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Judgment
I.A. No. 139 in W.P(C) No. 337/1995:
Two months time is granted to the State to complete the process.
I.A. Nos. 3121-3122 in W.P. (C) No.
202/1995:
Perused the report dated 4.11.2011 of Central Empowered Committee. The applications are, accordingly, disposed of.
Subject to the following conditions, permission is granted.
i) Before the felling of trees, approval under the Forest (Conservation) Act, 1980 for the diversion of the forest land for the 4000 MW Ultra Mega Power Project will be obtained; and
ii) wherever technically viable, instead of felling, transplanting of trees will be resorted to.
I.A. Nos. 2, 9, 11-13, 16-20, 23, 24, 28, 29 33-34/2005 and 37/2010 in W.P(C) No. 171/ 1996 with Conmt.Pet.(C) No. 290-292/1998:
Three weeks time is granted to the State of Jammu & Kashmir to file response to the report of CEC;
Post after four weeks.
I.A. Nos. 1117-1118 in W.P. (C) No. 202/1995:
Post in January, 2012.
I.A. Nos. 2421-2422 in W.P. (C) No. 202/1995:
Post in February, 2012.
I.A. Nos. 3094-3095 in W.P. (C) No. 202/1995:
C.E.C. to file its report.
List next week.
I.A. No. 925 with Conmt.Pet.(C) No. 193/2001, I.A. No. 1127 in 925 and I.A. No. 4 in Conmt.Pet(C) No. 193/2001 in W.P(C) No. 202/1995:
List week after next.
I.A. Nos. 12-13, 14-15, 16-17 & 18-19 in SLP(C) No. 19628-19629/2009:
List next week.
SLP(C)...CC 16157/2011 CC. No. 16157:
List next week.
SLP(C)...CC 18235/2011:
List next week.
I.A. No. 333 in I.A. No. 316 in W.P. (C) No. 13029/1985 & in connected IAS:
Affidavit is filed by the Department of Transport. Considering the facts therein and increasing population w and around NCT and considering the comments made by the Transport Department, it will be appropriate to enhance the cap to Rs. One lakh for the time being.
It is open to the parties to move this Court, if further requirement is needed.
MOUNT ABU: PART HEARD: I.A. No. 972 in I.A. 757, 1042-1045 2949 in 757 and I.A. No....in I.A. No. 757 and I.A. No..../2011 in I.A. No. 1042-1045 in \V.P.(C) No. 202/1995:
Mr. Sushil Kumar Jain, learned counsel resumed his arguments at 2.20 p.m. and concluded at 3.25 p.m. Thereafter, Mr. Manish Singhvi, the learned AAG started making submissions and was on his legs when the Court rose for the day leaving the matter part-heard.
I.A. No. 100 in W.P(C) No. 337/1995 in W.P. (C) No. 202/1995, 314. I.A. Nos. 1308, 1323,1455, 1468, 1478 in W.P. (C) No. 202/1995, 315. ASKOT MUSK DEER SANCTUARY: I.A. No. 1791-1792 in W.P. (C) No. 202/1995, 316. I.A. No. 2716 in W.P(C) No. 202/1995, 317. I.A. No. 2469 with I.A. Nos. 2782, 2939-2940 and I.A. Nos. 3023-3024 in I.A. 2782 3030 and 3032 in W.P. (C) No. 202/1995 with W.P(C) No. 130/2011, 318. SLP(C) No. 24627-24628/2011 with CC. No. 3372, 319. SLP(C) No. 3941/2010, 320. SLP(C) No. 28519/2008, 321. I.A. Nos. 2642 in W.P. (C) No. 202/1995,322. I.A. No. 2717 in I.A. Nos. 1135-1136 in W.P. (C) No. 202/1995, 323. I.A. No. 2785 & 3025 in W.P. (C) No. 202/1995, 324. PANCHMARHI MATTERS (TIGER RESERVE ETC.): I.A. Nos. 2202-2203, I.A. Nos. 2601 & 2915-2917 in I.A. Nos. 2202-2203, 2602, 2929-2931 with 1606, 2002-2004, 2011, 2062-2063 in 1220 in 548 in W.P. (C) No. 202/1995 with I.A. No. 1697 in 548 and 2595-25% in W.P(C) No. 202/1995,325. I.A. Nos. 2155-2156 & 2680 in I.A. No. 2156, 3275 in W.P(C) No. 202/1995:
Not taken up.