PU C THANGMMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) This PIL has been filed making allegations as contained in paragraphs 5, 6 and 7, they are reproduced below

(2.) The report of the enquiry conducted by Sri B. S. Patnaik, the Chief Conservator of Forests-cum-Secretary, Environment and Forests, Government of Mizoram, has also been filed, along with the petition. From the allegations made in the petition and the enquiry report submitted thereof, it prima facie appears that some offence has been committed under the Wild Life (Protection) Act and the Rules framed thereunder and the Chief Secretary to the Government of Mizoram is duty bound to follow the law and cannot refuse to perform his duties under the guidance and directions of any authorty.

(3.) Under the facts and circumstances, we direct the Chief Secretary to the Government of Mizoram to take appropriate steps in the matter in accordance with law within a period of one month from the date of placement of a certified copy of this order before him.