In the Matter of K.V. Inds. A.C.H.N. Salve v. State of Jammu and Kashmir (SC)
BS198335
SUPREME COURT OF INDIA
Before:- A.S. Anand, CJI., B.N. Kirpal and V.N. Khare, JJ.
I.A. No. 1 in and S.L.P. (C) No.... /98 (CC8192). D/d.
10.12.1998.
In the Matter of K.V. Inds. A.C.H.N. Salve - Petitioner
Versus
State of Jammu and Kashmir - Respondents
Public Interest Litigation - Environment and Forests - Felling of trees in the State of J&K - High Court order which are covered by Supreme Court's order dated 12.12.1996 stayed - Respondents directed to file a list containing full particulars of all such identical matters in which interim orders of the type which is impugned in this Special Leave Petition have been made.
[Para ]
JUDGMENT
1. Issue notice. In view of the directions issued by this Court on 12.12.96, the operation of the impugned order and similar orders made by the High Court of Jammu and Kashmir with regard to the ratters covered by the order dated 12.12.96 of this Court shall stay. Mr. G.M. Kawoosa, learned counsel accepts notice on behalf of respondents 1 to 3. Notice, therefore, be issued to respondent No. 4 only. Learned counsel for respondents 1 to 3 is directed to file a list containing full particulars of all such identical matters in which interim orders of the type which is impugned in this Special Leave Petition have been made. Copies of those interim orders shall also be filed in this Court.
2. A copy of this Order shall be sent by FAX to the Registrar General of the High Court of Jammu & Kashmir at Jammu for information of the Court.
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