AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
182 paragraphs · 481 wordsInterlocutory
Application
Number",Projects,,,,"Projects
permitted with or
without
condition",,
,(I),,,,,,
191338/2019,S.No,Activities,"No. of
cases","Area
involved
in ha.",,,
,1,"Hydro Electric
Projects",3,7.3566,"Permission
granted",,
,2,Roads,27,64.2176,,,
,,,,,,,
,,,,,,,
,,,,,,,
,,,,,,,
,,3,"Indian Institute of
Technology",1,124.61,,
,,4,Degree College,2,5.9239,,
,,5.,Model School,1,2.08,,
,,6.,"Construction/upgr
adation of Electric
SubÂstations",2,0.8529,,
,,7.,Transmission line,1,36.4344,,
,,8.,"Hybrid Power Project
(Solar+wind+battery
storage)",1,5.5942,,
,,9.,Extraction of river,1,1.3918,,
,,,bed minerals,,,,
,,10.,Car parking,1,0.154863,,
,,,Total,40,248.616263,,
,,(II),,,,,
,,S.No.,Activities,"No. of
cases","Area
involved
in ha.","Permission
granted subject to
the following
rider:
“If the permission
of DFOs is granted
prior to 11.3.2019,
the project can be
implemented.
However, if the
permission is not
granted till
11.03.2019, the
concerned DFO is
allowed process,
examine and decide
grant of permission
and if permission is so
granted, such projects
can be
implemented and
allowed to
commence and
complete.â€",
,,1,Anganwadis,02,0.028,,
,,2,Community Centers,13,1.0529,,
,,3,Dispensary or hospital,09,1.5648,,
,,4,"Drinking water supply
and water pipeline",12,3.0341,,
,,5.,Roads,191,101.6577,,
,,6.,Schools,49,10.7082,,
,,7.,"Skill upgradation
or Vocational Training
Centers",05,2.6992,,
,,8.,"Tanks and other minor
water bodies",05,0.8826,,
,,9.,Fair price shop,01,0.02,,
,,10.,"Electric and
Tele/Line",01,0.92,,
,,11.,"Minor Irrigation
Cannel",01,0.12,,
,,,Total,289,122.7475,,
,,,,,,,
,55071/2020,(I),"34 projects under FCA, 1980 for which final approval
given by Central Government, mentioned in Annexure
AÂ9",,,permitted,
,,(II),"96 projects under FRA, the proposals for which were
received after 11.03.2019, given in Annexure AÂ10",,,"DFO concerned is
permitted to
process, examine
and decide the grant
of
permission and if
permission is so
granted, such
projects can be
implemented and
allowed to
commence and
complete.",
,,(I),,,,,
,121109/2020,S.No,Projects,"No. of
cases","Forest land
involved
(in ha.)",,
,,1,Roads,37,161.7044,"Permission
granted",
,,2,Helipads,01,0.9898,,
,,3,"Transmission Lines
& Power Stations",04,51.8232,,
,,,,,,,
,,,,,,,
,,,,,,,
,,,,,,,
,4,"Sewerage
Treatment Plants",02,1.72,,,
,5,"Drinking Water
Supply Schemes",05,71.1711,,,
,6,"Hydro Power
Projects",04,60.6863,,,
,7,Other Projects,06,10.6575,,,
,,Total,59,358.7524,,,
,(II),,,,,,
,S.No,"Activities (as per list
at pages 63 to 68 of
application)","No. of
cases","Area
involved in
ha./No. of
trees
involved",,,
,1,Anganwaris,01,0.007/0,"Permission
granted subject to
the following
rider:
Proposals
received after
11.3.2019.
“Therefore,
DFO concerned is
permitted to
process, examine
and decide
granted of
permission and if
permission is so
granted, such
projects can be
implemented and
allowed to
commence and
complete.â€",,
,2,"Community
Centres",01,0.014/0,,,
,3.,Roads,75,"35.9618/
501",,,
,4.,Schools,01,0.512/0,,,
,5.,"Tanks and other
Minor Water Bodies",01,0.3415/0,,,
,6.,"Water/Rain Water
Harvesting Structures",01,0.0384/0,,,
,,Total,80,"36.8747/
501",,,
,,,,,,,
130847/2020,Name of Project,,"Amount
sanctio ned",Sanctioned by,,,
,S.No,Projects,"No. of
cases","Forest land
involved
(in ha.)",,,
,1,Roads,02,5.3595,"Permission
granted",,
,2,Bus Stand,02,1.2323,,,
,3,"Construction of
Bridge approach",01,0.3185,,,
,,Total,05,6.9103,,,
So far as Second Project viz. Construction of Two lane NH20A (new NH 503) is concerned, the final approval for the same for diversion of 7.0713",,,,,,,
ha of forest land has also been granted u/s 2 of the Forest Conservation Act by the Ministry of Environment and Forest, Government of India vide",,,,,,,
letter dated 20.06.2020. This final approval dated 26.06.2020 is also attached with the affidavit filed on 06.02.2021.,,,,,,,
The final approvals are taken on record and the Government may act accordingly.,,,,,,,
IA No.87648 of 2020,,,,,,,
The aforesaid I.A. is to be adjourned for 12 weeks. The Committee appointed vide order dated 16.02.2018 may examine the contents of this I.A while,,,,,,,
filing its further report regarding result of Silviculture operations already undertaken.,,,,,,,
The applications are disposed of accordingly.,,,,,,,