RAJASHREE KUDIYIL HOUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner seeks to file the Public Interest Litigation on behalf of his minor child who was the student of Class -X and he is studying Paleontology as an amateur with technical support of experts from Geological Survey of India, Centre for Earth Science Studies, Cochin University of Science and Technology and Academicians from various Universities. The object is stated to be to protect and conserve endangered the Kolakkanatham fossil site from encroachment and destruction and to declare Kolakkanatham fossil site as Paleontological world heritage site, being the only one fossil site of its kind in the world.

(2.) THE research work being done is set out in paragraph -5 of the petition as under:

(3.) THE petitioner alleges that on a recent visit to the fossil site, it was found that the second respondent was planting trees and dumping waste materials, and such activities are alleged to have the prospect of causing loss of the fossil site. Thus, the endeavour to convert the land into forest area would change the landscape and permit outsiders to be included in the fossil site. The Geological Survey of India, Chennai Division, is alleged to be a mute spectator to this.