Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India on 17 September, 2025
W.P. (Civil) No. 202/1995
ITEM NOS. (18 + 19) COURT NO.1 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 (CIVIL) NO. 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
(By Courts Motion)
[ 1 ] IN RE : CORBETT (FOR THE STATE COMPLIANCE) I.A. NO. 20650 OF
2023 (CEC REPORT NO. 3/2023 - REPORT OF CEC IN APPLN. NO. 1558/2021
FILED BEFORE IT BY GAURAV KUMAR BANSAL) WITH I.A. NO. 75033 OF 2023
(Application For Exemption From Filing O.T.) AND I.A. NO. 199355 OF
2024 (CEC REPORT NO. 16/2024 – INTERIM REPORT OF THE CEC ON APPLN.
NO. 1578/2024 FILED BY SHRI ABHIJAY NEGI IN I.A. NO. 20650/2023) IN
RE : GAURAV KUMAR BANSAL.
[ 2 ] I.A. NO. 285881 OF 2024 (Application for Impleadment as Co-
petitioners filed by Mr. Arun K. Sinha, Advocate) WITH I.A. NOS.
285829 & 285830 OF 2024 (Applications for Directions and Exemption
from filing O.T. filed by Mr. Arun K. Sinha, Advocate) AND I.A. NO.
300603 OF 2024 (Application seeking Impleadment of the owner of the
Land as Party Respondent filed by Mr. Arun K. Sinha, Advocate) IN
RE : UDIT NARAYAN SONAKIYA & ANR.
[ 3 ] I. A. NOS. 153500 & 153501 OF 2024 [Applications for
Directions and Exemption from filing O.T. filed by Ms. Shibani
Ghosh, Advocate] WITH I. A. NO. 153502 OF 2024 [Applications for
Intervention filed by Ms. Shibani Ghosh, Advocate] IN RE : DR. DAYA
SHANKAR SRIVASTAVA (SARANDA GAME SANCTUARY) AND I.A. NOS. 206123 &
214893 OF 2025 (Applications for Intervention & Directions on
behalf of ‘Electrosteel Castings Ltd.’ filed by M/s. Khaitan & Co.,
Advocate) IN RE : ELECTROSTEEL CASTINGS LTD.
[ 4 ] I.A. NOS. 122148 & 122149 OF 2025 [Applications
Signature Not Verified
for
Impleadment and Directions] IN RE : MOHAN LAL & ORS.
Digitally signed by
POOJA SHARMA
Date: 2025.09.26
16:26:57 IST
Reason:
[ 5 ] I. A. NO. 132125 OF 2025 [Application for Impleadment filed
by Mr. Vishnu Kant, Advocate] WITH I. A. NO. 132266 OF 2025
1
W.P. (Civil) No. 202/1995
[Application for Directions filed by Mr. Vishnu Kant, Advocate] IN
WRIT PETITION (C) NO. 171 OF 1996 IN RE : MOHINDER SINGH & ORS.
[ 6 ] I. A. NO. 2202 OF 2008 [Application for Directions] IN RE :
CANTONMENT BOARD, PACHMARHI, M.P.
[ 7 ] I. A. NO. 206419 OF 2025 [CEC REPORT NO. 40 OF 2025] IN RE :
ENVIRONMENT AND ECOLOGICAL HAZARDS POSED BY CONOCARPUS SPECIES IN
INDIA
[ 8 ] I. A. NO. 185901 OF 2025 [CEC REPORT NO. 36 OF 2025] IN
RE :RECENT INCIDENT OF TIGER DEATHS IN MAL MAHADESHWARA HILLS
WILDLIFE SANCTUARY, KARNATAKA
[ 9 ] CONTEMPT PETITION (C) DIARY NO. 25067 OF 2018 WITH I.A. NO.
92255 OF 2018 (Application for Exemption from filing O.T.) IN RE :
THE GOVERNMENT OF TAMIL NADU, REP. BY ITS WILDLIFE WARDEN
[ 10 ] I. A. NOS. 159124 & 159125 OF 2025 [Applications for
Directions & Exemption from filing O.T. on behalf of ‘Stone Crusher
Owners Association’ filed by Mr. Ajit Sharma, Advocate] IN RE :
STONE CRUSHER OWNERS ASSOCIATION
[ 11 ] I. A. NOS. 169594, 169595 & 169597 OF 2025 [Applications for
Intervention, Directions & Exemption from filing O.T. on behalf of
‘Smt. A.H. Asurabi’ filed by Ms. Swathi H. Prasad, Advocate] IN
RE : SMT. A.H. ASURABI
[ 12 ] IN RE: HARYANA RAILWAY I. A. NOS. 209201, 209203 & 209206 OF
2025 [Applications for Impleadment, Exemption from filing O.T. &
Directions on behalf of ‘Centre for Sustainable Green Economy,
through its Authorized Representative Naresh Chaudhary’ filed by
Ms. Rani Mishra, Advocate] IN RE : CENTRE FOR SUSTAINABLE GREEN
ECONOMY, THROUGH ITS AUTHORIZED REPRESENTATIVE NARESH CHAUDHARY
[ 13 ] IN RE: RAJAJI-CORBETT WILDLIFE CORRIDOR I. A. NOS. 205624 &
205625 OF 2025 [Applications for Impleadment & Directions on behalf
of ‘Centre for Sustainable Green Economy, Through its Authorized
Representative Naresh Chaudhary’ filed by Ms. Rani Mishra,
Advocate] IN RE : CENTRE FOR SUSTAINABLE GREEN ECONOMY, THROUGH ITS
AUTHORIZED REPRESENTATIVE NARESH CHAUDHARY
[ 14 ] I.A. NOS. 135329 & 135330 OF 2025 [Applications for
Impleadment & Exemption from filing O.T. on behalf of ‘M/s.
Kanhaiya Lal’ Applicant filed by Mr. Ankit R. Shah, Advocate] WITH
I.A. NOS. 135327 & 135328 OF 2025 [Applications for Directions &
Exemption from filing O.T. on behalf of ‘M/s. Kanhaiya Lal’
Applicant filed by Mr. Ankit R. Shah, Advocate] IN RE : M/S.
KANHAIYA LAL
2
W.P. (Civil) No. 202/1995
[ 15 ] CONTEMPT PETITION (C) DIARY NO. 34292 OF 2024 WITH I.A. NO.
168256 OF 2024 (Application for Exemption from filing Typed copy)
IN W.P.(C) NO. 202 OF 1995 IN RE : BHAVREEN KANDHARI
[ 16 ] I. A. NOS. 138323 & 138324 OF 2025 [Applications for
Intervention & Directions on behalf of ‘K.B. Belliappa & Ors.’
filed by Ms. Shibani Ghosh, Advocate] IN RE : K.B. BELLIAPPA & ORS.
[ 17 ] I. A. NOS. 62990 & 62991 OF 2025 [Applications for
Impleadment and Directions filed by Ms. Rani Mishra, Advocate] WITH
I.A. NO. 138126 OF 2025 [CEC REPORT NO. 28 OF 2025] IN RE : SANJAY
KUMAR
[ 18 ] CONTEMPT PETITION (C) DIARY NO. 39857 OF 2024 WITH I.A. NO.
75416 OF 2025 (Application for Intervention filed by Mr. Yash S.
Vijay, Advocate) IN RE : K. MRUTYUNJAYA RAO IN RE : ANDHRA PRADESH
STATE FISH FARMERS ASSOCIATION AND CIVIL APPEAL NO. 6790 of 2025
[ 18 (a) ] I. A. NOS. 81754 & 81576 OF 2025 [Applications for
Directions and Intervention filed by Mr. Yash S. Vijay, Advocate in
W.P.(C)No. 202/1995] IN RE : ANDHRA PRADESH STATE FISH FARMERS
ASSOCIATION
[ 19 ] I. A. NOS. 185063, 185065 & 185066 OF 2025 [Applications for
Directions, Exemption from filing O.T. & Intervention on behalf of
‘Debadityo Sinha’ filed by Ms. Shibani Ghosh, Advocate] IN RE :
DEBADITYO SINHA
[ 20 ] I. A. NOS. 140072 & 140078 OF 2025 [Applications for
Intervention and Directions filed by Mr. Adarsh Kumar Tiwari,
Advocate] IN RE : VIJAYENDRA PAL SINGH
[ 21 ] I. A. NO. 88067 2025 [Application for Clarification of order
dated 24.10.2025 filed by Ms. Sugandha Anand, Advocate] IN RE : THE
STATE OF HIMACHAL PRADESH WITH I. A. NO. 120608 OF 2025
[Application seeking permission to filed application for
Clarification & Modification of order dated 24.10.2025 filed by Mr.
Ajit Sharma, Advocate] WITH I. A. NOS. 110655 & 110660 OF 2025
[Applications for Clarification & Modification of order dated
24.10.2025 and Exemption from filing O.T. filed by Mr. Ajit Sharma,
Advocate] IN RE : M/S. GOLDSTONE CRUSHING COMPANY IN I. A. NOS.
157777 AND 157782 OF 2023 (Disposed of vide orde dated 24.10.2025)
[Applications For Impleadment And Directions] IN RE : PRADEEP IN RE
: MINING WITHIN 10 KMS WETLAND WITH I.A. NO. 232603 OF 2025
[ 22 ] I.A. NO. 218391 OF 2024 (CEC REPORT NO. 19 OF 2024) IN RE :
TO PREVENT THE CONSTRUCTION OF BAL-BHARATI PAUD PHATA (BBPP) ROAD,
BY PUNE MUNICIPAL CORPORATION (PMC) AND SLP(C) DIARY NO. 22109 OF
3
W.P. (Civil) No. 202/1995
2025
[ 23 ] I. A. NOS. 125603 & 125604 OF 2025 [Applications for
Intervention and Directions ] IN RE : JITUL DEKA WITH I. A. NO.
234942 OF 2025 [CEC REPORT NO. 45 OF 2025 in I.A. NOS.
125603 & 125604 OF 2025] WITH I.A. NO.S 232640 & 233236 OF
2025
[ 24 ] I. A. NOS. 125409 & 125412 OF 2025 [Applications for
Intervention and Directions] IN RE : DILIP NATH
[ 25 ] I.A. NO. 283732 OF 2024 (CEC REPORT NO. 30 OF 2024) IN RE:
NON-COMPLIANCE WITH THE HON’BLE SUPREME COURT ORDER DATED
12.12.1996 AND JUDGMENT DATED 06.07.2011
[ 26 ] I. A. NOS. 100352 & 100351 OF 2024 [Applications for
Impleadment and Directions filed by Mr. Rajeev Kumar Dubey,
Advocate] AND I. A. NOS. 56927, 56928 & 56929 OF 2025 [Applications
for Amendment of I.A. Nos. 100351 & 100352/2024, Amended
application for Directions and Exemption form filing O.T. filed by
Mr. Rajeev Kumar Dubey, Advocate] AND I. A. NO. 139151 OF 2025
[Application for Exemption from filing O.T. in Counter Affidavit]
IN RE : SHRI RAM KRISHNA PANDEY
[ 27 ] IN RE : RANTHAMBORE TIGER RESERVE I.A. NOS. 117782,
117783 & 117785 OF 2025 [Applications for Impleadment, Directions
and O.T.] WITH I.A. NO. 169828 OF 2025 [Applications Exemption from
filing O..T. in Compliance Affidavit] IN RE : SANJAY KUMAR
[ 28 ] IN RE: SATKOSIA TIGER RESERVE, ODISHA I.A. NOS. 167477 &
167479 OF 2025 (Applications for Impleadment and Directions in
filed by Ms. Rani Mishra, Advocate) IN RE: SANJAY KUMAR
[ 29 ] I. A. NOS. 28216 & 28217 OF 2025 [Applications for
Impleadment and Directions filed by Mr. Sachin Patil, Advocate]
WITH I.A. NO. 198410 OF 2025 (Application for Exemption from filing
O.T. in Reply) IN I.A. NOS. 3864-3866 OF 2015 (Applications for
Impleadment, Clarification and O.T. filed by Mr. Sachin Patil,
Advocate) IN RE : ASHOK BHIWAJI DESAI
[ 30 ] I. A. NOS. 104049 AND 104048 OF 2025 [Applications for
Directions, Exemption from filing O.T. filed by Ms. Aruna Gupta,
Advocate] WITH I.A. NO. 140936 OF 2025 (Application for Impleadment
filed by Ms. Aruna Gupta, Advocate) IN RE : M/S. ARPIT MARBLES PVT.
LTD.
[ 30 (a) ] I. A. NOS. 127050, 127055 and 132503 OF 2025
[Applications for Directions, Exemption from filing O.T. filed and
Impleadment by Ms. Aruna Gupta, Advocate] IN RE : KARNI MARBLES &
4
W.P. (Civil) No. 202/1995
ORS.
[ 30 (b) ] I. A. NOS. 105337 & 105336 OF 2025 [Applications for
Directions and Exemption from filing O.T. filed by Ms. Aruna Gupta,
Adv.] WITH I. A. NO. 110791 OF 2025 [Application for Impleadment
filed by Ms. Aruna Gupta, Adv.] IN RE : M/S. ANDHI MINERAL AND
MARBLES PVT. LTD.
[ 31 ] I. A. NOS. 110282, 110283, 111437 AND 111438 OF 2025
[Applications for Direction, O.T. and Impleadment and O.T.] IN RE :
INDIAN SOAPSTONE PRODUCERS ASSOCIATION
[ 31 (a) ] I. A. NOS. 89008 AND 89010 OF 2025 [APPLICATIONS FOR
DIRECTIONS AND EXEMPTION FROM FILING O.T.] WITH I.A. NO. 139000 OF
2025 (Application for Exemption from filing O.T. in Reply) IN RE :
OM PRAKASH GUPTA
[ 31 (b) ] I.A. NO. 221400 OF 2024 (Application for Directions on
behalf of ‘State of Rajasthan’ filed by Ms. Nidhi Jaswal, Advocate)
IN RE: STATE OF RAJASTHAN
[ 32 ] IA NOS. 231704, 231707 & 231709 OF 2025.
[ 33 ] I.A. NOS. 1424-1425 OF 2005 AND 2749 OF 2009, I.A. NOS.
2211 OF 2008 (Applications for Clarification of Court’s Order dated
29.02.2008) In Re : BALCO AND [ iii ] I.A. NO. 3427 OF 2012
(Applications for Directions) IN RE : BALCO, RESPONDENT NO. 7 IN
I.A.NO. 1424-1425, WITH I.A. NOS. 167802 AND 167804 OF 2019
(Applications For Directions And Exemption From Filing O.T.) WITH
I.A. NOS. 187590 AND 187591 OF 2019 (Applications For Directions
And Exemption From Filing O.T.) AND I.A. NO. 67672 OF 2025 (CEC
REPORT NO. 09 OF 2025 IN I.A. NOS. 1424-1425 OF 2005) WITH I.A. NO.
92550 OF 2025 (Application for permission i.e. Objections on behalf
of Bharat Aluminium Company Limited to the Report of the CEC filed
by Mr. P.S. Sudheer, Advocate) AND WITH CONTEMPT PETITION (C) No.
388 OF 2009 IN I.A. NOS. 1424-1425 IN WRIT PETITION(C) NO. 202 OF
1995 WITH SPECIAL LEAVE PETITION(C) NO. 37511 OF 2013 AND WRIT
PETITION (C) NO. 469 OF 2005 IN WRIT PETITION (CIVIL) NO. 202/1995.
THE NAMES OF “ONLY” THE FOLLOWING ADVOCATES MAY BE TREATED TO HAVE
BEEN SHOWN AGAINST THESE I.As. MR. A.D.N. RAO, SR. ADVOCATE [A.C.],
MS. APARAJITA SINGH, SR. ADVOCATE [A.C.], MR. SIDDHARTHA CHOWDHURY,
ADVOCATE [A.C.] MR. K. PARAMESHWAR, SR. ADVOCATE [A.C.] MR. G.S.
MAKKER, ADVOCATE MR. S.N. TERDAL, ADVOCATE DR. N. VISAKAMURTHY,
ADVOCATE FOR S. NO. [ 1 ] DR. ABHISHEK ATREY (FOR STATE OF
UTTARAKHAND), MR. G.S. MAKKER, MR. M.K. MARORIA (FOR C.B.I.) FOR
S.NO. [ 2 ] MR. K. PARAMESHWAR (A.C.), MR. ARUN K. SINHA, MR.
ASHUTOSH KUMAR SHARMA (STATE OF UTTARAKHAND), MR. P.S. SUDHEER FOR
5
W.P. (Civil) No. 202/1995
S.NO. [ 3 ] MR. K. PARAMESHWAR (A.C.), MS. SHIBANI GHOSH, MS.
PALLAVI LANGAR, MR. G.S. MAKKER, M/S. KHAITAN & CO. (INTERVENOR)
FOR S.NO. [ 4 ] MR. K. PARAMESHWAR (A.C.), MR. SYED MEHDI IMAM, MR.
PASHUPATI NATH RAZDAN FOR S. NO. [ 5 ] (W.P.(C) NO. 171 OF 1996)
MR. K. PARAMESHWAR (A.C.), MR. VISHNU KANT FOR S.NO. [ 6 ] MR. K.
PARAMESHWAR (A.C.), MR. RAJ KISHOR CHOUDHARY, MS. MRINAL GOPAL
ELKER FOR S.NO. [ 7 ] MR. K. PARAMESHWAR (A.C.) FOR S.NO. [ 8 ] MR.
K. PARAMESHWAR (A.C.) FOR S.NO. [ 9 ] MR. K. PARAMESHWAR (A.C.),
MS. PURNIMA KRISHNA FOR S.NO. [ 10 ] MR. K. PARAMESHWAR (A.C.), MR.
AJIT SHARMA FOR S.NO. [ 11 ] MR. K. PARAMESHWAR (A.C.), MS. SWATHI
H. PRASAD FOR S.NO. [ 12 ] MR. K. PARAMESHWAR (A.C.), MS. RANI
MISHRA FOR S.NO. [ 13 ] MR. K. PARAMESHWAR (A.C.), MS. RANI MISHRA
FOR S.NO. [ 14 ] MR. K. PARAMESHWAR (A.C.), MR. ANKIT R. SHAH FOR
S.NO. [ 15 ] MR. K. PARAMESHWAR (A.C.), MR. VIJAY KASANA, MR. M.K.
MARORIA FOR S.NO. [ 16 ] MR. K. PARAMESHWAR (A.C.), MS. SHIBANI
GHOSH, MR. SANCHIT GARGA (FOR STATE OF KARNATAKA) FOR S.NO. [ 17 ]
MR. K. PARAMESHWAR (A.C.), MS. RANI MISHRA, MR. AKSHAY AMRITANSHU
(STATE OF HARYANA), MR. DURGESH RAMCHANDRA GUPTA FOR S.NO. [ 18 &
18 (a) ] MR. K. PARAMESHWAR (A.C.), MR. MUKESH KUMAR, MR. GUNTUR
PRASAD KUMAR (STATE OF ANDHRA PRADESH), MR. YASH S. VIJAY
(INTERVENOR) FOR CIVIL APPEAL NO. 6790 of 2025 MS. NEHA RAI, MR.
GUNTUR PRAMOD KUMAR, MR. T. V. S. RAGHAVENDRA SREYAS, MR. GURMEET
SINGH MAKKER FOR S.NO. [ 19 ] MR. K. PARAMESHWAR (A.C.), MS.
SHIBANI GHOSH, M/S. TRUST LEGAL FOR S.NO. [ 20 ] MR. K. PARAMESHWAR
(A.C.), MR. ADARSH KUMAR TIWARI, MS. SUGANDHA ANAND (STATE OF
HIMACHAL PRADESH) FOR S.NO. [ 21 ] MR. K. PARAMESHWAR (A.C.), MS.
SUGANDHA ANAND (STATE OF HIMACHAL PRADESH), MR. AJIT SHARMA FOR
S.NO. [ 22 ] MR. K. PARAMESHWAR (A.C.) For SLP(Civil) Diary
No.22109/2025 MS. AYUSHMA MR. AWASTHI, ARVIND S. AVHAD, MR. AADITYA
ANIRUDDHA PANDE FOR S.NO. [ 23 ] MR. K. PARAMESHWAR (A.C.), MS.
SHUBHAM UPADHYAY FOR S.NO. [ 24 ] MR. K. PARAMESHWAR (A.C.), MS.
SUMAN KUKRETY, MR. AVIJIT ROY, MR. ADEEL AHMAD, MR. AVNEESH
ARPUTHAM, MR. DHARITRY PHOOKAN FOR S.NO. [ 25 ] MR. K. PARAMESHWAR
(A.C.) FOR S.NO. [ 26 ] MR. K. PARAMESHWAR (A.C.), MR. RAJEEV KUMAR
DUBEY, MR. SUDEEP KUMAR (FOR STATE OF U.P.) FOR S.NO. [ 27 ] MR. K.
PARAMESHWAR (A.C.), MS. RANI MISHRA, MS. NIDHI JASWAL (FOR STATE OF
RAJASTHAN) FOR S. NO. [ 28 ] MR. K. PARAMESHWAR (A.C.), MS. RANI
MISHRA FOR S. NO. [ 29 ] MR. K. PARAMESHWAR (A.C.), MR. SACHIN
PATIL, MR. AADITYA A. PANDE (FOR STATE OF MAHARASHTRA) FOR S.NO.
[ 30 and 30 (a & b) ] MR. K. PARAMESHWAR (A.C.), MS. ARUNA GUPTA,
MR. NISHANT AWANA FOR S.NO. [ 31 & 31 (a & b) ] MR. K. PARAMESHWAR
(A.C.), MS. SAKSHI KAKKAR, MS. ARUNA GUPTA, MS. NIDHI JASWAL (FOR
STATE OF RAJASTHAN) FOR S.NO. [ 32 ] MR. K. PARAMESHWAR (A.C.), MR.
PRANAV SACHDEVA, MR. P.S. SUDHEER, MR. NISHANT PATIL, MR. ASWATHI
M.K., MS. PRATHIBAH JAIN, MR. SUNIL KUMAR JAIN, MR. SATISH KUMAR,
MR. SHANKAR DIVATE, MS. BINU TAMTA, MR. ROHIT K. SINGH, MR. RAJESH
SRIVASTAVA, MR. RADHA SHYAM JENA, MR. NISHANTH PATIL, MR. E.C.
AGRAWALA, MR. FARUKH RASHEED, MS. ANKITA SHARMA (FOR STATE OF
CHHATISGARH) FOR SLP(C) NO. 37511/2013 MR. PRANAV SACHDEVA, MR.
6
W.P. (Civil) No. 202/1995
P.S. SUDHEER, MS. ANKITA SHARMA FOR W.P.(C) NO. 469/2005 MS.
PRATIBHA JAIN, MR. SUNIL KUMAR JAIN, MR. P.S. SUDHEER, MR. SATISH
KUMAR, MR. SHANKAR DIVATE, MS. BINU TAMTA, MR. ROHIT K. SINGH, MR.
RAJESH SRIVASTAVA, MR. RADHA SHYAM JENA, MR. NISHANTH PATIL
WITH
DIARY NO(S). 34292/2024 (PIL-W)
IA No. 168256/2024 - APPLICATION FOR EXEMPTION FROM FILING TYPED
DOCUMENTS
DIARY NO(S). 22109/2025 (IX)
IA No. 216431/2025 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 133957/2025 - EXEMPTION FROM FILING O.T.
IA No. 133951/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 133955/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES
IA No. 133949/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)
W.P.(C) NO. 469/2005 (X)
IA No. 2/2006 - EXEMPTION FROM FILING O.T.
IA No. 3/2007 - STAY APPLICATION
CONMT.PET.(C) No. 388/2009 In W.P.(C) No. 202/1995 (PIL-W)
SLP(C) No. 37511/2013 (IV-C)
IA No. 68210/2018 - EXEMPTION FROM FILING O.T.
IA No. 90909/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 68208/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
DIARY NO(S). 25067/2018 (PIL-W)
IA No. 92255/2018 - EXEMPTION FROM APPOINTMENT OF OFFICIAL
TRANSLATOR
DIARY NO(S). 39857/2024 (PIL-W)
IA No. 75416/2025 - INTERVENTION/IMPLEADMENT
C.A. No. 6790/2025 (XVII)
IA No. 124013/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 124014/2025 - EXEMPTION FROM FILING O.T. IA No. 124012/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ITEM NO. 19 7 W.P. (Civil) No. 202/1995 WRIT PETITION (CIVIL) NO. 171/1996 IA No. 132266/2025 - APPROPRIATE ORDERS/DIRECTIONS IA No. 132125/2025 - INTERVENTION/IMPLEADMENT Date : 17-09-2025 These petitions were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE K. VINOD CHANDRAN AMICUS CURIAE Mr. K. Parameshwar, Sr. Advocate Mr. M.V. Mukunda, Adv.
Ms. Kanti, Adv.
Mr. Srinivas Patil, Adv. Ms. Chitransha Singh Shikarwar, Adv.
For Petitioner(s): Mr. Vijay Kasana, AOR Mr. M. Yogesh Kanna, AOR Ms. Srishti Agnihotri, Adv. Ms. Ayushma Awasthi, AOR Ms. Tara Elizabeth Kurien, Adv. Ms. Kavana Rao, Adv.
Ms. Anchal Kanthed, Adv. Mr. D.P. Singh, Adv.
Mr. Puneet Jain, Sr. Adv. Mrs. Christi Jain, Adv.
Ms. Pratibha Jain, AOR Mr. Mann Arora, Adv.
Ms. Akriti Sharma, Adv.
Mr. Harsh Jain, Adv.
Mr. Om Sudhir Vidyarthi, Adv. Mr. Aditya Jain, Adv.
Mr. Siddharth Jain, Adv.
Ms. Neha Rai, AOR Mr. Shivam Shivhare, Adv. Mr. Sugam Mishra, Adv.
Ms. Rukhshaar Saifi, Adv.
Mr. Akshay Mann, Adv.
Ms. Purnima Pathak, Adv. Mr. Mukesh Kumar, AOR 8 W.P. (Civil) No. 202/1995 Mr. Sudiep Shrivastava, Adv. Mr. Pranav Sachdeva, AOR Mr. Abhay Nair, Adv.
Mr. P Rohit Ram, Adv.
Mr. Sanyam Jain, Adv.
Mr. Chanchal Kumar Ganguli, AOR M/S. PLR Chambers And Co., AOR Mr. Syed Mehdi Imam, AOR Mr. Mohd Parvez Dabas, Adv. Mr. Uzmi Jamil Husain, Adv.
Mr. T. Harish Kumar, AOR M/S. Mitter & Mitter Co., AOR M/S. Lawyer S Knit & Co, AOR Ms. Purnima Bhat, AOR For Respondent(s): Ms. Aishwarya Bhati, ASG Ms. Shagun Thakur, Adv.
Ms. Manisha Chava, Adv.
Mr. Gurmeet Singh Makker, AOR Mr. Gaichangpou Gangmei, AOR Mr. Raj Kishor Choudhary, AOR Dr. Arvind S. Avhad, AOR Mr. Shuvodeep Roy, AOR Mr. Deepayan Dutta, Adv. Mr. Saurabh Tripathi, Adv. Mr. Nalin Kohli, Sr. Adv. Ms. Nimisha Menon, Adv.
Mr. Ayuushman Aroraa, Adv.
Mr. P. N. Gupta, AOR Mr. Sarad Kumar Singhania, AOR Mr. E. C. Agrawala, AOR Mr. Kuldip Singh, AOR Ms. Bina Madhavan, AOR Mr. Rakesh K. Sharma, AOR Mr. Rajat Joseph, AOR Mr. Gopal Prasad, AOR Ms. Jyoti Mendiratta, AOR Mr. S.. Udaya Kumar Sagar, AOR Mr. Ranjan Mukherjee, AOR Ms. Pratibha Jain, AOR 9 W.P. (Civil) No. 202/1995 Mr. Tejaswi Kumar Pradhan, AOR Mr. Pranab Samantaray, Adv. Mr. Manoranjan Paikaray, Adv. Mr. Pradeep Kar, Adv.
M/S. Arputham Aruna And Co, AOR Mrs. Nandini Gore, AOR Mr. Raj Kumar Mehta, AOR Ms. Madhu Moolchandani, AOR Mrs. Yogmaya Agnihotri, Adv. Mr. Rohit K. Singh, AOR Ms. Sharmila Upadhyay, AOR Mr. Rajeev Singh, AOR Mrs. Kanchan Kaur Dhodi, AOR Mr. Surya Kant, AOR Mr. E. C. Vidya Sagar, AOR M/S. M. V. Kini & Associates, AOR Mr. Rajesh Srivastava, AOR Mrs. B. Sunita Rao, AOR Mr. Kamal Mohan Gupta, AOR Mr. Prashant Kumar, AOR Mr. Dharmendra Kumar Sinha, AOR Mrs. Pooja Sonkar, Adv.
Mr. P. Parmeswaran, AOR Ms. Sujata Kurdukar, AOR Mr. Sunil Kumar Jain, AOR Mrs. Manik Karanjawala, AOR Mr. Bhavanishankar V.gadnis, Adv. Mr. A. Venayagam Balan, AOR Mr. Vishwanath Gadnis, Adv.
Mr. Sudarsh Menon, AOR Mr. Ramesh Babu M. R., AOR Mr. Vikrant Singh Bais, AOR Mr. Shiva Pujan Singh, AOR Ms. Charu Mathur, AOR Mr. Rajiv Mehta, AOR Mr. Ejaz Maqbool, AOR Mr. Rajesh, AOR M/S. Corporate Law Group, AOR Mr. Lakshmi Raman Singh, AOR Ms. K. V. Bharathi Upadhyaya, AOR 10 W.P. (Civil) No. 202/1995 Mr. Sufyan Hasan, Adv.
Ms. Hema Malik, Adv.
Ms. D Poornima, Adv.
Ms. Pritama, Adv.
Mr. T. N. Singh, AOR Mr. C. L. Sahu, AOR Ms. Sumita Hazarika, AOR Ms. Abha R. Sharma, AOR Mr. Abhishek Chaudhary, AOR Mr. B V Deepak, AOR Mr. T. V. George, AOR Mr. Krishnanand Pandeya, AOR Mr. Neeraj Shekhar, AOR Mrs. Kshama Sharma, Adv. Mr. Ujjwal Ashutosh, Adv. Mr. Kanishak Saini, Adv. Mr. Rajesh Maurya, Adv.
Mr. Saroj Singh, Adv.
Ms. Asha Gopalan Nair, AOR Mr. Shashikant Pralhad Chaudhari, Adv.
Mr. Rajesh Singh, AOR Mrs. Rekha Pandey, AOR Mr. Raghav Pandey, Adv.
Mr. Gauri Pandey, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Gopal Singh, AOR Mr. Punit Dutt Tyagi, AOR Mr. Rathin Das, AOR Mr. Ratan Kumar Choudhuri, AOR Mr. Sudhir Kulshreshtha, AOR Mr. Himanshu Shekhar, AOR Mr. Parth Shekhar, Adv.
Mr. Shubham Singh, Adv.
Mr. Youkteshwari Prasad, Adv. Mr. Vijay Singh, Adv.
Mr. Soumyadeep Chatterjee, Adv. Mr. Mayur Raj, Adv.
Ms. Hemantika Wahi, AOR Mr. Mohd. Irshad Hanif, AOR 11 W.P. (Civil) No. 202/1995 Ms. Rifat Ara Butt, Adv.
Mr. Sudhir Kumar Gupta, AOR Mr. A. N. Arora, AOR Mr. Irshad Ahmad, AOR Mr. G. Prakash, AOR Mr. E. M. S. Anam, AOR Ms. Aishwarya Bhati, A.S.G. Mrs. Ruchi Kohli, Sr. Adv. Mr. Mukesh Kumar Maroria, AOR Mr. Raghav Sharma, Adv.
Mr. Jagdish Chandra Solanki, Adv. Mr. Suhasini Sen, Adv.
Mr. Gaurang Bhushan, Adv.
Ms. Sushma Suri, AOR Mr. P. V. Yogeswaran, AOR Mr. Jitendra Mohan Sharma, AOR Ms. Malini Poduval, AOR Ms. C. K. Sucharita, AOR Ms. Binu Tamta, AOR Mrs. Bina Gupta, AOR Mr. K. L. Janjani, AOR Mr. Naresh K. Sharma, AOR Ms. A. Sumathi, AOR Ms. Aswini.m, Adv.
Mr. Jai Prakash Pandey, AOR Mrs. Anjani Aiyagari, AOR Mr. Shibashish Misra, AOR Mrs. Rani Chhabra, AOR Ms. Divya Roy, AOR Mr. Tarun Johri, AOR Mr. Radha Shyam Jena, AOR Mr. Ajit Pudussery, AOR Mr. K M Nataraj, A.S.G. Mr. Apoorv Kurup, A.A.G. Mr. Apoorv Kurup, Adv.
Ms. Ankita Sharma, AOR Mr. Arjun D Singh, Adv.
Mr. Manuraj Singh, Adv.
Mr. Anuj, Adv.
Ms. Ishika Neogi, Adv.
Mr. K. V. Vijayakumar, AOR M/S. Parekh & Co., AOR 12 W.P. (Civil) No. 202/1995 M/S. K J John And Co, AOR Mr. V. Balachandran, AOR Mr. S. C. Birla, AOR Mr. Ram Swarup Sharma, AOR Mr. Ashok Mathur, AOR Mr. Umesh Bhagwat, AOR Mrs. M. Qamaruddin, AOR Mr. H. S. Parihar, AOR Ms. Baby Krishnan, AOR Mr. P. R. Ramasesh, AOR Mr. T. Mahipal, AOR Mr. Dama Seshadri Naidu, Sr. Adv. Mr. Guntur Pramod Kumar, AOR Ms. Prerna Singh, Adv.
Ms. Vanshika Singh, Adv.
Mr. M. Yogesh Kanna, AOR Nishanth Patil, AOR Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Shrirang B. Varma, Adv. Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv. Mr. Adarsh Dubey, Adv.
Ms. Chitransha Singh Sikarwar, Adv. Mr. Vijay S. Khamkar, Adv.
Mr. T. V. S. Raghavendra Sreyas, AOR Mr. Siddharth Vasudev, Adv. Mr. Brahma Prakash Soni, Adv. Mrs. Gayatri Gulati, Adv.
Mr. Dr. Abhishek Manu Singhvi, Sr. Adv. Ms. Vibha Dutta Makhija, Sr. Adv. Ms. Vibha Datta Makhija, Sr. Adv. Mr. Sanjay Upadhyay, Sr. Adv. Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Mr. Jai Govind M J, Adv.
Mr. Jashan Vir Singh, Adv. Ms. Mansi Bachni, Adv.13 W.P. (Civil) No. 202/1995
Mr. Vikash Singh, AOR Mr. J.P. Mishra, Adv.
Mr. Shankar Divate, AOR Mr. Satish Kumar, AOR Mr. S S Bandyopadhyay, Adv. Mr. Om Prakash Sapra, Adv. Mr. Gaurav Mani Tripathi, Adv. Mr. Abhaya Nath Das, Adv. Mr. Raj Kumar Mishra, Adv. Ms. Swati Mishra, Adv.
Ms. Swagoti Batchas, Adv. Mr. Nitin Prabhakar, Adv. Mr. Kishor Kumar Mishra, Adv. Dr. Aditya Mishra, Adv.
Mr. Prashant Kumar, Adv. Mr. Boya Kranthi Naidu, Adv. Mr. Hitesh C Soni, Adv.
Ms. Vaishali H Soni, Adv. Mr. Syed Miran Ahmad, Adv. Ms. Palak Joshi, Adv.
Ms. Thithiksha Padmam, Adv. Ms. Twinkle Rathi, Adv.
Ms. Seita Vaidyalingam, AOR Mr. Kumar Anurag Singh, Adv. Mr. Anando Mukherjee, AOR Mr. Shwetank Singh, Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv. Mr. Anand Varma, AOR Mr. Ayush Gupta, Adv.
Ms. Anzu. K. Varkey, AOR Ms. Astha Sharma, AOR Mr. T. R. B. Sivakumar, AOR Mr. Sujit Kumar Mishra , AOR Mr. Aldanish Rein, AOR Mr. Kunal Mimani, AOR Ms. Shraddha Chirania, Adv.
Mr. Shantanu Kumar, AOR Mr. Manan Verma, AOR Nishanth Patil, AOR 14 W.P. (Civil) No. 202/1995 M/S. Venkat Palwai Law Associates, AOR Mr. Ajay Marwah, AOR Mr. Ravindra S. Garia, AOR Mr. Karan Sharma, AOR Mr. Anup Rattan, Sr. Adv. Mr. Vaibhav Srivastava, A.A.G. Ms. Sugandha Anand, AOR Mr. Puneet Rajta, Adv.
Mr. Bhargava Ravikumar, Adv.
Mr. Amit Kumar, Advocate General Mr. Avijit Mani Tripathi, AOR Mr. Aditya Kumar, Adv.
Mr. T.k. Nayak, Adv.
Mr. Deeptakirti Verma, AOR Ms. Usha Nandini V., AOR Mr. Ankit Sharma, Adv.
Mr. Avneesh Arputham, AOR Ms. Vanshaja Shukla, AOR Mr. Chirag M. Shroff, AOR Ms. Mayuri Raghuvanshi, AOR Mr. Vivek Jain, AOR Mr. Abhishek Saket, Adv. Mr. Sudeep Kumar, AOR Ms. Manisha, Adv.
Ms. Rupali, Adv.
Mr. Gaurav Kumar Bansal, Adv. Mr. Vishnu Kumar Gupta, Adv. Ms. Nandita Bansal, Adv. Ms. Chandrika Upadhaya, Adv. Mr. Aathrva Upadhaya, Adv. Ms. Rani Mishra, AOR Mr. Pukhrambam Ramesh Kumar, AOR Mr. Karun Sharma, Adv.
Ms. Anupama Ngangom, Adv.15 W.P. (Civil) No. 202/1995
Ms. Rajkumari Divyasana, Adv.
Mr. Venkata Raghuvamsy D. , AOR Ms. Swathi H. Prasad, AOR Mr. Adeel Ahmed, AOR Mr. Abul Kibriya, Adv.
Mr. Aamir Hussain, Adv.
Mr. Saalik Islam, Adv.
Ms. Shreemoyee Bhattacharjee, Adv. Ms. Taqdees Fatima, Adv.
Mr. Ajay Agarwal, A.A.G. Mr. Rajeev Kumar Dubey, Adv. Mr. Ashiwan Mishra, Adv. Ms. Aditi Mishra, Adv.
Mr. Kamlendra Mishra, AOR Mr. Somesh Chandra Jha, AOR Ms. Ruchira Goel, AOR Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Shrirang B. Varma, Adv. Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv. Mr. Adarsh Dubey, Adv.
Ms. Chitransha Singh Sikarwar, Adv. Mr. Vijay S. Khamkar, Adv.
Mr. Parth Awasthi, Adv.
Mr. Pashupathi Nath Razdan, AOR Ms. Richa Tiwari, Adv.
Mr. Tarun Gupta, AOR Mr. Sameer Abhyankar, AOR Mr. Krishna Rastogi, Adv. Mr. Aryan Shrivastava, Adv.
Ms. Ranjeeta Rohatgi, AOR Mr. Sanjay Upadhyay, Sr. Adv. Mr. Shubham Upadhyay, AOR Ms. Eisha Krishn, Adv.
Ms. Mansi Bachani, Adv.16 W.P. (Civil) No. 202/1995
Ms. Gitanjali Sanyal, Adv. Ms. Fizza Zaidi, Adv.
Ms. Anukriti Bajpai, Adv. Mr. Surya Gupta, Adv.
Ms. Satvika Krishnan, Adv. Mr. Anubhav Anand, Adv.
Mr. Vivek Gupta, AOR Mr. Dr. Abhishek Manu Singhvi, Sr. Adv. Ms. Vibha Dutta Makhija, Sr. Adv. Ms. Vibha Datta Makhija, Sr. Adv. Mr. Sanjay Upadhyay, Sr. Adv. Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Mr. Jai Govind M J, Adv.
Mr. Jashan Vir Singh, Adv. Ms. Mansi Bachni, Adv.
Mr. Sunny Choudhary, AOR Mr. Siddhartha Jha, AOR Mr. Naved Anwar, Adv.
Mr. Jazib Siddiqui, Adv. Mr. Vishvajeet Vijaykumar Shinde, Adv. M/s V. Maheshwari & Co., AOR Mr. Mayank Aggarwal, AOR Mr. Pradeep Kumar Aggarwal, Adv.
Mr. Sanjeev Kumar, AOR Mr. Shovan Mishra, AOR Ms. Bipasa Tripathy, Adv. Mr. Shlok Luthra, Adv.
Mr. Jatinder Kumar Sethi, D.A.G. Mr. Ashutosh Kumar Sharma, AOR Ms. Saakshi Singh Rawat, Adv. Mr. Deep Narayan Sarkar, Adv.
Mr. Shailesh Madiyal, Sr. Adv. Mr. Vivek Sura, Adv.
Mr. Madhav Bhatia, Adv.17 W.P. (Civil) No. 202/1995
Ms. Suman Kukrety, AOR Mrs. Aishwarya Bhati, A.S.G. Ruchi Kohli, Adv.
Suhashini Sen, Adv.
Shyam Gopal, Adv.
Raghav Sharma, Adv.
Raman Yadav, Adv.
Dr. N. Visakamurthy, AOR Mr. Naveen Kumar, AOR Mr. P. K. Manohar, AOR Mr. Vinod Sharma, AOR Ms. Surbhi Mehta, AOR Mr. Rajeev Singh, AOR Ms. Parul Shukla, AOR Mr. Saday Mondol, Adv.
Ms. Shubhangi Pandey, Adv.
Mr. Abhishek Pandey, Adv. Mr. Prashant Kumar Umrao, AOR Mr. Arun K. Sinha, AOR Mr. P N Misra, Sr. Adv.
Ms. Sakshi Kakkar, AOR Mr. Alok Pandey, Adv.
Mrs. Kiran Pandey, Adv.
Mr. Hitanshu Kaushal, Adv. Mr. Shakti Singh, Adv.
Mr. Kartik Arora, Adv.
Mr. Aman Panwar, A.A.G. Mr. Abhinav Kumar, Adv.
Mr. Chandan Kumar, Adv.
Mr. Sanchit Garga, AOR Mr. Shashwat Jaiswal, Adv.
Mr. B. K. Pal, AOR Mr. James P. Thomas, AOR Mr. S. Gowthaman, AOR Mr. A. Karthik, AOR Mr. Rajiv Kumar Choudhry , AOR Mr. Anurag Tandon, AOR 18 W.P. (Civil) No. 202/1995 Ms. Dr. Monika Gusain, Sr. Adv. Mr. B.k. Satija, A.A.G. Mr. Akshay Amritanshu, AOR Mr. Hariom Yaduvanshi, Adv. Mr. Arjun Yaduvanshi, Adv. Ms. S. Harini, Adv.
Mr. Vansmani Tripathi, Adv. Ms. Drishti Rawal, Adv.
Ms. Drishti Saraf, Adv.
Ms. Tanya Gupta, Adv.
Mr. Sarthak Srivastava, Adv. Mr. Mayur Goyal, Adv.
Mr. Omanakuttan K. K., AOR Mr. Ajit Sharma, AOR Mr. Kanchan Kumar, Adv.
Mr. Yuvrajsinh Solanki, Adv. Mr. Anant Ram Mishra, Adv.
Mr. Avijit Roy, AOR Ms. Shalini Kaul, AOR Mr. Sunil Kumar Sharma, AOR Ms. Swati Ghildiyal, AOR Ms. Neha Singh, Adv.
Mr. Siddharth Sharma, AOR Mrs. Aishwrya Bhati, A.S.G. Mrs. Archana Pathak Dave, A.S.G. Mr. Raj Bahadur Yadav, AOR Mr. Raghav Sharma, Adv.
Mr. Sughosh Subramanium, Adv. Mr. Gaurang Bhushan, Adv. Mrs. Ruchi Kohli, Adv.
Ms. Suhasini Sen, Adv.
Mr. Baijnath Patel, Adv. Mr. Uday Prakash Yadav, Adv.
Mr. Samir Ali Khan, AOR Mr. Pranjal Sharma, Adv. Mr. Kashif Khan, Adv.
Ms. Eksha Sharma, Adv.
Mr. Sachin Jaysing Patil, Adv. Mr. Geo Joseph, Adv.19 W.P. (Civil) No. 202/1995
Mr. Risvi Muhammed, Adv. Mr. Sachin Patil, AOR Mr. Nishant Awana, AOR Ms. Rini Badoni, Adv.
Mrs. Pooja Chand Dwivedi, Adv. Ms. Vanshita Gupta, Adv. M/s Nma Law Chambers, Adv.
Mr. Rajiv Shankar Dvivedi, AOR Mr. Kumar Sameer, Adv.
Mr. S.k. Sarkar, Adv.
Mr. Sugandha Bhardwaj, Adv. Ms. Bhushan, Adv.
Ms. Snigdha Singh, Adv.
Ms. Priya, Adv.
Mr. Shubhranshu Padhi, AOR Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Santhosh K, Adv.
Mrs. Devika A.l., Adv.
Mr. Nishit Agrawal, AOR Mr. Krishna Ballabh Thakur, AOR Ms. Aruna Gupta, AOR Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv. Ms. Chubalemla Chang, Adv. Mr. Prang Newmai, Adv.
Ms. Yanmi Phazang, Adv.
Mr. Shishir Deshpande, AOR Mr. Yusuf, AOR Mr. Agam Sharma , AOR Mr. Fuzail Ahmad Ayyubi, AOR Mr. Mustafa Khaddam Hussain, Adv. Mr. Ibad Mushtaq, Adv.
Ms. Akanksha Rai, Adv.
Ms. Gurneet Kaur, Adv.
Mr. Hasan Raza Khan, Adv.
Mrs. Pragya Baghel, AOR 20 W.P. (Civil) No. 202/1995 Ms. Deepanwita Priyanka, AOR Mr. Satyalipsu Ray, Adv. Mr. Deepak Singh, Adv.
Ms. Priyal Sheth, Adv.
Mr. Raghvendra Kumar, AOR Mr. Sravan Kumar Karanam, AOR Mr. Kumar Nikhil, Adv.
Ms. M. Harshini, Adv.
Applicant-in-person, AOR Mr. Anant Mann, AOR Mr. Lakshmeesh S. Kamath, AOR Mrs. Samriti Ahuja, Adv. Ms. Aditi Prakash, Adv.
Mr. Vikas Kumar, AOR Mr. Gaurav Khanna, AOR Ms. Natasha Sahrawat, Adv. Ms. Deepali Bhanot, Adv. Mr. Gautam Barnwal, Adv. Ms. Rudraksh Pandey, Adv.
Mr. Gopal Balwant Sathe, AOR Mr. Sarvam Ritam Khare, AOR Mr. Kushagra Sharma, Adv. Mr. Akarsh Khare, Adv.
Mr. K. M. Nataraj Ld. Asg, A.S.G. Mr. Harish Pandey, Adv.
Ms. Indira Bhakar, Adv.
Mr. Anuj Srinivas Udupa, Adv. Mr. Krishna Kant Dubey, Adv. Mr. Piyush Beriwal, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Mrinal Elker Mazumdar, Adv. Mr. Shashwat Parihar, Adv. Mr. Mukesh K Verma, Adv.
Mr. Vinayak Sharma, Adv. Mr. Shreekant Neelappa Terdal, AOR Ms. Sunieta Ojha, AOR Mr. Dinesh Chandra Pandey, AOR 21 W.P. (Civil) No. 202/1995 Mr. Saurabh Rajpal, AOR Mr. Vinay Kumar Singh, Adv.
Mr. Himinder Lal, AOR Ms. Shruti Jose, AOR Mr. Anuj Saxena, Adv.
Mr. Anuj Ruhela, Adv.
Mr. Manan Malik, Adv.
Mr. Harsh Saxena, Adv.
Mr. Shubham Sagar, Adv.
Mr. Mohammed Shahid Hussain, Adv. Mr. Prakash Sharma, Adv. Mr. Durgesh Ramchandra Gupta, AOR Mr. Shoeb Alam, Sr. Adv.
Mr. Prashant Bhushan, Adv. Ms. Rangoli Seth, AOR Mr. Krishnajyoti Deka, Adv. Mr. Abhishek Yadav, Adv. Ms. Bhaswati Devi, Adv.
Mr. Kaushik Choudhury, AOR Mr. Aravindh S., AOR Ms. Anika Bansal, Adv.
Mrs. Kirti Renu Mishra, AOR Mr. Atul Sharma, AOR Mr. Anirudh Sanganeria, AOR Mr. Chinmay Deshpande, Adv.
Mr. Shrey Kapoor, AOR Ms. Anne Mathew, AOR Mr. Yash S. Vijay, AOR Mr. Sarvan Kumar, Adv.
Mr. Adarsh Kumar Tiwari, AOR Mr. Atmaram Nadkarni, Sr. Adv. Ms. Ritiwika Nanda, Adv. Mr. Gaichangpou Gangmei, Adv. M/s Trust Legal, AOR 22 W.P. (Civil) No. 202/1995 Mr. Abhishek Atrey, AOR Mr. Tushar Mehta Sr. Adv., Solicitor General Dr. Abhishek Atrey, Adv. Ms. Ishita Bist, Adv.
Ms. Vanshaja Shukla, Adv. Ms. Ambika Atrey, Adv.
Ms. Mrinal Gopal Elker, AOR Mr. Mukesh Kumar Verma, Adv. Ms. Chhavi Khandelwal, Adv.
Mr. Abhijit Kulkarni, Adv. Mr. Rahul Garg, Adv.
Mr. Dhaval Mehrotra, AOR Ms. Nisha Chavan, Adv.
Ms. Anuradha Padwal, Adv. Ms. Aditi Desai, Adv.
Mr. Ravindra Kumar, Sr. Adv. Mr. Binay Kumar Das, AOR Ms. Priyanka Das, Adv.
Ms. Neha Das, Adv.
Mr. Shivam Saksena, Adv. Mr. Vikas Bharti, Adv.
Ms. Lakshmi N. Kaimal, AOR Mr. Subhasish Mohanty, AOR Mr Rahul Jain, AOR Mr. Sabarish Subramanian, AOR M/S. Karanjawala & Co., AOR Mr. Gopal Shankarnarayan, Sr. Adv. Mr. Gaurav Juneja, Adv.
Mr. Aayush Jain, Adv.
Ms. Swastika Chakravarti, Adv. Ms. Mimansha Durgapal, Adv. Ms. Shruti Gangadhar, Adv. M/s Khaitan & Co., AOR Mr. Naveen Kumar, AOR Mr. V. N. Raghupathy, AOR M/S. D.s.k. Legal, AOR Mr. Prashanto Sen, Sr. Adv.23 W.P. (Civil) No. 202/1995
Ms. Shibani Ghosh, AOR Ms. Aastha Mathur, Adv.
Ms. Rashi Goswami, Adv.
Mr. Rishad A. Chowdhury, Adv. Ms. Sohini Sanyal, Adv.
Mr. Mahendra Vyas, Adv.
Mr. Sanjay Parikh, Sr. Adv. Ms. Shibani Ghosh, Adv.
Ms. Parul Gupta, Adv.
Ms. Kritika, Adv.
Mr. Chandra Bhushan Prasad, AOR Mr. K M Natraj, A.S.G. Ms. Aishwarya Bhati, A.S.G. Mr. Shiv Mangal Sharma, A.A.G. Mr. Saurabh Rajpal, Adv. Mr. Amogh Bansal, Adv.
Ms. Nidhi Jaswal, AOR Mr. Arunabh Choudhary, Sr. Adv. Ms. Pallavi Langar, AOR Mr. Ashish Jha, Adv.
Mr. Sujeet Kumar Chaubey, Adv.
Mr. Pankaj Sharma, Adv.
Mr. Saurabh Singh Chauhan, Adv. Ms. Vidushi Pandey, Adv. Mr. Himanshu Kumar, Adv. Mr. Eshan Kumar Saxena, Adv. Mr. Subham Bahuguna, Adv. Ms. Sandal Praveen, Adv. Mr. Rajeev Kumar Dubey, AOR Mr. Rajeev Maheshwaranand Roy, AOR Mr. Vaibhav Niti, AOR M/S. Cyril Amarchand Mangaldas Aor, AOR Mr. Sandeep Kumar Jha, AOR Mr. Milind Kumar, AOR Mr. Mohit Paul, AOR Ms. Rashmi Nandakumar, AOR Ms. Manika Tripathy, AOR Mr. K M Nataraj, A.S.G. Mr. Apoorv Kurup, A.A.G. Mr. Apoorv Kurup, Adv.24 W.P. (Civil) No. 202/1995
Ms. Ankita Sharma, AOR Mr. Arjun D Singh, Adv.
Mr. Manuraj Singh, Adv.
Mr. Anuj, Adv.
Ms. Ishika Neogi, Adv.
Ms. Supreeta Sharanagouda, AOR Mr. Sharanagouda Patil, Adv. Mrs. Supreeta Patil, Adv. Mr. Jyotish Pandey, Adv. Mr. Yash S Tiwari, Adv.
Ms. Ranu Purohit , AOR Ms. Dharitry Phookan, AOR Mr. Siddharth Baruah, Adv.
Ms. Adarsh Nain, AOR Mr. Dama Seshadri Naidu, Sr. Adv. Mr. Guntur Pramod Kumar, AOR Ms. Prerna Singh, Adv.
Ms. Vanshika Singh, Adv.
Mr. Amrish Kumar, AOR Ms. Purnima Krishna, AOR Mr. M.f.philip, Adv.
Mr. Karamveer Singh Yadav, Adv. Mr. Togin M. Babichen, Adv.
Ms. Aishwarya Bhati, A.S.G. Mrs. Ruchi Kohli, Sr. Adv. Mr. Mukesh Kumar Maroria, AOR Mr. Raghav Sharma, Adv.
Mr. Jagdish Chandra Solanki, Adv. Mr. Suhasini Sen, Adv.
Mr. Gaurang Bhushan, Adv.
Dr. Surender Singh Hooda, AOR Mr. Sunil Kumar Verma, AOR Mr. Prakash Kumar Singh, AOR Ms. Tanya Srivastava, AOR Mr. Arvind Kumar Sharma, Sr. Adv. Mr. Vivek Tankha, Sr. Adv. Mr. Vipul Tiwari, Adv.25 W.P. (Civil) No. 202/1995
Mr. Avijit Singh, Adv.
Mr. Aniteja Sharma, AOR Mr. Raj Kumar Mehta, AOR Mr. Ranjan Mukherjee, AOR Ms. Hemantika Wahi, AOR Mr. Gopal Singh, AOR Mr. Umesh Bhagwat, AOR Mrs. Anil Katiyar, AOR Mr. Parth Awasthi, Adv.
Mr. Pashupathi Nath Razdan, AOR Mr. K. R. Sasiprabhu, AOR Mr. Deepak Goel, AOR Ms. Alka Goyal, Adv.
Mr. Balwant Singh Billowira, Adv. Ms. Kaninika Majumder, Adv. Ms. Arpita Mishra, Adv.
Ms. Shilpa Singh, AOR Mr. Vishnu Kant, AOR Mr. Irasis Acharya, Adv.
Mr. Vivek Tankha, Sr. Adv. Mr. Sanjay Upadhyay, Sr. Adv. Ms. Elisha K., Adv.
Ms. Lalita Kaushik, AOR Mr. G. Sanyal, Adv.
Ms. Mansi Bachan, Adv.
Mr. Arvind Sharma, Adv.
Mr. Aman Panwar, AAG Mr. Abhinav Kumar, Adv.
Mr. Chandan Kumar, Adv.
Mr. D.L. Chidananda, AOR UPON hearing the counsel, the Court made the following O R D E R [ 1 ] I.A. NOs. 20650 OF 2023, WITH I.A. NO. 75033 OF 2023 AND I.A. NO. 199355 OF 2024
1. The matter is listed today since on the last date of 26 W.P. (Civil) No. 202/1995 hearing it was found that though the State Government has granted sanction in respect of the prosecution of all the officers except one, this Court wanted to find out as to why special treatment was being given to the said officer. This was also in the background that on an earlier occasion, this Court has found that the said officer was given a special posting despite the prima facie findings against him by the CEC, which were affirmed by this Court.
2. Today, an affidavit has been filed by the State of Uttarakhand wherein it is stated that the State Government has granted sanction for prosecution against the said officer under Section 218 of BNSS/197 of the Cr.P.C. It is submitted that insofar as the sanction under Section 19 of the Prevention of Corruption Act, 1988 (for short ‘the PC Act”), the State Government has also forwarded the papers for sanction of the Union of India.
3. Insofar as the delay in departmental proceedings is concerned, the learned Solicitor General submitted that earlier the department proceedings were initiated against the said officer for a minor penalty. However, upon the charge sheet being filed by the CBI, it has been noticed that he is liable to be charged for major penalty and therefore, now the charge sheet is issued to him for 27 W.P. (Civil) No. 202/1995 major penalty.
4. We accept the submissions of the State Government.
However, we direct the State Government to conclude the departmental proceedings against the said officer as expeditiously as possible, and in any case within a period of three months from today.
5. We also direct the Union of India to consider the proposal submitted by the Government of Uttarakhand for grant of sanction under Section 19 of the PC Act. [ 3 ] I. A. NOS. 153500 & 153501 OF 2024 WITH I. A. NO. 153502 OF 2024 AND I.A. NOS. 206123 & 214893 OF 2025:
1. From the perusal of the material placed before us, it appears to us that the State of Uttarakhand is indulging in not only dilly dallying tactics, but is also attempting to take the Court for a ride.
2. It was earlier brought to the notice of this Court that in spite of the NGT issuing a direction to the State Government vide order dated 12.07.2022 to consider whether the area of Saranda/Sasangada Forest needs to be declared as a sanctuary or not, the State of Jharkhand had not taken any steps.
3. The applicant herein, therefore, was required to file an I.A. No.153500/2024. This Court vide order dated 20.11.2024 had recorded that it was not in dispute that 28 W.P. (Civil) No. 202/1995 the area consists of pristine forest and it is a repository of some of the finest Sal trees in the country. The Court also recorded that it was an undisputed position that the said area was having rich wildlife and as such requires protection and preservation. The Court therefore, prima facie observed that there was no reason as to why the State did not take steps to implement the directions issued by the NGT on 12.07.2022. We, therefore, directed the State to file an affidavit explaining the aforesaid position within a period of two weeks from the date of said order, i.e. 20.11.2024.
4. In compliance to the aforesaid, an affidavit was filed before this Court on 02.12.2024. In the said affidavit it was stated that the Principal Chief Conservator of Forest Wildlife (PCCF-WL)-cum-Chief Wildlife Warden (CWLW), Jharkhand vide Memo No. 1263 dated 29.11.2024 had moved a proposal to the Government of Jharkhand for declaration of “Saranda Wildlife Sanctuary” and “Sasangdaburu Conservation Reserve”. In the said affidavit, the details of the area to be included in the Saranda wildlife sanctuary was shown as 575.1941 sq. km. and the area to be included in Sasangdaburu Conservation Reserve was shown as 136.03806 sq. km.29 W.P. (Civil) No. 202/1995
5. Vide our order dated 20.02.2025, we expected that the State Government would take action expeditiously.
6. Thereafter, when the matter was listed before us on 16.04.2025, another affidavit was filed by the State Government stating therein that the matter was examined by the Department of Forest, Environment and Climate Change, Government of Jharkhand and was sent back on 23.03.2025 to the PCCF (HoFF) for examination.
7. This Court vide order dated 16.04.2025 specifically found that it was almost after a period of four months from the date on which the proposal was received by the State Government from the PCCF-WL cum CWLW that the proposal was again sent back to the Principal Chief Conservator of Forest for his comments. The Court expressed that there was no propriety of keeping the matters pending for almost four months, particularly when an impression was given to this Court in the affidavit dated 02.12.2024 that the matter is being processed expeditiously by the State Government. We had, therefore, directed the Secretary, Department of Forest, Environment and Climate Change, Government of Jharkhand to remain present before this Court on 29.04.2025.
8. On 29.04.2025, Mr. Abu Bakr Siddiqui, Secretary, Department of Forest, Environment and Climate Change, Government of Jharkhand was present in the Court. An 30 W.P. (Civil) No. 202/1995 affidavit was also filed on behalf of the State Government. In the said affidavit, it was specifically stated that the State Government had proposed to notify an area of 57,519.41 Hectares as against the original proposal of 31,468.25 Hectares as the wildlife sanctuary.
The affidavit further stated that an area admeasuring 136.03806 sq. km. Or 13603.806 Hectares has been proposed to be notified as conservation reserve. It was further stated that the proposal was sent for comments to the wildlife Institute of India (WII), Dehradun. It was also stated that as soon as the comments are received from the WII, the proposal would be placed before the State Cabinet and after the approval of the State Cabinet, the final notification would be issued.
9. On the basis of the said affidavit dated 29.04.2025, we had requested the WII to examine the proposal and forward the same along with its comments to the State of Jharkhand within a period of one month from the said date. We had also directed the Secretary, Department of Forest, Environment and Climate Change, Jharkhand, to communicate the order to the WII. We had further directed the State of Jharkhand to complete all the formalities upon receipt of the comments from WII within a period of two months thereafter.
10. A supplementary affidavit filed by the State dated 31 W.P. (Civil) No. 202/1995 22.07.2025 states that the WII has given its positive recommendations Vide report dated 30.05.2025.
11. In that view of the matter, the State was expected to complete the formality, i.e. the approval of the State Wildlife Board and the Cabinet within a period of two months thereafter, i.e. on 30.07.2025. However, now we are informed that the Chief Secretary of the State of Jharkhand on 13.05.2025 constituted a Committee under the Chairmanship of Chief Conservator of Forest for conducting ‘a comprehensive review of the boundary/area determination of the proposed Sanctuary in consideration of the interest of the State and in compliance with the orders of the Hon’ble Supreme Court’.
12. The primary reason given in the said letter was that the Geological Survey of India has identified certain Prospecting Areas for future mining which fall within the proposed area of Saranda Wildlife Sanctuary.
13. It is, thus, clear to us that the conduct of the State, to say the least, has been totally unfair. When on various occasions, i.e. on 20.02.2025, 16.04.2025 & 29.04.2025, a clear indication was 32 W.P. (Civil) No. 202/1995 given to the Court that the State has proposed to notify an area of 57,519.41 Hectares as wildlife sanctuary and conversation reserve, now the State is turning on its stand by appointing a Committee for the same purpose vide order dated 13.05.2025. If the State was alive to the concerns expressed in the Minutes dated 13.05.2025, then nothing prohibited it from placing the same before this Court in the affidavit dated 02.12.2024, or the affidavit dated 29.04.2025.
14. As a matter of fact, when the Secretary was present in the Court, in the affidavit dated 29.04.2024, a clear indication was given to the Court that upon approval by the WII, all the necessary formalities, i.e. obtaining the approval of the State Wildlife Board and the Cabinet would be completed. We had, therefore, given two months period to comply with the formalities.
15. We are of the considered view that the State Government of Jharkhand is in clear Contempt of the order passed by this Court on 29.04.2025.
16. We, therefore, direct the Chief Secretary of the State of Jharkhand to remain present in this Court 33 W.P. (Civil) No. 202/1995 on 08.10.2025 at 10.30 am and show cause as to why an action should not be taken against him for committing Contempt of the order of this Court dated 29.04.2025.
17. We further clarify that if the State fails to comply with its statements made in the affidavit dated 29.04.2025, the Court would be required to issue a Mandamus commanding the State to comply with the statement made before this Court.
18. The application for intervention is rejected while reserving the rights of the applicant to take recourse to such remedies as are available in law.
19. If the order dated 29.04.2025 is complied with in the meantime, the personal presence of the Chief Secretary, State of Uttarakhand shall stand exempted.
20. List on 08.10.2025.
[ 4] I.A. NOS. 122148 & 122149 OF 2025 [5] I.A. NO. 132125 OF 2025 WITH I. A. NO. 132266 OF 2025 IN WRIT PETITION (C) NO. 171 OF 1996:
1. These applications pertain to the permission for grant of felling of Khair trees.
2. Taking into consideration the recurring issues, we had directed the State Government to 34 W.P. (Civil) No. 202/1995 come out with a policy so as to avoid the opening of flood gates of litigation before this Court.
3. The State has now filed an affidavit.
4. It can be seen from the affidavit that the State has appointed a Committee. After such a formation of Committee, we expect that the problems of the agriculturists will be addressed.
In case, any of the applicants are aggrieved with the orders passed by the said Committee, the person aggrieved would be at liberty to approach the High Court of Jammu & Kashmir.
5. The applications stand disposed of in the above terms.
[6] IA No. 2202 of 2008
1. The IA Nos. 2915, 2916 and 2917 of 2010 in IA Nos. 2201-2203 of 2008 are taken on Board.
2. These applications have been filed by the Panchmarhi Cantonment Board, Madhya Pradesh, seeking the following direction:
6. Allow the Interlocutory application directing the Respondents to issue the notification under Section 26A of the Wildlife (Protection) Act specifying the boundaries of the Pachamarhi Sanctuary while excluding the area of the applicant Pachamarhi Cantonment Board as per orders passed by the Collector Hoshangabad under section 24.35 W.P. (Civil) No. 202/1995
3. It is stated in the application that there are 842 houses in the notified civil area of the Cantonment. It is submitted that the Cantonment Board is unable to discharge its statutory obligations and developmental activities have come to a standstill because the area is still being treated as an area within the Sanctuary, even though the same stands excluded in view of orders passed by the Collector of Hoshangabad under Section 24 of the Wildlife (Protection) Act.
4. This Court had initially passed an order on 14.08.2017 wherein it took note of the fact that the Army Training Corps College and Centre is utilizing an area of 395 hectares of land belonging to the applicant. The Court specifically observed that the need of the Army must certainly be taken into consideration while at the same time the need for protecting wildlife in Pachmarhi, particularly in the sanctuary area must also be taken into consideration.
5. This Court found that the better way for resolution was to have a dialogue with all the stakeholders as well as the representatives of the 36 W.P. (Civil) No. 202/1995 State of Madhya Pradesh and the Central Government. The Court, therefore, directed the Secretary, Ministry of Defence to either personally look into the issue or nominate a senior officer of the Ministry (not below the rank of Joint Secretary) to look into the issue and have a dialogue with all the stakeholders.
6. Insofar as the construction activities are concerned, this Court found that in the event it is decided to exclude 1001.192 hectares of land or any part thereof from the sanctuary, there could be certain restrictions on the construction. The Court also observed that the possibility of making the rules and regulations of the Cantonment Board applicable could also be considered.
7. Vide another order dated 09.05.2018, this Court observed that an area admeasuring 607.582 hectares was a non-forest Cantonment land and 395 hectares was a deemed forest land being part of Cantonment land belonging to the Army. The Court recorded that in the meeting, it was agreed that 234 hectares out of 395 hectares should be kept as a deemed forest under the control of the Army authorities. However, the Court 37 W.P. (Civil) No. 202/1995 observed that since the entire 395 hectares of land was a deemed forest, the entire 395 hectares be maintained as a deemed forest under the control of the Army authorities. The Court, therefore, clarified that the area of 395 hectares will continue to remain as deemed forest and can be utilized by the Army authorities for jungle warfare, but no trees will be damaged or cut in that area. The Court had then adjourned the matter.
8. In pursuance to the orders passed by this Court dated 14.08.2017 and 09.05.2018, a meeting was held under the Chairmanship of the Joint Secretary (Works), Ministry of Defence. The other members present in the meeting are as follows:
S. Name of the participants Designation No.
1. Shri Jayant Sinha Joint Secretary (Works)
2. Shri K.J.S. Chauhan Addl. D.G.(Lands)
3. Shri Alok Kumar Addl. PCCF, Bhopal
4. Col. Ranjan Mahajan Director Land (C&W)
5. Col. Shri Raj Singh Adm. Comdt. Stn. HQ, Panchmarhi
6. Shri Satyam Mohan CEO, Panchmarhi Cantonment
7. Shri A.K. Nema DEO, Jabalpur
8. Shri Harish Kumar Director (L&C), MoD 38 W.P. (Civil) No. 202/1995
9. Shri Sanjay Ledwani Representative of Yuva Tarang, Panchmarhi
9. It would be appropriate to refer to the Minutes of Meetings of the Meeting held on 10.01.2018, which state as follows:
“2. The first issue that was discussed during the meeting was regarding the IA filed by Panchmarhi Cantonment Board.
(i) It was brought up during the discussion that Panchmarhi Cantonment has a population of 12000 (approx.) as per Census 2011, whereas SADA has a population of 2500 (approx.).
(ii) Moreover the plot sizes of Pachmarhi Cantonment Civil Area range from 90 sq. ft.
to 5000 sq. ft. whereas in SADA it ranges from 10000 sq. ft. to 25000 sq. ft.
(iii) Further the number of plots in Cantonment Area is 835 since 1935 and only one additional plot was given in 1970.
(iv) It was agreed that building by laws of SADA which permit only ground plus one floor will not be suitable in Cantt. Where sizes of plots are small and density of populations is more. Hence, ground plus two floors with FSI of 1.0 was recommended for Pachmarhi Cantonment.
(v) It was finally agreed that total area of 39 W.P. (Civil) No. 202/1995 Panchmarhi Cantonment measuring around 1001.192 hectares be excluded from Panchmarhi Sanctuary and building bye laws of Cantonment Board be made applicable with a condition that maximum permissible floors be limited to ground plus two and FSI be restricted to 1.0.
3. Regarding another issue i.e., the IA filed by LMAs for 395 hectares of A-1 and B-4 defence land, only preliminary discussion was held and it was decided that the issue will be taken up in subsequent meeting, the date of which will be finalized soon.”
10. It could thus be seen that in the meeting, it was held that Panchmarhi Cantonment has a population of 12000 (approx.) as per the Census of 2011, whereas Special Area Development Area (for short “SADA”) has a population of 2500 (approx.). It was further found that plot sizes of Pachmarhi Cantonment Civil Area range from 90 sq. ft. to 5000 sq. ft. whereas in SADA it ranges from 10000 sq. ft. to 25000 sq. ft. It was further noticed that in the Cantonment area, the number of plots was 835 since 1935 and after that one additional plot was given in 1970. It was also 40 W.P. (Civil) No. 202/1995 noticed that the applicability of the SADA Rules would not be feasible in the Cantonment area, as the plots size were small and, therefore, it was decided that the rules applicable to the Cantonment area, which permit construction upto ground + 3 floors, should be made applicable.
11. Subsequent to the aforesaid meeting, an another meeting was held on 28.03.2018 in which the following decision was taken:
“Keeping in view the directions of the Hon’ble Supreme Court and the views of representatives of the State Government, Local Military Authority, representative of Yuva Tarang, Cantonment Board Pachmarhi, officials from Directorate General of Defence Estates (DGDE) and Army Headquarters, the following decisions were taken unanimously under the Chairmanship of Joint Secretary (Works) in the Ministry of Defence.
(a) The entire area of Pachmarhi Cantonment measuring 1001.192 Hectares may be excluded from the notified area of the Sanctuary.
(b) Keeping in view the need for protecting wildlife in Pachmarhi, it was decided that the forest land measuring 20.78 Hectares classified has A-1 Defence Land (Survey No.
12 & 14) and 213,375 Hectares classified as 41 W.P. (Civil) No. 202/1995 B-4 Defence Land (Survey No. 13, 15, 16, 18,20 & 22) according to General Land Register (GLR) maintained by Defence Estates Officer (DEO), Jabalpur shall remain as deemed forest land under the ownership of Ministry of Defence, Government of India and that their status as deemed forest land will be maintained by the custodian of the land.
(c) Keeping in view the feedback of all stake holders, it was decided in partial modification of the decision taken on 10.01.2018, that the applicable laws and bye- laws of the Panchmarhi Cantonment Board will apply with respect to the Construction activities within the Pachmarhi Cantonment Area.
Meeting concluded with thanks to chair.”
12. The earlier Amicus Curiae in his note dated 12.04.2018 had opposed the decision taken in the Minutes of Meeting. He had suggested that the construction be restricted to a maximum of ground + 2 floors with the maximum FSI of 1.0 subject to the maximum height limit of 10.05 meters. He had also suggested that no new area will be leased by the Cantonment Board to any non-government entities.
13. We find that when the Committee consisting of all 42 W.P. (Civil) No. 202/1995 stakeholders, including the representative of the Defence Ministry, the State Government, the CEO of the Panchmarhi Cantonment Board as well as other stakeholders arrived at a unanimous decision, there should be no reason for this Court to not accept the same.
14. Insofar as the objection of the earlier learned Amicus Curiae with regard to the restriction of construction to ground + 2 floors is concerned, we find that if the relevant rules of the Pachmarhi Cantonment Board permit the construction upto ground + 3 floors, there should be no reason to disallow the same.
15. Insofar as the concern of the earlier learned Amicus Curiae regarding no further plots be allotted to the private individuals is concerned, the record would reveal that since 1935, the number of plots allotted has remained static at 835 and only in the year 1970 was one additional plot allotted.
16. We are, therefore, inclined to affirm the Minutes of Meeting of the Joint Committee.
17. The interim order granted by this Court shall stand vacated. The applicant (Panchmarhi Cantonment 43 W.P. (Civil) No. 202/1995 Board) would be entitled to proceed further in accordance with the decision taken in the meeting dated 28.03.2018.
18. However, it is directed that hereinafter the Panchmarhi Cantonment Board shall not allot any plots to any private individuals.
19. It is further directed that the Panchmarhi Cantonment Board shall ensure that whatever construction it permits will be strictly in accordance with the rules applicable to the area falling under Cantonment Board. Any construction made in violation of such rules shall be dealt with an iron hand.
20. In view of the above, these applications are disposed of.
[ 7 ] I.A. NO. 206419 OF 2025 (CEC REPORT NO. 40/2025):
1. Issue notice, returnable on 08.10.2025.
2. Ms. Aishwarya Bhati, learned ASG appearing for the MoEF&CC accepts notice.
3. Reply, if any, be filed in the meantime.
[8] I.A. NO. 185901 OF 2025 (CEC REPORT NO. 36 OF 2025); [ 16 ] I.A. NOS. 138323 & 138324 OF 2025; [21] I.A. NO.88067 OF 2025 AND I.A. 110655, 110660 OF 2025 WITH I.A. NO. 120608 OF 2025 WITH I.A. NO. 44 W.P. (Civil) No. 202/1995 232603 OF 2025:
List on 08.10.2025.
[ 9 ] CONTEMPT PETITION(C) DIARY NO. 25067 OF 2018 WITH I.A. NO. 92255 OF 2018 IN W.P. (C) NO. 202 OF 1995:
1. Learned Amicus Curiae states that a coordinate Bench of this Court is already seized of the same issue in Civil Appeal No. 6395/2025.
2. Tag the present Contempt Petition with the captioned appeal.
[10] I.A. NOS. 159124/2025 & 159125/2025:
Issue notice, returnable on 08.10.2025.
[ 11 ] I.A. NOS. 169594, 169595 & 169597 OF 2025:
1. The learned counsel for the applicant(s) states that these applications have become infructuous.
2. The applications are disposed of as infructuous.
[12] I.A. NOS. 209201, 209203 & 209206 OF 2025:
1. List after six weeks.
2. In the meantime, reply, if any, be filed.
[ 13 ] I.A. NOS. 205624 & 205625 OF 2025:
1. By way of present application, the applicant(s) raises a grievance that the construction of the Highway is ongoing in the 45 W.P. (Civil) No. 202/1995 Uttar Pradesh side without providing for any mitigating provisions. It is further submitted that though the State of Uttarakhand has requested NHAI to stop the construction of the National Highway, the part of the highway planned in Uttar Pradesh is still being constructed.
2. Issue notice, returnable on 08.10.2025.
3. Dasti service, in addition, is permitted.
4. Ms. Aishwarya Bhati, learned ASG waives notice on behalf of respondents no. 1,2 and 4.
5. Dr. Abhishek Atrey, AOR, waives notice for respondents no. 5 & 8, State of Uttarakhand.
6. Mr. Sudeep Kumar, learned counsel waives notice on behalf of the State of U.P., respondents no. 6 & 7.
[ 14 ] I.A. NOS. 135329, 135330, 135327 & 135328 OF 2025; [31] I.A. NOS. 110282, 110283, 111437 & 111438 OF 2025; [31(a)] I. A. NOS. 89008 AND 89010 OF 2025 WITH I.A. NO. 139000 OF 2025; [31(b)]I.A. NO. 221400 OF 2025:
1. These applications concern the mining areas in the Aravalli Hills/Ranges.
2. The State has filed an IA No. 221400/2025 giving the list of 122 mining licenses, which are found to be in conformity with the relevant 46 W.P. (Civil) No. 202/1995 provisions and rules made thereunder. According to the State, the said license holders have also fulfilled all the statutory compliance as per the list.
3. The CEC to examine the same and submit a report on or before 08.10.2025.
4. Mr. K.M. Nataraj, learned ASG, submits that the list of additional miners, who are found to be in conformity, will also be supplied to the CEC within two days.
5. The CEC to examine the said list as well.
[15] CONTEMPT PETITION(C) DIARY NO. 34292 OF 2024 WITH I.A. NO. 168256 OF 2024 IN W.P. (C) NO. 202 OF 1995:
1. The present Contempt Petition is filed alleging contempt of the orders of this Court wherein the State had directed State Level Committee to monitor the functioning of wood based industries.
2. Ms. Aishwarya Bhati, learned ASG, submits that an affidavit has been filed by Sh. Amit Hemawat, Deputy Conservator of Forest stating therein that the order passed by this Court has already been complied with. A notification dated 20.08.2025 47 W.P. (Civil) No. 202/1995 has also been placed on record by which the Committee as required under the Wood-based Industries (Establishment and Regulation) Guidelines, 2016, has been duly constituted.
3. In that view of the matter, we do not propose to proceed further with the Contempt Petition and the same stands disposed of.
[17] I.A. NO.62990 & 62991 OF 2025 WITH I.A. NO. 138126 OF 2025 (CEC REPORT NO. 28 OF 2025):
1. These applications have been filed with a grievance that one embankment has been constructed on the foot of river Yamuna near Kalesar Wild Life Sanctuary, as a result of which the flow of Yamuna river has been diverted from Haryana to Uttar Pradesh. It was the submission of the applicant that this has been done in order to facilitate rampant mining activity.
2. We had requested the CEC to examine the matter and submit its report.
3. In the report of the CEC dated 26.05.2025, the CEC has found the said embankment and had also made various recommendations.
4. In compliance, an affidavit has been filed on behalf of the State of Haryana. It is reported that the said embankment has already been removed 48 W.P. (Civil) No. 202/1995 and various steps have been taken in order to implement the recommendations made by the CEC.
5. The CEC has verified that the embankment has been removed.
6. We, therefore, close the matter. However, we direct the State Government to strictly implement the recommendations of the CEC in its report dated 26.05.2025.
7. We also request the CEC to monitor the implementation of the recommendations made, from time to time.
[19] I.A. NOS.185063, 185065 & 185066 OF 2025 WITH I.A. NO. 233149 OF 2025:
1. The learned senior counsel appearing on behalf of the respondent no.3 seeks and is granted three weeks time to file reply.
2. List after three weeks.
3. In the meantime, State shall also file its reply.
[20] I. A. NOS. 140072 & 140078 OF 2025:
List in the month of November, 2025.49 W.P. (Civil) No. 202/1995
[23] IA Nos. 125603 OF 2025 & 125604 OF 2025 WITH I. A. NO. 234942 OF 2025 [CEC REPORT NO. 45 OF 2025 in I.A. NOS. 125603 & 125604 OF 2025] WITH I.A. NO.S 232640 & 233236 OF 2025:
1. Reply be filed by the State of Meghalaya on or prior to 08.10.2025.
2. List on 08.10.2025.
[27] I. A. NOS. 117782, 117783 & 117785 OF 2025 WITH I.A. NO. 169828 OF 2025:
1. The report depicts unauthorized mining going on in the critical tiger habitat area of the Ranthambore Tiger Reserve.
2. Taking into consideration the urgency of the matter, we issue notice to the State of Rajasthan, returnable on 08.10.2025.
3. We expect the State of Rajasthan to attend to the said matter seriously and file its reply on or prior to the next date.
REST OF THE MATTERS:
List on 08.10.2025.
(POOJA SHARMA) (DEEPAK SINGH) (ANU BHALLA) AR-CUM-PS AR-CUM-PS COURT MASTER (NSH) 50