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The Prohibitory orders lifted from the Mumbai's Aarey colony in Suburban Goregaon, in the consideration for the protests over cutting of trees for a metro car shed line were lifted said by a police official. Everything is under control and the normal transport facilities has resumed in the area for the movement of people. The Police has imposed Section 144 of code of criminal procedure, 1973( Crpc) Unlawful assembly on Saturday , that was followed by the activists all around the city in the matter of cutting the trees in the green area zone. The Activists demanded the relocation of the Metro line which is a part of the Project 3 by the Mumbai Metro Rail Corporation( MNRC) , the Bombay High Court dismissed the appeal and charges Rs. 50,000 fine from the petitioners . After the dismissal of the appeal by the High Court the activists and the local people of the area has decided to move to the National Green Tribunal ( NGT ) and Supreme Court of India. The Police Authority spokesman Pranay Ashok stated that " Today everything has returned to normal in the area and the Prohibitory orders are lifted". On Sunday, a court ordered the release of protesters, taken in custody during the stir, on certain conditions, including production of personal surety of Rs 7,000 and assurance that they would not take part in protests.
The arrest happened on Saturday after a argument between the Police officials and the protests by the green activists in the matter of cutting of trees in the Aarey Colony in Mumbai by the Mumbai Rail Corporation (MNRC). A bench comprising of Justices Arun Mishra and Ashok Bhushan will hear and examine the matter on October 21 in Tribunal as a Forest Bench, National Green Tribunal Forest Bench( Special Bench). A statement issued by the Government of Maharashtra said that whatever was required to cut for the Metro Line has already been done.
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