PROJECT VRUKSHA FOUNDATION Vs. STATE BOARD FOR WILDLIFE

JUDGEMENT

(1.) In all these writ petitions which are filed in the nature of public interest litigations, identical issue is involved and therefore, they are disposed of by a common order.

(2.) In these writ petitions, the petitioners have sought quashment of the proceedings and decision taken in the 14th meeting held on 20/3/2020 by the Karnataka State Board for Wildlife in respect of Hubli-Ankola Railway Line Project and a further direction to forward the unanimous decision taken in the 13th meeting held on 9/3/2020 by the Karnataka State Board for Wildlife to the National Board for Wildlife.

(3.) It is submitted by the petitioners that in the 13th meeting held on 9/3/2020, there was an unanimous decision taken by the members of the Karnataka State Board for Wildlife not to proceed with the proposal. However, in the immediate next 14th meeting held on 20/3/2020, though all the members reiterated their view expressed in the 13th meeting held on 9/3/2020, it was dissented only by the Chairman of the Karnataka State Board for Wildlife.