Supreme Court: After the Centre sought stay on the order which directed the forced eviction of more than 1,000,000 tribals and other forest-dwelling households from forestlands across 16 states on February 13, 2019, the Court has put a stay on the said order and has asked the concerned States to submit details of the process adopted to access the claims under the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006.
The matter will next be taken up on July 10, 2019.