Madhya Pradesh High Court
Ajay Dubey vs National Tiger Conservation Authority on 28 January, 2015
W.P. No.15479/2014 (PIL)
28.01.2015
Shri Siddharth Gupta, learned counsel for
petitioner.
Shri Samdarshi Tiwari, learned Government
Advocate for the respondents/State.
Heard.
Admit.
Respondent/State waives notice.
We make it clear that by way of interim
arrangement, pendency of this petition will be no
impediment for the concerned Authorities to
expeditiously process the proposal for declaration of
Tiger Forest Reserve area, which is pending or to initiate
one, if the situation so warrants. Further, pendency of
this petition cannot delay the consideration of the matter
by the concerned Authority. Interim relief as prayed
cannot be granted, in the fact situation of the present
case.
Petition to proceed for final hearing under category
"PIL-High Court Expedited Cases/PIL-Environment-
Other Than Above", whichever is earlier as per its turn.
(A.M. Khanwilkar) (C.V.Sirpurkar)
Chief Justice Judge
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