AIR 1997 SUPREME COURT 734 ::1997 AIR SCW 552 ::1997 LAB. I. C. 667 ::1997 ALL. L. J. 254 ::1997 (2) SCC 353 ::(1997) 1 Scale 61 ::1997 (1) CurCC 127 ::(1996) 2 Orissa LR 435 ::(1997) 1 Supreme 418

Supreme Court Of India

Hon'ble Judge(s): Kuldip Singh, Faizan Uddin , JJ

(A) Constitution of India , Art.21, Art.48A, Art.51A, Art.47— Environmental protection - Precautionary principle - Taj mahal - Degradation due to pollution - Emissions generated by coke/coal using industries in Taj trapezium found to be main polluters - Directions issued to 292 industries located and operating in Agra to change-over within fixed time schedule to natural gas as industrial fuel or stop functioning with coal/coke and get relocated - Industries not applying for gas or relocation to stop functioning with coal/coke from 30-4-97. (Para 27 28 29) (B) Constitution of India , Art.21, Art.48A, Art.32— Environmental Pollution - Ancient monument - Taj mahal - Degradation due to pollution - Relocation of industries using coke/coal - Directions as to time schedule for relocation and facilities to be given to relocating industries. @page-SC735 The industries, out of the 292 industries listed, which are not in a position to obtain gas connections and also the industries which do not wish to obtain gas connections may approach/apply to the Corporation (UPSIDC)/Government before February 28, 1997 for allotment of alternative plots in the industrial estates outside Taj Trapezium (TTZ). The Corpor....