|
ANNEXURE-I STATEMENT REFERRED TO
IN REPLY TO PARTS (a) & (b) OF THE RAJYA SABHA UNSTRARRED QUESTION NO.
1510 RAISED BY SMT. VIPLOVE THAKUR REGARDING 'ENVIRONMENTAL CLEARANCE FOR
UPGRADATION OF ROADS IN |
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|
ategory of Project : Up-gradation of ROAD |
|
|
|
|
As
on:04.08.2010 |
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|
State
/ UT |
APPROVED |
IN-PRINCIPLE |
PENDING WITH-GOI |
PENDING WITH-SG |
Grand Total (no. of proposals) |
Area
Diverted (in ha) (Approved + In-Principle) |
|||
|
Proposed
to be Upgraded |
|||||||||
|
No.
of Proposals |
Area
Diverted |
No.
of Proposals |
Area
Diverted |
No.
of Proposals |
No.
of Proposals |
||||
|
|
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Andhra Pradesh |
5 |
133.23 |
0 |
0.00 |
0 |
0 |
5 |
133.23 |
|
|
Arunachal Pradesh |
0 |
0.00 |
1 |
65.85 |
0 |
0 |
1 |
65.85 |
|
|
|
6 |
408.64 |
1 |
6.60 |
0 |
0 |
7 |
415.24 |
|
|
|
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
|
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Chhattishgarh |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Dadar & Nagar Haveli |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Daman & Diu |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
|
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
|
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
|
1 |
5.02 |
0 |
0.00 |
0 |
0 |
1 |
0.00 |
|
|
Haryana |
1 |
0.912 |
6 |
8.23 |
0 |
3 |
10 |
8.23 |
|
|
Himachal Pradesh |
6 |
41.93 |
2 |
33.80 |
0 |
1 |
9 |
75.73 |
|
|
Jammu & Kashmir |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Jharkhand |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Karnataka |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Kerala |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Lakshdeep |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Madhya Pradesh |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
|
1 |
2.04 |
2 |
8.43 |
1 |
0 |
4 |
10.47 |
|
|
Manipur |
0 |
0.00 |
2 |
105.00 |
0 |
1 |
3 |
105.00 |
|
|
Meghalaya |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Mizoram |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Nagaland |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Orissa |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Pondichery |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
|
28 |
273.16 |
10 |
17.48 |
0 |
6 |
44 |
290.64 |
|
|
Rajasthan |
4 |
206.59 |
2 |
113.57 |
0 |
0 |
6 |
320.16 |
|
|
|
5 |
95.96 |
3 |
4.92 |
0 |
0 |
8 |
100.88 |
|
|
Tamil Nadu |
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Tripura |
1 |
4.5 |
0 |
0.00 |
0 |
0 |
1 |
0.00 |
|
|
Uttar Pradesh |
7 |
83.14 |
0 |
0.00 |
0 |
0 |
7 |
83.14 |
|
|
Uttaranchal |
1 |
3.67 |
0 |
0.00 |
0 |
0 |
1 |
0.00 |
|
|
|
0 |
0.00 |
0 |
0.00 |
0 |
0 |
0 |
0.00 |
|
|
Total |
66 |
1244.69 |
29 |
363.88 |
1 |
11 |
107 |
1608.57 |
|
ANNEXURE-II
STATEMENT REFERRED TO IN REPLY TO PARTS (c) & (d) OF THE
RAJYA SABHA UNSTARTRED QUESTION NO. 1510 BY SHRIMATI VIPLOVE THAKUR REGARDING
‘ENVIRONMENTAL CLEARANCE FOR UPGRADATION OF ROADS IN FOREST AREAS’ DUE FOR
REPLY ON 09.08.2010.
SUPREME COURT ORDERS IN RESPECT OF PROTECTED AREAS
1.
“……………..
In the meantime, we restrain respondents Nos. 2 to 32 from ordering the removal
of dead, diseased, dying or wind-fallen trees, drift wood and grasses, etc.
from any National Park or Game Sanctuary………….”
(Supreme Court orders
dated 14.02.2000 and 21.02.2000 in I.A. No.
2.
“……………..Pending
further orders, no dereservation of forests /
sanctuaries / national parks shall be effected.”
(Supreme Court orders
dated 13.11.2000 in I.A. No.
Note:- This order was re-iterated by the Supreme Court on
9.2.2004 in IA No. 16.
3.
“…………..In
the meantime, no permission under Section 29 of the Wildlife (Protection) Act,
1972 should be granted without getting approval of the Standing Committee of
Indian Board for Wildlife…………..”
(Supreme Court orders
dated 09.05.2002 in I.A. No.
*****