LAWS(SC)-2025-3-116

M.C. MEHTA Vs. UNION OF INDIA

Decided On March 05, 2025
M.C. MEHTA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) CEC Report No.31/2024 : List on 18/3/2025. IN RE: UTTAR PRADESH PROTECTION OF TREES ACT, 1976

(2.) As regards paragraph 9 of the order dtd. 29/11/2024, the State has filed IA No.58065/2025 for extension of time. We grant time of four weeks to the State of Uttar Pradesh to comply with the direction contained in paragraph 9 of the said order. The compliance will be considered on 8/4/2025 at 3:00 p.m. IA NOS. 104091, 104097/2018 AND 112177/2019 (APPLNS. FOR INTERVENTION, DIRECTIONS AND PERMISSION TO FILE ADDL. DOCUMENTS ON BEHALF OF AGRA DEVELOPMENT FOUNDATION)

(3.) We have perused the order dtd. 11/12/2019 passed on these Applications. Prayer clauses 'a' to 'c' of IA No.104097/2018, which are granted, read thus: