- (1.) This application has been preferred by the Government of India (Ministry of Home Affairs) seeking grant of sanction/approval to the fencing and construction of road along the Indo-Myanmar boarder between Boarder Pillar No. 79 to Boarder Pillar No. 81. Ld. Amicus curiae submitted, that in order to reduce delay in considering the application for required permission under the Forest Conservation Act 1980 and Wild life protection Act, 1972 the Ministry of Environment and Forest, has streamlined the procedure. Reference was made to Annexure I produced by the Ministry of Environment and Forest alongwith the affidavit. Some of the requests for clearance which relate to fencing and construction of roads in Border area of Indo-China and Myanmar, which are very sensitive area having National interest are pending approval for quite long.
(2.) Since procedure has been laid down for quick disposal of the applications we are inclined to dispose of this application with the direction to M.O.E.F. (Ministry of environment and Forest) to dispose of the application as per the procedure laid down. Applicant-Union of India may make a proper application as per procedure laid down and the application will be disposed of in the light of the procedure mentioned in Annexure I and III (copy enclosed herewith). After getting necessary permission from the MOEF the applicant may move to this Court for appropriate orders.
(3.) MOEF is directed to send a copy of this order to all Principal Chief Conservator of Forests (PCCF) for information.;