Order
IAs Nos. 1117-18 in WP (C) No. 202 of 1995
1. The State of Jammu and Kashmir is directed to file counter-affidavit. List on 16-1-2012.
IA No. 2066 arising out of Contempt Petition (C) No. 133 of 2007 in WP (C) No. 202 of 1995
2. Post on 16-1-2012.
IAs Nos. 2465-68 in WP (C) No. 202 of 1995
3. List after three weeks.
IAs Nos. 2421-22 in WP (C) No. 202 of 1995
4. CEC to file its report within one month. Thereafter, the State of Bihar will file its response within six weeks.
5. Post after two months.
IAs Nos. 3127-28 in WP (C) No. 202 of 1995
6. As a last chance, the State of Orissa is permitted to file counter-affidavit and Ministry of Environment and Forest (MoEF) to file its response.
7. Post after four weeks.
IAs Nos. 12-19 in SLPs (C) Nos. 19628-29 of 2009
SLP (C) No. … CC No. 16157 of 2011 with SLP (C) No. … CC No. 18235 of 2011
8. The matters remained part-heard. List on Monday i.e 9-1-2012.
IAs Nos. 2843-44 in WP (C) No. 202 of 1995
9. Post for final disposal.
IAs Nos. 2423-25, 2971-73, 2984-86, 3040-42, 3135-36 and 3319-22 in WP (C) No. 202 of 1995
10. The learned counsel appearing for the State of Bihar submits that he is filing the seniority list in respect of two districts during the course of the day. If there is any defect, the counsel for the State of Bihar to take steps to cure the defects.
11. CEC to file its report. Post after four weeks.
IAs Nos. 2870-71 in WP (C) No. 202 of 1995
12. Await report of CEC. Post after four weeks.
IAs Nos. 3273-74 in WP (C) No. 202 of 1995
13. Two weeks' time is granted to MoEF to file its report, as a last chance. Post after four weeks.
IA No. 3037 in WP (C) No. 202 of 1995 with Contempt Petition (C) No. 235 of 2011 in WP (C) No. 202 of 1995
14. List on 16-1-2012.
IAs Nos. 3114-16 in WP (C) No. 202 of 1995
15. Two week's time is granted to CEC to file its report. Post after three weeks.
SLP (C) No. 7031 of 2010
16. List after four weeks.
IA No. 100 in WP (C) No. 337 of 1995
IAs Nos. 1308, 1323, 1455, 1468, 1478 in WP (C) No. 202 of 1995
Askot Musk Deer Sanctuary
IAs Nos. 1791-92 in WP (C) No. 202 of 1995
IA No. 2716 in WP (C) No. 202 of 1995
SLPs (C) Nos. 24627-28 of 2011
SLP (C) No. 3941 of 2010
SLP (C) No. 28519 of 2008
IA No. 2642 in WP (C) No. 202 of 1995
IA No. 2717 in IAs Nos. 1135-36 in WP (C) No. 202 of 1995
IAs Nos. 2785 and 3025 in WP (C) No. 202 of 1995
Panchmarhi Matters (Tiger Reserve, etc.)
IAs Nos. 2202-03, IAs Nos. 2601 and 2915-17 in IAs Nos. 2202-03, 2602, 2929-31 with Nos. 1606, 2002-04, 2011, 2062-63 in 1220 in 548, 3308-10 in WP (C) No. 202 of 1995 with IAs Nos. 1697 in 548 and 2595-96 in WP (C) No. 202 of 1995
IAs Nos. 2155-56 and 2680 in IAs Nos. 2156, 3275 in WP (C) No. 202 of 1995
IA No. 3117 in IA No. 1991 in WP (C) No. 202 of 1995
IAs Nos. 2710 and 2730 in WP (C) No. 202 of 1995
IA No. 925 with Contempt Petition (C) No. 193 of 2001, IA No. 1127 in 925 and IA No. 4 in Contempt Petition (C) No. 193 of 2001 in WP (C) No. 202 of 1995
17. Not taken up.
IA No. 334 and IA No. 319 in IA No. 316 in WP (C) No. 13029 of 1985
18. We do not find any reason to recall the order dated 11-11-2011 (2012) 11 SCC 419. The applications are dismissed.
IA No. 3344 in WP (C) No. 202 of 1995
19. This application has been preferred seeking a direction to MoEF to grant temporary working permission (TWP) based on the recommendation of its Forest Advisory Committee to enable the applicant to carry on the mining activities which they are carrying on for a number of years.
20. The applicant submits that it had submitted an application on 17-12-2009 before the District Mining Officer for renewal of mining lease on which the State Government is yet to pass orders, may result in deemed permission under Section 24(6) of the Mineral Concession Rules. Permission under the Forest (Conservation) Act, 1980 was also applied for on 21-12-2009 which is stated to have been recommended by the Chief Conservator of Forests and pending consideration before MoEF. In the meanwhile, the Assistant Mining Officer, Chaibasa has passed an order on 30-12-2011 directing that no mining work be carried on by the applicant till orders are received from MoEF and the Government.
21. Considering the facts and circumstances of the case, we are inclined to grant stay of the orders dated 30-12-2011 issued by the DFO, Chaibasa, South Forest Division bearing Nos. 2973, 2974 and order dated 30-12-2011 issued by the Assistant Mining Officer, Chaibasa bearing Letter No. 2265 dated 30-12-2011 for a period of one month. In the meantime, MoEF would consider the application for renewal. Post after three weeks.
IA No. … of 2012 in SLP (C) No. 17160 of 2011
22. List next week.
IA No. … of 2012 in SLPs (C) Nos. 17150-51 of 2011
23. List next week.
Court Masters