ONE EARTH ONE LIFE Vs. MINISTRY OF ENVIRONMENT

JUDGEMENT

(1.) The question involved in this public interest litigation is 'whether a notification can be issued by the Government different than the draft notification issued for the purpose involved therein?'.

(2.) The petitioner, an organization registered under the Travancore-Cochin Scientific, Literary and Charitable Societies Registration Act, 1955, working with the sole intention to protect and improve the forests and safeguard the environment, challenged Ext. P1 notification dtd. 22/12/2014 issued by the Ministry of Environment, Forests and Climate Change on various grounds, but mainly on the ground that the notification is contrary to the draft notification issued on 11/9/2014 and the observation in the notification that no objections or suggestions were received by the Department in response to the draft notification is factually incorrect.

(3.) Though notice was issued by this Court, no counter affidavit came to be filed on behalf of the respondents for a considerably long time. Thereafter, a Division Bench of this Court passed the following order on 8/9/2020:-