T N GODAVARAMANTHIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Such of the mines which are operating under temporary working permit, as on date, which permits are likely to expire before we take up the matter for hearing on the next date, will continue to operate under the existing temporary working permits. The direction for closure of such mines shall not be applicable.

(2.) The objections, if any, to the recommendations of CEC, may be filed on or before 3.1.2006. List these matters on 6.1.2006.

(3.) CEC may file response to the application by 3.1.2006. List on 6.1.2006. Having regard to the peculiar circumstances brought to our notice by learned Solicitor General and having regard to the larger public interest, we permit operation of the mine, subject to the applicant South Eastern Coalfields Ltd. depositing an amount in the sum of Rs fifty crores towards NPV and undertaking to deposit the remaining amount. The amount shall be deposited with CEC.