Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. D. 437 OF 2013
UNION OF INDIA APPELLANT
VERSUS
THE GOA FOUNDATION AND ORS. RESPONDENTS
O R D E R
1. The learned Solicitor General of India, on instructions,
would submit that there is yet another report of a High Level
Working Group constituted under the Environment (Protection) Act,
1986 and, further, submits that the said report has taken exception
to certain recommendations made in Western Ghat Ecology Expert Panel
(W.G.E.E.P.) Report. If that is so, the appellant should bring the
aforesaid fact to the notice of the National Green Tribunal by
filing an appropriate application.
2. In that view of the matter, we are not inclined to
JUDGMENT
entertain this civil appeal for the present.
3. Accordingly, the Civil Appeal is disposed of. We also
grant liberty to the appellant to make an appropriate application
for bringing the aforesaid fact to the notice of the National Green
Tribunal. It is for the Tribunal to consider the same in accordance
with law.
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4. We clarify that we have not expressed any opinion on the
submission made by learned Solicitor General.
.....................J.
(H.L. DATTU)
.....................J.
(JAGDISH SINGH KHEHAR)
NEW DELHI;
APRIL 26, 2013.
JUDGMENT
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