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Supreme CourtFull Bench(2000) 02 SC CK 0157

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

Supreme Court Of India · Decided on 21 February 2000 · Citation: (2000) 4 SCALE 165 : (2002) 10 SCC 639

HON’BLE JUDGES
V. N. Khare, J · M. B. Shah, J · B. N. Kirpal, J
RESULT
Disposed Of
CASE NUMBER
I.A. No. 484 in I.A. No. 424 in Writ Petition (C) No. 202/95, I.A. No. 501 in I.A. No. 417 in Writ Petition (C) No. 202 of 1995, I.A. No. 503 in Writ Petition (C) No. 202 of 1995, I.A. No. ... in I.A. No. 424 in Writ Petition (C) No. 202 of 1995, I.A. No'
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Judgment

33 paragraphs · 541 words

IA No.484

1.

Dismissed as infructuous. IA No. 501

2.

After hearing learned Counsel for the parties we permit the Railways to use the sleepers which are already procured and are lying in the Railway Stores, particulars of which are detailed in the application. The application is disposed of.

IA No. 503

3.

This application was filed seeking to quash and set aside the stay orders passed by the Civil Judge (Junior Division and Judicial Magistrate First Class, Alwar which was stated to be followed by our order dated 12th December, 1996 whereby mining activities were permitted in the forest area.

4.

The learned Amicus Curiae brings to our notice the fact that subsequently the State of Rajasthan had filed Revision Petition against the said order and the High Court allowed the said applications and set aside the orders of injunction which had been granted.

5.

Learned Amicus Curiae informs us that appeals filed by the State of Rajasthan were allowed by the District Judge, Alwar who set aside the injunction which was granted by the civil revisions filed by the mines owners against the orders of the District Judge were dismissed. We are further informed that this Court dismissed the special leave petitions against the said orders of the High Court dismissing the civil revisions. It is indeed gratifying to note that at least one State Government has woken up to the danger of deforestation and has taken up an appropriate action whenever any action is taken by the forest owner. This application is disposed of.

IA Nos. 528 and 528A

6.

These lAs are dismissed as withdrawn.

IA Nos. 511 and 512

7.

Learned Counsel for the Union of India to file response within this week. To come up on 28.2.2000.

IA No. ... in IA 424 in WP(C) 202/95

8.

This application for extension of time has become infructuous because the Inquiry Report has been filed. Copy of the report be given to the Amicus Curiae. This IA is disposed of.

IA Nos. 419 & 420

9.

At the request of Mr. KN Rawal, learned ASG these two IAs are adjourned by two weeks.

IA No. 276

10.

To come up for hearing and final disposal on 27th March, 2000. Any affidavit etc. should be filed by 15th March, 2000.

IA513

11.

This application for official translation is allowed.

IA 516

12.

Issue notice. Reply be filed by the State of MP as well as by the Union of India within a week. To come up on 6th March, 2000.

IA 518 & 519

13.

These lAs are dismissed as withdrawn.

IA Nos. 520, 521 and 539

14.

Issue notice to the Union of India and the State of MP as well as to the Amicus Curiae. Response be filed within ten days. To come up for hearing on 6th March, 2000.

IA Nos. 526 and 527

15.

These lAs are dismissed as withdrawn. Li 542

16.

This IA is allowed in terms of prayer A.

IS 540 and 541

17.

These lAs are dismissed as infructuous. IA Nos. 544 and 545

18.

These lAs are dismissed as withdrawn.

IA Nos. 546 and 547

19.

Response by the State of MP be filed. To come up on 28-2-2000.