Kerala High Court
Environmental Protection Council vs Union Of India on 9 January, 2009
Author: Koshy
Bench: J.B.Koshy, P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP.No. 7342 of 1992(S)
1. ENVIRONMENTAL PROTECTION COUNCIL
... Petitioner
Vs
1. UNION OF INDIA
... Respondent
For Petitioner :SRI.A.X.VARGHESE
For Respondent :SRI.GEORGE JOSEPH, ADDL.CGSC
The Hon'ble the Acting Chief Justice MR.J.B.KOSHY
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :09/01/2009
O R D E R
J.B. Koshy,Ag.C.J. & P.R.Ramachandra Menon, J.
-------------------------------------- O.P. No. 7342 of 1992
--------------------------------------- Dated this the 9th day of January, 2009 Judgment Koshy,Ag.C.J. This original petition is filed in 1992 for issuance of a writ of prohibition directing the respondents to forbear from interfering with the grasslands and shola vegetations on the periphery of the boundaries of Eravikulam National Park which is the exclusive habitat of the Nilgiri Tahr. Commissioner reports were filed. Objections were also filed. Several changes have taken place after filing the writ petition. In the circumstances, Government shall take a decision and pass fresh orders after considering the commission reports and objections and aggrieved parties considering the importance of Eravikulam National Park and Nilgiri Tahr.
The original petition is disposed of.
J.B.Koshy Acting Chief Justice P.R.Ramachandra Menon Judge vaa W.P.(C) No./2009 2 J.B. KOSHY, Ag.C.J. AND P.R.RAMACHANDRA MENON,J.
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Judgment Date:9th January, 2009