DEVINDER Vs. LT. GOVERNOR

JUDGEMENT

(1.) This writ petition is filed seeking the removal of illegal and unauthorised encroachment in the reserved and notified forest land on the Aravalli hill range in village Asola, Delhi which forms part of the Southern Ridge.

(2.) The learned Amici Curiae has moved a note apprising the court and raised their concerns over proposed events at the Asola Bhatti Wildlife Sanctuary (hereinafter referred to as the Sanctuary) by the Department of Forest on 9th and 10/12/2023, namely 'Walk with Wildlife,' which is to include a Walkathon, a Cyclothon, a half marathon and 'Jungle on Wheels' to be conducted over a stretch of 16 kms. However subsequently, I am informed that the event is restricted to a Walkathon and a Cyclothon.

(3.) The learned Amici Curiae submit that the samecannot be permitted since it is not only violative of the orders of this court and the Hon'ble Supreme Court but also in violation of the Indian Forest Act, 1927, the Wildlife (Protection) Act, 1972 and the Forest Conservation Act, 1980.