A. RANGARAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This case pertains to the elephant corridors in different parts of the country particularly in Rajaji National Park in U.P.

(2.) It is submitted by learned counsel for the parties that the issue of elephant corridors is a larger issue and the writ petition includes that larger issue as well.

(3.) Accordingly, the case of A. Rangarajan and other writ petitions will be taken up as the main case for submissions. Pleadings be completed within four weeks.