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Gauhati High Court

Vikram Rajkhowa And Anr vs The Union Of India And 16 Ors on 4 June, 2020

Author: Ajai Lamba

Bench: Ajai Lamba, Soumitra Saikia

                                                                Page No.# 1/4

GAHC010077042020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : PIL 30/2020

         1:VIKRAM RAJKHOWA AND ANR.
         S/O SRI JYOTI PRASAD RAJKHOWA, R/O NARIKAL BARI, P.S
         GEETANAGAR, GUWAHATI-781024, DIST. KAMRUP(M), ASSAM

         2: SANTANU BARTHAKUR
          S/O SRI AWANI BARTHAKUR R/O GANESH MANDIR PATH
          NEW GUWAHATI
          P.S. NOONMATI
          DIST. KAMRUP(M)
         ASSA

         VERSUS

         1:THE UNION OF INDIA AND 16 ORS.
         REP. BY THE SECRETARY MINISTRY OF ENVIRONMENT FOREST AND
         CLIMATE CHANGE (MOEF AND CC), GOVT. OF INDIA, NEW DELHI

         2:THE SECRETARY
          MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE GOVT. OF
         INDIA
          NEW DELHI

         3:THE CHAIRPERSON
          STANDING COMMITTEE OF NATIONAL BOARD FOR WILD LIFE (NBWL)
          MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE GOVT. OF
         INDIA
          NEW DELHI

         4:THE CHAIRPERSON
          NATIONAL BIODIVERSITY AUTHORITY (NBA)
          MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE GOVT. OF
         INDIA
          NEW DELHI
                                                     Page No.# 2/4

5:THE CHAIRPERSON
 FOREST ADVISORY COMMITTEE (FAC)
 MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE GOVT. OF
INDIA
 NEW DELHI

6:THE COMMISSIONER AND SECREATRY
 ENVIRONMENT AND FOREST DEPTT. GOVT. OF ASSAM
 SACHIVALAYA
 DISPUR
 GUWAHATI-781006
ASSAM

7:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST
ARANYA BHAWAN
 PANJABARI
 GUWAHATI

8:THE DIVISIONAL FOREST OFFICER
 DIGBOI FOREST DIVISION
 P.O. DIGBOI
 DIST. TINSUKIA

9:THE CHAIRPERSON
 STATE BOARD FOR WILD LIFE (SBWL)
ASSAM
 DEPTT. OF ENVIRONMENT AND FOREST
 GOVT. OF ASSAM
ASSAM SACHIVALAYA
 DISPUR
 GUWAHATI-781006

10:THE CHAIRPERSON
ASSAM STATE BIODIVERSITY BOARD (ASBB)
 DEPTT. OF ENVIRONMENT AND FOREST
 GOVT. OF ASSAM
ASSAM SACHIVALAYA
 DISPUR
 GUWAHATI-781006

11:THE PRINCIPAL SECRETARY
TO THE GOVT. OF ASSAM
 MINES AND MINERALS DEPTT. ASSAM SACHIVALAYA
 DISPUR
 GUWAHATI-781006

12:THE DEPUTY COMMISSIONER
TINSUKIA
                                                                                         Page No.# 3/4

              O/O DEPUTY COMMISSIONER
              BORGURI
              DIST. TINSUKIA

             13:THE DIRECTOR GENERAL OF POLICE
             ASSAM
             ASSAM POLICE HEAD QUARTERS
              ULUBARI
              GUWAHATI-781007

             14:THE SUPERINTENDENT OF POLICE
             TINSUKIA
              O/O THE SUPERINTENDENT OF POLICE
              BORGURI
              DIST. TINSUKIA

             15:THE STATE OF ARUNACHAL PRADESH
              REP. BY ITS CHIEF SECREATRY
              ITANAGAR
             ARUNACHAL PRADESH

             16:THE GENERAL MANAGER
              M/S COAL INDIA LTD. COAL BHAWAN PREMISE NO. 004 MAR
              PLOT NO. AF-III
             ACTION AREA-1A
              NEWTOWN
              RAJARHAT
              KOLKATA-700156

             17:THE GENERAL MANAGER
              M/S NORTH EASTERN COALFIELDS
              COAL INDIA LTD. BLACK DIAMOND TOWER
              GS ROAD
              GUWAHATI
              KAMRUP (M)
             ASSA

Counsel for the Petitioner(s)            : Mr. S Borthakur, Advocate,
                                           Mr. V Rajkhowa, Advocate.


Counsel for the Respondent Nos. 1 to 5    : Mr. SC Keyal, Asstt. Solicitor General of

India.

Counsel for the Respondent Nos. 6 to 14 : Mr. PN Goswami, Advocate.

Page No.# 4/4 Counsel for the Respondent No. 15 : Mr. BD Goswami, Additional Advocate General, Arunachal Pradesh.

Counsel for the Respondent Nos. 16 & 17 : Mr. MZ Ahmed, Senior Advocate.

BEFORE HON'BLE THE CHIEF JUSTICE MR. AJAI LAMBA HON'BLE MR. JUSTICE SOUMITRA SAIKIA 04.06.2020:

(Ajai Lamba, CJ) The Court proceedings have been conducted through Video-Conference.
2. Let notice of the petition be issued to the respondents through their counsel.
3. To be listed along with PIL(Suo Moto) 3/2020 on 20th of July, 2020.
4. Let a copy of this order be provided under the signature of the Court Master.
                      JUDGE                                       CHIEF JUSTICE




Comparing Assistant