- (1.) 301. Part-Heard Ia No. 100 In Writ Petition (Civil) No. 337 Of 1995 Arguments Remained Inconclusive. List On 2-7-2012. Ia No. In Wp (C) No. 202 Of 1995
(2.) Taken On Board. Perused The Application For Directions Filed By The Learned Amicus Curiae And Also Gone Through Annexures A-1 To A-4 And Other Scientific Materials Placed Before Us.
(3.) We Have Heard The Learned Amicus Curiae As Well As The Learned Additional Solicitor General Appearing For The Ministry Of Environment And Forests (Moef).;