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

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

(Supreme Court Of India)

Special Leave to Petition (Civil) No. 7366-67 Of 2010 With W.P.(C). No. 562 Of 2009 | 10-02-2012

1. The petitions shall stand over for two weeks in order to enable the Central Empowered Committee to take into account the responses of the parties to its final report dated 3-12-2012. We make it clear that this Court would like to hear the parties on reclamation and rehabilitation aspect of the case at the earliest. We want the parties appearing before us to cooperate with CEC and work out appropriate principles/parameters for expeditious rehabilitation. In the meantime, we direct CEC to consider the unnumbered IA filed by the petitioner in Writ Petition (C).No. 562 of 2009 for appropriate recommendations.

2. Place the matter as regards CBI after two weeks.

3. IAs Nos. 40-41 and the unnumbered IA relating to Chidananda are dismissed as withdrawn.

Advocates List

For the Appellants ----- For the Respondents -----

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE CHIEF JUSTICE MR. S.H. KAPADIA

HON'BLE MR. JUSTICE AFTAB ALAM

HON'BLE MR. JUSTICE SWATANTER KUMAR

Eq Citation

(2013) 8 SCC 212

LQ/SC/2012/165

HeadNote

Environment Protection and Pollution Control — Mining — Illegal mining — Reclamation and rehabilitation — Central Empowered Committee (CEC) directed to take into account responses of parties to its final report dt. 31-12-2012 and work out appropriate principles/parameters for expeditious rehabilitation — Parties directed to cooperate with CEC (Para 1)

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