Madhya Pradesh High Court

Anand vs The State Of Madhya Pradesh on 1 April, 2025

                                                                     1                              WP-26802-2018
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                          WP No. 26802 of 2018
                                               (ANAND Vs THE STATE OF MADHYA PRADESH AND OTHERS )

                                                                WP/13864/2019
                           Dated : 01-04-2025
                                 Shri Anshuman Singh - Advocate for the petitioners.
                                 Shri Amit Seth - Additional Advocate Genral with Shri Vivek Sharma -
                           Deputy Advocate General for the respondent/State.

Shri Mukhtar Ahmad - Advocate for the respondent No.5.

Status report has been filed on behalf of the State on 28th March, 2025.

The Status report is not on record.

Registry is directed to scan and append the status report on record. Copy of the status report has been produced which indicates that the directions issued by the Full Bench by its order dated 01.03.2025 have been duly complied with.

The statement is taken on record.

Learned counsel appearing for the petitioner submits that the Full Bench judgment deals with only part of the issue i.e. with regard to the notification dated 24.09.2015, however, the petitions also seek monitoring and regulation of felling of tress irrespective of their species.

List for consideration in week commencing 23.06.2025.

(SANJEEV SACHDEVA) (VINAY SARAF) JUDGE JUDGE Akm