- (1.) Item No. 301: I.A. Nos. 1433 & 1477: 1. Mr. P.S. Narasimha, learned Amicus Curiae moved this Court highlighting the necessity to protect the Wild Buffalo, considered to be an endangered animal. The Central Empowered Committee submitted its report on 10.9.2008 on the applications. The State of Chhattisgarh has also filed a detailed affidavit stating that the State has entered into a Memorandum of Undertaking with the Wildlife Trust of India on 21.3.2005 for protection and preservation of Wild Buffalo.
(2.) Mr. P.S. Narasimha, learned Amicus Curiae referring to page 155 of the reply of the State Government submitted that for effective and proper implementation of the project, sufficient funds have to be generated. We are of the view that the Central Government and the State Government would put their heads together and find out sufficient funds for the successful implementation of the project. This may be done within one month from today. Status report be filed by both the parties thereafter.
(3.) Post these I. As. after one month. Item No. 302: IA Nos. 2777-2778:;