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PETITIONER: M.C. MEHTA

       Vs.

RESPONDENT: UNION OF INDIA & ORS.

DATE OF JUDGMENT:       08/07/1996

BENCH: KULDIP SINGH (J) BENCH: KULDIP SINGH (J) FAIZAN UDDIN (J)

CITATION:  1996 SCC  (4) 750        JT 1996 (6)   129  1996 SCALE  (5)21

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      The Master  Plan for  Delhi 1962  (MPD-62) was prepared and enforced  under the  Delhi Development  Act,  1957  (the Act). At  that point  of  time  it  was  realised  that  the solution of  the impending  problems of the National Capital could only  be found in regional context and as such the MPD - 62  recommended that  a statutory  National Capital Region Planning Board  should be  set up  for ensuring balanced and harmonised development  of the  region. The National Capital Region Planning  Board Act,  1985 (Capital  Region Act) came into force on February 11, 1985. The National Capital Region Plan - 2001 (the Regional Plan) was published as a statutory document. In  the words  of the  then chairperson,  National Capital Region  Planning Board,  the purpose  sought  to  be achieved by the Regional Plan was as under:      "The  two  important  goals  to  be      achieved by the Regional Plan are a      balanced and harmoniously developed      region,  leading  to  dispersal  of      economic activities  and immigrants      to  Delhi,  thereby  leading  to  a      manageable Delhi.  This  is  to  be      achieved   by    the    progressive      deconcentration of  population  and      economic activities  in the  Region      and  their  judicial  dispersal  to      various    priority     towns    as      identified in  the Plan.  The Plan,      is a framework of policies relating      to     population     distribution,      settlement  system,  transport  and      communications, physical and social      infrastructure, regional  land use,      environment  and   eco-development,      management   structure   for   Plan

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    implementation and  counter  magnet      areas for development. The focus of      the  Plan  is  Delhi  whose  extra-      ordinary  growth   has  put   great      pressure on  its essential services      and   civic   facilities.   It   is      expected    that     a     vigorous      implementation  of   the   policies      contained in  the Plan  would  help      maintain the quality of life of our      National Capital." The National  Capital Region  constituted under  the Capital Region Act  includes the  union territory of Delhi and parts of the States of Haryana, Rajasthan and Uttar Pradesh. Under the Regional  Plan, three policy zones have been identified. Apart from  union territory  Delhi (Delhi)  the "ring towns" namely,  Faridabad,  Ballabgarh,  Gurgaon,  Bahadurgarh  and Ghaziabad came  to be known as Delhi Metropolitan Area (DMA) with Delhi as the core. The Delhi and the DMA are identified as two  distinct zones.  The area  beyond the  DMA upto  the National   Capital    Region   (NCR)   boundary   which   is predominantly rural  stands out as the third zone distinctly different from  the other  two. It  would be useful to quote the relevant part of para 2.1 of the Regional Plan:      "The   prime   objective   of   the      Regional Plan is to contain Delhi’s      population size  within  manageable      limits at  least by the turn of the      Century.  As   a  strategy,   after      evaluating   various    alternative      scenarios for  development, it  has      been realised  and recognised that,      in  order   to  save   Delhi   from      population   explosion,    it    is      necessary to moderate the growth in      the areas  around  it..............      The  preliminary   studies  clearly      concluded that  economic activities      with  potential   for  large  scale      employment  should  necessarily  be      located outside the DMA, preferably      at  a  distance  which  discourages      daily interaction with Delhi. Thus,      on the basis of these criteria, the      zones which came out distinctly are      Delhi UT,  the DMA  excluding Delhi      UT and,  the area beyond DMA within      NCR, for  effective application  of      the policies  and implementation of      proposals with  a view to achieve a      manageable     Delhi     and     an      harmoniously developed Region." Delhi is  recording heavy  population growth  since 1951. As the   city   grows,   its   problems   of   land,   housing, transportation and  management of  essential  infrastructure like water  supply and  sewage have become more acute. Delhi is one of the most polluted cities in the world. The quality of ambient  air is  so hazardous  that lung  and respiratory diseases are on the increase. The city has become a vast and unmanageable  conglomeration   of  commercial,   industrial, unauthorised colonies,  resettlement colonies  and unplanned housing. There is total lack of open spaces and green areas. Once beautiful  city, Delhi  now presents a chaotic picture. The only  way to  relieve the  capital city  from  the  huge additional burden  and pressures,  is to  deconcentrate  the

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population, industries  and economic  activities in the city and relocate the same in various priority towns in the NCR.      The Master  Plan for Delhi-perspective 2001 (the Master Plan) as  approved by  the Central  Government under Section 11A(2) of  the Act  was published in the Gazette of India on August 1, 1990 The question for consideration, before us, is whether   the    hazardous/noxious/heavy/large    industries operating in  Delhi are  liable to  be shifted/relocated  to other towns in the NCR?      The relevant part of the Master Plan is as under: <sls>      "HAZARDOUS AND NOXIOUS INDUSTRIES        Refer Annexure III H (a).      a)  The   hazardous-  and   noxious      industrial units  are not permitted      in Delhi.      b) The existing industrial units of      this  type   shall  be  shifted  on      priority  within   a  maximum  time      period  of   three  years.  Protect      report to effectuate shifting shall      be prepared  by the concerned units      and  submitted   to  the  Authority      within  a  maximum  period  of  one      year.(c)...........................      d) Action  shall be  taken by Delhi      Administration lo prepare a list of      individual  noxious  and  hazardous      industrial units  to be shifted and      depending on  the pollution/hazard,      administration  may   force   these      industrial units  to shift within a      maximum prescribed  period of three      years.      HEAVY AND LARGE INDUSTRIES         Refer Annexure III H (b)      a)   No   new   heavy   and   large      industrial units shall be permitted      in Delhi.      b)   The existing  heavy and  large      scale industrial  units shall shift      to Delhi  Metropolitan Area and the      National Capital  Region keeping in      view the  National  Capital  Region      plan and National Industrial Policy      of the Govt. of India.      c).................................      d) Modernisation of heavy and large      scale  industrial  units  shall  be      permitted subject  to the following      conditions:      i) It  will  reduce  pollution  and      traffic congestion.      ii) Whenever  the unit  is asked to      shift according  to the policies of      the plan,  no compensation shall be      paid for assets attained because of      modernisation.      It is  thus obvious that under the mandatory provisions of the  Master Plan  the hazardous  and  noxious  industrial units [H(a)  industries] are  not permitted  to  operate  in Delhi. So far as the existing H(a) industries are concerned, they were required to be shifted within a maximum prescribed period of  three years.  The Master  Plan came into force in August, 1990 H(a) industries should have been shifted by the

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end of  1993. It  is unfortunate  that  no  action  in  this respect  was   taken  by   the  authorities  concerned.  The industries were  required to  prepare and submit the project reports to  effectuate shifting.  This was to be done within one year  of the  coming into force of the Master Plan. None of  the  H(a)  industries  submitted  the  required  project reports within  the statutory period of one year. We have no hesitation in holding that the H(a) industries are operating  in Delhi  illegally and in utter violation of the  mandatory   provisions  of   the  Master   Plan.  Delhi Administration was under a statutory obligation to prepare a list of  H(a) industries.  No such  list was prepared within the statutory  period of  three years. It was only under the directions of  this Court  that  the  necessary  lists  were prepared.      There is  no doubt  that the  H(a) industries have been operating in  Delhi illegally  during the  last about  three years. They  must stop  operating  in  Delhi  and  relocated themselves to  some other  industrial estate  in the NCR. We are further  of the  view that the concerned officers of the Delhi Administration  are equally responsible for continuous illegal operation  of the  H(a) industries  in the  city  of Delhi. The  Chief Secretary, Delhi Administration shall hold an   inquiry    and   fix    the   responsibility   of   the officers/officials  who   have  been   wholly  re-miss   and negligent  in   the  performance  of  the  statutory  duties entrusted to them under the Master Plan.      The Master  Plan provides  that "no new heavy and large industrial units  shall be  permitted in  Delhi". Heavy  and large industries  have been  categorised as  H(b) under  the Master Plan.  It is  further provided that the existing H(b) industries shall  shift to  DMA and  the NCR keeping in view the Regional  Plan and the National Industrial Policy of the Government of  India. Although no period has been prescribed or the  shifting of  these industries  but in the absence of any such  provision the  shifting has  to be  done within  a reasonable time.  Period of  six years from August 1990 when the Master  Plan came  into force,  is more  than reasonable period for  these industries  to shift  from Delhi.  Some of these industries  have,  during  the  course  of  arguments, offered for  modernisation  and  also  for  conversion  from polluting to non-polluting industries. The offers are simple ipse-dixit with  no material.  We are  not impressed  by the offers made  by these  industries at  this late  stage. They should have modernised or changed the process of manufacture during the  six years  they have been operating in violation of the Master Plan. We, therefore, reject these offers.      It  may  be  mentioned  that  H(a)  and  H(b)  type  of industries have  been  indicated  in  Annexure  III  to  the Master Plan.      This  Court  has  been  monitoring  this  matter  since January, 1995.  On March  24, 1995 this Court took notice of the growing pollution in Delhi in the following words:      "A  very   grim   picture   emerges      regarding increase  of pollution in      the city  of  Delhi  from  the  two      affidavits filed  by Sh  D S  Negi,      Secretary (Environment)  Govt .  of      Delhi. He  has pointed out that the      population or Delhi which was about      17 lakhs  in 1951  has gone  up  to      more 95  as per the 1991 census. In      fact, more  than 4  lakh people are      being added  to the  population  of      Delhi every year out of which about

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    3 lakh are migrants. Delhi has been      categorised  as   the  fourth  most      polluted city  in  the  would  with      respect to concentration of Suspend      Particulate  matter  (SPM)  in  the      ambient  atmosphere  as  per  World      Health Organisation  Report,  1989.      From NEERI’s  annual report  (1991)      it  is   obvious  that   the  major      contribution,   so   far   as   air      pollution is  concerned, is  of the      vehicular    traffic     but    the      industries in  the  city  are  also      contributing about  30% of  the air      pollution. So  far as the discharge      of effluent in Yamuna is concerned,      the  industries   are   the   prime      contributors apart form the MCD and      NDMC  which  are  also  discharging      swage directly into river Yamuna.      On  the  same  day  this  Court  directed  the  Central Pollution Control  Board to  issue notices to the industries in the following words:      "We direct  the  Central  Pollution      Control Bard  (hereinafter referred      to  as  ’the  Board")  through  its      Member    Secretary     to    issue      individual  notices  to  all  these      8378 industries  indicating therein      the fact  that they  are  polluting      industries  and  are  operating  in      non-conforming areas  in  violation      of the Delhi Master Plan formulated      under  the       Delhi  Development      Authority    Act,    1957,    Delhi      Municipal Corporation Act, 1957 and      the Factories  Act, 1948. The first      Master   Plan    for   Delhi    was      formulated’in 1962  and the  second      Master Plan  called  the  MPD  2001      came into force on August 1,  1990.      Needless to  say that  Master  Plan      provides setting  up of  industries      only in  conforming areas  i.e. the      industrial areas earmarked for that      purpose.  The   individual  notices      shall  also   indicate  that  these      industries     have     to     stop      functioning in  the city  of  Delhi      and be  re-located   elsewhere.  It      may also  be stated  in the notices      that  if   for  the   purposes   of      relocation the  industries  require      any  help   from   any   Government      Department/Agency,  they  may  file      their objections  in  that  respect      before the  Secretary, Environment,      Delhi Administration.           The individual  notices  shall      be issued by the Board to all these      industries before  April 30,  1995.      Apart  from  individual  notices  a      public notice  in this  respect  in      two   English   dailies   and   two      vernacular dailies  shall  also  be

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    published  in  the  third  week  of      April, 1995.  We further direct the      Doordarshan and  All India Radio to      make announcement  in this  respect      on three  consecutive days  in  the      last week of April, 1995. Mr. Altaf      Ahmad, learned Additional Solicitor      General  has  agreed  to  give  the      language of  the notice which is to      be announced  by   the  Doordarshan      and All India Radio.           Annexure R-2 to the additional      affidavit contains  a list  of  256      hazardous and  noxious units  which      are operating  in conforming areas.      Similarly, the industries listed in      Annexure R-3  and R-4  are also air      polluting   and   water   polluting      industries. According to the Master      Plan  and  the  provisions  of  law      mentioned  above  these  industries      have  also  to  be  re-located.  We      direct   the    Member   Secretary,      Central   Pollution  Control  Board      and  other   authorities  to  treat      these units  similarly as  the 8378      units which  are to  be dealt  with      and  similarly   notices  to  these      units shall also be issued.           The   industries    concerned,      within 15 days, from the receipt of      the  notices   shall   file   their      objections,  if   any,  before  the      Secretary    Environment,     Delhi      Administration  We   further   give      liberty to the industries concerned      to approach  this  Court,  if  they      deem   it    necessary   for    any      assistance for  the purposes of re-      location."      It is  thus obvious  that as  back as March/April, 1995 the polluting  industries in  Delhi were  approached through individual  notices,   public  notices  in  the  newspapers, through Doordarshan  and All  India Radio  and were asked to relocate themselves.  This Court  offered all  assistance to the industries  in the-process of re-  location There was no response at all from the industries.      This Court  on May  8, 1995  gave further time to those industries who  had not  filed objections till that date. On May 10,  1995  this  Court  directed  the  Secretary,  Urban Development Department,  Government of  India to indicate by way of an affidavit as to which of the industrial estates in NCR are  available for  relocation, This  Court  passed  the following order:      "Mr.  M.C.  Mehta,  the  petitioner      states  that   under  the  National      Capital Region  Act, 1985,  a Board      called  National   Capital   Region      Planning     board     has     been      constituted. The Union Minister for      Urban Development  is the  Chairman      of the  Board, It is further stated      that under the Regional Master Plan      2001 prepared  under  the  National      Capital Region  Planning Board Act,

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    1985,  the  industrial  areas  have      been earmarked  in various regions.      We are  in the  process of  dealing      with 9000  odd industries operating      in the  non-  conforming  areas  of      Delhi. May  be  that  some  of  the      industries have  to be  re-located.      We request  Smt. Sheela  Kaul,  the      Union    Minister     for     Urban      Development to file an affidavit in      this Court through the Secretary of      the  Department  indicating  as  to      which  are   the  industrial  areas      available   for   re-locating   the      industries from  Delhi. This may be      done  within  six  weeks  from  the      receipt of  the order. The Registry      is directed  to send a copy of this      order  to   the  Urban  Development      Ministry  as   well   as   to   the      Secretary of the Ministry."      Pursuant to the order dated May 10, 1995 (quoted above) Secretary, Department  of Urban  Development  Government  of India filed  in this  Court details of the vacant industrial areas in  the industrial  estates at  Ghaziabad, Noida,  New Noida,  Bullandshahr,   Meerut,  Rajasthan  subdivision  and Haryana. This  Court by  the  order  dated  August  3,  1995 directed the  Delhi Administration and the Central Pollution Control Board  to display  the  details  of  the  industrial estates where industrial plots were available for relocation in their  respective offices.  The Central Pollution Control Board  was  directed  to  publish  a  notice  in  two  daily newspapers bringing  it to the notice of the industries that industrial  plots   in  various   industrial  estates   were available  for   relocation-  It   was  also  directed  that necessary  assistance   shall  be   rendered  to  all  those industries  who   wish  to   relocate  themselves.   It   is unfortunate that  despite several notices by this Court only three  industries offered to relocate themselves. This Court on August  25, 1995  directed that the H category industries be dealt  with immediately  for the  purpose of  relocation- This Court passed a detailed order in the following terms:      "Pursuant  to  this  Court’s  order      dated March  24, 1995,  May 8,1995,      may 10,  1995 and 3rd August, 1995,      affidavits  have   been  filed,  as      directed by us in these orders. Mr.      D.S. Negi Development Commissioner-      cum-Secretary (Envt), Government of      India has  filed an affidavit dated      August 23,  1995. It  is stated  in      the  affidavit  that  out  of  9164      industries,   2224    have    filed      objections.  1557   industries  are      operating in  non  -conforming  use      Zones. it  is further  stated  that      out  of   these,   170   industries      falling under  ’H’ category (Highly      Polluting) need  to  be  re-located      out   of   the   National   Capital      Territory  of  Delhi,  as  per  the      provisions of  Master Plan 2001. It      is   further   stated   that   1387      industries which   belong to Groups      F, G, D, C, E and B also require re

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    location   within    the   National      Capital  Territory  of  Delhi    in      conforming use  zones in  a  phased      manner as  stipulated in the Master      Plan 2001.           Mr. Negi  has also invited out      attention to  the fact that some of      the  Federations  representing  the      industries  which   did  not   file      objections,  have   approached  the      Chief Minister of Delhi, requesting      him to  request this  Court to give      one  more   opportunity  to   these      industries to file their objections      to the  notices which  were  issued      and  served   on  these  industries      pursuant to  this Courts  order. As      suggested    by  Mr.  Altaf  Ahmed,      Additional  Solicitor  General,  we      direct that  the  industries  which      have not  filed objections  till at      may  do  so  within  3  weeks  from      today........   Mr. Negi  has  also      stated in the affidavit that during      the last  two   decades the city of      Delhi  has   witnessed   tremendous      changes in  the industrial profile,      and as  a result, as at present, it      is estimated  that there are 93,000      industries which   are operating in      Delhi   and   majority   of   these      industries  are  in  non-conforming      use  zones.   The  copies   of  the      volumes  containing  objections  of      various industries  have been given      to Mr.  Mehta &  Mr. Ranjit  Kumar,      learned counsel  appearing in these      matters.           Dr. S.P.  Chakrabarti,  Member      Secretary of  the Central Pollution      Control  board   has   also   filed      affidavit dated August 25, 1995. It      is  stated   that  the   Board  has      published a  public notice inviting      all industries  operating  in  non-      conforming   use   zones   in   the      territory of  Delhi, to  give their      options to  shift to  the available      industrial plots  in the industrial      estates of Ghaziabad, Bulandshahar,      Meerut, Rajasthan  Sub-division and      Haryana. Copies  of  public  notice      have been  annexed along  with  the      affidavit. It may be mentioned that      prior  to  the  notice,  individual      notices were issued and served upon      all the  industries,  Mr  Panjwani,      learned counsel  appearing for  the      Central Pollution Control Board has      informed us that there is very poor      response to  the public  notice  in      the   sense    that   only    three      industrialists out of the 9164 have      come forward to seek assistance for      the purpose of re-location.

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         Mr.  Altaf  Ahmed,  Additional      Solicitor General, Mr. M.C. Mehta &      Mr. Ranjit  Kumar, learned  counsel      state that  they   will examine the      material placed  on the  record  by      the Delhi  Administration today and      thereafter   come   with   positive      suggestion as  to how  this problem      is to  be tackled. This may be done      within two  weeks. To  be listed on      September 14, 1995, at 2.00 p.m.           We are,  however, of  the view      that the  industries which  come in      ’H’ category  are to  be dealt with      immediately. According to Mr. Negi,      the  details   of  such  industries      shown in  the report  consisting of      four  volumes,   submitted  by  the      Delhi Pollution  Control Committee.      We  direct   the  Delhi   Pollution      Control Committee  to serve notices      to   industries    (’H’    category      industries), within  two weeks from      today,   indicating    that   these      industries   shall   have   to   be      relocated.  They  be  told  in  the      notice to  give their  requirements      regarding  plot-area  etc.  to  the      Committee.   The   industries   may      further    indicate    any    other      assistance they require from any of      the authorities  for the purpose of      re-location. the  industries  shall      give their  response to  the notice      within two  weeks of the receipt of      the  notice.  The  Committee  shall      thereafter examine  the requirement      of  each   of  the  industries  and      submit a  report to this Court four      weeks thereafter.  We make it clear      that so far ’H’ category industries      are   concerned    there   is    no      alternative but  to  relocate  them      outside Delhi.  We  reiterate  that      all  these   industries  shall   be      provided with  proper assistance by      the Delhi    Administration and all      other      Governments/Governmental      Authorities. in  the process of re-      location.           So   far   as   ’H’   category      industries   are   concerned,   the      matter to  come up on 3rd November,      1995. The  said industries shall be      heard end final order passed." By various  orders passed  and notices  issued by this Court from time to time, the ’H’ category and polluting industries in Delhi  were told  in clear terms that they cannot operate in the  city and  they must  relocate  to  other  industrial estates in the NCR. These industries were repeatedly offered all assistance  and incentives in the process of relocation. Again on  September 22, 1995 this Court passed the following order:      "We are of the view that to control      pollution in  the town  of Delhi is

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    the  sole   responsibility  of  the      Delhi Pollution  Control Committee.      It is  high time that the Committee      should realise  its responsibility.      We are  all assisting the Committee      to perform  the job  which has been      entrusted to  it under the law. The      Committee may  adopt any  method to      complete the  necessary survey  and      place before  this Court a complete      list of hazardous industries within      six weeks  from  today.  Meanwhile,      the   Delhi    Pollution    Control      Committee has  placed  before  this      Court  additional   list   of   341      industries, which  according to the      Committee can be categorised as ’H’      industries We  direct the Committee      to issue  individual notices to all      these industries  in similar  terms      as directed  by this  Court in  the      order  dated  August  25  95.  This      shall be  done within  10 days from      today.           The matter  to come  up on 3rd      November,    1995    for    further      directions. We  make it  clear that      all the  ’H’ category industries to      whom notices  have been issued will      have liberty  to address this Court      on November 3, 1995."      On  November  15,  1995  the  Delhi  Pollution  Control Committee (Committee)  filed a  list of the industries which were categorised  as H(a)  and H(b).  For from  agreeing  to relocate, the  industries even challenged the categorisation done by  the Committee.  They wanted  further opportunity in the matter. This Court passed the following order:      "Mr.    Altaf     Ahmad,    learned      Additional  Solicitor  General  has      invited our  attention to the three      compilations filed  by him  in this      matter. He  has filed a compilation      dated November  3, 1995  consisting      of  708  hazardous/noxious  /heavy,      and large industries in the city of      Delhi. Apart  from that  there  are      341 industries  of similar category      listed  in  the  compilation  dated      September 25,  1995. In  the  third      compilation  (green  colour)  dated      August 23,  1995, 171 industries of      the same category are listed. There      are,           thus,           1220      hazardous/noxious/heavy  and  large      industries  as   listed   in   this      compilations.         Mr.P.N.Leklli      Mr.H.N.Salve  and   various   other      learned  counsel   have  raised  an      objection that  the industries they      represent do  not come  within  the      category of hazardous/noxious/heavy      and    large     industries.    We,      therefore,  give   liberty  to  the      industries who  wish  to  represent      against       their       tentative

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    categorisation to  file  objections      before   the    Central   Pollution      Control Board  (Board)  within  one      week from  today. The  Board  shall      further indicate as to which of the      industries are  "H"(a)  and  ’H’(b)      categories as defined in the Master      Plan 2001.  Mr.Lekhi has  suggested      that since  the expertise  to  find      out  whether   an  industry  is  in      conforming or  non conforming  area      is with  the DDA it would be better      that an  officer of  the DDA should      be associated  with the  Board  for      this purpose.  We  agree  with  the      suggestion and  request Mr.P C Jain      Additional     Commissioner      of      Planning,   DDA to  associate  with      the Central Pollution Control Board      as a specialist to indicate whether      an industry is in the conforming or      non-conforming   area.   He   shall      associate    with    the    Central      Pollution   Control    Board   from      November 17,  1995. We further make      it  clear  that  if  necessary  the      board may  hear the industry and in      case it  is  further  necessary  an      officer or  official of  the  Board      may visit  the industry  for on the      spot verification, we make it clear      that the categorisation made by the      Board shall  be  final  subject  to      modification by this Court.           Mr.F S Nariman, learned senior      counsel  appearing  for  M/s  Birla      Textiles &  M/s. Shriram Industrial      Enterprises   Ltd.    along    with      Mr.Ramji    Srinivasan,     learned      counsel   appearing  for  M/s,  DCM      Silk  Mills   and  M/s.   Swatantra      Bharat   Mills   state   that   the      industries are  willing to relocate      themselves. So  far as  M/s,  Birla      Textiles  are   concerned,  it   is      stated that  the alternate land has      already been    identified  in  the      State of  Himachal Pradesh  and the      industry is willing to shift within      a reasonable time. These industries      may file  their relocation  schemes      by placing  a   short  note  before      this Court  by  next  Tuesday.  The      scheme filed  by  these  industries      shall indicate  the manner in which      they are  going to  deal  with  the      workmen  and   their     consequent      problems,  Mr.Altaf   Ahmad  states      that he  would give his response to      the relocation schemes within three      days  thereafter.  We  request  Mr.      Altaf   Ahmad   to   further   seek      instructions   from    the    Delhi      administration            regarding      possibility  of  extending  various

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    concessions  to   those  industries      which are to be relocated."      On  November   30,  1995   Mr.  Omesh   Saigai,  Member Secretary, National  Capital  Regional  Planning  Board  was present in Court. He placed on record a note regarding the relocating of  industries. He  stated that  the Board has at its disposal 5000 acres of land in various parts of the NCR. The Board  is in  the process  of  acquiring  three  hundred thousand acres  of land  in addition.  According to  him the Board has enough industrial plots to offer to the industries which are  to be relocated from Delhi. He offered plots even upto 100 acres or more for heavy and large industries.      The note dated December 1, 1995 placed on record by Mr. Saigal indicates the NCR policy measures regarding dispersal of industries and further implementation of the said policy. The salient features of the note are as under:      "Implementation   of   NCR   policy      measures  regarding   dispersal  of      industries:      This involves a number of steps:      I    Making     alternate     sites      available  to  the  industries  for      relocation.      The broad  recommendations  of  the      Planning  Committee   were  as   as      under:      a)   For locating the industries at      new sites:           i) If  the industries were non      polluting,    they     could     be      accommodated in the regular planned      industrial      areas/Estates/Zones      already    developed    or    being      developed  in   the  NCR   by   the      concerned   authorities    of   the      respective States.           ii)  In   case  of  industries      currently  listed   as   polluting/      hazardous.           -         When           these      industries are  set up at their new      location  and  they  improve  their      technology and  if they  no  longer      remain  polluting   and  hazardous,      they  can  be  located  in  regular      planned industrial areas.           -         If  such  industries      continue   to   remain   polluting,      special industrial  zones could  be      created  so   that  they   do   not      adversely   affect    the    living      environment  in  the  vicinity  and      such  industrial   zones  to   have      special  infrastructure  facilities      to take  care of the pollutants and      provide  protective   belts  around      them  to  mitigate  the  effect  of      polluting effluents, smoke, gasses,      noise  etc.,   and  any  accidental      release thereof.      b) The  land will  be allocated  to      the shifting  units on priority and      at  pre-determined   rates,  taking      into  consideration   their  future      needs     for     expansion     and

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    modernisation.      c) For  heavy industries  requiring      large sites, additional land may be      acquired where necessary.      d) Upon their relocation, the units      will be  treated as  new units  and      provided  all   facilities  as  per      industrial policy of the State.      e) Additional  back  up  facilities      such as  employee housing  etc. may      be provided wherever necessary.      f)  The   NCR  planning  Board  can      provide  loan   assistance  to  the      State Government/their agencies for      creation and  development  of  such      industrial area.      III The  restrictions which  may be      imposed    by     Delhi     Finance      Corporation on  the units  who have      taken loan from them.           The State Finance corporations      where the  units are  going  to  be      relocated   to    take   the   loan      responsibility  of  the    shifting      units financed by DFC, for which an      agreement/MOU to be reached between      Delhi  and  these  State  Financing      Corporations with  the  concurrence      of  the   appropriate  re-financing      appex  bodies.  For  financing  the      creation  of  new  assets  for  the      shifted units,  the  State  Finance      Corporations to take responsibility      as  per   the    existing  practice      invogue.      IV   Permission required  under the      Industrial  Dispute  Act  from  the      State  Government,   Department  of      Labour and Employment.      The  Department   of   Labour   and      Employment GNCT-Delhi  to sort  out      the problems  with regards  to  the      existing    labour     in     these      industries.      V    Problems relating  to shifting      of  labour  to  the  new  relocated      sites outside Delhi in the NCR.      The above  proposals are to be made      applicable  to  those  units  which      locate  themselves   in   the   NCR      itself, se  that in their relocated      position,  they  generate  economic      activities in the priority towns of      NCR    to     provide    employment      opportunities  for   the  deflected      population. To  ensure this we must      dovetail  them  with  the  plan  of      shifting.      Since the  NCR towns are within the      Commuting range  of Delhi  and each      other, the  labour can either shift      to the  new sites  or at  least can      keep commuting  till they  finally.      shift to  the  new  place.  If  the      industries are  taken too  far away

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    outside  the   region,  they   will      neither help  in the development of      the region  nor be  able to help in      the shifting of the labour force to      the new site.      VI   Setting up  of a single window      to   facilitate    relocation    of      industries.      The matter  was  discussed  in  the      Parliamentary          Consultative      Committee attached  to the Ministry      of U.A.  & E.  held on 22.08.95 and      the following decision was taken:           In   order    to    facilitate           shifting  of  industries  from           Delhi, it  is necessary that a           unified   single   agency   be           formed consisting  of all  the           participating States to act as           a nodal agency to sort out all           the    problems     of    such           industries  ranging  from  the           use of  their vacated  land to           their  establishment   at  new           sites". It would  be useful at this stage to quote the provisions of the Master  Plan under  which the  shifting  industries  are entitled to suitable incentives. <sls>              "GENERAL CONDITIONS      i)  In  allocating  new  industrial      plots, which  have been recommended      for shifting will be given priority      by the  Authority by offering plots      to the  industrial units  prior  to      shifting.      ii) Suitable  incentives  would  be      provided   to   the   shifting   of      industries.      iii) Ad hoc licencing to industrial      units shall be discontinued."      There is  on record  an affidavit  filed  by  Mr.  C.D. Tripathi on  behalf  of  Department  of  Urban  Development, Ministry of  Urban Affairs  and  Employment,  Government  of India giving following details of vacant industrial areas in the NCR: "Details of Vacant Industrial Areas ------------------------------------------------------------ U.P. Sub Region                   No.of plots     Area                                   vacant          (In acres) ------------------------------------------------------------ GHAZIABAD ----------  1. B.S.R.Road                     33              30.78  2. Loha Mandi                     83               5.39  3. S.S.G.T.Road                   20               8.11  4. Loni Road Site-II              43             832.00  5. Meerut Road Site-III           25              11.27  6. Sahibabad Site-IV              64              40.74  7. Kavi Nagar                      1               0.59  Sector - 17.  8. Udyog Kunj                      56             13.82  9. Greater Noida                   30            200.00  10. UPSIDC (Greater               563            155.80  Noida)

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11. Noida Phase-II +               37             29.70  Extn.  12. Noida Phase-III                18              5.00 BULANDSHAR ----------  13. Sikanderabad                   325             250.06  14 Gopalpur                        129              29.63  15 Khurja                            4               0.79 MEERUT ------  16. Meerut Mahanagar .                            3287.97 RAJASTHAN SUB - REGION ----------------------  1 Matsya Industrial    Area, Alwar                       33              33.10  2 Bhiwadi                            2               0.44  3 Neemrana                          30             268.00  4 Behror                             1               0.12      In addition, land for industrial use is under acquisition in the following areas.  Location                      Land under acquisition                                (acres)  1. Matsya Industrial Area,     485.00     Alwar.  2. Bhiwadi                     958.12  3. Khushkhera                  855.62  4. Neemrana                    631.50  5. Behror                       11.77  6 Sotanala                     153.65                               ----------  Total area under acquisition: 3095.66                               ----------      The material  placed before  this Court  clearly  shows that  large   number  of  plots  are  available  in  various industrial; estates  in the  NCR.  Some  of  the  industrial estates are  in the  MPA.  H(a) and H(b) industries can have no difficulty  in selecting  a suitable plot for relocation. The allotment  of the plots shall be made on proprity basis. We have  no doubt  that  reasonable  incentives,  which  are normally  provided  to  new  industries  in  new  industrial estates, shall  be extended to the shifting industries. This Court by the order dated May 10, 1996 in I.A.22 (W.P.(Civil) 4677 of  1985) has already directed and laid down the manner in which the land which would become available on account of shifting of  H(a) and H(b) industries is to be used. In view of the  huge increase  of prices of land in Delhi, the reuse of the  vacant land is bound to bring lot of money which can meet the cost of relocation.      So far  as categorising  is concerned,  this Court  has given repeated  opportunities to  the  industries  to  place their case before various authorities. In the first instance the Committee  prepared list  of H(a)  and  H(b)  categories after  affording   full  opportunity   to  the   industries. Thereafter, this  Court by the order dated December 13, 1995 permitted the  industries to  file further objections before the Central  Pollution Control  Board (the  Board) regarding categorisation. Even  after the  Board finally  decided  the categorisation the industries were not satisfied. This Court gave further opportunity by the following order:      "Learned counsel appearing for some      of the  industries which  have been      categorised   as   hazardous   have      contended that  the industries have      been wrongly categorised as ’H’. It      is   also   stated   that   similar

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    industries have  been left  out  of      the         said    categorisation.      Mr.Panjawani states  that he  along      with technical  team shall hear the      objections personally  and submit a      note to  this Court.  Mr. P N Lekhi      states that he  would make the High      Court  Bar   Association  Committee      Room available for the purpose. The      lawyers  may  meet  Mr.Panjwani  at      4,30  PM   on  Monday,   the   29th      January, 1996 in the Committee room      of Delhi High Court bar Association      Committee room."      The above  exercise was  completed and  a final list of H(a) and H(b) industries was placed before this Court.      We are  of the  view that  despite the best efforts of, the Committee  and the  Board, it may not have been possible to identify  all the  H(a) and  H(b) industries in Delhi. We shall continue to identify and relocate them.      This Court  has  given  several  opportunities  to  the identified H(a)  and H(b)  industries to  represent and file objections  against  their  categorisation.  The  industries which are  being finally  dealt with  by us  have been heard more than once and after thorough investigation and scrutiny they have been categorised as H(a) and H(b).      The Board issued notices to 9164 industries in Delhi to show cause  why they be not directed to shift from Delhi. In response to  the notices  2225 objections  were filed before the  Committee.   After  considering   the  objections   and affording opportunity of hearing, 171 units were categorised as ’H’ industries under the Master Plan. Subsequently, under the orders  of this  Court 24 more industries were permitted to file  their objections and out of which six were declared as ’H’  industries. 341  more industries  were identified by the Committee  as ’H’ industries. Yet another 708 industries were identified as ’H’ category by the Committee. It is thus obvious that 1226 (171+6+341+708) industries were identified as ’H’ category industries.      Under  directions   of  this  Court,  a  public  notice mentioning all  the 1226  industries was  published  in  the Indian Express,  Jansatta, Nav  Bharat Times  and  Times  of India dated  19th, 20th and 21st of November, 1995. Although most of  the industries  had earlier  been given  individual notices and  were heard  but despite that in the interest of justice fresh  notice by  publication was  given to  all the 1226 industries.      Out of  171 industries  (part of 1226 industries) which were identified  as ’H’ category industries, 59 did not file further objections  in response  to the  public notice. They were  earlier   heard  by   the  Committee  and  after  full investigation were  categorised as  ’H’ industries. These 59 industries, in  terms accepted  their categorisation  as ’H’ industries.      In response  to the  public notice  433 objections were received (10 objections were duplicate). The objections were considered and  the industries  were  heard  by  the  Board. Finally, the  Board identified  104 units  as  ’H’  category industries.      The Board  considered objections  of the following five industries which  are operating  in non-conforming areas and came  to   the  conclusion   that  they  were  ’H’  category industries: "(1)Pritam Singh Hari Singh 31/1A, Street No.2,

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Anand Parbat Industrial Area New Delhi-5 (2)Bansal Plywood Industry (P) Ltd. 37, Small Scale Cooperative Industrial Estate Ltd. G.T. Karnal Road, Delhi-33. (3)Gupta Industries 150, G-1, Opp. Police Station. Rest House, Badarpur, New Delhi-44. (4)Phillips Rubber Industries 299, Gokulpur, Delhi-94. (5)Philips Rubber Industries, 626-627, Loni Road, East Gokulpur, Delhi-94 "      It  may   be  mentioned  that  Vikas  Rubber  Oils  and Chemical,  Mundka,   Delhi-41,  C  R  Leather,  Resalgarden, Nangloi, Delhi  and Varun  Dychem,- 309, Naya Katra, Chandni Chowk, Delhi  are the  three industrial units which were not included in the list of 1226 industries and as such were not given  public   notice  These   industries,  however,  filed objections  before  the  Board  in  response  to  individual notices which  were considered  by the  Board and  they were categorised as  ’H’ industries,  These are  included in  the list of 104 finalised by the Board.      The picture  which emerges is that 104 units identified by the  Board, 59  units earlier identified by the Committee and 5  units Which  are operating  in  non-conforming  areas totaling  168   (104+59+5)  -  have  been,  as  at  present, categorised as ’H’ industries.      We, therefore,  hold that  168 industries  listed below are hazardous/noxious/heavy/large  industries  and  fall  in H(a) and H(b) categories under the Master Plan:- 1.  Krishna Chemicals, 3481, Gali No 1, Narang     Colony, Tri Nagar, Delhi-35 2. Delhi Stone Crushing Co. Rajokari. N.D.-38 3. New Kalkaji Stone Crushing, K.No.1229, Rajokari, N.D.-38. 4. T.R. Sethi & Sons, Rajokari, N.D-38. 5. Ahuja Stone Crushing Co. 1234/9, Rajokari, N.D-38. 6. Raj Stone Crushing Co. K.No.1249, Rajokari, N.D-38 7.  Lucky   Stone  Enterprises,  Plot  No.1,  Luthra  Forms, Rajokari, N.D-38. 8. Laxmi Stone Crushing Co, K.No.1620, V.P.Rajokari N.D.-38. 9. P.S.Sachdeva & Co, K.No.1237, Rajokari, N.G-38. 10. Raj Grit Udyog, K.No.1249, Rajokarls N.D.-38. 11. D.P.Sharma & Co., K.No.1238, Rajokari, N.D.-38. 12. Jagdish Stone, Rajokari, N.D-38. 13. Neelam  Stone Crushing  Co., K.No.1161  1162,  V  &  PO.      Rajokari, N.D.-38. 14. Bhagirithi Stone Co, K.No.1234/8, Rajokari, N.D-38 15. Asha Stone Crushing Co.K.No.1251, Rajokari,N.D-38. 16. Glaxi Paints, Shahabad Daulatpur, Delhi-42. 17. Amba Plotteries & Refractories, P.O.Gurgaon Road,     N.D.-37. 18. Daulat Ceramic Ind., P.O.Gurgaon Road, Nangal Dairy,     N.Delhi-110 037. 19. Delhi Colour of Chemical Inds.,466/6, Aggarwal Gali,     Pandara Road, Mahabir Block, Shahadra,     Delhi-32. 20. Anup Gupta, Alipur Garh, Narela Road, N.D.-36. 21. Pawan Stone Crushing Co.,Rajokari, N.D.-38. 22. Century Colour Inds, 29, Netram Marg, Begampur,.     Delhi-41.

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23. Thermal Coating P.Ltd., RZ-718, Prem Ngr, Uttam Ngr,     N.D.-59. 24. Gunjan Gupta, Gupta Stone, Rajokari, N.D.-38. 25. Kulbir Singh, Rattan Singh & Co.,Rajokari, Delhi-38. 26. Yadav Bros., Kh.No.1234/7, Vill. Rajokari Delhi-38 27. Guru Nanak Stone Crushing, Kh.No.1234/6, Vill.     Rajokari, Delhi-38. 28. Apex Chemi Colours, 232, Karawal Ngr, Delhi-94. 29. K.C.Dyers, 649/2, Devli Village, Delhi-62. 30. Monark Paints, 678/2, Nai Basti, Devli, N.D.-62. 31. New Metal Co, 1/22/1,Kirari Road, Nangloi, DLH-41. 32. Manoj Batteries, 1/59, 6A,Jauharipur Road Karawal Ngr,     Delhi-94. 33. Gupta Metal Works, Kh.No.459, Alipurgarh, Alipur,     Delhi-36. 34. Best Metal, Kh.No.39, GTK Rd, Budhpur, Alipur, Delhi-36. 35. Gulshan Metal, Kh.No.38/18, Alipur, Budhpur, Delhi-36. 36. Dinesh Metal Inds, Kh.No.1/59, Fact.No.3,     Water Works Road, P.O.Gokulpuri, Shahadra, Delhi-94. 37. Organo Dyestuffs, Gali No.1-A, Chowk Samaipur, Delhi-42. 38. Hindustan Insecticides Ltd.,Guru Gobind Singh Marg,     Delhi-15. 39. Swatantra Bharat Mills, Shivaji Marg, Delhi-15. 40. DCM Silk Mills, Shivaji Marg, Delhi-15. 41. Birla Textile Mill, Birla Lane, Subji Mandi,     Delhi-7. 42. Sri Ram Foods & Fertilizers, 15, Shivaji Marg,     P.O.B.6219, Delhi-15. 43. Mahabir Steel Rolling Mills, 658, Kabool Nagar,     G.T.Road, Shahadra, Delhi-32. 44. Lajpat Potteries, Gali No.1, Friends Colony Indl. Area,     G.T.Road, Sahadra, Delhi-95. 45. Algha Industries, Gurgaon Road, Mahapalpur, Delhi-37 46. Daya Ram & Sons, b.325/2, Nihal Vihar, Nangloi,     Delhi-41. 47. Sunchem Pvt.Ltd., F-2, DI Bldg.Indl.Complex Rohtak Road,     Nangloi, Delhi-41. 48. Narankari Crushing Co, 22/7, Kala Pahar,     New Rohtak  Road, Delhi-5. 49. Pratap Stone Crushing Co.Gali No.12, New Rohtak Road,     Delhi-5. 50. Algha Pigments, S-19/A, Badli Indl.Estate,Delhi-42 51. M/s.Ashoka Colours, 5/14/2, Karawal Nagar, Delhi-94 52. Bholi Ram & Sons Pottery, 254, Indl. Estate, Nangli     Sakrawati, Delhi-43. 53. Ambica Industries, WZ-10, Todapur, Delhi-42. 54. U.K.Paint Ltd.,365 Mallnand, Gurgaon Road, Delhi-30. 55. Guru Nanak Stone Mills, Khasra No.1234/6, Rajouri Garden     Road, New Delhi-110 038. 56. Sardar Singh Chadha, 7249, Aram Nagar, Qutab Road,     New Delhi-35. 57. Sai Chem, Kh.No.461, Sahibabad, Daulatpur,Delhi-42 58. Gian Singh Pratap Singh, 7249, Arun Nagar, Qutab     Road, New Delhi-35. 59. Laxmi Painter & Chemicals, 490/1-2-3, N.Pipal Wala     Krion, Mal-Orband Badarpur, New Delhi-44. 60. Bharat Dyes & Pigment Pvt.Ltd.Radhepuri,Delhi-51 61. Tarun Trading Co. Nihal Vihar, Delhi-41. 62. D.M.Leather, Nihal Vihar, Delhi-41. 63. Modern Leather, Jwalapuri, Delhi-41. 64. Northern India Paints, M.I.A. Ph.II. 65. Friends Chemical, Munka Village, Rohtak Road,     Delhi-41. 66. Ramesh Oil Co., Munka Village, Rohtak Road,     Delhi-41.

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67. Saini Lubricants, Munka Village, Rohtak Road,     Delhi-41. 68. Friends Chemical, Mayapuri, Indl. Area, Ph-II     Delhi-64. 69. Delhi Paint Corporation, M.I.A, Ph-I, Delhi-64. 70. J.J.Foams, Pvt.Ltd., Okhla Indl.Estate, Delhi. 71. Techno Plast India, Karampura, Delhi-15. 72. Bhatia Chemical Inds., G.T.Rd.,Sahadara, Delhi. 73. Bhatia-Rasayan Udyog.,G.T. Road, Shahadra. 74. Ashoka Udyog, Loni Road, Shahdara, Delhi. 75. Tex Dyes Industries, G.T.Road, Shahdara. ; 76. Osra Engg.Pvt.Ltd.,Hastai Village, Uttam Ngr, Delhi 77. Novex Pigments, Madipur, Village, Delhi-63. 78. Hindustan Petrochemicals, Vill. Mithapur, Badarpur. 79. BOC Gases, Shivaji Marg, N.D-15 80. M/s.Hans Paints, Colour & Varnish Works, Okhla Indl.     Area, Ph-II. 81. M/s.Essel Paints, Gadhaipur, Mehrauli, Delhi. 82. Metropaint Inds., M.I.A., Ph-1, N.D.-64. 83. Lala Ram & Sons, Nehal Vihar, N.D-41. 84. Hari Mohan & Co, Motia Khan, N.D-55. 85. Rishi Leathers, Nehal Vihar, N.D-41. 86. Swastik Enterprises, (Formerly Samir Enterprises),     Samaipur, Indl. Area, Delhi-32. 87. N.K.Leather, Hasthal Roads Rehnolla, Delhi-41. 88. Mahalakshmi Chemical 5 Inds., Bhorgarh. Narella,     Delhi-40. 89. Arora International, Jwalaheri Mktn Paschim Vihar, New     Delhi-63. 90. Uma Shankar, Khandelwal & Co., Okhla Indl. Area, Ph-II,     New Delhi-20. 91. PMC Tyres & Tubes Ind., Area, Karaval Nagar, Delhi-94, 92. Punjab Potteries, Gurgdon Road, N.D.-37. 93. Puneet International, Nangloi, N.D.-41. 94. Commercial Union Research Lab., Najafgarh Road,     New  Delhi-15. 95. Bindal Industries, Narella, Alipur Rd, Delhi-40. 96. Ashoka Pulp & Paper, Jawahar Nagar,Loni Road, Delhi-94. 97. Dhawan Engg. Works, Tahirpur Ind. Area, Shahdara,     Delhi-95. 98. Super King, Mfg(Tyres) Pvt.Ltd., Jhilmil Indl. Area,     Shahadra. 99. Idgah Slaughter House, Idgah Sadar Bazar, Delhi. 100. Associated Paints, Libaspur, Delhi-42. 101. Prem Hetal Works, A.P.I.A.. Delhi-5. 102. Bajaj Tyres, Badli Indl. Area, Ph-II, Delhi-42 103. Delhi Resin & Allied Products, Prahladpur     (Near Samaipur), Delhi-42. 104. Nav Bharat Glue Mfg.Co., Alipurs Narela Road,      New   Delhi-36. 105. Bhagwati Oxides & Chemicals Jhilmil I.A., Shahadra. 106. The Gulf Paint Corpn. Gurudwara Bala Sahib Road,     New Delhi. 107. Bhagsons Paint Inds.,(India), Badli Indl.Estate,      Delhi-42. 108. Associated Dyechem, Badli, Indl.Estate,Delhi-42. 109. Vital Chemical Pvt.Ltd.Najafgarh Road, Indl. Area,      New Delhi-15. 110. Punjab Metal Works Pvt.Ltd., Nangloi, Delhi-41. 111. Janta Paint Mart, Jhilmil Indl. Area, Shahdra,      Delhi-95. 112. New India Paint Inds., Jhilmil Tahirpur, Shahdra,      Delhi-32. 113. German Dyes & Chemicals,Jhilmil Indl.Area,Shadara. 114. Sawhney Rubber Inds., Indl.Estate, G.T.Rd., Shahadra,

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    Delhi-95. 115. Swiss Coatings (India), Karawal Ngr, Delhi-94. 116. K.L.Rathi, Steel Ltd.,Shahadra, Delhi-32. 117. Gordhan Das Rathi Steels Ltd. Loni Rd., Shahadra,      Delhi-32. 118. Nova Steels (India) Ltd., Loni Rd.,Shahadra, Delhi-32. 119. Delhi Steel Rolling Mills, Loni Rd. ? Shahadra,      Delhi-32. 120. Krishchem Inds., Okhla, N.D.-20. 121. Continental Leathers, DLF Indl. Area, Delhi-15. 122. Monark Enterprises, DLF Indl, Area Delhi-l5. 123. Jindal Plasticizers Pvt.Ltd.G.T.K.Road, Delhi-33. 124. Bharat Insecticides Ltd.,DSIDC Indl.Complex; Nangloi,      Delhi-41. 125. Pesto Chem India Ltd. Ansal Dilkhush Indl. Complex, GTK      Rd. 126. Hindustan Pulverising Mill, GTK Road, Bakoli, Delhi-36. 127. Durga Polymers, Kirari Rd., Nangloi, Delhi-41. 128. Akay Polymers Pvt.Ltd., Samaipur Badli, Delhi-42. 129. Croda Polymers Pvt.Ltd.,Samaipur,Delhi-42. 130. Super Leathers, Najefgarh Road, Nangloi,Delhi-41 131. R.A.Leathers, Rishal Garden, Najafgarh Rd., Nangloi,      N.D. 132. MDR Leathers, Jwalapuri, Phase-II, Delhi-41. 133. Dhingra Plastic & Plastiscisers Pvt.Ltd.Okhla I.A., Ph-      II. 134. Sudershan Metal Co.,New Rohtak Rd., N.D.- 5. 135. Sunil Metal Works, 39, Alipur, Budhpur, GTK Road,      Delhi-36. 136. K.K. Metal Works, Mayapuri, Ph-II, N.D.-63. 137. Vikas Chemicals, Nangloi, Delhi-41. 138. Arun Chemicals Udyog, 126, DSIDC, Okhla Indl. Area,      Delhi. 139. Shinde Kit Products, S-92, Badli Indl.Area     (S.S.Kethwaria). 140. S.Paul & Co.K.No.1231, Rajokari, N.D. 141. Dal Chand Jajoria, A-24, Keshopur, Tannery Areas      New Delhi-18. 142. Dal Chand Maurya, 240, Kaesopur, Tannery Area,     New Delhi-18. ˜ 143. Satish Kumar, 447, A-16, Keshopur, Tannery Area,      N.D.-18. 144. Khirmlar, Sh.Bhagwan Dass, A-31, Keshopur, Tannery      area N.D.-18. 145. Chetram Dal Chand, A-6, Keshopur, Tannery Area,      N.D.-18. 146. Khauji Lal, A-12, Keshopurp Indl. Area, Delhi-18. 147. Prabhu Dayal, A-16,Keshopur, Tannery Area,Delhi-18 148. Raruram, S/o Sh.Gaja Ram, A-30, Keshopur, Tannery Area,      N.D.-18. 149. Lata Devi, W/o Sh.Dal Chand, A/33, Keshopur, Tannery      Area, New Delhi. 150. Ramdhan, A-25, Keshopur, Tannery Area, N.D.-18. 151. Sanjay Bright Works, 31, DLF Indl.Area, Kirti Nagar,      N.D. 152. Satpal & Sons, 1/59/7, Johri Pur Rd., Gokul Puri,      Shahdara. 153. Om Prakash Puri & Sons, Johri Pur, Rd.,Shahadra, Delhi. 154. Al-Ahad Leathers Pvt. Ltd. K-52/2, Nihal Vhar,      Nangloi Jat. 155. Hindustan vegetable oil,, Corpn. Ltd., Subzi Mandi      Delhi-7 156. Hindustan General Industries, Nangloi,Delhi. 157. Kumar Engg. & Allied Works, B-24, Okhla Indl. Area,      Ph.-I, N.D.

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158. S.Paul & Co. 25/1/C Anand Parbat, New Delhi-5. 159. Balco Paint, 16-A, DlF Indl. Area, Delhi. 160. Balsons Paint Industry, A-93, Okhla Indl. Area, Ph-II,      New Delhi. 161. Vikas Rubber Oil & Chemicals, Mundka, Delhi-41. 162. C.R.Leather, Resal Garden, Nangloi, Delhi. 163. Varun Dychem, 309, Naya Katra, Chandni Chowk, Delhi. 164. Pritam Singh Hari Singh, 31/1A, Street No.2, Anand      Parbat Industrial Area, New Delhi-5 165. Bansal Plywood Industry (P) Ltd., 37, Small Scale      Cooperative Industrial Estate Ltd. G.T. Karnal Road,      Delhi-33. 166. Gupta Industries, 150, G-1, Opp. Police Station, Rest      House, Badarpur, New Delhi-44. 167. Philips Rubber Industries, 299, Gokulpur, Delhi-94. 168. Philips Rubber Industries, 626-627, Loni Road, East      Gokulpur, Delhi-94."      Having held the above mentioned 168 industries as ’H’ category industries, we have no hesitation in holding that these industries cannot operate in the city of Delhi.      We, therefore, hold and direct as under:      [1] The above listed 168 industries cannot be permitted to operate  and function  in  Delhi.  These  industries  may relocate/shift themselves  to any other industrial estate in the NCR.  We direct  that the  168 industries  listed  above shall stop  functioning and  operating in  the city of Delhi with effect  from November  30, 1996. These industries shall close down  and stop  functioning in  Delhi with effect from the said date.      [2] The  concerned Deputy Commissioner or Police shall, as  directed   by  us,  effect  the  closure  of  the  above industrial units with effect from November 30, 1996 and file compliance report in this Court within 15 days thereafter.      [3] The  National Capitdl  Region Planning  Board shall render all  assistance to  the industries  in the process of relocation. this direction shall go to the Board through its secretary.   The    National   Capital    Territory,   Delhi Administration, through  its Chief  Secretary and Secretary, Industries, State of Haryana through its Chief Secretary and Secretary, Industries,  State of Rajasthan through its Chief Secretary and  Secretary, Industries  and the State of Uttar Pradesh  through   its  Chief   Secretary   and   Secretary, Industries shall  provide all assistance, help and necessary facilities to  the industries  which  intended  to  relocate themselves in  the  industrial  estates  situated  in  their respective territories.      [4] The  allotment of  plots, construction  of  factory buildings, etc.  and issuance  of  any  licences/permissions etc. shall be expedited and granted on priority basis.      [5] In  order to facilitate shifting of industries from Delhi all  the four States constituting the NCR shall set up unified single  agency consisting  of all  the participating States to act as a nodal agency to sort out all the problems of such  industries. The single window facility shall be set up by  the four  States within  one month  from today.  This direction  to   the  four   States  is   through  the  Chief Secretaries of  the concerned  States.  The  Registry  shall convey this  direction separately  to the  Chief Secretaries along with a copy of this judgment. We make it clear that no further time  shall be  allowed to  set up the single window facility.      [6] The use of the land which would become available on account of  shifting/relocation of  the industries  shall be permitted in terms of the orders of this Court dated May 10,

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1996 in I.A.22 in writ petition (C) 4677/85.      [7] The  shifting industries on their relocation in the new industrial estates shall be given incentives in terms of the provisions  of the  Master Plan  and also the incentives which  are   normally  extend   to  new  industries  in  new industrial estates.      [8] The  closure order  with effect  from November  30, 1996 shall  be unconditional.  Even if  the  re-location  of industries is  not complete  they shall  stop functioning in Delhi with effect from November 30, 1996 .      [9] The  workmen employed  in the  above mentioned  168 industries shall  be entitled  to the rights and benefits as indicated hereunder:      (a)   The    workmen   shall   have      continuity of employment at the new      town and  place where  the industry      is   shifted.    The   terms    and      conditions  of   their   employment      shall  not   be  altered  to  their      detriment.      (b) The  period between the closure      of the  industry in  Delhi and  its      restart at  place    of  relocation      shall   be    treated   as   active      employment and the workmen shall be      paid   their    full   wages   with      continuity of service;      (c) All  those workmen who agree to      shift with  the industry  shall  be      given one  years wages as "shifting      bonus" to  help them  settle at the      new location,      (d) The  workmen  employed  in  the      industries which  fail to  relocate      and the workmen who are not willing      to shift  along with  the relocated      industries shall  be deemed to have      been retrenched  with  effect  from      November 30,1996 provided they have      been  in   continous  service   (as      defined  in   Section  25B  of  the      Industrial Disputes  Act, 1947) for      not  less  than  one  year  in  the      industries  concerned   before  the      said  date.   They  shall  be  paid      compensation   in terms  of Section      25-F(b) of industrial Disputes Act,      1947.  These   workman  shall  also      additional compensation;      (e) The  "shifting bonus"   and the      compensation payable to the workmen      in terms  of this judgment shall be      paid  by  the    management  before      December 31,1996.      (f) The  gratuity amount payable to      any  workmen   shall  be   paid  in      addition.      Before parting  with this  judgment we may briefly deal with 762  industries which  did not  respond to  the  public notice published in various newspapers. These industries are included in  the list  of 1226  industries which  were given public notice  by publication  in the  newspapers. These 762 industries did not file objections in response to the public notice. Ordinarily,  they should  have been  declared as ’H’ category industries  under the  Master Plan  but keeping  in

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view the  totality of  the circumstances, we are inclined to take lenient  view. A  list of these 762 industries has been placed on  record by  the Committee. We direct the Committee (Delhi Pollution  Control  Committee)  to  issue  individual notices to  these industries  within  ten  days  from  today asking them  to show  cause within  ten days  thereafter why they be  not categorised  as ’H’ industries. The objections, if any, shall be decided by the Committee within further ten days and  the report  indicating the  list of ’H’ industries shall be filed in this Court before August 20, 1996.