ENVIRONMENT AWARENESS FORUM Vs. STATE OF JAMMU AND KASHMIR
LAWS(SC)-2000-1-146
SUPREME COURT OF INDIA
Decided on January 13,2000

ENVIRONMENT AWARENESS FORUM Appellant
VERSUS
STATE OF JAMMU AND KASHMIR Respondents

JUDGEMENT

- (1.) Reply be filed by the Ministry of Environment and Forest within four weeks. The reply should also indicate as to why there is an excess quantity of Deodar timber which is alleged to be there. The reply should be filed after appropriate verification.;


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