LAWS(KAR)-2001-10-9

UDAY SHANKAR BHAT Vs. UNION OF INDIA

Decided On October 04, 2001
UDAY SHANKAR BHAT Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THE petitioner professing himself to be a social worker, environmentalist and a permanent resident of Kukkata Village in Belthangady taluk of Dakshina Kannada District, interested in preservation, protection and conservation of environment, has filed the present petition, purportedly in public interest, praying for quashing of the circular bearing No. Gra Pa 349 Ji Pa Sa 98, dated 23-1-1999, produced as Annexure-B.

(2.) WE have heard the learned Counsels for both sides.

(3.) THE prayers sought in the writ petition are as follows: