Tulsi Ram Adwani Vs State Of Rajasthan And Ors

National Green Tribunal Central Zonal Bench Bhopal 19 Feb 2015 Original Application No. 87 Of 2014 (2015) 02 NGT CK 0010
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 87 Of 2014

Hon'ble Bench

Dalip Singh, J

Advocates

M.S. Kachhawa, Sachin K. Verma

Final Decision

Disposed Off

Acts Referred
  • Rajasthan Forest Act, 1953 - Section 41
  • Rajasthan Tenancy (Government) Rules, 1955 - Rule 24EE
  • Rajasthan Forest Produce (Transit) Rules, 1957 - Rule 2
  • Constitution Of India, 1950 - Article 19(1)(g)

Judgement Text

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Case Metadata
  • Ck Citation: (2015) 02 NGT CK 0010
  • Coram: Dalip Singh, J
  • Bench: Single Bench
  • Advocates: M.S. Kachhawa, Sachin K. Verma
  • Result: Disposed Off
Referenced Acts & Sections
  • Rajasthan Forest Act, 1953 - Section 41
  • Rajasthan Tenancy (Government) Rules, 1955 - Rule 24EE
  • Rajasthan Forest Produce (Transit) Rules, 1957 - Rule 2
  • Constitution Of India, 1950 - Article 19(1)(g)
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