On Monday, the Apex Court asked the Ministry of Environment, Forest and Climate Change to give its view on whether iron ore mining in Odisha can be capped, keeping sustainable development and intergenerational equity in mind.
The Supreme Court perused the affidavit of the Union Ministry of Mines filed in response to its earlier query whether any cap can be put on mining in Odisha keeping in mind the limited iron ore reserves there and said it does not have the view of the Environment Ministry.
"We want the view of the Ministry of Environment, Forest and Climate Change (MoEFCC). This ministry is the expert body and it can tell us about the impact of the iron ore mining on the environment and the concept of intergenerational equity," said the bench comprising Chief Justice of India D Y Chandrachud, Justice J B Pardiwla and Justice Manoj Misra.
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