WPPIL/168/2019
2022 Latest Caselaw 1335 UK

SL.           Office Notes,
No.   Date   reports, orders             COURT'S OR JUDGE'S ORDERS
             or proceedings
              or directions
             and Registrar's
               order with
               Signatures
                               WPPIL No. 168 of 2019
                               Shri Sanjaya Kumar Mishra, ACJ.
                               Shri Ramesh Chandra Khulbe, J.

Mr. V.K. Shukla with Mr. Dushyant Mainali and Mr. Sugam Mishra, learned counsel for the petitioner.

Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State.

Mr. D.S. Patni, learned Senior Counsel assisted by Mr. Vipul Sharma and Mr. Dharmendra Barthwal, learned counsel for the private respondents.

Mr. Aditya Pratap Singh, learned counsel for the respondent no. 3.

Heard learned counsel for the parties at length.

Mr. A.S. Rawat, learned Special Senior Counsel engaged in this case is absent.

Since the issue at hand involves complicated questions of facts and law, in our view, the Government of India, Ministry of Environment, Forest and Climate Change as well as the National Board for Wild Life need to be heard before passing a proper and effective judgment.

In that view of the matter, we hereby order that Union of India through the Principal Secretary, Ministry of Environment, Forest and Climate Change and the Member Secretary of the National Board for Wild Life be made parties.

It is informed by the members of the Bar that Mr. Rakesh Thapliyal, learned Assistant Solicitor General may represent them.

In that view of the matter, this Court directs the Registry to prepare a separate paper book for Mr. Rakesh Thapliyal including all the relevant pleadings like writ petition, rejoinder affidavit, supplementary affidavit, additional affidavit and reports submitted by the different authorities especially the National Board for Wild Life and supply the same to Mr. Rakesh Thapliyal, learned Assistant Solicitor General at the earliest.

We are constrained to adjourn the matter, in view of the aforesaid consideration, though we are very much alive to the fact that the Hon'ble Supreme Court has requested the High Court to dispose of the case within 15 days from the date of passing of the order dated 20.09.2021.

Mr. Rakesh Thapliyal, learned Assistant Solicitor General will take instructions in the matter and if so advised, appropriate affidavit on behalf of the appropriate body.

List this matter on 18.05.2022. No time will be granted to either of the parties, on that day.

Let a free copy of this order be handed over to the learned Assistant Solicitor General, for early compliance.

(R.C. Khulbe, J.) (S.K. Mishra, ACJ.) 27.04.2022

A/-