MISS. SEEMA H. Vs. THE STATE OF KARNATAKA, DEPARTMENT OF FOREST, ENVIRONMENT AND ECOLOGY, BANGALORE AND OTHERS

JUDGEMENT

(1.) Mr. H.T. Narendra Prasad, AGA, appears for respondents No. 1 to 3 and waives notice of Rule. Mr. S.G. Pandit, learned counsel, appears for respondent No. 4 and waives notice of Rule.

(2.) With the consent of learned advocates appearing for both the sides, the petition is finally heard.

(3.) The present petition is directed against the order dated 24.08.2016 passed by the Tribunal whereby the Tribunal for the reasons recorded in the order has dismissed the petition.