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Supreme CourtDivision Bench(2011) 10 SC CK 0031

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

Supreme Court Of India · Decided on 14 October 2011

HON’BLE JUDGES
K.S. Radhakrishnan, J · Chandramauli Kr. Prasad, J
RESULT
Dismissed
CASE NUMBER
I.A. No. 3117 in I.A. No. 1991 and I.A. 1991 in Writ Petition (C) No. 202 of 1995 and Item No. 302: I.A. No. 3121-3122 in Writ Petition (C) No. 202 of 1995, Item No. 303: I.A. No''s. 2, 9, 11-13, 16-20. 23, 24, 28. 29. 33-34 of 2005 and 37 of 2011 in Writ
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Judgment

15 paragraphs · 383 words

Item No. 301: l.A. No. 3117 in l.A. 1991 & 19914 in W.P. (C) No. 202/1995:

1.

Leaned Counsel appearing for the State of Himachal Pradesh seeks for and is granted four weeks' time to file their response. Post after four weeks thr final hearing.

Item No. 302: l.A. Nos. 3121-3122 in W.P. (C) No. 202/1995:

2.

Post after three weeks for report.

Item No. 303: l.A. Nos. 2, 9, 11-13, 16- 20, 23,24, 28, 29, 33-34/2005 & 37/201 in W.P. (C) No. 171/96:

3.

The Chief Conservator of Forests has filed an affidavit giving details in compliance of the order passed by this Court on 2.9.2011. Learned amicus curiae submitted that the CEC would offer his response to the affidavit of the Chief Conservator of Forests. Three weeks' time is sought for. Time prayed for is 20 granted. Post after three weeks.

Item No. 304: I.A.s. 1117-1118 in WY. 202/1995:

4.

Copy of the affidavit filed by the State of.iammu & Kashmir on 10.10.2011 as well as copy of the report of CEC be made available to the applicant. State of Jammu & Kashmir has also to file response to the report of the CEC within three weeks.

5.

Post after three weeks.

Item No. 305: SLP(C) No. 7031/2010:

6.

Learned Counsel appearing for the State of Maharashtra seeks to submit its response tO: the I.A. No. 5/2011 within two weeks. Rejoinder, if any, may be filed within two weeks thereafter, on the request made by the applicant that they would only use imported timber in their saw mills. Post the matter after four weeks.

Item No. 306: I.As. 1433 & 1477 in W.P. 202/1995:

7.

Learned Counsel appearing for the MoEF as well as the State submit that they are working out the modalities as to who would bear the expenses for the protection of wild buffaloes.

8.

Post the matter after one month.

Item No. 307: l.A. No. 5 in SLP(C) No. 20154/2011, Item No. 308: l.A. No. 3 in SLP(C) No. 21461/2011, Item No. 309: l.A. Nos. 26-27 in SLP(C) Nos. 21463- 464/2011, Item No. 310: l.A. Nos. 3-4 in SLP(C) 17150-151/2011, Item No. 311: I. As.3-4 in SLP(C) 17155-156/2011, Item No. 313: l.A. 3 in SLP(C) 21460/201 1, Item No. 342: l.A. No. 2 in SLP(C) 17160/ 2011: