- (1.) The Central Empowered Committee has submitted a report dated August 29, 2012 regarding implementation of the R & R Plans, resumption of mining operations in Category A mining leases and issues incidental thereto.
(2.) Heard Mr. Shyam Divan, the learned Amicus Curiae, Mr. Prashant Bhushan, appearing for the applicant in I.A. No.68 of 2012, Mr. Krishnan Venugopal appearing for M/s. R. Parveen Chandra, Mr. C.U. Singh, learned senior counsel appearing for the Association of Indian Mini Blast Furnaces and other learned counsel.
(3.) The recommendations made in the aforesaid report of the CEC dated August 29, 2012 are accepted subject to any modification that the Court may feel necessary to make later on.;