- (1.) Mr. Harish N. Salve, learned amicus curiae, resumed his submissions at 2.15 p.m. and concluded at 3.40 p.m. Thereafter Mr. Shyam Divan, learned senior counsel, started his submissions and had not concluded till 4.00 p.m., when the Court rose for the day.
(2.) During the course of submissions, Mr. Harish N. Salve, learned amicus curiae, submitted a Note, paragraph (18) whereof reads as under: 18. On 18th June, 1999, the MOEF granted permission, in relation to the EIA (i.e. under the notification of 1994) to 'Lum Mawshun Minerals Pvt. Ltd.'. This was granted treating the mines as captive for the cement plant located in Sunamganj district of Bangladesh. It is not on record as to whether Lum Mawshun Minerals Pvt. Ltd.' owned this plant, nor does the record show as to what was the material on which this conclusion of captive user was arrived at.
(3.) The Ministry of Environment and Forests is directed to produce the permission which it granted on 18th June, 1999, in relation to EIA [vide Notification of 1994] to Lum Mawshum Minerals Private Limited [Paragraph 18 of the Note, quoted above].;