T.N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice to the State of Uttarakhand, returnable within three weeks.

(2.) Perused the CEC Report (Interim) No.16/2019, filed by Central Empowered Committee. On perusal of the report it prima facie appears that the State of Uttarakhand is constructing Laldhang Chillarkhal Road which passes through corridor between Rajaji and Corbett Tiger Reserves. It is apparent that advice of the National Tiger Conservation Authority (NTCA) has not been taken and permission from the standing committee of the National Board for Wildlife has also not been taken. There appears to be numerous violations of the Forest Conservation Act. Therefore, further construction of the road be stopped forthwith.