Supreme Court - Daily Orders
Assam Public Works vs Union Of India on 12 September, 2017
Bench: Ranjan Gogoi, Rohinton Fali Nariman
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ITEM NO.301 COURT NO.3 SECTION PIL-W/X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(S). 274/2009
ASSAM PUBLIC WORKS PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
WITH
W.P.(C) NO. 562/2012 (X)
W.P.(C) NO. 916/2014 (PIL-W)
W.P.(C) NO. 876/2014 (X)
(FOR STAY APPLICATION ON IA 1/2014)
W.P.(C) NO. 311/2015 (X)
(FOR SEEKING LEAVE TO FILE WRITTEN ARGUMENTS ON IA 1/2015
FOR ON IA 2/2015)
W.P.(C) NO. 449/2015 (X)
(FOR ON IA 1/2015)
W.P.(C) NO. 450/2015 (X)
(FOR ON IA 1/2015)
W.P.(C) NO. 68/2016 (PIL-W)
(FOR INTERVENTION APPLICATION ON IA 1/2017)
DIARY NO. 13544/2017
Date : 12-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For parties:
Mr. Somiran Sharma, AOR
Mr. Arvind Kumar Sharma, AOR
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.09.12
18:04:10 IST
Mr. Partha Sil, AOR
Reason:
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Ms. Sarla Chandra, AOR
Mr. Manish Goswami, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Imtiaz Ahmed, Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
Ms. Amra Moosavi, Adv.
M/s. Equity Lex Associates, AOR
Mr. B. Krishna Prasad, AOR
Mr. Shibashish Misra, AOR
Mr. Abhijit Sengupta, AOR
Mr. Snehasish Mukherjee, AOR
State of Assam Mr. Manoj Goel, Adv.
Mr. Naman Kamboj, Adv.
Mr. Shuvodeep Roy, AOR
Mr. Manoj Goel, Adv.
Mr. Naman Kamboj, Adv.
Mr. Shuvodeep Roy, AOR
Mr. Sayooj Mohandas M., Adv.
Ms. Chandana Mahanta, Adv.
Mr. Guntur Prabhakar, AOR
Mr. Syed Ali Ahmad, Adv.
Mr. Syed Tanweer Ahmad, Adv.
Mr. S.S. Bandyopadhyay, Adv.
Mr. Mohan Pandey, AOR.
Mr. Mohit D. Ram, AOR
Mr. Mehmood Pracha, Adv.
Mr. Mansoor Ali, AOR
Mr. Shadan Farasat, AOR.
Mr. Fuzail Ahmad Ayyubi, AOR
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All Assam Student's
Union Mr. Prateek Jalan, Adv.
Ms. Malvika Trivedi, Adv.
Mr. Rahul Kriplani, Adv.
Mr. Ankit Yadav, Adv.
Mr. T. Mahipal, AOR
Ms. Sneha Kalita, AOR
Mr. S.S. Shamshery, AAG, Rajasthan
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, AOR
Ms. Prachi Mishra, Adv.
Mr. C. D. Singh, AOR
Ms. Chaitanya, Adv.
Ms. Pragya Garg, Adv.
Mr. Parijat Sinha, AOR
State of
Uttarakhand Mr. Ashutosh Kumar Sharma, Adv.
Ms. Rachana Srivastava, AOR
UT OF A & N. ADMN. Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, AOR
Mrs. Hemantika Wahi, AOR
Ms. Puja Singh, Adv.
Ms. Mamta Singh, Adv.
Ms. Shodhika Sharma, Adv.
K. Enatoli Sema, AOR
B. Balaji, AOR
State of Rajasthan Mr. Sarad Kumar Singhania, Adv.
Mr. Milind Kumar, AOR
Mr. Kuldip Singh, AOR
Mr. Nirnimesh Dube, AOR
Mr. Liz Mathew, AOR
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State of Meghalaya Mr. Ranjan Mukherjee, AOR
State of Jharkhand Mr. Tapesh Kumar Singh, Adv.
Mohd. Waquas, Adv.
Mr. Aditya Pratap Singh, Adv.
State of U.P. Ms. Shalini Kumar, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Ravi Prakash Mehrotra, AOR
State of Sikkim Ms. Aruna Mathur, Adv.
Ms. Anuradha Arputham, Adv.
For M/s Arputham Aruna And Co, AOR.
Mr. C. K. Sasi, AOR
Ms. Abha R. Sharma, AOR
State of Punjab Ms. Ranjeeta Rohatgi, AOR
Ms. Samten Doma, Adv.
Mr. P. V. Yogeswaran, AOR
Mr. Anuvrat Sharma, AOR
State of Manipur Mr. Sapam Bishwajit Meitai, Adv.
Mr. Naresh Kumar Gaur, Adv.
Mr. Ashok Kumar Singh, AOR
for M/s K J John And Co, AOR
Mr. Raja Chatterjee, Adv.
Ms. Chanchal Kumar Ganguli, AOR
Ms. Runa Bhuyan, Adv.
Mr. Piyush, Adv.
Mr. V. N. Raghupathy, AOR
Aniruddha P. Mayee, AOR
State of
Uttarakhand Mrs. D. Bharathi Reddy, AOR
Ms. Rachna Gandhi, Adv.
Mr. Shakil Ahmed Syed, Adv.
Mohd. Parvez Das, Adv.
Ms Uzmi Jamil Husain, Adv.
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Ms. Arna Das, Adv.
Mr. Shakeel Ahmed Syed, Adv.
State of Tripura Mr. Gopal Singh, AOR
Ms. Sushma Suri, AOR
Mr. V. K. Sidharthan, AOR
for M/s Corporate Law Group, AOR
Mr. Ajit Sinha, Sr. Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. Raj Bahadur, Adv.
For Mrs. Anil Katiyar, AOR
State of Assam Mr. Debojit Borkakati, Adv.
Mr. M. Balashivudu, Adv.
State of Nagaland Mr. Edward Belho, Adv.
Mr. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Mr. Z.H. Isaac Haiding, Adv.
State of Haryana Mr. Anil Grover, AAG
Mr. Satish Kumar, Adv.
Mr. Sandeep Yadav, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Ranjit Kumar, SG
Mr. Ajit Kumar Sinha, Sr. Adv.
Mrs. Rekha Pandey, Adv.
Mrs. Binu Tamta, Adv.
Mrs. Rashmi Malhotra, Adv.
Mr. R.M. Bajaj, Adv.
Mr. B.H. Marlapalle, Sr. Adv.
Mr. Ejaz Maqbool, Adv.
Ms. Akriti Chaubey, Adv.
Mr. C. George Thomas, Adv.
Ms. Tanya Shree, Adv.
Ms. Qurratulain, Adv.
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State of U.P. Mr. D.K. Singh, AAG, UP
Mr. Saurabh Agrawal, Adv.
Ms. Komal Mundhra, Adv.
Ms. Alka Sinha, Adv.
State of T.N. Mr. M. Yogesh Kanna, AOR
Ms. Mahalakshmi, Adv.
Ms. Sujatha Bagadhi, Adv.
State of Bihar Mr. Abhinav Mukerji, Adv.
Mrs. Bihu Sharma, Adv.
Ms. Purnima Krishna, Adv.
State of J & K Mr. M. Shoeb Alam, Adv.
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Mr. Shadman Ali, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. S.N. Terdal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have perused the report of the State Coordinator for National Registration, NRC, Assam dated 30th August, 2017. Having perused the said report we are, prima facie, of the view that Shri Abhijit Sarma who represents the petitioner – Assam Public Works in Writ Petition (Civil) No.274 of 2009 has committed contempt of Court. We, therefore, direct the Registry of this Court to register a suo motu contempt petition. 7 Issue notice to the alleged contemnor requiring him to show cause within a period of four weeks from today. Copy of the report of the learned State Coordinator for National Registration, NRC, Assam dated 30th August, 2017 along with all enclosures be furnished to the alleged contemnor.
We request the learned Solicitor General of India to assist the Court in the matter for which purpose the Registry of this Court is directed to furnish a copy of the report of the learned State Coordinator for National Registration, NRC, Assam dated 30th August, 2017 along with all enclosures to the office of the learned Solicitor General.
We have perused the communication dated 10th August, 2017 of the Ministry of Home Affairs, Department of Border Management, Government of India which has been placed before the court in a sealed cover by the learned Solicitor General. We request the learned Solicitor General to suggest another name in place of Shri G.K.Pillai, I.A.S. (Retd.), former Home Secretary to act as the Chairperson of the Committee for overseeing the fencing work.
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List the matters on Thursday i.e. 14th September, 2017 at 3.45 p.m. Communication dated 10th August, 2017 of the Ministry of Home Affairs, Department of Border Management, Government of India placed before the Court by the learned Solicitor General shall be kept in a sealed cover.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER