T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Anil Dewan, learned counsel for the applicant M/s Wimco limited, Attorney General and Mr. Harish Salve, amicus curiae. The applicant-Company is permitted to close its operation in Dhubri factory in assam in accordance with law applicable in this behalf. IA stands disposed of accordingly.

(2.) No further order on this IA is necessary. It, therefore, stands disposed of.

(3.) Heard Shri Raju Ramachandran, learned counsel for the State of arunachal Pradesh, the learned Attorney General for the Union of India and mr. Harish Salve, learned amicus curiae. There are several reliefs claimed in this IA. One of them relates to illegally felled timber which is lying in the depots of the State and elsewhere within the forest area. The other reliefs relate to the legally felled timber, saw timber and veneer. We are of the view that at this stage an appropriate order should be made only in respect of theillegally felled timber lying anywhere within the forest area including the depots. The questions relating to the so-called legally felled timber, etc. , shall be considered later after the exercise with regard to utilisation/disposal of the illegally felled timber has been completed. This order is, therefore, confined only to the utilisation/disposal of the illegally felled timber.