NARMADA BACHAO ANDOLAN Vs. STATE OF M P

JUDGEMENT

(1.) IN compliance of the order dated 28.1.2011, the Jha Commission has sent its report dated 10.2.2011. The petitioner and respondents are not served with the copy of this report. Office is directed to serve a copy of this report to the petitioner and also for respondent Nos.1 to 3 within 3 days against acknowledgement.

(2.) I.A.No.1155/11 filed on behalf of the petitioner to quash Government of M.P. Order dated 6.9.2010 (written as 16.9.2010) and also to quash all notices issued thereunder and for other directions

(3.) AFTER hearing Ms.Patkar, we direct that any action taken by the State in continuation/compliance of Order dated 6.9.2010 (written as 16.9.2010) bearing No.F31-11/2010/27-1 in respect of disbursement of the land or the second instalment of the compensation, shall be subject to further orders on the next date of hearing. C.C. as per rules.