SUPREME COURT OF INDIA

Before:- B.N. Kirpal, CJI., Arijit Pasayat and H.K. Sema, JJ.

I.A. Nos. 15-23 in W.P.(C) No. 337 of 1995. D/d. 9.5.2002.

Centre for Envir. Law, WWF-1 - Petitioner

Versus

U.O.I. and others - Respondents

Wild Life (Protection) Act, 1972 Section 29 Held, no permission can be granted under Section 29 of act without getting the approval of Standing Committee.

[Para 2]

JUDGMENT

I.A. No. 18/2000

1. Prayers A and B are allowed.

2. I.A. Nos. 15, 17, 20, 22, 23, 24 and 25 be first placed before the Standing Committee meantime, no permission under Section 29 of the Wild Life Act should be granted without getting the approval of the Standing Committee.

3. Let the matter come up in August, 2002.

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