AI Structured Summary
Not yet generated for this judgment
Judgment
Sanjay Kumar, CJ
(Through Video Conferencing)
Ms. Malvika Kaushik, learned counsel, appears for the applicants/review petitioners.
Mr. Lenin Hijam, learned Addl. Advocate General, Manipur, appearing for the State authorities, seeks time to file a comprehensive reply for the miscellaneous cases as well as the main review petition.
The reply shall specifically address the steps taken by the State Government in response to the issues raised by the Ministry of Environment, Government of India, vis-à-vis the shortcomings in the ‘Wise Use Plan’ and more particularly, the absence of a ‘Brief Document’.
Mr. S. Samarjeet, learned Sr. PCCG, appearing for the Central Government, also seeks time to file his replies in this matter.
Needful shall be done by the next date of hearing with advance copies to the counsel opposite.
Pending further orders, the authorities shall abide by the earlier order dated 17/07/2019 passed by this Court in PIL Case No. 24 of 2017 and ensure that no development/construction works are initiated in and around the Loktak Lake without the leave of this Court.
Post on 08/04/2022.
A copy of this order shall be supplied online or through whatsapp to the learned counsel.