- (1.)As per the report which has been filed by the High Power Committee, the licence of M/s. Neelam Wood Industries was cancelled and the Unit has not shifted. Furthermore, as per the report, M/s. Neelam Wood Industries was found to be involved in transportation of illegal timber. Pending further orders, we direct the State of Arunachal Pradesh to immediately seal the said Unit and take possession thereof including the stock lying there. The State will file a report within two weeks of the action taken pursuant to this order passed today. Mr. Anil Shrivastav, learned counsel for the State of Arunachal Pradesh has taken note of this order. Rejoinder be filed within eight weeks.
(2.)List thereafter.I.A. for intervention is allowed. It is represented that ex-gratia payment of Rs. 5 lakhs has been paid to the family of late Shri Sanjay Kumar. In our opinion, considering the work which was being done by late Shri Sanjay Kumar with all the zeal and dedication which resulted in his being killed, the compensation of Rs. 5 lakhs does not appear to be adequate. We direct the Union of India to provide a permanent employment to the widow of Shri Sanjay Kumar keeping in view her academic qualifications. The employment should be provided to her in Delhi by relaxing qualifications, if necessary. Along with the appointment, government residential accommodation should be made available to her. Appropriate orders to this effect be passed within four weeks and the Court be informed.
(3.)An Enquiry Report of the Ministry of Environment and Forests relating to the killing of Shri Sanjay Kumar has been filed in Court today. Copy of the said report should be sent to the Secretary, Ministry of Home Affairs, Government of India and to the Chief Secretary, Government of Bihar, Patna. The two officers, namely, the Home Secretary, Government of India and the Chief Secretary, Government of Bihar should file an affidavit within eight weeks as to what action has been or is proposed to be taken not only with regard to the bringing to book the perpetrators of the crime but also with regard to the continuing illegal activity of unauthorised mining and the inaction of the officers concerned in this behalf.