- (1.) Heard learned Counsel for the parties. Applications seeking exemption from filing official translation are allowed.
(2.) Applications for interventions/impleadments are allowed. The intervenors/impleaders will not be impleaded as parties in the Special Leave Petition but the counsel representing them will be heard as and when the matter is taken up. Liberty is granted to the intervenors/impleaders to file their respective affidavits.
(3.) The Attorney General appearing for the Union of India submitted that a comprehensive set of Guidelines are being framed by the National Tiger Conservation Authority and Ministry of Environment & Forests with regard to fixation of core areas, buffer areas and tourism including welfare and religious tourism as contemplated, amongst other laws in force, under Section 38-O(c) of the Wildlife Protection Act as well as with regard to the protection of the Tigers in forest areas as well as non-forest areas. The learned Attorney General submits that they would consider all aspects while formulating the Guidelines after taking the views of Expert Bodies and after letting all stakeholders participate. Inputs if any, should be submitted at the earliest and in any case not later than one week from today to the National Tiger Conservation Authority/ Ministry of Environment & Forests.;