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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL     APPEAL     NO.     5879     OF     2012    

THERVOY GRAMAM MUNNETRA NALA SANGAM               APPELLANT

                VERSUS

UNION OF INDIA & ORS.                             RESPONDENTS

O     R     D     E     R   

Learned counsel for the appellant seeks permission to  

withdraw the appeal.  Permission sought for is granted.  

However, liberty is granted to the appellant to approach the  

High Court by filing an appropriate Writ Petition, if they are  

aggrieved by the orders passed by the Ministry of Environment &  

Forests, dated 9.8.2010 within four weeks' time from today. If  

such a Writ Petition is filed, we request the High Court to  

decide the lis between the parties on merits, without reference  

to the period of limitation and, further, we restrain the  

respondents herein from raising the issue with regard to res  

judicata.

With these observations, the appeal is disposed of.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; OCTOBER 16, 2012