IN RE - THE UNION OF INDIA Vs. STATE

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Gist of the issue raised by this bunch of 4(four) cases is recorded in order dated 04.06.2020 rendered in PIL (Suo Moto) No.3/2020. The order reads as under:-

(3.) It has been asserted that environmental impact is required to be assessed before any such activity is allowed in this area. However, Environment Impact Assessment Report has not been prepared so as to ensure safeguarding natural habitat and protection of animals, birds and reptile species existing in the region.