SP.Chockalingam And Others Vs Principal Chief Conservator Of Forests & Chief Wildlife Warden And Others
Bench: Division Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Writ Petition No. 1830, 4109, 4130 Of 2022, Writ Miscellaneous Petition No. 1965, 4241, 4243, 4245, 4265, 4354 Of 2022
Hon'ble Bench
Munishwar Nath Bhandari, CJ; D.Bharatha Chakravarthy, J
Advocates
SP.Chockalingam, N.G.R Prasad, Row, Reddy, J.Ravindran, Dr.T.Seenivasan,, P.Muthukumar, S.J.Md. Sathik, Su.Srinivasan, N.G.R.Prasad, K.Sasindran, D.Geetha
Final Decision
Disposed Of
Acts Referred
- Constitution Of India, 1950 - Article 14, 19, 19(1)(d), 19(1)(g), 19(5), 19(6), 21, 48, 48A, 48A(g), 51A(g), 51A(h), 162, 298
- Tamil Nadu Motor Vehicle Rules, 1989 - Rule 369, 370
- National Highways Fee (Determination Of Rates And Collection) Rules, 2008 - Rule 3, 3(1), 4(2), 10
- Tamil Nadu Forest Act, 1882 - Section 3, 3(2)(v)(1), 33(v)(2), 3(2)(xvi), 7, 12, 17, 18, 21, 26A, 26A(1) (b)
- Wild Life (Protection) Act, 1972 - Section 5,C(1), 18(2), 27, 27(2), 27(3), 27(4), 28, 29, 30, 32, 33(b), 33(c), 33(d), 38K, 38L, 38M, 38N, 38O, 38P, 38Q, 38R, 38S, 38T, 38U, 38V, 38V(i), 38V(4), 38V(5), 38W, 38X, 41, 58
- Environment (Protection) Act, 1986 - Section 3, 3(a)(2), 3(2)(v), 5(1)
- Motor Vehicles Act, 1988 - Section 113, 113(3), 114, 115, 116, 211
- National Highways Authority Of India Act, 1988 - Section 7, 16, 16(2)(k)
- Tamil Nadu Forest Act, 1882 - Section 21
- Prevention Of Cruelty To Animals Act, 1960 - Section 3, 11, 11(1)(a), 11(1)(m), 22
- National Highways Act, 1956 - Section 7
Judgement Text
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