KURIAN,J. - (1.) Leave granted.
(2.) The appellants are before us aggrieved by the order dated 28.05.2016 passed in CACP No.14/2016 by the High Court of Punjab and Haryana at Chandigarh.
(3.) The matter was before the Division Bench, pursuant to the contempt proceedings initiated against the appellants. In the nature of order we propose to pass it is not necessary to go into the factual matrix except to refer to last order passed by this Court on 24.08.2017, which reads as follows:- "Paragraph 37 of the impugned order reads as follows :- "The respondents have rightly approached the Contempt Court for non-compliance of the orders passed by the writ court on 28.05.2014. The State shall identify the forest land based on the Government records maintained as on 25.10.1980, the date from which the Forest (Conservation) Act, 1980 was enforced as expeditiously as possible. While undertaking such an exercise, the State shall not rely upon the satellite imagery that was taken on 17.05.1981 which is beyond the cut-off date fixed by the Hon'ble Supreme Court. In other words, the satellite imagery taken on 17.05.1981 be eschewed from the purview of identification of the forest land. The appellants shall not rake-up these issues time and again before the Contempt Court." We direct the State to identify the forest lands based on the Government records as on 25.10.1980 and submit a report to this Court positively within three weeks. We direct the Chief Secretary to coordinate the preparation of the report. We make it clear that the Chief Secretary shall not delegate the preparation of the report to anybody else and make sure that the same is done under his supervision directly. The stay on contempt proceedings shall continue until further orders. Matters remain part-heard. List on 04.10.2017 as Part Heard." ;