SUPREME COURT OF INDIA

Before:- Y.K. Sabharwal, Arijit Pasayat and S.H. Kapadia, JJ.

1.A. Nos. 1188-1189 in W.P.(C) No.202 of 1995 in I.A. Nos. 1197-1199 in W.P.(C) No. 202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.) I.A. No. 1202 in W.P.(C) No. 202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.), I.A. No. 1207 in WR(C) No. 202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.), I.A. Nos. 1212-1213 in W.P.(C) No. 202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.), I.A. Nos. 1214-1215 in W.P.(C) No. 202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.), I.A. Nos. 1227-,1228 in W.P.(C) No. 202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.), I.A. No. 1234 in W.P.(C) No. 202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.), I.A. Nos. 1235-1237 in W.P.(C) No. 202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.), I.A. Nos. 1241-1242 in W.P.(C) No.202 of 1995 (T.N. Godavarman Thirumalpad vs Union of India & Ors.). D/d. 25.2.2005.

T.N. Godavarman Thirumulpad - Petitioner

Versus

Union Of India - Respondents

Environment and pollution - Forests - Directions issued.

[Para ]

Case Referred :-

T. N. Godavarman Thirumulpad v. Union of India, 2005(4) Scale 480.

JUDGMENT

I.A.Nos.1188-1189 in W.P.(C) No.202/1995

1. At this stage, the applications seeking modification of the order dated 4th March, 1997, cannot be entertained. Hence, the I.As. are dismissed. If so advised, the applicant-State of U.P. may first approach the Central Empowered Committee (CEC), with relevant material and data.

I.A.Nos.1197-1199 in W.P.(C) No.202/1995

2. These ]As. to be listed along with I.A.No.1000.

I.A.No.1202 in W.P.(C) No.202/1995

3. To be listed along with I.A.No.1206. I.A.No.1207 in W.P. (C) No.202/1995

4. Learned counsel for the applicant states that he will file an appeal against the order of SIT dated 19.5.2004 and in this view, presently this application may be disposed of. Ordered accordingly.

I.A.Nos.1212-1213 in W.P. (C) No.202/1995

5. Learned counsel for the applicant states that the application-Corporation is agreeable to abide by all the conditions stipulated by the Standing Committee of National Board for Wild Life. Let the CEC respond to the applications within three weeks.

IA.Nos.1214-1215 in W.P. (C) No.202/1995

6. Issue notice to the respondent. Mr. A.D.N. Rao,Advocate accepts notice on behalf of respondent No.2. CEC shall also respond to the applications within three weeks.

I.A.Nos.1227-1228 in W.P. (C) No.202/1995

7. Issue notice. CEC to respond to the I.As. within three weeks. I.A.No.1234 in W.P. (C) NO.202/1995

8. Issue notice to the Principal Chief Conservator of Forests, U.P.

I. A. Nos. 1235-123 7 in W. P. (C) No. 202/1995

9. Issue notice.

I.A. Nos. 1241-1242 in W. P. (C) No. 20211995

10. Delay condoned.

11. The order dated 29th October 2004, passed by this Court in I.A. Nos.956/03 & 1121/04, dismissing the said applications for non-appearance of the applicants, is recalled. Fresh notices in these applications may be issued. Standing counsel for the State of Tamil Nadu and CEC shall also respond to the I.As.

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