- (1.) TAKEN on board. Rs.300 crores deposited in this Registry along with accrued interest is directed to be transferred to ad hoc CAMPA on maturity. IA No. 941 in IAs Nos. 754-55 with IAs Nos. 777, 1131-33, 1138-46, 1148, 1184, 1272, 1361, 1579-80 in WP (C) No. 202 of 1995 with WP (C) No. 356 of2007
(2.) AFTER this Court passed the order dated 10-7-2009, T. N. Godavarman Thirumulpad v. Union of India, 2009 (16) SCC 481 regarding closing of the sawmills in the State of Orissa, a large number of sawmills were closed. The State is of the view that for the sawmills appropriate location could not be found as many of the areas are covered by the definition of forest. Now the State has proposed and wants to set up industrial estate(s) for establishment of sawmills for which they require amendment of the Orissa Saw Mills and Saw Pits (Control) Act, 1991. In view of the statement made by the learned counsel for the State of Orissa, we direct that urgent steps may be taken in this direction at the earliest. Post on 20-11-2009. IAs Nos. 991, 1004, 1185, 1273, 1280, 1294, 1443, 1611, 2018 and 2073, 2175, 2357 in WP (C) No. 202 of 1995
(3.) THE applicant is having mining activities at Lalitpur. Uttar Pradesh. It is alleged that this mining area was within the Choursil Reserved Forest. There was some dispute regarding the boundary of the forest area. The Survey of India has conducted survey and it is found that there was some discrepancy about the area of the Choursil Reserved Forest and there was also some dispute regarding the boundary of this forest area.;