GAJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in these appeals is to the judgment dated May 25, 2007 of learned Single Judge whereby directions have been issued in regard to tourists and vehicles in Ranthambore National Park Sawai Madhopur.

(3.) (The Wild Life (Protection) Act, 1972 (for short `1972 Act') was enacted for the protection of wild animals, birds and plants and for matters connected therewith or ancillary or incidental thereto. Section 28 of 1972 Act read as under:- &nbsp&nbsp&nbsp&nbsp&nbsp" 28. Grant of permit, (1) The Chief Wild Life Warden may, on application, grant to any person a permit to enter or reside in a sanctuary for all or any of the following purposes, namely: (a) investigation or study of wild life and purposes ancillary or incidental thereto; (b) photography; (c) scientific research; (d) Tourism; (e) transaction of lawful business with any person residing in the sanctuary. (2) A permit to enter or reside in a sanctuary shall be issued subject to such conditions and on payment of such fee as may be prescribed. "