NARMADA BACHAO ANDOLAN Vs. UNION OF INDIA
LAWS(SC)-1999-7-69
SUPREME COURT OF INDIA
Decided on July 22,1999

NARMADA BACHAO ANDOLAN Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Mr.K.K. Venugopal, Senior advocate, President, Supreme court Bar Association is requested to act as Amicus-Curiae and advise the court.
(2.) The matters shall be taken up on 29th July at 2.00 p.m. for further proceedings.
(3.) A supplementary report, dated 1 8.07.1999, regarding R & R measures taken by the Grievance Redressal Authority between May, 1999 and July, 1999 has been filed in the court. It is taken on record. ORIGINAL SUIT NO. 1 OF 1999;


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