SUPREME COURT MONITORING COMMITTEE Vs. MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY
LAWS(SC)-2002-8-97
SUPREME COURT OF INDIA
Decided on August 12,2002

SUPREME COURT MONITORING COMMITTEE,MUSSOORIE ESTATE OWNERS ASSOCIATION Appellant
VERSUS
STATE OF U.P.,MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

- (1.) ADJOURNED to 2/9/2002. In the meantime, the Union of India should consider appointment of a Working Committee under S. 3 of the Environment (Protection) Act, 1986. If a committee is not appointed, the Union of India will indicate as to why they have not appointed so far. It will be in the interest of preservation of forest if by the next date of hearing a notification is produced in the Court constituting the Committee and communicating the members thereof.;


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