- (1.) We see no reason to interfere with the impugned order. However, it is admitted that the appellants' view has not been taken into account by the Committee constituted for the purpose of this project. We, therefore, consider it appropriate to direct that the Committee shall give a hearing to the appellants on a fixed date and consider the objections and the evidence produced by them in their support. The Committee shall thereupon accommodate the appellants' objections and suggest any suitable modification, if required, which shall be carried out by the respondent-Authorities. If the Committee does not uphold the objections it may give reasons. In that case, the appellants may approach the National Green Tribunal. The appellants shall be entitled to resort to any remedy available to them in law.
(2.) We consider it appropriate to observe that the matter should be dealt with as expeditiously as possible, having regard to the fact that this is a funded project which needs to be completed according to the schedule in public interest.
(3.) The civil appeal and all pending applications are disposed of in the above terms.;