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Supreme Court - Daily Orders

The Bombay Environment Action Group vs State Of Maharashtra And Ors. Etc. Etc on 20 January, 2016

Bench: Chief Justice, A.K. Sikri, R. Banumathi

     ITEM NO.7                               COURT NO.1               SECTION IX

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

     Petition(s) for Special Leave to Appeal (C)...... of 2016
                                      CC No(s). 533-539/2016

     (Arising out of impugned final judgment and order dated 29/07/2015
     and corrigendum orders dated 03.09.2015 in CS No. 172/2007 in PIL
     No. 87/2006, CS No. 169/2015 in PIL No. 87/2006, NM No. 234/2015
     in PIL 87/2006, WP No. 176/2015, WP No. 180/2015, WP No. 187/2015,
     WP No. 188/2015, WP No. 190/2015, WP No. 249/2015 and WP No.
     251/2015 passed by the High Court Of Bombay)

     THE BOMBAY ENVIRONMENT ACTION GROUP AND ANR.                       Petitioner(s)

                                                     VERSUS

     STATE OF MAHARASHTRA AND ORS. ETC. ETC                             Respondent(s)

     (with appln. (s) for permission to file SLP and office report)


     Date : 20/01/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                 Ms.   Madhvi Divan, Adv.
                                       Mr.   D.Bharat Kumar, Adv.
                                       Mr.   T.Bhaskar, Adv.
                                       Mr.   Vishal Arun,Adv.


     For Respondent(s)


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

Permission to file the special leave petitions is granted.

We do not find any merit in these special leave petitions, which are hereby dismissed.

Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.01.20 17:27:43 IST Reason:
     (Mahabir Singh)                                                   (Saroj Saini)
       Court Master                                                     Court Master