T. N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA
LAWS(SC)-2002-12-125
SUPREME COURT OF INDIA
Decided on
December 16,2002
T. N. Godavarman Thirumulpad
Appellant
VERSUS
UNION OF INDIA
Respondents
Cited Judgements :-
NARINDER SINGH VS. DIVESH BHUTANI [LAWS(SC)-2022-7-78] [REFERRED TO]MANINDER SINGH VS. STATE OF HARYANA [LAWS(P&H)-2014-1-32] [REFERRED TO]
M.C. MEHTA VS. UNION OF INDIA & ORS. [LAWS(SC)-2018-9-33] [REFERRED TO]
CHANCHAL JAIN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2020-8-6] [REFERRED TO]
CHANCHAL JAIN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2022-3-236] [REFERRED TO]
JUDGEMENT
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(1.)Let Central Empowered Committee file its response to the affidavit dated 14.12.2002 filed on behalf of Ministry of Environment & Forest within three weeks. List on 14.2.2003.
IA 798
(2.)Reply by the respondent be filed within four weeks. List on 14.2.2003.
IA 745
(3.)Mr. ADN Rao, learned counsel states that out of 23 accused in the murder of Sanjay Singh, some of them have been arrested and for remaining proceedings are being taken for declaration of proclaimed offenders and efforts made to apprehend them. List on 14.2.2003.
IAs 782 to 784, 793 to 795 & 813 to 815.
IA 798
(2.)Reply by the respondent be filed within four weeks. List on 14.2.2003.
IA 745
(3.)Mr. ADN Rao, learned counsel states that out of 23 accused in the murder of Sanjay Singh, some of them have been arrested and for remaining proceedings are being taken for declaration of proclaimed offenders and efforts made to apprehend them. List on 14.2.2003.
IAs 782 to 784, 793 to 795 & 813 to 815.
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