T.N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA (UOI)
LAWS(SC)-1998-8-162
SUPREME COURT OF INDIA
Decided on August 17,1998

T.N. GODAVARMAN THIRUMULPAD Appellant
VERSUS
UNION OF INDIA (UOI) Respondents

JUDGEMENT

- (1.) Dr. Singhvi, learned senior counsel appearing for the State of Arunachal Pradesh submits that he will file a clarificatory chart supported by an affidavit with regard to the quantity of fully paid/party paid/unpaid timber within two weeks. Dr. Singhvi for the State and Mr. Sanghi, learned senior counsel appearing for Sawmill Owners' Association may give a proposal regarding disposal of the timber and the connected matters, in writing to the learned Additional Solicitor General who shall seek instructions from the Ministry of Environment & Forests with regard to that proposal. The question as regards modification, if any, of Clause 7(c) of the order dated 15.1.1998 would be taken up for consideration after the proposal is considered by the learned. Additional Solicitor General and the clarificatory affidavit is filed in this Court by Dr. Singhvi.
(2.) Mr. Sanghi is permitted to file an additional affidavit, which shall be placed before us on the next date of hearing for consideration. List on 4th September, 1998 at 2.00 p.m.;


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