TARA SINGH RAJPUT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) Considering the gravity/sensitivity of the matter, we deem it fit that the Ministry of Environment and Forests, Union of India, be added as party respondent. Registry is, accordingly, directed to carry out the necessary amendment in the memo of parties.

(3.) The scope of this petition is enlarged in order to protect and preserve the environment and ecology of the entire State.