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Judgment
S.L.P. (C) Nos. 7366-7367 of 2010 and Writ Petition (C) No. 562 of 2009:
Pending further orders, we hereby direct the Central Empowered Committee ('CEC', for short) to submit it's Report on the subject-matter of pending S.L.P (C) Nos. 7366-7367 of 2010 and W.P. (C) No. 562 of 2009 after hearing the affected parties. In short, we want to know whether mining is going on in the forest area in the Bellary region restricted to six mining leases granted in favour of M/s. Bellary Iron Ore Pvt. Ltd., M/s. Mahabaleswarappa & Sons, M/s. Ananthapur Mining Corporation and M/s. Obulapuram Mining Company Pvt. Ltd. in the first instance. The affected parties will submit their representations to the CEC by 29th November, 2010. On receiving the representations, the CEC will hear the parties concerned on or before 16th December, 2010 and will submit it's Report to this Court by 5th January, 2011.
It is made clear that hearing before the CEC will be confined to the afore-stated Lessees, for the present.
The Registry is directed to issue notice to all the respondents in W.P. (C) No. 562 of 2009.
Dasti service, in addition, is permitted.
Place these matters on 7th January, 2011, subject to over-night part-heard, if any.
The Registry is also directed to upload this Order on the Website.
S.L.P. (C) Nos. of 2010 (CC 5969-5970/2010):
Permission to file special leave petitions and additional documents is granted.
Exemption allowed.
Issue notice.
Dasti service, in addition, is permitted.