Environment Protection and Pollution Control — Encroachment/Diversion of/Intrusion into forest land

Cases Reported in 2014 SCC VOL. 6 July 7, 2014 Part 2  Use of 0.6556 ha of forest land falling in Kutch Desert

Cases Reported in 2014 SCC VOL. 6 July 7, 2014 Part 2 

Use of 0.6556 ha of forest land falling in Kutch Desert Wildlife Sanctuary by BSF for construction of Repeater Station as recommended by Standing Committee of National Board for Wildlife, allowed subject to conditions. Use of 124.054 ha of forest land within Majathal Wildlife Sanctuary in Himachal Pradesh for construction of Hydroelectric Project by NTPC, permitted, as cleared by Standing Committee of NBW and by CEC subject to conditions. Permission for use of 11.541 ha of forest land falling within Tadgarh-Raoli Wildlife Sanctuary for upgradation and widening of existing NH 8 between Beawar and Gomtipur chauraha also granted, subject to conditions laid down by Chief Wildlife Warden. 

T.N. Godavarman Thirumulpad v. Union of India, (2014) 6 SCC 167

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

Environment Protection and Pollution Control — Encroachment/Diversion of/Intrusion into forest land

Cases Reported in 2014 SCC VOL. 6 July 7, 2014 Part 2  Use of 0.6556 ha of forest land falling in Kutch Desert

Cases Reported in 2014 SCC VOL. 6 July 7, 2014 Part 2 

Use of 0.6556 ha of forest land falling in Kutch Desert Wildlife Sanctuary by BSF for construction of Repeater Station as recommended by Standing Committee of National Board for Wildlife, allowed subject to conditions. Use of 124.054 ha of forest land within Majathal Wildlife Sanctuary in Himachal Pradesh for construction of Hydroelectric Project by NTPC, permitted, as cleared by Standing Committee of NBW and by CEC subject to conditions. Permission for use of 11.541 ha of forest land falling within Tadgarh-Raoli Wildlife Sanctuary for upgradation and widening of existing NH 8 between Beawar and Gomtipur chauraha also granted, subject to conditions laid down by Chief Wildlife Warden. 

T.N. Godavarman Thirumulpad v. Union of India, (2014) 6 SCC 167

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *