STATE OF BIHAR Vs. PAWAN KUMAR

JUDGEMENT

(1.) All these I.As arise out of the directions issued by this Court vide order dated 10th November 2021 in Civil Appeal Nos. 3661­3662 of 2020.

(2.) The State of Bihar had approached this Court challenging the order dated 14th October 2020, passed by the National Green Tribunal, Principal Bench, New Delhi (hereinafter referred to as "the Tribunal ") in O.A. No. 40/2020/EZ with O.A. No. 57/2020/EZ, thereby issuing various directions. This Court after taking into consideration various aspects, including the necessity to curb illegal mining activities and the necessity to permit legal mining in the interregnum till the other directions issued by this Court are complied with, had issued the following directions dated 10th November 2021:

(3.) The present I.As have been filed being aggrieved by the cancellation of Letter of Intent (hereinafter referred to as the "LoI ") dated 21st January 2020, issued in favour of the applicant. The applicant also apprehended that in view of the order dated 10th November 2021 passed by this Court with respect to Banka District, the State Government may also issue short Notice Inviting Tender (hereinafter referred to as the "NIT ") with respect to Kishanganj District. After the present I.As were filed, NIT has also been issued in respect of sand ghats in Kishanganj District on 2nd December 2021.