(1.) The report submitted by the Member-Secretary, Central Empowered Committee dated 16.7.2004 regarding use of forest land falling within the Sanjay Gandhi National Park for IIIA Mumbai Water Supply Project without obtaining approval of this Court is accepted. In respect of the recommendation as contained in para 13(i) of the said report, we direct BMC to deposit a sum of Rs. 1 crore, within a period of 4 weeks. The said amount will be utilised in the manner recommended in para 13(ii) of the report. We hope that henceforth MoEF would not grant any approval under the Forest Conservation Act and/or the Wild Life (Protection) Act, 1972 for use of the forest land falling within national parks and sanctuaries without complying with the directions of this Court.
(2.) The IA is disposed of.
(3.) Issue notice to the State of Rajasthan.