- (1.) 301. I.A. No. 139 in W.P(C) No. 337/1995: 1. Two months time is granted to the State to complete the process. 302. I.A. Nos. 3121-3122 in W.P. (C) No. 202/1995:
(2.) Perused the report dated 4.11.2011 of Central Empowered Committee. The applications are, accordingly, disposed of.
(3.) Subject to the following conditions, permission is granted. i) Before the felling of trees, approval under the Forest (Conservation) Act, 1980 for the diversion of the forest land for the 4000 MW Ultra Mega Power Project will be obtained; and ii) wherever technically viable, instead of felling, transplanting of trees will be resorted to. 303. I.A. Nos. 2, 9, 11-13, 16-20, 23, 24, 28, 29 33-34/2005 and 37/2010 in W.P(C) No. 171/ 1996 with Conmt.Pet.(C) No. 290-292/1998:;