- (1.) Put up after three weeks.
(2.) The petitioner will ensure that it has its own mechanism to supervise and monitor as to what the respondents are doing and for this purpose, they will put in their own scheme of things to ensure that its credibility is established before the Court.
(3.) The respondents will ensure that the plantation that they are making through the agency of the Government is now not continued. They should formulate a methodology for plantation which is being done through the agency of the Government. Government has its own schemes of planting trees. The respondents should see that they have a mechanism by virtue of which their obligations are fulfilled. It should be ensured that the plants planted have a higher survival rate. Whatever are their concerned designs be put into a road-map. Respondents should file their own plans of action as a road-map, which will be subject to scrutiny by the agency of the petitioner, devised to monitor their work.;