Rajasthan High Court - Jaipur
Ranthambhore Nature Guide Association vs State Of Rajasthan on 1 December, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Writ Review No. 205/2018
Ranthambhore Nature Guide Association
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Lokesh Kumar Sharma
For Respondent(s) : Mr. Anurag Sharma, AAG
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Order
01/12/2018
Mr. C. S. Ratnasomy (PCCF, HOFF), Mr. G. V. Reddy (PCCF,
CWLW) & Mr. Yogendra Kumar Dak (Secretary, Forest Department)
are present in person.
ACS was called by this court, is not present. On account of
reasons which have been pointed out in the application, his
absence is condoned. It is informed by the learned Additional
Advocate General that a formar LAC constitution has been formed
vide order dated 29.11.2018. However, counsel for the petitioner
points put that the same is not in accordance with the notification issued by the Ministry of Environment and Forests (National Tiger Conservation Authority) dated 15.10.2012 and the learned Additional Advocate General along with Secretary assures this court that the information as required would be completed and LAC for all the three projects would be put in operation immediately as soon as the nominations are received from the newly formed Government after election.
(2 of 2) [WRW-205/2018] It is expected from the authorities to comply with the notification issued by the Ministry of Environment and Forests (National Tiger Conservation Authority) dated 15.10.2012 since much time has lapsed. As soon as the Government is formed, immediate steps shall be taken by the Government for appointing persons by nominations in relation to the three LACs and the same shall be reported to this court positively before the next date.
Additional affidavit filed today and the application are directed to be taken on record.
List this case again on 16.01.2019.
(SANJEEV PRAKASH SHARMA),J Chauhan/ Jatin/42 Powered by TCPDF (www.tcpdf.org)