MAHESH C. PURI Vs. P.C. KAPOOR

JUDGEMENT

(1.) THE complaint is that the order dated 28.8.2009 in COPC No. 56 of 2009 has been violated in having directed the petitioner to construct a new road in passing through the forest. It has been made clear in the order, referred to above that without permission under the Forest (Conservation) Act, 1980, no road shall be constructed through the forest. But it is seen that it is a case where the work has been awarded to the petitioner in the year 2007 and time to complete the work initially was only one year. Be that as it may. Having gone through the pleadings in the case, we do not think that there is any contumacious conduct on the part of the respondents, particularly in the facts and circumstances, referred to above. Therefore, COPC is dismissed. Rule is discharged.