T.N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) IN 301. I.A. Nos. 2902-2903 and 3208, 2904-2905 and 3331, 2906-2907 and 3332, 2908-2909 and 3333, 2910-2911 AND 3334, 2935-2936 and 3335 IN WRIT PETITION (CIVIL) NO(s). 202 of 1995:

(2.) In spite of repeated directions, no counter affidavit has been filed by the State of Orissa. Learned Counsel for the State of Orissa stated that he has already addressed the State about the pendency of this case.

(3.) In these circumstances, we direct the Principal Chief Conservator of Forests, Orissa, to file a counter affidavit positively within three weeks, failing which the officer will remain present in Court on the next date of hearing.