IN RE FELLING OF TREES IN AAREY FOREST (MAHARASHTRA) Vs. IN RE FELLING OF TREES IN AAREY FOREST (MAHARASHTRA)

JUDGEMENT

(1.) On 15/4/2019, this Court, while considering Petition for Special Leave to Appeal (Civil) No 31178 of 2018, declined to grant interim relief in IA No 33819 of 2019.

(2.) Subsequently, on 7/10/2019, this Court, while entertaining a Suo Moto Writ Petition(Suo Moto Writ Petition (Civil) No 2 of 2019), passed an order recording the statement of the Solicitor General appearing on behalf of the State of Maharashtra that no further trees were being felled till the next date of listing.

(3.) On 5/8/2022, this Court directed that all the connected writ petitions and Special Leave Petitions could be listed for final disposal. No specific interim directions were issued in view of the position of Mumbai Metro Rail Corporation Limited(MMRCL) that no further trees had been felled since the order dtd. 7/10/2019 and none be cut till the next date of hearing.