Order No. 22
Compliance report on behalf of Respondent No. 1.MoEF has been submitted and taken on record. Copy of the same has been provided to the Learned Counsel for the parties i.e the Applicant, Counsel for the SECL as well as the Learned Counsel for the Respondent No. 4. They pray for time to go through the same and submit their response on the specific points.
On behalf of the Applicant it has been submitted that looking to the observations in the inspection carried out by the MoEF the application submitted by the SECL for further expansion should be stayed.
In so far as the above prayer is concerned, we would direct that the MoEF and other bodies may process the applications however final permissions or orders either granting or refusing shall be kept on hold till this matter is finally decided.
A perusal of the report submitted by the Respondent No. 1.MoEF shows prima facie that not all the issues on which the views of the MoEF were sought by the Tribunal have been expressed. In our orders dated 03.02.2016, 05.04.2016, 01.08.2016, 16.09.2016 & 16.11.2016 specific directions and queries have been raised for the MoEF to express its views on the present project at hand. While giving their observations only with regard to the prevailing conditions no views have been expressed regarding further additional precautionary measures or whether or not the mining should be allowed to be carried out in view of the specific violations and the prevailing environmental conditions. We would expect that the MoEF to take stand and express its views on the same on the next date of hearing.
Let the matter be listed on 10th March, 2017.
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