A. JOHN KENNEDY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard in part.

(2.) The instant appeals involve two diverse issues concerning (i) preservation of ReserveForests, Wildlife Sanctuaries and Tiger Reserves in the State of Tamil Nadu, and (ii) the claimof the appellants, being displaced tea estate workers, claiming rehabilitation pursuant to theireviction from an erstwhile tea estate, the Bombay Burma Trading Corporation Limited(BBTCL) located in Singampatti, Tamil Nadu, after the same was declared to be a ReservedForest, Wildlife Sanctuary and Tiger Reserve under the provisions of the Wild Life(Protection) Act, 1972.

(3.) While considering the larger issue relating to ecological preservation and protection ofwildlife habitats in the Agasthyamalai landscape, this Court vide order dated 24th March 2025issued the following interim directions: -