- (1.) In the affidavit filed on behalf of the State of Manipur, it is inter alia, stated that the Committee constituted held in its meeting on 15th December, 2010 and the members of the applicant Association agreed to the effect that the requirements of the Association and its members will be met if the proposals of the Committee are approved by the Government. It is further stated that the State Government had already approved the proposals submitted by the Committee and sent the same to the Ministry of Environment and Forests (MoEF) for its approval. The proposal is stated to be under consideration of the MoEF.
(2.) Learned Counsel for the MoEF states that the proposals submitted by the State Government shall be considered and an appropriate decision will be taken within eight weeks from today. The MoEF shall, accordingly, take appropriate decision in the matter within eight weeks from today. Item No. 302 I.A. Nos. 2465-2466
(3.) In the affidavit filed on behalf of Om Shakthi Renergies Ltd., it is inter alia stated that the applicant Company had undertaken plantation of the juliflora in an area of Acres 348.75 cents by way of encouraging farmers of small holdings whose land is otherwise unsuitable or unfit for agricultural purposes. The details of the names of the farmers, extent of land, location and survey numbers are furnished in Annexure A-l to the affidavit.;