(1.) We have heard counsel for the parties
(2.) The Registry has placed before us a sealed envelope received from Shri C.L.M. Reddy, Court appointed Overall Technical Supervisor. The same was directed to be opened in Court. Copies of the report were made available to the counsel appearing for both the parties. The matter was then deferred till 1:00 PM to enable the parties to examine the said report and to make submissions, if any.
(3.) We have perused the report given by Shri C.L.M. Reddy. It delineates the points discussed in the joint meeting held by him with the President & Secretary of APDMC, Two senior officials of AFRC along with a technical person assisting them and Senior Technical persons of the Agency. The points indicated in this report dated 25.09.2015 are acceptable to the counsel appearing for the petitioners as well as the learned amicus curiae.