- (1.) THE learned Solicitor General of India, on instructions, would submit that there is yet another report of a High Level Working Group constituted under the Environment (Protection) Act, 1986 and, further, submits that the said report has taken exception to certain recommendations made in Western Ghat Ecology Expert Panel (W.G.E.E.P.) Report. If that is so, the Appellant should bring the aforesaid fact to the notice of the National Green Tribunal by filing an appropriate application.
(2.) IN that view of the matter, we are not inclined to entertain this civil appeal for the present.
(3.) ACCORDINGLY , the Civil Appeal is disposed of. We also grant liberty to the Appellant to make an appropriate application for bringing the aforesaid fact to the notice of the National Green Tribunal. It is for the Tribunal to consider the same in accordance with law. We clarify that we have not expressed any opinion on the submission made by learned Solicitor General.;