M C MEHTA Vs. MINISTRY OF ENVIRONMENT AND FORESTS & ORS
LAWS(SC)-2017-10-141
SUPREME COURT OF INDIA
Decided on October 24,2017

M C MEHTA Appellant
VERSUS
Ministry Of Environment And Forests And Ors Respondents

JUDGEMENT

- (1.) I.A. No.531 This is an application filed by the North Eastern Railway seeking permission to fell 72 trees between Mursan and Mathura Cantt Railway Station.
(2.) It is stated that the felling of trees is necessary since they are quite close to the railway line and can possibly endanger the safety of the passengers.
(3.) The CEC has given a report to the effect that the site visit shows that actually 237 trees need to be felled. Out of these, 186 trees are on protected forest land and the Railways has given an assurance that after these 186 trees are felled the land will not be used for non-forest purposes. The balance 51 trees are on private land. There is no indication of the quantum of compensation that will be paid to the owners of these trees.;


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