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Judgment
I.A. No. 17
We have heard learned Counsel for the parties. In this Court's judgment in Writ Petition (C) No. 50 of 1998 etc. dated 9th August, 2012 in sub-para (12) of para 35, some directions were given with regard to the disposal of toxic materials/waste lying in and around the factory of Union Carbide Corporation Ltd., Bhopal.
It has been brought to our notice by this interlocutory application that the Madhya Pradesh High Court has been monitoring the removal of the same toxic waste in Writ Petition No. 2802 of 2004 Alok Pratap Singh v. U.O.I. and Ors. and against the orders passed by the Madhya Pradesh High Court, a SLP No. 9874 of 2012 has been filed in this Court and a Bench of this Court is now monitoring the removal of the aforementioned toxic materials/waste.
Obviously, the directions in sub-para (12) of para 35 in the judgment dated 9th August, 2012 may conflict with the orders that may be passed by the Bench hearing the SLP No. 9874 of 2012. Hence, we delete the directions given in sub-para (12) of para 35 in the judgment dated 9th August, 2012.
It will be open for the Petitioner in Writ Petition (C) No. 50 of 1998 to intervene in the aforesaid SLP (Civil) No. 9874 of 2012.
The I.A. No. 17 stands allowed accordingly.
I.A. Nos. 18 and 19
Reply be filed on behalf of the Petitioners in Writ Petition (Civil) No. 50 of 1998 within two weeks from today.
Rejoinder, if any, be filed by the applicant within two weeks thereafter. List the I. As. after four weeks.