Learned Counsel for the Applicant is not present. The applicant is present in person.
Learned Counsel for Project Proponent submits that great hardship is being caused because of interim order. He submits that issue is now before the SEIAA and therefore, at this juncture, they may be permitted to proceed with construction to the extent as sanctioned in the Environmental Clearance order dated 4.4.2008. Though such urgency is expressed, it is fact that this matter is part-heard before the Bench as mentioned in our order dated 16 March, 2016. In the circumstances, it is desirable that the same Bench should hear even regarding the interim order. As there are ten (10) days non-working for Tribunal, we list it for priority hearing, at the earliest i.e. on 18 April, 2016.