Urban Development for Allahabad and 25% of the payment has already been released.
(3.) Sri S.P. Kesharwani, Additional Chief Standing Counsel has submitted that steps with regard to establishment of sewage treatment plants at Mori Gate are in progress. He also refers to establishment of sewage treatment plants in district Kanpur Dehat, district Kanpur Nagar as well as district Varanasi. He, however, seeks time to file details with regard to all the sewage treatment plants established, projects which are underway for establishment of new sewage treatment plants and projects which are proposed with regard to sewage treatment plants in the aforesaid three district, including the schemes pending sanction before the competent authority.;