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

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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

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published.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

This site uses Akismet to reduce spam. Learn how your comment data is processed.