Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5879 OF 2012
THERVOY GRAMAM MUNNETRA NALA SANGAM APPELLANT
VERSUS
UNION OF INDIA & ORS. RESPONDENTS
O R D E R
Learned counsel for the appellant seeks permission to
withdraw the appeal. Permission sought for is granted.
However, liberty is granted to the appellant to approach the
High Court by filing an appropriate Writ Petition, if they are
aggrieved by the orders passed by the Ministry of Environment &
Forests, dated 9.8.2010 within four weeks' time from today. If
such a Writ Petition is filed, we request the High Court to
decide the lis between the parties on merits, without reference
to the period of limitation and, further, we restrain the
respondents herein from raising the issue with regard to res
JUDGMENT
judicata .
With these observations, the appeal is disposed of.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
OCTOBER 16, 2012
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