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Udupi Jilla Hoige Dhoni Karmikara ... vs The Deputy Commissioner/ Chairman ... on 24 April, 2023

Bench: Surya Kant, J.K. Maheshwari

                                                   1

     ITEM NO.37                            COURT NO.9                  SECTION XVII

                              S U P R E M E C O U R T O F          I N D I A
                                      RECORD OF PROCEEDINGS

                                   Civil Appeal No(s).7316/2022

     UDUPI JILLA HOIGE DHONI KARMIKARA SANGHA (R.)                         Appellant(s)

                                                  VERSUS

     THE DEPUTY COMMISSIONER/CHAIRMAN DISTRICT
     SAND MONITORING COMMITTEE & ORS.                                      Respondent(s)

     (IA   No.142677/2022-CONDONATION                  OF    DELAY IN   FILING  and   IA
     No.142679/2022-STAY APPLICATION                   and   IA No.142678/2022-EXEMPTION
     FROM FILING O.T.)

     Date : 24-04-2023 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Appellant(s)              Mr. P. Vishwanatha Shetty, Sr. Adv.
                                   Mr. Mahesh Thakur, AOR
                                   Ms. Shivani, Adv.
                                   Mr. Deepak B., Adv.
                                   Mrs. Vipasha Singh, Adv.

     For Respondent(s)             Ms. Aishwarya Bhati, ASG

                                  Mr. V. N. Raghupathy, AOR
                                  Mr. Parikshit P Angadi, Adv.
                                  Mr. Manendra Pal Gupta, Adv.

                                   Mr. Prince Isac, Adv.
                                   Mr. Omanakuttan K. K., AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

1. Heard learned Senior Counsel appearing on behalf of the appellant as well as learned Additional Solicitor General appearing on behalf of respondent – Union of India.

2. Digitally signed by satish kumar yadav Delay condoned.

Date: 2023.04.25

3.

18:27:29 IST
Reason:                  Admit.

4. List the appeal for final hearing on 14.09.2023.

5. Pleadings be completed, meanwhile.

6. Meanwhile, the traditional coastal communities are permitted to remove the sand bars in the intertidal areas only through a non-mechanical manual method and strictly in accordance with the guidelines contained in the Notification dated 18.01.2019, as amended on 24.11.2022, issued by the Ministry of Environment, Forest and Climate Change, Union of India.

(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)