T N GODAVARMAN THIRUMALPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The recommendations of CEC dated 15-7-2005 are accepted. The Committee, suggested in para 10 of the recommendations, shall frame guidelines, if not already framed on the basis whereof, it would prepare the seniority list of eligible sawmills and other wood-based industries which will be considered for grant of licence in order of seniority. The case of the applicants in IAs Nos. 1130 and 1152 would, of course, be considered by the Committee. The applicants can approach the Committee.

(2.) The interlocutory applications are disposed of.

(3.) The response to the applications shall be filed by Respondents 1, 2, 3 and CEC within four weeks.