AIR 1996 SUPREME COURT 1040 ::1996 AIR SCW 527 ::1996 (1) SCR 302 ::1996 (1) SCC 774 ::1996 (1) ICC 839 ::(1996) 1 SCR 302 (SC) ::(1996) 1 JT 202 (SC) ::1996 (1) JT 202

Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): M. M. Punchhi, Sujata Manohar , JJ

Forest Conservation Act (69 of 1980) , S.2— De-reservation of forests - Powers of authority - Fact that area leased for restaurant for tourists was within Union Territory - Does not obsolve Collector, an Officer of Central Govt. from obtaining prior approval of Central Govt. - To strike balance between protection of environment and demands of other use of forests, procedure for obtaining approval stated. Decision of Bombay High Court Reversed. (Para 5 6 7)