T. N. GODAVARMAN THILRUMULPAD Vs. UNION OF INDIA
LAWS(SC)-2009-3-236
SUPREME COURT OF INDIA
Decided on March 20,2009

T. N. Godavarman Thilrumulpad Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) IAS Nos. 2147-48 List on 17-4-2009. Meanwhile, reply - affidavit, if any may be filed. IA No. 2211 in
(2.) IAS Nos. 1424-25 and WP (C) No. 460 of 2005 List on 27-3-2009. Ias Nos. 2331-32 in 2167 List on 24-4-2009.
(3.) IA No. 2555 This is an application by Rajasthan Rajya Vidyut Prasaran Nigam Ltd. (RRVPNL), for laying two transmission lines through the National Chambal Ghariyal Sanctuary for the evacuation of power from the Chambal Thermal Power Station. CEC has examined the matter and has recommended the same on fulfilling the following conditions: 1. for use of the forest land, approval under the Forest (Conservation) Act, 1980 will be obtained; 2. NPV for the forest land and non - forest land falling within the Sanctuary, will be payable as per the Hon'ble Supreme Court's orders dated 28-3-2008 and 9-5-2008 regarding NPV; 3. 5% of the estimated cost of the project towards the laying of the transmission lines in the area falling within the Sanctuary will be deposited by the applicant in the Compensatory Afforestation Fund; 4. the establishment / construction of piers will be done leaving at least 70 m from each of the banks in the presence of the local forest staff; 5. no felling of trees will be permissible; and 6. no night camping will be allowed in the Sanctuary area. All the aforesaid conditions are acceptable to the applicant. Permission is granted subject to fulfilment of the above conditions. IA is allowed accordingly. ;


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