JUDGEMENT
301. I.A. Nos. 2902 -2903 and 3208 & 3330, 2904 -2905 and 3331, 2906 -2907 and 3332, 2908 -2909 and 3333, 2910 -2911 and 3334, 2935 -2936 and 3335 in W.P.(C) No. 202 of 1995: -
(1.) THESE applications have been preferred seeking, primarily for a direction, from the Central Government to consider and grant clearance under Section 2 of the Forest (Conservation) Act, 1980 in respect of the mines at Belpahar OC, Lakhanpur OC and Lilari OC. Learned Counsel appearing for the applicants stated that the applications submitted by them for forest clearance are yet to be forwarded by the State Government to MoEF. State of Odisha in the affidavit stated that the diversion proposals submitted by the applicants are incomplete due to non -submission of Digital map (required as per order dated 6th July, 2011 of the Hon'ble Supreme Court in I.A. 1868 of 2007 LAFARGE case) by the MCL and in view of the defects pointed out in the affidavit. Further it is also stated in the affidavit that the Conservator of Forest Mahanadi Coal Fields inform that the DGPS Map has been prepared and submitted to ORSAC on 14.11.2011 for authentication of the same which is pending. We may state that the State of Odisha would take for proper authentication of the map and would complete the formalities at their end.
(2.) WE are therefore inclined to direct the State Government to forward the application submitted by the applicants for Section 2 clearance to MoEF provided all the defects pointed out by the State stand cured. Learned Counsel appearing for the applicants submitted that in some of the proposal, there are no defects to be cured. If that be so, the State may forward the same without delay. Applications are disposed of.
302. LA No. 2066 (@ Cont. Pet. (C) No. 133/ 2007 in W.P.(C) 202/1995:
(3.) THE application has been preferred seeking a direction that the land in question be not diverted out of the sanctuary for an allotment to M/s. Boutique Hotels India Ltd.. Paragraph 22 of the application states that undue benefit has been extended to that Company.;
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