- (1.) The affidavits that have been filed in pursuance of the directions given under the order dated 16-1-1998, center for Environmental Law WWF-1 v. Union of India,1998 9 SCC 625 indicate that compliance with regard to the said direction in respect of issuance of proclamation under Section 21 of the Wildlife (Protection) Act, 1972 has been made by the States/Union Territories of Andhra Pradesh, Arunachal Pradesh, Gujarat, Haryana, Rajasthan, Tripura, Uttar Pradesh, West Bengal, Andaman and Nicobar, Chandigarh, Delhi and Daman & Diu. Karnataka
(2.) As regards the State of Karnataka, an affidavit has been filed which shows that the Forest Settlement Officers have been appointed and 10 weeks' times is sought for issuing the proclamation. Time prayed for is allowed. Manipur
(3.) Proclamation has been issued in respect of 3 sanctuaries and out of the 2 national parks proclamation has been issued in respect of one national park and as regards the Siroy National Park it has been stated that the matter could not be taken up due to a court case pending with the Hon'ble Gauhati High Court in Civil Rule 209 of 1991. From the affidavit it is not clear as to whether any interim order has been passed by the High Court prohibiting the State from issuing the said proclamation. A better affidavit should be filed indicating the correct position in this regard within eight weeks. Nagaland;