Chattisgarh High Court
Steel Authority Of India Ltd vs State Of Chhattisgarh 32 Wpc/2343/2018 ... on 12 November, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 1405 of 2018
Steel Authority Of India Ltd. Versus State Of Chhattisgarh
12/11/2018Dr. N.K. Shukla, Senior Advocate with Shri Vikram Sharma, Advocate for the Petitioner.
Shri Prafull N. Bharat, Additional Advocate General for the State. Shri B. Gopa Kumar, Assistant Solicitor General for the Union of India. On 11.09.2018, a detailed order was passed directing the Secretary, Ministry of Environment, Forest and Climate Change, Government of India to perform certain responsibility.
Learned Senior counsel representing Steel Authority of India informs the Court that even at their level, they have communicated the order of the Court twice over, but they have not heard from the Secretary on the issue as yet.
Even the Assistant Solicitor General has not been provided any instruction so far.
List after four weeks as further indulgence to the said Ministry. Interim relief granted earlier shall continue.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Anu