VENKATESH DASAR Vs. STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF FOREST ENVIRONMENT AND ECOLOGY

JUDGEMENT

(1.) ORDERS ON LA.NO.II OF 2017. I.A.NO.III OF 2017. I.A.NO.IV OF 2017 AND I.A.NO.V OF 2017

(2.) By consent of the parties, we take up the matters for final hearing, although the matters are appearing under the head `Hearing-Interlocutory Application'.

(3.) The Government has decided to declare Kappatha Gudda forest area as Conservation Reserve and for the purpose of such declaration, the Government was required to hold a consultation in terms of Section 36A of Wildlife (Protection) Act, 1972.