PEOPLES FOR ANIMALS, GOA Vs. PRINCIPAL CHIEF CONSERVATOR OF FORESTS CHIEF WILDLIFE WARDEN (PCCF/CWW) GOMANTAK

JUDGEMENT

(1.) Heard Ms. Anamika Gode, learned Counsel for the petitioners/applicants, Mr. Pangam, learned Advocate General for the respondent nos.1, 2 and 3, Mr. Rodrigues, learned Counsel for the respondent no.4, Mr. Bhobe, learned Counsel for the respondent no.5 and Mr. Gosavi, learned Counsel for the respondent no.6.

(2.) We issue a Rule in this petition. With the consent and at the request of the learned Counsel for the parties we make Rule returnable forthwith.

(3.) This is a PIL seeking following substantive reliefs :