CLCON/251/2016
2021 Latest Caselaw 52 UK

CLCON No. 251 of 2016
Hon'ble Sharad Kumar Sharma, J.

Mr. M.S. Tyagi, Senior Advocate for the petitioner.

Mr. H.M. Raturi, Deputy Advocate General along with Mr. Ajay Singh Bisth, Addl. CSC for the State.

In compliance of the previous order dated 22.12.2020, the Director, Rajaji National Park, who is present in person, and he has expressed that on account of certain financial constraints, the requiste sanction which is required as per the procedure, to be made with the concerted efforts by the Secretary Forest of the State; as well as with the Govt. of India.

He is directed to place the aforesaid facts and difficulties faced by him on record, as placed by him, by way of an affidavit on record, so that this Court may frame or pass an appropriate order to the concerned Secretaries for taking appropriate steps for constituting of a Committee to conduct the survey, as directed by the judgment of the Division Bench of this Court.

He may file the same within a period of two weeks from today.

List thereafter.

For the time being the personal appearance of the Director, Rajaji National park is exempted unless it is required in future.

(Sharad Kumar Sharma, J.) 06.01.2021 Mahinder/