- (1.) Xx xx xx I. A. No. 276an affidavit has been filed on behalf of the State of Karnataka. It is inter alia stated therein that the Report of MR. R M N Sahai was received by the State only on 29/04/1999 and, therefore, it has not been possible for the State to file any affidavit in response to the said Report. Eight weeks' time is sought for to file a response. The said time is granted. Response be filed by way of an affidavit within eight weeks.
(2.) From the affidavit, it also appears that some survey was being carried out in the chickamagalur area in respect of which certain orders were passed by the Minister concerned. Without going into the validity of the said orders, we direct the Survey of India to continue with the survey operation which it was carrying on in the said area and it may associate in the conduct of the said survey such officers of the Forest Department as may be required. The Report regarding encroachment in the Chickamagalur area of the forest should be submitted by the Survey of India to this court, if possible, within three months. Copy of this order be sent by the registry to the Survey General of India at dehradun. During the conduct of the survey and till the submission of the Report, there shall be no administrative interference in the work which will be carried on by the Team of the Survey of India. During this time, no forest Officer especially the one who is associated by the Survey of India with the work, shall be transferred. Lastly, no regularisation of any forest or other land in this area shall be made till further orders of this court.
(3.) To come up for further orders in the week commencing 7/09/1999. Subject to orders of Hon'ble the chief justice of India, the main Writ Petition (Civil) No. 202/1995 and all other connected INDIAN administrative SERVICE and matters be listed for final disposal on that day;