Supreme Court - Daily Orders
M.C.Mehta vs Union Of India on 17 January, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.55 COURT NO.5 SECTION PIL-W
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). 4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
1) IN RE: REPORT NO. 189 OF THE MONITORING COMMITTEE
AND
2) IA NOS. 267661 AND 267966/2024 (APPLNS. FOR IMPLEADMENT AND
DIRECTIONS ON B/O INDERPURI RESIDENTS ASSN.)
3) I.A.NOS. 77503 AND 82069/2024 (APPLNS. FOR DIRECTION AND
PERMISSION ON BEHALF OF INDIAN OIL CORP. LTD.)
4) I.A. NOS. 230937 AND 230939/2024 (APPLNS. FOR SET ASIDE ORDER
AND INTERIM RELIEF)
5) IA NO. 203618/2024 (APPLN. FOR DIRECTION)
6) IA NO. 204094 AND 218090/2024 (APPLN. FOR DIRECTION AND
PERMISSION)
7) IA NOS. 140093 AND 140094/2019 (APPLNS. FOR IMPLEADMENT AND
DIRECTIONS ON B/O MASOODPUR DAIRY RESIDENTS WELFARE ASSOCIATION)
8) I.A. NOS. 181186 AND 181193/2022 (APPLNS. FOR INTERVENTION AND
DIRECTIONS ON B/O KAMAL TANWAR)
IN W.P. (C) NO. 4677/1985 “ONLY” ARE LISTED
NAMES OF FOLLOWING ADVOCATES MAY BE TREATED TO HAVE BEEN
SHOWN IN THE LIST :
MR. S GURU KRISHNA KUMAR, SR. ADVOCATE (A.C.)
MS. ANITHA SHENOY, SR. ADVOCATE (A.C.)
MR. A.D.N. RAO, SR. ADVOCATE (A.C.)
MR. SIDDHARTHA CHOWDHURY, ADVOCATE (A.C.)
PETITIONER-IN-PERSON
MR. G.S. MAKKER,
MR. AMRISH KUMAR,
MR. PRAVEEN SWARUP,
MR. NISHIT AGRAWAL,
MR. CHIRAG M. SHROFF
MS. GARGI KHANNA,
MR. CHANCHAL K. GANGULI,
MR. KAUSHAL YADAV, ADVOCATES
WITH Diary No(s). 57901/2024
Date : 17-01-2025 These petitions were called on for hearing today.
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2025.01.21
CORAM :
18:20:57 IST
Reason:
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
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Mr. S Guru Krishna Kumar,Sr.Adv.(Amicus Curiae)
Ms. Anitha Shenoy,Sr.Adv.(Amicus Curiae)
Mr. A.D.N.Rao,Sr.Adv. (Amicus Curiae)
Ms. Srishti Agnihotri, AOR
Ms. Ayushma Awasthi, Adv.
Ms. Himanshi Gupta, Adv.
Mr. Ashwin K., Adv.
Mr. Vishesh Goel, Adv.
Ms. Sanjana Grace Thomas, Adv.
Mr. D.P.Singh, Adv.
Ms. Tara Elizabeth Kurien, Adv.
Ms. Ayushma Awasthi,Adv.
For the parties :
Mr. Tushar Mehta,SG
Ms. Aishwarya Bhati,ASG
Ms. Archana Pathak Dave,ASG
Mr. Mayank Aggarwal, AOR
Mr. Somesh Jha,Adv.
Mr. Apurv Tyagi,Adv.
Mr. Mukesh Kumar,Adv.
Mr. Dama Seshadri Naidu,Sr.Adv.
Ms. Adya Chawla,Adv.
Mr. Devansh Srivastava, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. Mukesh Kumar Maroria, AOR
Ms. Ruchi Kohli,Sr.Adv.
Ms. Swarupama Chaturvedi, Sr. Adv.
Mr. Rajesh Kumar Singh, Adv.
Mr. Rajat Nair, Adv.
Mrs. Suhashini Sen, Adv.
Mr. S S Rebello, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. T S Sabarish, Adv.
Mr. Mayank Pandey, Adv.
Mr. Madhav Sinhal, Adv.
Mr. A Sirajudeen, Adv.
Mr. P V Yogeswaran, Adv.
Mr. Sharath Nambiar, Adv.
Mr. B K Satija, Adv.
Ms. Shraddha Deshmukh, Adv.
Mr. Chitransh Sharma, Adv.
Mr. Sarthak Karol, Adv.
Mr. Kritagya Kumar Kait, Adv.
Mr. Manish, Adv.
Ms. Sunanda Shukla, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Mukesh Verma - A, Adv.
Mr. Shagun Thakur, Adv.
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Ms. Chitrangda Rastravara, Adv.
Ms. Chinmayee Chandra, Adv.
Dr. N. Visakamurthy, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. Sudarshan Lamba, AOR
Ms. Suhashini Sen, Adv.
Mr. Rajesh Kr.singh, Adv.
Mr. Rajat Nair, Adv.
Mr. S.S.Rebello, Adv.
Mr. T.S.Sabarish, Adv.
Mr. Navanjay Mahapatra, Adv.
Mr. Sanjiv Sen, Sr. Adv.
Ms. Garima Prasad, Sr. Adv.
Mr. Praveen Swarup, AOR
Mr. Ravi Kumar, Adv.
Mr. Pragyan Mishra, Adv.
Mr. Devesh Maurya, Adv.
Ms. Archana Sharma, Adv.
Mr. Kailash Vasdev, Sr. Adv.
Mr. Shrey Kapoor, AOR
Ms. Kanishka Mittal, Adv.
Mr. S. Muralidhar, Sr. Adv.
Mr. Chanchal Kumar Ganguli, AOR
Ms. Gunjan Sinha Jain, Adv.
Ms. Muskaan Gopal, Adv.
Mr. M. A. Karthik, Adv.
Ms. Ninni Susan Thomas, Adv.
Mr. Maitreya Subramaniam, Adv.
Ms. Pallak Bhagat, Adv.
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Manan Verma, AOR
Mr. Sumit Kumar, Adv.
Mr. Shubham Arora, Adv.
Mr. Lokesh Sinhal, Sr. A.A.G.
Mr. B.k. Satija, A.A.G.
Mr. Akshay Amritanshu, AOR
Mr. Rahul Khurana, Adv.
Ms. Himanshi Shakya, Adv.
Mr. Nikunj Gupta, Adv.
Ms. Drishti Saraf, Adv.
Ms. Pragya Upadhyay, Adv.
Ms. Aakanksha, Adv.
Mr. Shiv Mangal Sharma, A.A.G.
Mr. Milind Kumar, AOR
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Mr. Nitin Mishra, AOR
Mrs. Priya Puri, AOR
Mrs. Pinki Aggarwal, Adv.
Mr. Sharad Kumar Puri, Adv.
Mr. Sachin Dubey, Adv.
Mr. Vibhav Srivastava, Adv.
Petitioner-in-person
Dr. Surender Singh Hooda, AOR
Mr. Ashutosh Kumar, Adv.
Ms. Tannu, Adv.
M/S. Parekh & Co., AOR
Mr. Neeraj Kumar Gupta, AOR
Mr. Tarun Johri, AOR
Mr. Avinash Kr. Lakhanpal, AOR
Mr. Sanjay Kapur, AOR
Mr. T. L. Garg, AOR
Mr. Shiv Prakash Pandey, AOR
Mr. Pranaya Kumar Mohapatra, AOR
Mr. Ashwani Kumar, AOR
Mrs. Rachana Joshi Issar, AOR
Mr. Harish Pandey, AOR
Mr. V. K. Verma, AOR
Mr. Prashant Chaudhary, AOR
Mrs. Rekha Pandey, AOR
Mr. Pravir Choudhary, AOR
Mr. Reepak Kansal, Adv.
Ms. Shama Praveen, Adv.
Mr. Ajay Kumar, Adv.
Mr. Ramit Sehrawat, Adv.
Mr. Nikilesh Ramachandran, AOR
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Ms. Prerna Mehta, AOR
Mr. Sunil Kumar Jain, AOR
Mr. Ravi Kumar Tomar, AOR
Mr. Tejaswi Kumar Pradhan, AOR
Mr. Manoranjan Paikaray, Adv.
Mr. Pradeep Kar, Adv.
Mr. Pranab Kumar Samantray, Adv.
Mr. P. Parmeswaran, AOR
Mr. Gunnam Venkateswara Rao, AOR
Mr. Abhay Kumar, AOR
Ms. Diva Singh, Adv.
Mr. Devendra Singh, AOR
Mr. Avinash Poddar, Adv.
Mr. Ankit, Adv.
Mr. A. Venayagam Balan, AOR
Ms. Binu Tamta, AOR
Mr. Shekhar Kumar, AOR
Mrs. Anil Katiyar, AOR
Ms. Anu Gupta, AOR
Ms. Manju Jetley, AOR
Ms. Sharmila Upadhyay, AOR
Mr. Pawan R. Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Mr. Satish Aggarwal, AOR
Mr. Satyendra Kumar, AOR
Mr. Ajit Sharma, AOR
Mr. Suresh Chandra Tripathy, AOR
Mr. Md. Farman, AOR
Ms. Ruby Singh Ahuja, AOR
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Mr. Sudhir Naagar, AOR
Mr. Venkateswara Rao Anumolu, AOR
Mr. Abhijit Sengupta, AOR
Ms. Sunita Kumari, Adv.
Mr. Paras Chauhan, Adv.
Mr. Amar Nath Singh, Adv.
Mr. R.S.Mishra, Adv.
Ms. Kuheli Mitra, Adv.
Mr. Raj Kamal, AOR
Mr. Himinder Lal, AOR
Ms. Rukhsana Choudhury, AOR
Mr. Harsh V. Surana, AOR
Mr. Jasmeet Singh, AOR
Mr. Rajat Joseph, AOR
Mr. Gaurav Goel, AOR
Mr. Umesh Kumar Khaitan, AOR
Ms. Vanita Bhargava, AOR
Mr. Amit Kumar Singh, AOR
Mr. Anando Mukherjee, AOR
Mr. T. Mahipal, AOR
Mr. S. S. Shroff, AOR
Ms. Firdouse Qutb Wani, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Sunny Choudhary, AOR
Mr. D. K. Devesh, AOR
Mr. Kailas Bajirao Autade, AOR
Mr. Anand Varma, AOR
Mr. Arvind Kumar Sharma, AOR
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Mr. Rameshwar Prasad Goyal, AOR
Mr. Prithu Garg, AOR
Mr. Krishnanand Pandeya, AOR
Ms. Neha Sharma, AOR
Mr. Smarhar Singh, AOR
Ms. Shweta Kumari, Adv.
Mr. Vikas Chopra, Adv.
Mr. Chandra Pratap, Adv.
Mr. Abhinav Agrawal, AOR
Mr. Avadh Bihari Kaushik, AOR
Mr. Shekhar Prit Jha, AOR
Ms. S. Janani, AOR
Mrs. Gargi Khanna, AOR
Mr. Somnath Mukherjee, AOR
Ms. Mayuri Raghuvanshi, AOR
Mr. Saurabh Mishra, AOR
Mr. Shrimay Mishra, Adv.
Mr. Nirbhay Shankar Tiwari, Adv.
Mr. Siddhartha Chowdhury, AOR
Dr. L. S Chaudhary, Adv.
Dr. Ajay Chaudhary, Adv.
Mr. D.S Chaudhary, Adv.
Mr. Vishesh Kumar, Adv.
Ms. Vinita, Adv.
Ms. Monika Chaudhary, Adv.
Mr. Bharat Chaudhary, Adv.
Mr. Vikram Singh, Adv.
Mr. Anirudh Sharma, Adv.
Ms. Anjale Kumari, Adv.
Mr. Sanjeev Malhotra, AOR
Mr. Amarjit Singh Bedi, AOR
Mr. Vishnu Sharma, AOR
Mr. Vivek Narayan Sharma, AOR
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Mr. Abinash Kumar Mishra, AOR
Ms. Nidhi Mohan Parashar, AOR
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shivam Saxena, Adv.
Mr. Vikas Bharti, Adv.
Mr. Guntur Pramod Kumar, AOR
Ms. Prerna Singh, Adv.
Mr. Dhruv Yadav, Adv.
Mr. Purna Chandra Patnaik, AOR
Mr. Ramesh Kumar Mishra, AOR
Mr. Arvind Gupta, AOR
Dr. Arvind S. Avhad, AOR
Ms. Madhu Sikri, AOR
Mr. K. V. Mohan, AOR
Mr. Arjun Garg, AOR
Mr. Karunakar Mahalik, AOR
Mr. Yoginder Handoo, AOR
Mr. Tejaswi Kumar Pradhan, AOR
Mr. Manoranjan Paikaray, Adv.
Mr. Pradeep Kar, Adv.
Mr. Pranab Kumar Samantray, Adv.
Mr. Ambhoj Kumar Sinha, AOR
Ms. Binu Tamta, AOR
Mrs. Rani Chhabra, AOR
Mr. Vishnu Kant, AOR
Mr. V. N. Raghupathy, AOR
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Mr. A. Raghunath, AOR
Mr. Prakash Ranjan Nayak, AOR
Ms. Sharmila Upadhyay, AOR
Mr. Pawan R. Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Mr. R. C. Kohli, AOR
Mr. T. V. George, AOR
Ms. Smita Maan, AOR
Mr. Tarun Gupta, AOR
Mr. Abhinav Shrivastava, AOR
Mr. Prashant Bhushan, AOR
Mr. Alok Gupta, AOR
Ms. Sharmila Upadhyay, Adv.
Mr. Pawan R. Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
For M/S. Unuc Legal Llp, AOR
Mr. D S Mehra, AOR
Mr. Priyesh Mohan Srivastava, Adv.
For M/S. Mitter & Mitter Co., AOR
Mr. Bimlesh Kumar Singh, AOR
Mr. Lokesh Sinhal, Sr. A.A.G.
Mr. B.K. Satija, A.A.G.
Mr. Rahul Khurana, Adv.
Mr. Samar Vijay Singh, AOR
Mr. Nikunj Gupta, Adv.
Ms. Himanshi Sakhya, Adv.
Ms. Aakanksha, Adv.
Ms. Sabarni Som, Adv.
Mr. Fateh Singh, Adv.
Mr. Keshav Mittal, Adv.
Mr. Rajat Sinha Roy, Adv.
Mr. Vivek Narayan Sharma, AOR
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Mr. Ravinder Kumar Yadav, AOR
Ms. Aarti Anupriya, Adv.
Mr. Kartikey, Adv.
Mr. Paras Juneja, Adv.
Ms. Kritika Yadav, Adv.
Mr. Vineet Yadav, Adv.
Mr. Amir Yadav, Adv.
Mr. Dinesh Chandra Pandey, AOR
Mr. Raj Bahadur Yadav, AOR
Mr. Kiran Kumar Patra, AOR
Mr. Sunil Mund, Adv.
Mr. Preetish Sahu, Adv.
Mr. Rajesh Kumar Chaurasia, AOR
Ms. Richa Kapoor, AOR
Mr. Akshay Verma, AOR
Mr. Gagan Gupta, AOR
Mr. Anand Mishra, AOR
Mr. Ejaz Maqbool, AOR
Mr. Siddharth Sengar, Adv.
Mr. Shantanu Krishna, AOR
Mr. Ekansh Mishra, AOR
M/S. Karanjawala & Co., AOR
Mr. Ashok Anand, AOR
Ms. K. V. Bharathi Upadhyaya, AOR
Mr. Sufyan Hasan, Adv.
Ms. Hema Malik, Adv.
Dr. Poornima, Adv.
Ms. Rooh-e-hina Dua, AOR
Mr. Haresh Raichura, AOR
Mrs. Saroj Raichura, Adv.
Ms. Shagun Matta, AOR
Mr. Samir Malik, AOR
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Mr. Krishna Pal Singh, AOR
Ms. Mohan Singh Bais, Adv.
Ms. Anvita Aprajita, Adv.
Mr. Seemab Qayyum, Adv.
Intervenor-in-person
Mr. Ilin Saraswat, Adv.
Ms. Ilma Saifi, Adv.
Mrs. Poonam Seth, Adv.
Mr. M. M. Kashyap, AOR
Ms. Udita Singh, AOR
Ms. Anuradha Mutatkar, AOR
Mr. Chirag M. Shroff, AOR
Mr. Sushant Dogra, Adv.
Mrs. Mahima C Shroff, Adv.
Mr. Anand Thumbayil, Adv.
Mr. Shyam D. Nandan, AOR
Mr. Shashank Bajpai, Adv.
Ms. Stuti Karwal, Adv.
Mr. Shubhankar Singh, Adv.
Mr. Zeeshan Diwan, AOR
Mr. Rakesh Mishra, AOR
Mr. Alok Kumar Pandey, Adv.
Ms. Kiran Pandey, Adv.
Mr. Sudhanshu Tiwari, Adv.
Ms. Preeti Sirohi, Adv.
M/S. M. V. Kini & Associates, AOR
Mr. Rajivkumar, AOR
Mr. Manoj K. Mishra, AOR
Mr. Bheem Pratap Singh, Adv.
Mr. Umesh Dubey, Adv.
Mr. Madhulika, Adv.
Mr. Vuzmal Nehru, Adv.
Mr. Anand Kumar Rai, Adv.
Mr. Aman Shekhar, Adv.
Mr. Amrish Kumar, AOR
Ms. Supriya Juneja, AOR
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Mr. Anand Shankar, AOR
Mr. Amit Kumar, Adv.
Mr. Ajay Vikram Singh, AOR
Ms. Priyanka Singh,Adv.
Mr. Aamir Faiyaz,Adv.
Mr. Abhas Kumar, AOR
Ms. Akriti Chaubey , AOR
Ms. Pratibha Jain, AOR
Mr. Ajay Pal, AOR
Mr. Shekhar G Devasa, Sr. Adv.
Mr. Manish Tiwari, Adv.
Mr. Pawan Shyam, Adv.
Ms. Thashmitha Muthanna, Adv.
Mr. Shashi Bhushan Nagar, Adv.
Mr. Prashanth Dixit, Adv.
Mr. Vishwanath Chaturvedi, Adv.
For M/S. Devasa & Co., AOR
Ms. Astha Sharma, AOR
Ms. Muskan Surana, Adv.
Ms. Ridhi Jain, Adv.
Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Aditya N Prasad, Adv.
Mr. Manan Verma, AOR
Mr. Vishal Sinha, Adv.
Mr. Tushar Shrivastava, Adv.
Mr. Sumit Kumar, Adv.
Mr. Shubham Arora, Adv.
Mr. Pratyush Jain, Adv.
Mr. Ajay Kumar Singh, AOR
Mr. Rahul Narayan, AOR
Mr. Dhananjay Garg, AOR
Ms. B. Vijayalakshmi Menon, AOR
Mr. Nishit Agrawal, AOR
Ms. Rakhi Ray, AOR
Ms. Manika Tripathy, AOR
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UPON hearing the counsel the Court made the following
O R D E R
IA Nos.13123 and 13205 of 2025 ON BEHALF OF POWERGRID NARELA TRANSMISSION LTD.
Taken on Board.
2. A copy of these applications be forwarded to the Central Empowered Committee (CEC). The CEC shall examine the applications in terms of this Court's earlier orders and file a report within a period of four weeks from today. The report will be considered as and when the petition is listed on the cause list for dealing with the other issues.
IN RE: INVESTMENT OF THE AMOUNT TRANSFERRED BY THE MONITORING COMMITTEE
3. The Monitoring Committee on 10th December, 2024 has submitted an intimation regarding transfer of a sum of Rs.1,27,00,000/- (Rupees one crore and twenty seven lakhs) to the Registry of this Court.
4. We direct investment of the said amount in a fixed deposit with any nationalized bank for a minimum period of one year. The fixed deposit shall be thereafter renewed from time to time. We also direct that whenever any amount is transferred by the Monitoring Committee to this Court, the same shall be invested by the Registry in a fixed deposit for a minimum period of one year without any specific direction of this Court. The fixed deposit 13 shall be thereafter renewed from time to time. IN RE: REPORT NO. 189 OF THE MONITORING COMMITTEE
5. Report No.196 dated 13th January, 2025 has been submitted by the Monitoring Committee.
6. We approve the appointment of Shri Nishant s/o Shri Dharam Veer in place of Shri Nand Kishore Gupta. We, however, direct that the services of Shri Nand Kishore Gupta shall be continued till 31st March, 2025. The Report is accordingly disposed of.
IA NOS. 267661 AND 267966/2024 (APPLNS. FOR IMPLEADMENT AND DIRECTIONS ON B/O INDERPURI RESIDENTS ASSN.)
7. Perused the status report submitted by the Deputy Conservator of Forests (West), Department of Forests and Wildlife, Government of NCT of Delhi. The report records that, on inspection, it was found that no tree has been cut or felled at Inderpuri halt.
8. The learned Additional Solicitor General appearing on behalf of the Northern Railway states all that the Railways have done is barricading and subsequent dismantling of the old bridge which is not in use. She states that no tree will be cut or felled for the said work.
9. In view of the report and in view of this assurance by the Railways, the applications are disposed of. 14 I.A.NOS. 77503 AND 82069/2024 (APPLNS. FOR DIRECTION AND PERMISSION ON BEHALF OF INDIAN OIL CORP. LTD.)
10. It is brought to our notice that today inspection of the sites offered by the Delhi Development Authority (DDA) to the applicant has been fixed. To enable the applicant to inspect the site and submit response, list these applications on 24th February, 2025 at the end of the cause list.
I.A. NOS. 230937 AND 230939/2024 (APPLNS. FOR SETTING ASIDE ORDER AND INTERIM RELIEF)
11. Perused the short affidavit filed on behalf of the Municipal Corporation of Delhi (MCD).
12. In view of the stand taken in paragraph 6 of the said affidavit, it is obvious that unless the applicant establishes that he was running a cafe in the said premises on or before 1st June, 2014, the applicant cannot be granted any relief.
13. We permit the applicant to produce necessary documents in support of its claim of user on or before 1 st June, 2014 before the concerned officer of the MCD. The documents to be produced within a period of two weeks. The MCD shall hold an inquiry on the claim after giving an opportunity of being heard to the applicant and will pass a reasoned order within a period of two months from today.
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14. A copy of the order shall be served upon the applicant. After a copy of the order is served, we permit the applicant to move these applications. IA NO. 203618/2024 (APPLN. FOR DIRECTION)
15. The affidavit dated 29th October, 2024 filed by the MCD records that there is an excess construction to the extent of 131.05 square meters. The latest affidavit filed by the MCD records that by a communication dated 27th December, 2024, the application made by the applicants for compounding of this excess area has been rejected. Unless the excess area of 131.05 square meters is regularized, the applicants are not entitled to the relief of de-sealing of the property.
16. We, therefore, dispose of the application with liberty to the applicants to challenge the order dated 27th December, 2024 in accordance with law. As and when the order of compounding of the area of 131.05 square meters is passed or the said construction is removed, we permit the applicants to make a fresh application for the relief of de-sealing. While filing the fresh application, the applicants will have to satisfy this Court that they are entitled to the order of de-sealing without payment of penalty.
16 IA NO. 204094 AND 218090/2024 (APPLN. FOR DIRECTION AND PERMISSION)
17. The counter affidavit filed by the MCD records that there is an excess area of 188.58 square meters. The affidavit filed by the MCD in terms of this Court's order dated 9th December, 2024 discloses that by the order dated 27th December, 2024 the application for compounding of the existing construction/permissible excess coverage has been rejected.
18. We, therefore, dispose of these applications by granting liberty to the applicant to challenge the order dated 27th December, 2024. If the excess construction is either demolished or regularized, it will be open for the applicant to make an application for de-sealing. Whether the applicant is liable to pay penalty will be decided when such a fresh application is made. IA NOS. 140093 AND 140094/2019 (APPLNS. FOR IMPLEADMENT AND DIRECTIONS ON B/O MASOODPUR DAIRY RESIDENTS WELFARE ASSOCIATION)
19. We grant time of three weeks to the Delhi Urban Shelter Improvement Board to file a counter affidavit.
20. List on 24th February, 2025 at the end of the cause list.
21. The documents filed by the applicant-Association be taken on record.
17 I.A. NOS. 181186 AND 181193 of 2022 (APPLNS. FOR INTERVENTION AND DIRECTIONS ON B/O KAMAL TANWAR)
22. We direct the Government of Delhi to file an affidavit regarding action, if any, initiated in respect of the non-forest lands mentioned in Annexure A-6 to the application. The response of the Government of Delhi shall be filed within a period of three weeks from today.
23. To be listed on 24th February, 2025 at the end of the cause list.
IN RE: REMUNERATION TO THE AMICUS CURIAE
24. We direct the Government of Delhi to offer remuneration payable to Panel 'A' counsel to the learned counsel appointed as amicus curiae.
IN RE: FIXING A SCHEDULE FOR HEARING TOPIC-WISE
25. List this petition for the limited purposes of fixing a schedule for hearing topic-wise, on 3rd February, 2025 at the end of the cause list.
26. On that day, we will also consider implementation of our earlier direction of appointment of an agency to suggest the measures for enhancing the green/forest cover of Delhi.
18 GENERALLY
27. Pleadings/affidavits filed by the parties must be served on the learned amicus curiae at least one week before the date fixed.
C.P.Diary No(s). 57901/2024 in W.P.(Civil)No.4677/1985
28. From the averments made in this Contempt Petition, it appears to us that the Contempt Petition relates to the forest in the Ridge area of Delhi.
29. We direct the Registrar (Judicial) to seek appropriate directions from Hon'ble the Chief Justice of India on the administrative side.
30. If the petition is assigned to this Bench, the same shall be listed on 24th February, 2025 at the end of the cause list.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
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