- (1.) Through this application for directions, the State of Madhya Pradesh seeks permission to cut trees for the purpose of catching and killing adult insect by using "trap -tree operation" to prevent further growth of sal borer. On 16.7.1998, we had requested the Committee headed by Shri R.B. Lal to advise us whether the purpose for which the application had been filed could be served by permitting cutting and felling of Category -II trees and if not, to indicate how the purpose could be achieved. The Committee has submitted its report on 18.7.1998.
(2.) We have perused the report and heard learned Counsel for the parties.
(3.) Keeping in view the report of the Committee and in order to arrest the epidemic, we permit the State of Madhya Pradesh to fell and use Category -IV trees for use as trap trees. In addition, they may also fell and utilise unsound or injured and wind fallen trees as trap trees. The trees shall be cut one tree per two hectares, as suggested by the Committee. The felling shall be done under the supervision of the Committee and the State shall inform this Court about the total number of trees which are felled and used, including trees which are of unsound, injured or wind fallen condition. The area from where felling takes place shall also be indicated. The information shall be supplied before the next date. List the matter after ten days.;