Supreme Court - Daily Orders
Akhil Bhartiya Vanvasi Kalyan Ashram vs Govt. Of India . on 27 February, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
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ITEM NO.301 COURT NO.9 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).1/2005
AKHIL BHARTIYA VANVASI KALYAN ASHRAM Petitioner(s)
VERSUS
GOVT. OF INDIA AND ORS. Respondent(s)
(With appln.(s) for intervention, appln. for amendment of cause
title and office report)
(For Final Disposal)
WITH
W.P.(C) No. 694/2007
(With appln.(s) for interim directions and Office Report)
Date : 27/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Manoj Swarup, Adv.
Ms. Lalita Kohli, AOR
Mr. Abhishek Swarup, Adv.
for M/s Manoj Swarup & Co.
Mr. Nitesh Kumar Singh, Adv.
Ms. Neha, Adv.
Mr. Aniruddha P. Mayee, AOR
For Respondent(s)
UOI Mr. Neeraj Kishan Kaul, ASG
Ms. Sadhna Sandhu, Adv.
Ms. V. Mohana, Adv.
Ms. Aakanksha Kaul, Adv.
Mr. Arif Mir, Adv.
Mr. C. Parwani, Adv.
Ms. Sushma Suri, AOR
Mizoram
Signature Not Verified
Mr. Pragyan Sharma, Adv.
Digitally signed by
Sanjay Kumar
Date: 2015.02.28
Mr. Heshu Kayina, Adv.
Mr. P. V. Yogeswaran, AOR
13:07:25 IST
Reason:
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Tripura Mr. Gopal Singh, AOR
Mr. Rituraj Biswas, Adv.
Ms. Rashmi Srivastava, Adv.
NHRC Ms. Anitha Shenoy, AOR
Mr. S. Wasim A. Qadri, Adv.
Mr. Zaid Ali, Adv.
Mr. D.S. Mahra, Adv.
Mr. Mohit D. Ram, AOR
Mr. K.N. Madhusoodhanan, Adv.
Mr. R. Sathish, AOR
Mr. Jatin Zaveri, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have gone through the additional affidavit filed by Mr. J.P.N. Singh, Director (NE-I), Ministry of Home Affairs, Government of India dated 25th February, 2015.
The affidavit has made certain commitments. We expect the Union of India to abide by these commitments.
Learned counsel appearing on behalf of the State of Mizoram assures this Court that necessary steps will be taken to maintain law and order and to provide security to Brus/Reangs repatriated to State of Mizoram as per the schedule given in the affidavit.
Learned counsel appearing on behalf of the State of Tripura has also assured this Court that steps will be taken to improve the living conditions to Brus/Reangs in the Camps in the State of Tripura as mentioned in the affidavit.
3Learned counsel for the States of Mizoram and Tripura state that they will render all assistance to the Union of India in implementing the policy, programme and schedule mentioned in the affidavit.
In view of the extremely positive steps that have been taken by the Union of India, the States of Mizoram and Tripura, we expect that the Brus/Reangs leaders will also cooperate and render all necessary assistance in the repatriation of the Brus/Reangs to the State of Mizoram for their rehabilitation in that State.
List the matter on 10th July, 2015. Status report be filed by the Union of India a few days earlier.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER