- (1.) An application has been filed by the Ministry of Environment and Forest. The same is taken on Board. Issue notice to the Amicus Curiae.
(2.) The Amicus Curiae accepts notice and waives filing any response and, in fact, he submits that the application should be allowed as prayed for.
(3.) In this application it is mentioned that the officers of the Ministry of Environment and Forest have detected and detained 66 wagons at Nangloi railway station and 28 wagons at Rajpur Railway Station have similarly been detained, containing illegal timber.;