BIREN PANDHYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner for quashing and setting aside the decision dated 7.11.2001. It also prayed to constitute Wild Life Advisory Board under section 6 of the Wild Life Protection Act, 1972 (hereinafter referred to as "the Act").

(2.) From the record, it transpires that one Special Civil Application No.2583/01 was filed before this court and the Division Bench of this court while disposing of the said petition directed as under : "The Wild Life Advisory Board while deliberating the subject in its meeting, shall take a formal decision and convey the same to the State Government within an outer limit of two months from the date of its meeting. Before taking such decision the Board shall also grant due opportunity of hearing in the matter to both the parties and permit them to place their point of view and the material and information or study with them, on the subject".

(3.) It is submitted by the petitioner that the decision is produced on record from pages 18 to 22. However, the said decision can not be said to be the decision of the Board.