T N GODAVARMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit filed by Ministry be taken on record.

(2.) Papers shall be given to learned Amicus Curiae to examine and assist the same. List on 25th August, 2005. Report of Central Empowered Committee :

(3.) Report filed on 17th August, 2005 by CEC is taken on record. Let it be registered as I. A. Notice of the Report is accepted by learned counsel appearing for the state of Haryana and Moef. The notice returnable for 9 September, 2005 shall issue to the petitioners. Civil Writ Petition No. 11971/2005 filed before the High Court of punjab and Haryana. Meanwhile, we hope the State of Haryana would take immediate steps to move appropriate application before the High Court. State of Forest Report 2003 :