ROHIT MANOHAR JOSHI Vs. TREE AUTHORITY, THANE

JUDGEMENT

(1.) PIL No. 95 of 2019 is mentioned pointing out urgency.

(2.) Submission is on 21st January, 2020 the PIL No. 95 of 2019 was adjourned to 11th February, 2020 with direction to Petitioner to take decision whether to challenge individual projects for which felling of trees was necessary or to amend the PIL. Learned Counsel for the petitioner submits that accordingly the projects covered by order of Tree Authority dated 22nd May, 2019 are already brought on record with necessary details on 10th February, 2020 itself.

(3.) Submission is on 11th February, 2020 in the wake of this situation, court adjourned the matter to 26th February, 2020 and ad-interim order till then operating has been continued till 26 th February, 2020. Matter could not be placed on board on 26th February, 2020 and therefore, ad- interim order should be continued further.