CENTRE FOR ENVIR. LAW, WWF Vs. U.O.I. AND OTHERS
LAWS(SC)-2002-5-65
SUPREME COURT OF INDIA
Decided on
May 09,2002
Centre For Envir. Law, Wwf
Appellant
VERSUS
U.O.I. And Others
Respondents
JUDGEMENT
-
(1.)Prayers A and B are allowed.
(2.)I.A. Nos. 15, 17, 20, 22, 23, 24 and 25 be first placed before the Standing Committee meantime, no permission under Sec. 29 of the Wild Life Act should be granted without getting the approval of the Standing Committee.
(3.)Let the matter come up in Aug., 2002.
(2.)I.A. Nos. 15, 17, 20, 22, 23, 24 and 25 be first placed before the Standing Committee meantime, no permission under Sec. 29 of the Wild Life Act should be granted without getting the approval of the Standing Committee.
(3.)Let the matter come up in Aug., 2002.
Copyright © Regent Computronics Pvt.Ltd.