State Of Andhra Pradesh And Others v. Obulapuram Mining Company Private Limited And Others

Order

In re: CEC Report dated 20-4-2012

1. We have heard Mr V. Giri, learned Senior Counsel for Mr B.S Yeddyurappa; Mr C.S Vaidyanathan, learned Senior Counsel for M/s Jindal Steels and Mr C.U Singh, learned Senior Counsel for M/s South West Mining Limited from 12.55 p.m till 1.55 p.m

2. Hearing concluded. Orders reserved.

3. The learned counsel undertake to give common compilation by 5.00 p.m tomorrow i.e 5-5-2012.

In re: CEC Report dated 27-4-2012

4. The report of the Central Empowered Committee dated 27-4-2012, will be taken up in due course. However, in the meantime, we direct the Lokayukta, Karnataka; State of Karnataka and Customs Department to preserve documents, which are specifically referred and relatable to the CEC Report dated 27-4-2012. The Central Empowered Committee will furnish the list of documents to these authorities.

In re: Rehabilitation and reclamation

5. In continuation of this Court's order dated 20-4-2012 (2013) 8 SCC 216, we clarify that with regard to the implementation of rehabilitation and reclamation plan, liberty is given to the Central Empowered Committee to take all requisite/necessary steps.

In re: Response in IA No. 7 of 2011 in WP (C) No. 562 of 2009

6. Having heard the learned counsel on both sides, we grant the following prayer:

“(d) Alternatively to (c) above, the manganese ore mined by Sandur in Mining Leases Nos. 2580 and 2581 be sold through e-auction but the captive consumption and supply to its subsidiary companies may be exempted from e-auction.”

Court Masters