T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Exemption from filing O. T. is granted.

(2.) Heard. The I. A. is dismissed.

(3.) These are the INDIAN administrative SERVICE filed by N. M. D. C. in which it is stated that it has acquired six leases in Bailadila area which is a forest land in which permission has been granted by the Central government to carry on mining operations. It is stated that the State of M. P. on 20/08/1998 has also granted the necessary permission but has observed that while cutting the trees special care should be taken to implement the order of this court in T. N. Godavarman Thirumulpad vs. Union of India and Others, 1997 (2) SCC 267.