T. N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. R.S. Mathur, the Chief Secretary of the Government of Uttar Pradesh is present in person. He has orally apprised us of the notice taken by the State Government in the last 16 hours after the order was made by this Court yesterday. An affidavit of an officer of the level not lower than the Secretary to the State Government. be filed today giving details of the action so far taken by the State Government in this behalf.

(2.) The Chief Secretary also informed us that action has already been taken to provide protection and security to the persons in compliance with this Court's orders T.N. Godavarman Thirumulpad v. Union of India, 2000 10 SCC 579 made yesterday. He added that further action is being taken by the State Government to fix the responsibility of the officers concerned of different Departments whose acts and omissions enabled the commission and continuance of the illegalities in the area in question, in addition to taking the necessary steps by stopping these activities now.

(3.) We are also informed by the Chief Secretary that the Area Mining Officer, Shri V.L. Das, has already been placed under suspension and the Director, Geology and Mining, Shri I.K. Dhale has been asked to give his explanation where after further action as found necessary would be taken.