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IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.        D. 437  OF 2013   

UNION OF INDIA   APPELLANT VERSUS

THE GOA FOUNDATION AND ORS.           RESPONDENTS

O R D E R

1. The learned Solicitor General of India, on instructions,  would  submit  that  there  is  yet  another  report  of  a  High  Level  Working Group constituted under the Environment (Protection) Act,  1986 and, further, submits that the said report has taken exception  to certain recommendations made in Western Ghat Ecology Expert Panel  (W.G.E.E.P.) Report. If that is so, the appellant should bring the  aforesaid  fact  to  the  notice  of  the  National  Green  Tribunal  by  filing an appropriate application.  2. In  that  view  of  the  matter,  we  are  not  inclined  to  entertain this civil appeal for the present.   

3. Accordingly, the Civil Appeal is disposed of.  We also  grant liberty to the appellant to make an appropriate application  for bringing the aforesaid fact to the notice of the National Green  Tribunal.  It is for the Tribunal to consider the same in accordance  with law.

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: 2 : 4. We clarify that we have not expressed any opinion on the  submission made by learned Solicitor General.

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

.....................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; APRIL 26, 2013.