VANASHAKTI Vs. REVENUE AND FOREST DEPARTMENT

JUDGEMENT

(1.) Pursuant to the earlier order, Respondent No. 7 has filed additional affidavit. The learned AGP states that reply is filed on behalf of Respondent Nos. 1 to 3 and 8 to 13. The learned AGP states that copies would be placed on record. Reply is filed on behalf of Respondent No.5. Additional reply is being tendered on behalf of Respondent No. 7.

(2.) We note that apart from issuing directions in clause (C) which are noted in the earlier order of which grievance is regarding non- compliance, the Division Bench has also directed the State Government to constitute a Committee headed by the Divisional Commissioner in accordance with para 68 of the judgment for preservation and conservation of mangroves and for restoration. The clause (D) of the order reads thus :

(3.) The learned AGP states that the Committee is constituted under the Chairmanship of the Divisional Commissioner. The learned AGP states that this Committee has been regularly holding its meeting. The learned AGP states that the Government Resolution/ order constituting this Committee and its ambit will be placed on record. The learned AGP states that the Committee has conducted its meeting in August 2023 and the minutes of the said meeting will be placed on record.