WAYANAD PRAKRITHI SAMRAKSHANA SAMITHI Vs. STATE OF KERALA

JUDGEMENT

(1.) Wayanad Prakrithi Samrakshana Samithi, represented by its President, Wayanad, has filed this writ petition for the following reliefs:

(2.) Grounds raised in support of the prayers are as hereunder:

(3.) During the course of hearing of this appeal, when attention of Mr. M.P. Prakash, learned counsel for the petitioner, was invited that in respect of forest lands being allotted to the Kerala Veterinary and Animal Sciences University, for the purpose of establishment of a veterinary college, there was a proceeding before the National Green Tribunal, New Delhi, learned counsel produced a copy of the order in Original Application No.577 of 2018 (earlier O.A.No.298 of 2014) (SZ), between Wayanad Prakrithi Samrakshana Samithi and Union of India and Others. Short order made in O.A. No.577/2018 dated 30.01.2019 is reproduced: