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 IAs Nos. 40-41 and the unnumbered IA relating to Chidananda are dismissed as withdrawn.
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
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. S.H. KAPADIA
- HON'BLE MR. JUSTICE AFTAB ALAM
- HON'BLE MR. JUSTICE SWATANTER KUMAR
Eq Citations
- (2013) 8 SCC 212
- LQ/SC/2012/165
Head Note
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)
