AI Structured Summary
Not yet generated for this judgment
Judgment
As a last chance, one week's time is granted to State of Bihar to carry out necessary corrections, as pointed out by the Registry.302. I.A. Nos. 83-84 in W.P. (C) No. 337/ 1995:
Three weeks' time is granted to MoEF to file its affidavit. 303. I.A. Nos. 2870-2871 in W.P. (C) No. 202/1995:
Adjourned by three weeks. 304. I.A. Nos. 3273-3274 in W.P. (C) No. 202/1995:
As a last chance, two weeks' time is granted to MoEF to file its report. 305. I.A. No, 3037 in W.P. (C) No. 202/ 1995 with Conmt.Pet.(C) No. 235/2011 in W.P. (C) No. 202/1995:
State of Orissa to file the status report within two weeks.
Post after Christmas Holidays. 306. I.A. Nos. 3047-3048 in W.P. (C) No. 202/1995:
Post after three weeks for filing the report of CEC. 307. I.A. Nos. 3290-3291 in W.P. (C) No. 202/1995:
MoEF to enquire whether Section 2 -permission under the Forest (Conservation) Act is necessary or not,
Post after three weeks. 308. I.A. Nos. 3114-3116 in W,P(C) No. 202/1995:
CEC to file its report within two weeks.
Post after Christmas Holidays. 309. I.A. Nos. 3277-3280 In W.P. (C) No. 202/1995:
Four weeks' time is granted to the State to file its response. 310. I.A. No. 1861 with 3276 in W.P. (C) No, 202/1995:
Perused the report of CEC.
The applications are allowed subject to the following conditions:
(i) the renovation work will be carried out between sunrise and sunset;
(ii) the temporary shed constructed for the labourers and the supervisors will be dismantled after completion of the renovation work;
(iii) enumeration of the trees will be done before they are felled;
(iv) the deep boring done for the supply of water will be converted into a water hole for the wildlife after completion of the renovation work;
(v) no permanent construction will be undertaken. The renovation work will be executed within a specified time schedule;
(vi) there will be no change in the type of size of the road leading to the Fort;
(vii) debris will be removed every week from the forest area; and
(viii) the works will be carried out with the approval of the Forest Department.
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 IA. No,.../2011 in I.A. No. 1042-1045 in W.P. (C) No. 202/1995:
Dr. Manish Singhvi, learned AAG resumed his arguments at 2.25 p.m. and concluded at 2.35 p.m. Thereafter, Mr. Maris Beeran, Advocate started his arguments 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, 313. I.A. Nos. 1308, 1323, 1455, 1468, 1478 in W.P. (C) No. 202/1995, 314. I.A. No. 1791-1792 in W.P. (C) No. 202/1995, 315. I.A. No. 2716 in W.P. (C) No. 202/1995, 316. 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, 317. SLP(C) No. 24627-24628/2011, 318. SLP(C) No. 3941/2010, 319. SLP(C) No. 28519/ 2008, 320. I.A. Nos. 2642 in W.P. (C) No. 202/1995, 321. I.A. No. 2717 in I.A. Nos. 1135-1136 in W.P. (C) No. 202/ 1995, 322. I.A. No. 2785 & 3025 in W.P. (C) No. 202/1995, 323. 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, 3308-3310 in W.P. (C) No. 202/1995 with I.A. No. 1697 in 548 and 2595-2596 in W.P. (C) No. 202/1995, 324. I.A. Nos. 2155-2156 & 2680 in I.A. No, 2156, 3275 in W.P. (C) No. 202/1995, 325. I.A. No. 3117 in I.A. 1991 and 1991 in W.P. (C) No. 202/1995, 326. I.A. Nos. 2710 & 2730 in W.P. (C) No. 202/1995, 327. 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:
Not taken up.
MM. SLP(G) No. 19112/2011:
Post after Christmas Holidays.