Dhananjaya Y Chandrachud, J. - (1.) Appeal admitted.
(2.) On 8 February 2019, the following order was passed by this Court, when a challenge was addressed to the order of the National Green Tribunal (NGT) dated 5 December 2018: "Since the proceedings are still pending before the National Green Tribunal, it is not necessary for this Court to entertain the civil appeal at this stage. The earlier order dated 30 October 2018 and the subsequent order dated 5 December 2018 (the latter is impugned in the present appeal) are interlocutory. Any decision by the Ministry of Environment, Forests and Climate Change, Government of India and by the Forest Department of the Government of Haryana must be in accordance with law. Since the OA is still pending before the Tribunal, this shall not come in the way of the appellant pursuing its remedies in the pending proceedings. The appeal is accordingly disposed of. No costs."
(3.) On 5 December 2018, the NGT had, while adverting to its earlier order dated 30 October 2018, reiterated that the fourth respondent herein may submit a proposal to the Ministry of Environment, Forests and Climate Change (MOEF&CC) and to the State Government. The proposal was to be considered by the State of Haryana and by the MOEF&CC.;