T.N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA (UOI) AND ORS.
LAWS(SC)-2011-11-110
SUPREME COURT OF INDIA
Decided on November 18,2011

T.N. GODAVARMAN THIRUMULPAD Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS. Respondents

JUDGEMENT

- (1.) 301. I.A. No. 3037 in W.P(C) No. 202/ 1995 with Conmt.Pet.(C) No. 235/2011 in W.P(C) No. 202/1995: 1. Two weeks time is granted to State of Orissa to seek instructions
(2.) List immediately after two weeks. 302. I.A. Nos. 3058-3060 in W.P. (C) No. 202/1995:
(3.) The applications are disposed of directing the applicant to approach the National Board for Wild Life (NBWL) for appropriate permission.;


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