T N GODAVARMAN THIRUMALPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Dismissed as infructuous. IA No. 501

(2.) After hearing learned counsel for the parties we permit the Railways to use the sleepers which are already procured and are lying in the railway stores, particulars of which are detailed in the application. The application is disposed of. IA No. 503

(3.) This application was filed seeking to quash and set aside the stay orders passed by the Civil Judge (Junior Division) and Judicial Magistrate of the First Class, Alwar which was stated to be followed by our order dated 12-12-1996 whereby mining activities were permitted in the forest area.