As per the case facts, these civil appeals stemmed from a National Green Tribunal order that had dismissed applications concerning the criteria for identifying 'forest' areas, directing the appellant to ... seek recourse from the Supreme Court, as the matter was already under consideration in the ongoing TN Godavarman Case. The appellant approached the Supreme Court seeking a modification of the existing identification criteria. The question arose whether the criteria for defining 'forest' areas should be uniform nationwide or determined by expert committees in each state, particularly given the ongoing proceedings in the TN Godavarman Case. Finally, the Supreme Court upheld the National Green Tribunal's order. The Court reiterated that the responsibility for identifying forest areas had been explicitly delegated to expert committees established by individual State Governments, acknowledging that a single, uniform criterion would not be suitable across the entire country. Consequently, the current appeals were dismissed, and the interim order was withdrawn.