- (1.) Initially this L.P.A was rejected on the ground of limitation. The order of rejection of L.P.A was taken to the Supreme Court, and the Hon'ble Supreme Court has directed that the case to be disposed of on merits. None appears on behalf of the appellants.
(2.) The appeal is filed on behalf of the State of Jharkhand and the State authorities have not taken care to instruct any lawyer to appear for them. This kind of indifference of the State authorities in filing an appeal firstly beyond limitation and then, approaching the Hon'ble Supreme Court and after remand not caring to appear before this Court, shows the seriousness of the State authorities about the litigation pending before this Court. The Secretary, Forest & Environment Department, Government of Jharkhand, Ranchi, who is the Secretary concerned in this appeal to appear before this Court and show cause as to why the indifference shown to this Court in this appeal should not be construed as to be the contempt of Court and appropriate sentence be awarded to the concerned. Put up this matter on 10.01.2011.;