NANDI RAM ARYA Vs. C.K. MISHRA

JUDGEMENT

(1.) Writ Petition (PIL) No. 201 of 2018 filed by the petitioner was disposed of with a direction to the Secretary, Ministry of Forest and Environment and Additional Chief Conservator of Forest (Central) to consider grant of forest clearance for construction of a motor road namely Garkhet-Rikholi and a link road between Jinoli-Simalkha, vide order dtd. 27/2/2019.

(2.) In this contempt petition, it is alleged that the order passed by writ court has not been complied, inasmuch as, the Central Government has not granted necessary forest clearance for construction of roads.

(3.) A compliance-affidavit has been filed by C.K. Mishra, Secretary, Ministry of Forest and Environment, Government of India. Annexure No.6 to the said affidavit is a letter issued by Additional Chief Conservator of Forest, (Central) Regional Office, Dehradun to Nodal Officer/Additional Chief Conservator of Forest, Government of Uttarakhand.