- (1.) Heard learned Counsel for the parties. On 24th July, 2012, this Court passed an order that till the final directions are issued by this Court with reference to the Guidelines submitted by the National Tiger Conservation Authority of India, core zone or the core areas in the Tiger Reserved Areas will not be used for tourism.
(2.) The National Tiger Conservation Authority [for short 'the Authority'] has by Notification dated 15th October, 2012 notified the Comprehensive Guidelines for Tiger Conservation and Tourism. Part B of these Guidelines are tilled: "Guidelines for Tourism in and around Tiger Reserves". The Guidelines for Tourism in and around the Tiger Reserves have been framed by virtue of the powers of the Authority under Section 38(O)(1)(c) of the Wild Life Protection Act, 1972 [for short 'the Act'] which empowers the Authority to lay down normative standards for tourism activities in buffer and core area of Tiger Reserves.
(3.) Now that the Guidelines for Tourism in and around the Tiger Reserves have been notified by the Authority, we modify the aforesaid interim order dated 24th July, 2012 and direct that henceforth tourism activities will be strictly in accordance with the Guidelines for Tourism in and around Tiger Reserves notified in Part B of the aforesaid Notification dated 15th October, 2012. All the concerned authorities will ensure that the requirements in the aforesaid Guidelines for Tourism in and around the Tiger Reserves are complied with before tourism activities recommence.;