- (1.) Adjourned to 7/09/1999.
(2.) Reply be filed by the State of Tamil Nadu within three weeks. Response to that reply by the Amicus Curiae be filed within 10 days thereafter. To come up on 7/09/1999.
(3.) These two applications are for the purpose of getting permission to work the mines. These applications which have been filed by National Mineral Development corporation Ltd. (NDMC) , inter alia, state that they are existing lessees and they have been operating the mines for over 20 years.;