T N GODAVARMAN Vs. UNION OF INDIA
LAWS(SC)-2012-1-94
SUPREME COURT OF INDIA
Decided on January 16,2012

T N Godavarman Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) In 302: Dr. Manish Singhvi, learned senior counsel appearing for the State of Rajashtan sought and granted time till last week of February, 2012, since identical issues are being answered by the Chief Empowered Committee (CEC). List thereafter. In 303: I.A. No. 1117 in W.P. No. 202 of 1995:
(2.) This is an application preferred by the applicant seeking directions to the State of Jammu & Kashmir to provide land to Members of Association, who are owners and valid licence holders of Saw Mill/Veneer for re-location of their Saw Mills/Veneers. The matter was examined by the Central Empowered Committee (CEC) and they submitted a Report dated 03/10/2011. The operative portion of the same reads as follows: (i) in modification of this Hon'ble Court's order dated 12.12.1996 regarding the location of the wood based industries in the State of Jammu & Kashmir, (a) the primary wood based industries and the secondary wood based industries may be permitted to be located/operated within the notified industrial estates and the municipal areas as defined in the Draft Jammu & Kashmir Wood Based (Saw Mills, Veneer and Plywood) Industries (Registration and Regulation) Rule, 2011, enclosed at Annexure R-2 to this Report and irrespective of their distance from the demarcated forest and (b) the secondary wood based industries may be permitted to be located in other areas beyond 3 kms. from the nearby demarcated forest; and (ii) the primary wood based industries and secondary wood based industries located within a distance of 8 kms. and 3 kms. respectively from the nearby demarcated forest, other than those located in the notified industrial area/municipal area will be eligible to become operational only after they are relocated in the permissible areas. Till then such units will remain closed.
(3.) The State of Jammu & Kashmir has also filed an affidavit dated 9th December, 2011. In paragraph 6 of the said affidavit, they stated that the State of Jammu & Kashmir is in agreement with the report submitted by Central Empowered Committee dated 03/10/2011.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.