- (1.) The issue of implementation of the Comprehensive Environment Plan for Mining Impact Zone (CPMIZ) pursuant to this Court's previous orders is the subject matter of consideration for the day.
(2.) In this regard we have read and considered the reports of the CEC, particularly, the report dated 10th August, 2017. We have also read and considered the notes submitted by Shri M.K. Jiwrajka, former Member Secretary, C.E.C., pursuant to this Court's order dated 16.8.2017. We have heard Shri Shyam Divan, learned amicus curiae, Shri Ranjit Kumar, learned Solicitor General, Shri P. Chidambaram, learned senior counsel appearing for FIMI (Southern Region) and Shri Raju Ramachandran, learned senior counsel appearing for the State of Karnataka.
(3.) By our previous order dated 21.03.2017, we have made it clear that the truncated scope of consideration, insofar as implementation of CPMIZ is concerned, would be the issues of relating to a conveyor belt system; railway sidings and railway sub-lines. Consideration of all other aspects of the Scheme recommended by the CEC was deferred.;