MARIA DE LOURDES FILOMENA FIGUEIREDODE ALBUQUERQUE Vs. MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE

JUDGEMENT

(1.) Rule made returnable forthwith. The learned Central Government Standing Counsel for the respondent, waives service. Heard finally by consent of parties.

(2.) This is the second round of litigation between the parties before this Court. The challenge in this petition is to the order dated 22-9-2016, whereby the respondent has refused to revoke the abeyance of the Environmental Clearance (EC) in respect of the Title Concession (TC) No. 65/51, "Pola Dongor Iron and Managanese Ore" of the petitioner, on the ground that a part of the mining area, is a forest land, in respect of which, forest clearance has not been obtained.

(3.) The brief facts necessary for the disposal of the petition may be stated thus: