T.N. GODAVARMAN THIRUMULKPAD ETC. versus UNION OF INDIA AND ORS. ETC. ETC.

Citation: [1997] 2 S.C.R. 642 · Decided: 04-03-1997 · Supreme Court of India · Bench: J.S. VERMA, B.N. KIRPAL · Disposal: Disposed off
Cited by 2 judgment(s) · see the full citation network in Lexace
Open in Lexace · Ask the AI about this case
Judgment (excerpt)

A 
T.N. GODAVARMAN THIRUMULKPAD ETC. 
v. 
UNION OF INDIA AND ORS. ETC. ETC. 
MARCH 4, 1997 
B 
[J.S. VERMA AND B.N. KIRPAL, JJ.] 
Forest Conservation Act, 1980 : 
Protection and .Conservation of forests-f' elling of trees-Saw mills, 
C veneer and plywood industries-Restriction on grant of fresh permis-
sion/licence tcr-Mining operations within forest areas-Further directions 
given in continuation of order dated 12.12.1996 passed by this Court*. 
D 
E 
*T.N. Godavannan 1hirumulkpad v. Union of India and Others, 
(1997) 2 sec 267, referred to. 
CIVIL ORIGINAL JURISDICTION : Writ Petition (C) No. 202 
1995 Etc. 
(Under Article 32 of the Constitution of India.) 
Ashok Desai, Attorney General, Altaf Ahmed, V.R. Reddy, Addi-
tional Solicitor Generals, N.N. Goswami, H.N. Salve, Kapil Sibal, Dushyant 
Dave, Dr. Rajeev Dhawan, P.S. Poti, T.L.V. 1 Iyer,, Dr. Shankar Ghose, 
Jayant Das'Tapas Raoy, M.S. Nargolkar, Anil B. Divan, Arun Jaitley, A.K. 
Ganguli, N.S. Hegde, P.K. Goswami, P. Zaiwalla, K.K. Venogopal, G.L. 
F 
Sanghi, C.S. Vaidyanathan, Shankar Ghose, Dushyant A. Dave, D.D. 
Thakur, M.L. Jain, O.P. Sharma, D.P. Gupta, Raju Ramachandran, Sr. 
Advs., S. Wasim A. Qadri, A.D.N. Rao, Ms. Anil Katiyar, A.K. Sharma, A. 
Mariarputham; U. Hazarika, R.P. Sarmah, Shakil Ahmad, Kailash Vasdev, 
Gopal Singh, J.S. Attri, L.R. Rath, Ms. H. Wahi, Ms. S. Hazarik~, K.J. ' 
G John, Shanta Vasudevan, P.K. Manohar, S. Arvindh, V. Balachandran, Ms. 
B. Sunita Rao, T.V.S.N. Chari, Nikil Nayyar, J.P. Verghese, S.R. Setia, 
A.T.M. Sampath, V.G. Pragasam, S.K. Agnihotri, B.P. Agarwal, Arunesh-
war Gupta, G. Prakash, Ms. Beena Prakash, Ranjan Mukherjee, R.K. 
Mehta, B.S. Chahar, Ashok Mathur, K.R. Nagaraja, K.K. Tyagi, M. Mishra, 
A. Subhashini, A. Ranganadhan, Rakesh Dwivedi, (Addi. Adv. General) 
H R.B .. Misra, Adv. for State of U.P., H.K. Puri, Rajesh Srivastava, Ujjwal 
642 
-
-
T.N.GODAVARMANTIURUMULKPADv. U.0.I. 
643 
Banerjee, K.B. Rohatagi, Ms. Aparna Rohtagi Jain, S.M. Jadhav, H.S. A 
Munjral, R.S. Suri, Ms. S. Janani, Prem Malhotra, D.S. Mehra, B.B. Singh, 
-
T. Anil Kumar, D.P. Gupta, J.S. Manhas, P.H. Parekh, Sameer Parekh, Ms. 
Indoo Verma, Amit Dhingra, M.L. Lahoty, Pawan Sharma, Himanshu 
Shekhar, Rana Mukherjee, Ms. Sunita Mukherjee, Goodwill Indeevar, P.P. 
Tripathy, Anil Agrawala, Raj Kumar Gupta, H.V.P. Sharma Rajesh, Vijay B 
Hansaria, Sunil K. Jain J.K. Bhatia, C.K. Sasi, D.L.N. Rao, Sunil Dogra, 
U.K. Sagar, P.P. Singh, AK. Panda, N.C. Phukhar, Dayan Krishnan, Niki! 
Nayar, K.J. John, Joy Joseph, Ms. Malini Poduval, K.M.K'. Nair, E.M.S. 
Anam, Janes Koshy, S. Ravindra Bhat, D.K. Mishra, Naveen R. Nath, Ms. 
Hetu Arora, Ajit Pudussery, Roy Abrahano, Ms. Baby Krishnan, Gopal 
Prasad, Ejaz Maqbool, V. Chidambaresh, B.V. Deepak, Ramesh Babu, C 
M.R., M.K.D. Namboodri, Ms. C.K. Sucharita, Sushi! Kumar Jain, R.K. 
Pareek, Gopal Modi, AP. Dhamija, Pradeep Aggarwal, Ms. Pinky Anand, 
Ms. Geeta Luthra, D.N. Goburdhan, R.K. Gupta, K.K. Gupta, Bijan 
Ghosh, AN. Dawn, AC. Majmudar, B.K. Satija, Ms. Dipti Choudhary, 
Sanjay Bhownick, R.C. Gubrele, K.R. Gupta, Vivek Sharma, Ms. Nanita D 
Sharma, Ashok Sudan, Uday Kumar, Sagar, E.C. Vidyasarar, R.C. Verma, 
Ms. Manik Karanjawala, Rajiv Mehta, P.P. Singh, Ms. Rekha Pandey, L.R. 
Singh, K.L. Janjani, D.M. Nargolkar, Bharat Sangal, U.U. Lalit (AC.), Ms. 
Purnima Bhat, Ms. Meenakshi Sakhardande, Mahender Vyas, J.S. Manhas, 
AK. Sharma, Ms. Anil Katiyar, R. Sasiprabhu, AV. Palli, Zafar Shah, 
(Atul Sharma) for Ms. Rekha Palli, Ms. Kavita Wadia, S.K. Bhattacharya, E 
S.K. Dingra, S.K. Agnihotri, B.P. AgarVl'.al, G. Prakash, Ms. Beena Prakash, 
Ranjan Mukherjee, Raj Kumar Mehta, M.A. Krisha Moorthy, J.B. Ravi, S. 
Balakrishnan, R.N. Keshwani, Chandrakanta Nayak, Joseph Pookkatt, for 
the appearing parties. 
The following Order of the Court was delivered : 
F 
1. After hearing Mr. Harish N. Salve, the learned Amicus Curiae, 
-
learned Attorney General and learned counsel appearing for the States and 
other parties in these matters, it is clear that no substantial variation in the 
earlier order dated 12.12.1996 is required to be made as an interim G 
measure; and that some minor variation to the extent indicated hereinafter 
is all that is required to be done at present. 
We are satisfied that there is need to constitute a High Power 
Committee to oversee the strict and faithful implementation of the orders H 
644 
SUPREME COURT REPORTS 
[1997] 2 S.C.R 
A of this Court in the North Eastern Regi
Excerpt shown. Read the full judgment & AI analysis in Lexace.