T.N. Godavarman Thirumalpad v. Union of India (SC) BS489402
SUPREME COURT OF INDIA

Before:- K.G. Balakrishnan, CJI, S.H. Kapadia and Aftab Alam, JJ.

I.A. No. I.A. No. 2647 in W.P. (C) No. 202 of 1995. D/d. 18.9.2009.

T.N. Godavarman Thirumalpad - Petitioner

Versus

Union of India & ors. - Respondents

For the Petitioner :- In person.

For the Respondents :- Haris Beeran, Advocate.

For the (A.C.) (N.P.) :- Harish N. Salve, Sr. Adv., U.U. Lalit, Sr. Adv., Siddhartha Chowdhury, Adv. and A.D.N. Rao, Adv.

Constitution of India, 1950, Article 226 - Public Interest litigation - For Protection of Nilgiris Forest from deforestation - Constitution of CEC - Modification of order - On expiry of term of Sri P.R. Mohenty, holing office of D.G. of Forest in MoEF, Dr. P.J. Dilip Kumar is appointed as member of C.E.C.

[Para 1]

JUDGMENT

1. In the record of proceedings dated 11.09.2009, the para beginning with "In place of ......" and ending with "as Member of the C.E.C." the following para may be read:-

.