AIR 1997 SUPREME COURT 1228 ::1997 AIR SCW 1263 ::(1997) 2 Supreme 221 ::1997 (1) UJ (SC) 290 ::1997 UJ(SC) 1 290 ::1997 (2) SCC 267 ::1997 (1) CurCC 304 ::1997 (2) EastCriC 711 ::(2008) 1 Mad LJ 997 ::(1997) 10 JT 377 (SC) ::1997 (3) JT 338

Supreme Court Of India

Hon'ble Judge(s): J. S. Verma, B. N. Kirpal , JJ

(A) Forest Conservation Act (69 of 1980) , S.1— Applicability - Act is enacted to check deforestation - Applies to all forests irrespective of nature of ownership or classification thereof - Word 'forest' - To be understood as per its dictionary meaning. AIR 1985 SC 814, Expln.Words and Phrases - Word 'forest'- Meaning. (Para 4) (B) Forest Conservation Act (69 of 1980) , S.2— Forest land - Not only includes forest as understood in the dictionary sense, but also any area recorded as forest in the Government record irrespective of the ownership. (Para 4) (C) Forest Conservation Act (69 of 1980) , S.2— Non-forest activity - Running of Saw Mills of any kind including veneer or ply-wood mills and mining - Are non-forest activities - For doing such activity in forest prior permission of Central Govt. is necessary - All States directed to ensure total cessation of any such unapproved activity forthwith. (Para 5I/1) (D) Forest Conservation Act (69 of 1980) , S.2— Forest of Tirap and Changlang in @page-SC1229Arunachal Pradesh - Felling of any kind of ....