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Judgment
Item No. 301
Item No. 301
List next Monday.
Item No. 302
List next Monday.
Item Nos. 303 304 and 305
Mr. D.K. Garg, learned Counsel for the applicant prays for leave to withdraw these interlocutory applications. Leave, as prayed for, is granted. The Interlocutory applications are, accordingly, dismissed as withdrawn.
However, liberty is given to the applicant to avail such remedy as may be available in law.
Item No. 306
Notice be served on the learned Amicus Curiae.
Stand over for two weeks.
Item No. 307
Learned Counsel for the applicant prays for leave to withdraw these interlocutory applications. Leave, as prayed for, is granted. The Interlocutory Applications are dismissed as withdrawn with liberty to the applicant to approach the State Government for appropriate remedy which shall be considered on its own merits.
Item No. 308
Stand over for one week.
Item No. 309
Stand over for one week.
In the meanwhile, Mr. Krishan Mahajan, learned Amicus Curiae be served with the notice in these interlocutory applications.
Item No. 310
List next Monday.
Item No. 313
The Interlocutory Applications be heard along with the main matter on 28th March, 2011 after the Pench matter.
Item No. 311, 312 and 314 to 318
Not taken up.
Mr. Gaurav Agrawal, Advocate-on- Record, Supreme Court of India and Mr. K. Parameshwar, Advocate are appointed to assist the learned Amicus Curiae in the Forest matters before this Forest Bench.
A copy of the order be served on both of the Counsel henceforth. Their names shall be shown in the cause list.