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Environment Awareness Forum vs State of Jammu & Kashmir and Others

Supreme Court Of India · Decided on 10 December 1998 · Citation: (1998) 6 SCALE 21

HON’BLE JUDGES
A. S. Anand, C.J. · V. N. Khare, J · B. N. Kirpal, J
RESULT
Allowed
CASE NUMBER
I.As 20-21 in Writ Petition (C) No. 171/96
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Judgment

7 paragraphs · 177 words

I.A. No. 20

1.

The requirement of filing an affidavit in support of this application is dispensed with.

2.

Issue notice. Notice shall also issue to Secretary, Sericulture Department, Government of Jammu and Kashmir. Till further orders from this Court and subject to objections, if any, to be filed by the State, the Secretary, Department of Forests, Government of Jammu and Kashmir is directed to send a detailed status report indicating steps taken by the State Government so far to identify rare trees species in the State of Jammu and Kashmir.

3.

There shall be a complete ban against the felling of rare species trees throughout the State of Jammu arid Kashmir.

4.

Copy of this Order shall be communicated to the Secretary, Forests Department as also to the Additional Chief Secretary, Incharge of the Forests Department, Government of Jammu and Kashmir.

I.A. No. 21

5.

Learned Amicus Curiae submits that this application may be permitted to be withdrawn to enable him to file a comprehensive application. We grant this prayer. This application is dismissed as withdrawn.