M.C. MEHTA Vs. UNION OF INDIA AND OTHERS
LAWS(SC)-2015-12-98
SUPREME COURT OF INDIA
Decided on December 14,2015

M.C. MEHTA Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

- (1.) I.A. Nos. 544-546 of 2015: In terms of our Order dated 16.11.2015, the Empowered Committee has examined the prayer for permission to fell 950 trees in connection with the proposed development work to be undertaken by the Station Headquarters, Mathura. While the Committee has recorded a finding that there is no alternative to the felling of trees and that the proposed project is of national interest, it has also required the applicant to prepare a detailed scheme for compensatory plantation of 9500 trees to be undertaken by the applicant.
(2.) Mr. S.W.A. Qadri, learned counsel for the applicant submits that given two weeks' time, the applicant shall file a detailed scheme for compensatory plantation in compliance with the conditions stipulated by the Empowered Committee. He is free to do so. List these applications along with the identification of land where plantation work will be carried out.
(3.) Post after the needful is done. I.A. Nos. 547 of 2015:;


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