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T.N. GODAVARMAN THIRUMULPAD versus UNION OF INDIA & ORS.

Citation: [2008] 3 S.C.R. 141 · Decided: 21-02-2008 · Supreme Court of India · Bench: K.G. BALAKRISHNAN, ARIJIT PASAYAT, S.H. KAPADIA · Disposal: Disposed off

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Judgment (excerpt)

r 
[2008] 3 S.C.R. 141 
T.N. GODAVARMAN THIRUMULPAD 
v. 
UNION OF INDIA & ORS. 
(I.A. No. 2016 of 2007) 
FEBRUARY 21, 2008 
A 
B 
, 
(K.G. 6ALAKRISHNAN, CJ., DR. ARIJIT PASAYAT 
-' 
AND S.H. KAPADIA, JJ.) 
Environment Protection Act, 1986: 
s.3(3) - Setting up of Central Empowered Committee -
C 
In order to examine the cases of illegal felling of trees, 
prohibiting mining activities inside National Parks and Wildlife 
Sanctuaries and other forest areas and reguleting 
establishment of new wood-based industries - Committee 
constituted, as mentioned in the order - Term of office of CEC D 
would be three years. 
CIVIL ORIGINAL JURISDICITON: I.A. No.2016 of2007 in 
Writ Petition (Civil) No. 202 of 1995 Under Article 32 of the 
Constitution of India. 
E 
G.E. Vahanvati, Sol. Genl. for India, R. Mohan, A.S.G., 
Harish N. Salve, (A.C.), U.U. Lalit, (A.C.), K.Amareswari, Ranjit 
Kumar, V.B. Singh, K.K. Venugopal, Shobha Dixit, Siddhartha''~. 
Chowdhury (A.C.), P.K. Manohar, Tapesh Kumar Singh, Dinesh 
Chandra Pandey, Ajit Kumar Sinha, Haris Beeran (for F. 
F 
. Parmeswaran). Virendra Parmar, Sunita Singh, Varun, Shefali 
Jain, Binu Tamta, Sushma Suri, Ng. J.R. Luwang, Riku Sarma 
(for M/s. Corporate Law Group), S.U.K. Sagar, Bina Madhavan, 
Hemal K. Sheth, (for Mis. Lawyers' Knit & Co.), Manish . 
Goswami, Ashok Panigrahi (for M/s. MAP & Co.}, s:ยท Balaji, G 
Lakshmi Jayashankar, M.L. Lahoty Paban K. Sharma, Rachana 
Srivastava, Rani Chhabra, Anil Kr. Jha, (M/s. Fox Mandal & Co.~. ยท 
J.K. Bhatia, Sridhar Potaraju, Pramod Dayal, Anil Kr. Srivastava, 
โ€ข Ritu Raj, Rameshwar Prasad Goyal, V.K. Verma, Ajit Pudussery, 
141 
H 
142 
SUPREME COURT REPORTS 
[2008] 3 S.C.R. 
A G. Prakash, Suparna Srivastava, Manish Sharma, Rajesh 
Srivastava, Jitendra Mohan Sharma and Gopal Singh for the 
appearing parties. 
1 . We have considered the suggestions given by learned 
Solicitor General and learned Amicus Curiae regarding the 
8 constitution of the Central Empowered Committee. The 
c 
composition of CEC shall be as follows: 
The Order of the Court was delivered 
(1) 
Shri P.V. Jayakrishnan, Chairman 
(2) 
Shri P.R. Mohanty, Director General of Forests, MoEF 
(3) 
Shri M.K. Jiwrajka, Member Secretary 
(4) 
Shri S.K. Patnaik 
D 
(5) 
Dr. M.K. Muttoo 
(6) 
Shri Mahendar Vyas 
(7) 
Shri Sanjeev Chaddha (Deputy Secretary) 
E 
2. Shri M.K. Jiwrajka is on deputation as of today as he 
belongs to the cadre of the Forest Officials in the State of 
Maharashtra which deputation is ordered to be continued till 
31.3.2009. 
3. Term of office of CEC would be three years or until further 
F orders, whichever is earlier. 
R.P. 
lnteralocutory application disposed of.