SUPREME COURT OF INDIA

Before:- B.N. Kirpal, CJI., Balakrishnana and Arjit Pasayat, JJ.

IA Nos. 8 & 13, 15-25 in Writ Petition(Civil) No. 337 of 1995. D/d. 09.08.2002.

Centre For Envir. Law, WWF-I - Petitioner

Versus

U.O.I. - Respondent

For the Appearing parties:- Raj Panjwani, Iqbal Shamsi, Vijay Panjwani, Krishna Sarma, V K Sidharthan, Corporate Law Group, Anil Shrivastav, K. Amareswari, T.V. Ratnam, K Subba Rao, B B Singh, Sunita R Singh, Kamini Jaiswal, Aishwarya Rao, Shomila Bakshi, Prakash Shrivastava, A.S Ubhashini, Hemantika Wahi, Anu Dubey, Jai Prakash Dhanda, Raj Rani Dhanda, K.P. Singh, Sunder Khatri, Naresh K. Sharma, Ashok Mathur, Aslam Goni, Anis Suhrawardy, K R Sasiprabhu, Satya Mitra, Sanjay R. Hegde, Hemantika Wahi, Sumita Hazarika, S.M. Jadhav, S S Shinde, V.N. Raghupathy, Ranjan Mukherjee, Khwairakpam Nobin Singh, S Biswajit Meitei, Satish K. Agnihotri, V.D. Khanna, Radha Shyam Jena, V.G. Pragasam, Atul Nanda, Dy.Adv.Genl., Pb., R S Suri. Ranji Thomas, K V Bharati Upadhyaya, J M Rao, A Mariarputham, Aruna Mathur, Anurag D Mathur, Arputham, Aruna and Co., Mohna Lal, Rajiv Mehta, V Balaji, P N Ramalingam, R.C. Verma, Mukesh Verma, S. Wasim A. Qadri, Sunita Sharma, D S Mahra, Varuna Bhandari Gugnani, Aruneshwar Gupta,(NP), G. Prakash,(NP), Rachana Srivastava,(NP), K.N. Raval, ASG. and Ajit Pudussery.

Wild Life (Protection) Act, 1972 Section 29 Indian Board for Wild Life to submit its Report.

[Para 1]

JUDGMENT

1. At the report of Mr. K.N. Raval the 30 matter is adjourned. List on 26th August, 2002. In the meantime, the Indian Board for Wild Life should submit its report.

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