- (1.) The response to the report of CEC dated 30.6.2005 shall be filed by the State of Madhya Pradesh, who is represented before us by the learned counsel, within four weeks. Copy of the report has been supplied. Insofar as MoEF is concerned, it supports the conclusions and observations made by CEC in the report.
(2.) Pending further orders, no mining activity shall be carried out on the land said to have been handed over by the Forest Department to the Revenue Department of the State Government.
(3.) Notice shall also issue to three lessees mentioned in the report of CEC. IA No. 1350 in IAs Nos. 1190-91 in WP (C) No. 202 of 1995;