WPPIL/44/2020
2023 Latest Caselaw 1800 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                     COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      06.07.2023                     WPPIL No. 44 of 2020
                                     With
                                     WPPIL No. 25 of 2020
                                     Sri Vipin Sanghi, C.J.
                                     Sri Rakesh Thapliyal, J.

1. Mr. P.B. Suresh, Mr. Karthik Jayashankar and Mr. Rajeev Singh Bisht, learned counsels for the petitioners.

2. Mr. Manoj Kumar, learned Standing Counsel for the Union of India.

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

4. Mr. Vikas Srivastava and Mr. Anshul Tyagi, Mr. J.P. Singh and Mr. Akshay Pradhan, learned counsels for respondent nos.3 and 4.

5. In compliance of our last order, Mr. P.K. Patro, Chief Conservator of Forests, Kumaon Division, Nainital has filed his affidavit, wherein he has sought to justify the impugned notification issued by the Government of Uttarakhand. The said affidavit has been read before us.

6. Mr. Srivastava, learned counsel for respondent nos.3 and 4 has also produced before us the Indian Forest (U.P. Amendment) Bill, 1955, by which Act No.5 of 1956 was enacted. He has also placed before us the judgment of the Constitution Bench of the Supreme Court in Mahendra Lal Jaini vs. State of Uttar Pradesh & others, AIR 1963 SC 1019, wherein the constitutionality of the U.P. Land Tenures (Regulation of Transfers) Act, 15 of 1952 and the Indian Forest (U.P. Amendment Act) No.5 of 1956, was examined by the Supreme Court.

7. List for further hearing on 19.07.2023 at 2:00 P.M.

 (Rakesh Thapliyal, J.)       (Vipin Sanghi, C.J.)
          06.07.2023               06.07.2023
NISHANT