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Supreme CourtFull Bench(1997) 05 SC CK 0058

T.N. Godavarman Thirumulkpad vs Union of India (UOI) and Others

Supreme Court Of India · Decided on 8 May 1997 · Citation: (1997) 10 JT 697 : (1997) 5 SCALE 2 : (1997) 5 SCC 760 : (1997) 7 SCC 440

HON’BLE JUDGES
J. S. Verma, C.J · S. P. Kurdukar, J · B. N. Kirpal, J
CASE NUMBER
I.A. No''s. 1, 5, 5-A, 15, 16, 19-23, 25-27, 29-33, 33-36, 52, 54-75, 77-89, 91-95, 100, 104-110, 112-118, 120-122, 124-206 of 1997 with W.P. (c) No. 171 of 1996 with Contempt Petition No. 5339 of 1996, I.As. No''s. 11, 11-A and 12 with W.P. (c) No. 897 o
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Judgment

7 paragraphs · 273 words

J.S. Verma, C.J.I.

1.

It has been brought to our notice that a PIL matter - Civil Rule (PIL) SH No. 1 of 1996, Paul Lyngdoh v. State of Megahalaya - pending in the Shillong Bench of the Gauhati High Court, which has been filed by the Khasi Students' Union is also a related matter. It is, therefore, appropriate that matter is also heard by this Court as a connected matter. In view of the fact that in the matters pending in this Court every facet of the problem throughout the country is under consideration, it is appropriate that no aspect of this matter be considered separately by any other court in any form. Accordingly, we direct transfer of Civil Rule (PIL) SH No. 1. of 1996 to this Court. Notice of this order be given to the parties in that petition. The question of directing financial assistance to the Khasi Students' Union for appearing before this Court would be considered on their appearance.

2.

The report of the Committee for the North-Eastern States shall form part of the record.

3.

The Confidential Report of the High-Powered Committee for the North-Eastern Region (two copies) be kept in a sealed cover by the Registrar (Judicial).

4.

After hearing the learned amicus curiae, the learned Attorney General and the other learned counsel, we direct as under:

A. In the State of Uttar Pradesh the following is permitted

1.

Principle Chief Conservator of Forest (PCCF) may, on a case-to-case basis, consider grant of permission to an existing licensed sawmill to relocate itself, provided that the relocated site is not within 10 kms of any existing forest.