IN RE : KANCHA GACHIBOWLI FOREST, STATE OF TELANGANA Vs. IN RE : KANCHA GACHIBOWLI FOREST, STATE OF TELANGANA

JUDGEMENT

(1.) On a mentioning made by Mr. K. Parameshwar, learned Amicus Curiae in the morning, we had taken suo motu cognizance of the deforestation activities being undertaken in the Kancha Gachibolwli Forest, State of Telangana. We had directed the Registrar (Judicial) of the High Court of Telangana to immediately go to the spot and submit his interim report by 03:30 p.m. today.

(2.) The Registrar (Judicial) of the High Court of Telangana has, in pursuance to our order, immediately went to the spot and found the following position:-

(3.) The said report is taken on record.