NAVIN M RAHEJA Vs. UNION OF INDIA
LAWS(SC)-1999-7-44
SUPREME COURT OF INDIA
Decided on July 14,1999

CENTRE FOR ENVIRONMENT LAW,WWF I Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) IN pursuance of our order dated 3 1/03/1999, an affidavit has been filed by Mr. Surendra Kumar, Regional Deputy Director in the Ministry of Environment and Forests, government of INdia on 9/07/1999. That affidavit is completely unsatisfactory and the learned Additional Solicitor General is right in so stating. He is also right in stating that the matter requires to be looked at a much higher level.
(2.) ADJOURNED for four weeks. On the next occasion, given the importance of the matter and the attitude thus far displayed by the Union of India, we would request the Attorney General to appear. . I.A. No. 11 is dismissed.;


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