KAUSTAV PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) When the matter is taken up for hearing, the learned Senior Advocate who appears in-person in this Public Interest Litigation (PIL), draws our attention to the minutes of the meeting of the High Powered Committee (HPC) dtd. 29/9/2021. For convenience, the entire minutes of the said meeting of the High Powered Committee (HPC) is set out hereinbelow:-

(2.) The meeting of the High Power Committee (HPC) constituted vide order of the Hon'ble High Court of Meghalaya dtd. 30/6/2021 in PIL No. 7/2021 was held today i.e. 29/9/2021 at 12.30 PM in the office of learned Advocate General.

(3.) The meeting was held to discuss the issue concerning 20 or more trees falling in Chainage Stretch between 5.6 to 5.8.