Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India on 15 October, 2025
ITEM NO.27 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(S)(CIVIL) NO(S). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
[ 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 AND
[ 2 ] I. A. NOS. 153500 & 153501 OF 2024 [Applications F or
Directions and Exemption from filing O.T. filed by Ms. Shibani
Ghosh, Advocate WITH I.A. NO. 153502 OF 2024 [Application for
Intervention filed by Ms. Shibani Ghosh, Advocate WITH I.A. NOS.
252324 & 252325 OF 2025 (Applications for permission to file
Additional documents and Exemption from filing O.T. in I.A.
153500/2024) IN RE : DR. DAYA SHANKAR SRIVASTAVA AND I.A. NO.
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. AND
[ 3 ] I. A. NOS. 251558, 252948 & 252949 OF 2025 [Applications for
Intervention, Directions & Exemption from filing O.T. filed by Mr.
Pawanshree Agarwal, Advocate] IN RE: STEEL AUTHORITY OF INDIA AND
[ 4 ] I.A. NO. 117204 OF 2024 (CEC REPORT NO. 5 OF 2024-Status
Report in Delhi Ridge) IN RE : MINISTRY OF FINANCE IN RE : DELHI
RIDGE AND
[ 4 (a) ] ISSUE REGARDING ORDER DATED 16.04.2025 PASSED IN W.P.
(C)NO. 4677 OF 1985 AND
[ 5 ] 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) WITH SLP(C) DIARY NO. 22109 OF
2025 AND
[ 6 ] I. A. NOS. 244339 & 244340 OF 2025 [Applications for
Intervention & Directions filed by Ms. Shibani Ghosh, Advocate] IN
Signature Not Verified
RE: DR. R.P. BALWAN, IFS (RETD.) & ORS. AND
Digitally signed by
NARENDRA PRASAD
Date: 2025.10.29
14:15:58 IST
Reason:
[ 7 ] I. A. NOS. 231704, 231707 & 231709 OF 2025 [Applications for
Intervention, Directions & exemption from filing O.T. filed by Ms.
1
Shibani Ghosh, Advocate] IN RE : KISHAN MEENA & ORS. AND
[ 8 ] 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 IN WRIT PETITION (CIVIL)
NO. 202 OF 1995 (Under Article 32 of the Constitution of India)
ARAVALI BATCH
[ 9 ] WRIT PETITION (CIVIL) NO. 202 OF 1995 (Under Article 32 of
the Constitution of India)
(i) I.A. NO. 105701/2024 (CEC REPORT NO. 03/2024) [CEC Report No. 3
dt. 07.03.2004 regarding in compliance of the order dt.10.01.2024
of the Hon’ble Court. Accordingly, the CEC is of the opinion that
these three I.As Nos. 87550, 107909 and 112526 of 2023 may be
considered after this Hon’ble Court considers and decides on the
broader issues about mining in Aravali Hill and Ranges. AND
(ii) IN RE: MINING IN ARAVALLI IN THE STATE OF HARYANA I. A. NOS.
828, 839, 840, 850, 853-854, 855-856, 866-868, 869-870, 871-872,
873-874, 875-876, 877-878, 879-880, 881-882, 891-892, 900, 905,
1488, 1590, 1612-1613, 1700, 1701, 1702, 1703, 2007-2008, 2138-
2139, 2205, 2445, 2536, 2567, 2574, 2636, 2658-2659, 2719, 2761,
2765, 2766, 2767, 2768-2769, 128672 and 128673/2019 IN 2858/2010,
2872-2873, 2932, 2933, 2934, and 2879/2010, 3086/2010, 3089-
3090/2011, 3091, 3137, I.A. D. NO. 76048/2009, 3597, I. A. D. No.
76051/2009, 3605, 3606, 3811-3812/2014, 3815, 32330/2021 AND
40279/2021 I.A. RELATED TO CONSTRUCTION 1276-1277 [Second
Monitoring Report dt. 28.10.2002 of CEC regarding large scale
illegal mining of stones in the forest area in aravali hills around
kot village located off the road mid-way between ballabgarh-sohna
road near dhauj, and Applications for Impleadment, Intervention,
Directions, Modification/directions of court’s order dt.
30.10.2002, Clarification/Modification of Order’s dated 29.10.2002
AND 09.12.2002, 16.12.2002, Permission, permission to file
additional affidavit/documents, exemption from filing O.T.,
Clarification/Modification of Order’s dated 08.10.2009 and
applications for recalling of Court’s Order dated 12.12.2018 in
I.A. NO. 2858/2010]
(iii) IN RE: MINING IN RAJASTHAN 828/02 in W.P.(C) No. 202/1995 and
833/02, 834-835/02, 837/02, 846-847/02, 893-894/02, 901-902/03,
903-904/03 in 828/02, 1310/05 in 833/02, 1329/05 in 1310/05,
1331/05 in 1310/05, 1450-1452/05 in 1310/05, 2447/08 in 828/02,
2602/09 in 828/02, 2758-2759/09 in 828/02, 2803/10 & 3210/11 in
2758-2759/09, 2814/10 in 1310/05, 2834, 2836/10 in 1310/05, 2837,
2839/10 in 1310/05, 2840/10 in 2814/10 in 828/02 in 828/02, 2883-
2885/10 in 1310, 2887-2889/10 in 1310, 2891, 2893/10, 3125/11 in
2877-2879/10, 3129/11 in 2874-2876/10, alongwith Rajasthan Mining,
3281/11 in 2834-2836, 3296/11 in 1310(fresh), 3361-3362/12, 3394,
3396/12 in 1310, 3397/12 in 828, 3919-3920/2015 in 2891-2893, 3951
2
in 834-835, 3952 in 2814-2815 in 1310 I.A.No. 3957 In I.A.No. 828
In W.P.(C)No. 202/1995 I.A.No. 27190 AND 46116 of 2019, 49985/2019
(App. For O/T) in I.A. no. 3361-3363, 50600, 50604, 57647/2019,
57468, 57653/2019, 60991, 60995, 60999/2019, 141355/2019 in I.A.
NO. 50600 AND 50610 OF 2019, 153523 AND 153524/2019 in I. A. No.
828 [Second Monitoring Report dated 28.10.2002 of Central Empowered
Committee and Applications for Further Directions,
Modification/Clarification of Order dated 30.10.2002 and Amendment
of I.A.No. 833, Impleadment, Modification/Clarification of Order
dated 29/30.10.2002, Modification/Clarification, Exemption from
filing O.T., Modification/ Directions, Directions, Intervention,
Clarification/Modification of Order dated 08.04.2005, Interim
Directions, Stay, Modification of Order dated 19.02.2010 ,
Permission to file Additional Documents and Early Hearing of
I.A.No. 828]
(iv) 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 AND [(iv) (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 AND [
(iv) (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 AND
(v) I.A. Nos. 123463, 123464 of 123465 of 2025 (Applications for
Directions, Intervention and O.T.) WITH I.A. Nos. 123488, 123489 &
123490 of 2025 (Applications for Directions, Intervention and O.T.)
WITH I.A. Nos. 123668, 123669 & 123670 of 2025 (Applications for
Directions, Intervention and O.T.) WITH I.A. Nos. 123997, 123998 &
123999 of 2025 (Applications for Directions, Intervention and O.T.)
IN I.A. Nos. 2825-2827 of 2010 IN RE : CHANDRA KANT BIYANI IN RE :
ANITA BIYANI AND
(vi) I. A. NOS. 107906 AND 107909/2023 [APPLICATIONS FOR
IMPLEADMENT AND DIRECTIONS] IN RE : M/S NALWAYA MINERALS INDUSTRIES
P. LTD. RAJASTHAN AND
(vii) I. A. NOS. 112525, 112526 AND 112527/2023 [APPLICATIONS FOR
IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T.] IN RE : M/S
NALWAYA MINERALS INDUSTRIES P. LTD. RAJASTHANAND AND
(viii) I. A. NOS. 87544, 87550 AND 91723 OF 2023 [APPLICATIONS FOR
IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T.] IN RE :
M/S. KRISHNA MINERS AND TRADERS, RAJASTHAN AND
(ix) I. A. NOS. 69040, 69044 AND 69050/2024 [APPLICATIONS FOR
DIRECTIONS, EXEMPTION FROM FILING O.T. AND IMPLEADMENT] IN RE :
JAIN KUMAR JAIN AND
(x) I. A. NOS. 8156, 8157 AND 8155 OF 2024 [APPLICATIONS FOR
DIRECTIONS, EXEMPTION FROM FILING O.T. AND IMPLEADMENT, IN RE :
3
M/S. SHIV GRIT UDYOG, RAJASTHAN AND
(xi) I. A. NOS. 123906 & 123914 OF 2025 [APPLICATIONS FOR
IMPLEADMENT & EXEMPTION FROM FILING O.T. FILED BY MR. SHREY KAPOOR,
ADV.) WITH I. A. NOS. 123923 & 123924 OF 2025 [APPLICATIONS FOR
DIRECTIONS & EXEMPTION FROM FILING O.T. FILED BY MR. SHREY KAPOOR,
ADV.) IN RE : MAKRANA KHAAN ANVM MAJDOOR WELFARE SOCIETY, THROUGH
ITS AUTHORIZED REPRESENTATIVE SH. UTKARSH BANSAL AND
[ 10 ] WRIT PETITION (CIVIL) NO. 4677 OF 1985 (Under Article 32 of
the Constitution of India)
(i) IAS RELATED TO HARYANA MINING (I.A.Nos. 1785, 1967 AND 2152 IN
1967, 1962, 2443, 2186 AND 2444, 2168, IA D. NO. 75191, 2484, 2527
AND 2582 IN IA D. NO. 75191, 1866 1858- 1859, , 1891-1893, 1895,
1896, 1906, 1907-1908, 1968, 2451, 2336, IA D. NO. 58737, IA NOS.
2390, 2450 IN IA NO. 2385, 2454, 2455, 2486-2488 AND 2492, 2385,
2143, 2623, 2624, , 1937, 2415, 2579, 2780-2785, 32531/2021,
32532/2021 IN IA NO. 2450, 28631 AND 28637/2021, 31357 AND
31360/2021, 35779 & 35781/2021, 43001/2021 AND IA NO. 42525/2021 IN
IA D. NO. 75191, 44798/2021 IN 31360/2021, 93600/2021, 92854 &
92850/2023, 81251, 81253/2023 AND 113069/2024 ALONGWITH C.P.(C) NO.
186/2003)
(ii) IAS RELATED TO CONSTRUCTION (I.A.Nos. 2198, 1888, 1911 AND
1912, 2306 AND 2307, 2308 AND 2309 IN IA NO. 1888, 2386 AND 2387,
2392, 2103, 2355- 2357, 2577-2578, 2575- 2576, 1894, 2497-2498,
2514- 2515, 2595-2596, 2600-2602, 2603, 2604-2605, 2606-2607, 2608-
2609, 2610-2611, 1938, 2684-2687, 2720-2721, 2758-2759, 2760-2761,
66059/2017 AND 66071/2017, 81981 AND 81982/2017, 134492 AND
134499/2017, 67457 AND 67458/2019, 128127, 134352/2020 AND 97884,
97894, 97887 AND 97899/2021) (APPLICATIONS FOR DIRECTIONS AND
MODIFICATION/CLARIFICATION OF COURT’S ORDER DATED 06/05/2002,
8/10/2009, 18/03/2004, INTERVENTION AND IMPLEADMENT, PERMISSION TO
FILE ADDITIONAL DOCUMENTS AND EXEMPTION FROM FILING O.T. AND
INTERIM STAY AND PERMISSION TO FILE REPLY AFFIDAVIT AND APPLNS.
RAISING OBJECTIONS AGAINST CEC REPORTS) “ONLY”
WITH
Diary No(s). 22109/2025 (IX-A)
FOR
FOR PERMISSION TO FILE PETITION (SLP/TP/WP/..) ON IA 133949/2025
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
133951/2025
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 133955/2025
FOR EXEMPTION FROM FILING O.T. ON IA 133957/2025
FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 216431/2025
FOR impleading party ON IA 253212/2025
FOR INTERVENTION/IMPLEADMENT ON IA 253212/2025
IA No. 216431/2025 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 133957/2025 - EXEMPTION FROM FILING O.T.
IA No. 253212/2025 - INTERVENTION/IMPLEADMENT
IA No. 133951/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
4
IA No. 133955/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES
IA No. 133949/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)
Date : 15-10-2025 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
Mr. K. Parameshwar, Sr. Advocate [A.C.]
Mr. M.V. Mukunda,Adv.
Ms. Kanti,Adv.
Mr. Shreenivas Patil,Adv.
Ms. Raji Gururaj,Adv.
Ms. Veda Singh,Adv.
Mr. Prasad Hegde,Adv.
Mr. Harish N. Salve, Sr. Adv. [A.C.] (N.P.)
Mr. A.D.N. Rao, Sr. Advocate [A.C.] (N.P.)
Ms. Aparajita Singh, Sr. Advocate [A.C.] (N.P.)
Mr. Siddhartha Chowdhury, Advocate [A.C.]
For Petitioner(s) :
Ms. Anitha Shenoy, Sr. Adv.
Ms. Srishti Agnihotri, Adv.
Ms. Ayushma Awasthi, AOR
Ms. Sanjana Thomas, Adv.
Ms. Tara Elizabeth Kurien, Adv.
Ms. Sadhana Madhavan, Adv.
Ms. Kavana Rao, Adv.
Ms. Anchal Kathed, Adv.
Mr. Chanchal Kumar Ganguli, AOR
M/S. Plr Chambers And Co., AOR
Mr. Syed Mehdi Imam, AOR
Mr. T. Harish Kumar, AOR
Mr. Yashraj Singh Deora, Sr. Adv.
M/S. Mitter & Mitter Co., AOR
Ms. Anupama Dhurve, Adv.
Mr. Priyesh Mohan Srivastava, Adv.
M/S. Lawyer’s Knit & Co, AOR
Petitioner-In-Person
For Respondent(s)/Applicant(s) :
Mr. Tushar Mehta, Solicitor General
Mr. Abhijit Kulkarni, Adv.
Mr. Rahul Garg, Adv.
Mr. Dhaval Mehrotra, AOR
5
Ms. Nisha Chavan, Adv.
Ms. Aditi Desai, Adv.
Ms. Aishwarya Bhati, A.S.G.
Ms. Ruchi Kohli, Sr. Adv.
Mr. Gurmeet Singh Makker, AOR
Ms. Suhasini Sen, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Baij Nath Patel, Adv.
Mr. Tanvir Ahmed,Sr.Adv.
Mr. Ekansh Mishra,AOR
Mr. G.S. Makker, AOR
Mr. S.N. Terdal, AOR
Dr. N. Visakamurthy, AOR
Dr. Abhishek Atrey, AOR
Mr. G.S. Makker, AOR
Mr. M.K. Maroria, AOR
Ms. Shibani Ghosh, AOR.
Mr. Rishad A. Chowdhury,Adv.
Ms. Sohini Sanyal,Adv.
Ms. Pallavi Langar, AOR
Mr. G.S. Makker, AOR
Mr. Gaurav Juneja,Adv.
Ms. Swastika Chakravarti,Adv.
Mimansha Durgapal,Adv.
For M/S. Khaitan & Co.
Mr. Pawanshree Agarwal, AOR
Mr. Nishit Agrawal, AOR
Mr. Guntur Prasad, AOR
Mr. M.K. Maroria, AOR
Ms. Ayushma, AOR
Mr. Awasthi, AOR
Arvind S. Avhad, AOR
Mr. Aaditya Aniruddha Pande, AOR
Ms. Shibani Ghosh, AOR
Ms. Rani Mishra, AOR
Ms. Hemantika Wahi, AOR
Mr. Amit Kumar, AOR
Mr. Shashi B. Upadhyay, AOR
Mr. E.M.S. Aman, AOR
Mr. Surya Kant, AOR
M/S. J.S. Wad And Co., AOR
6
Ms. Madhu Sikri, AOR
Mr. Ashok K. Mahajan, AOR
Ms. Sumita Ray, AOR
Mr. Sri Pal Singh, AOR
Ms. Jyoti Mendiratta, AOR
Mr. Kamal Mohan Gupta, AOR
Dr. Monika Gusain, AOR
Ms. Diksha Rai, AOR
Mr. Tarun Gupta, AOR
Ms. Ruchi Kohli, AOR
Ms. Sumita Hazarika, AOR
Ms. Sandhya Goswami, AOR
Ms. Shobha, AOR
Mr. V. Balachandran, AOR
Mr. Anil Nag, AOR
Mr. Praveen Jain, AOR
Mr. K. Rajeev, AOR
Mr. S.K. Sinha, AOR
Ms. Binu Tamta, AOR
Mr. Sarad Kumar Singhania, AOR
Group Captain Karan Singh Bhati, AOR
Mr. Naveen Chawla, AOR
Ms. A. Sumathi, AOR
Mr. Syed Mehdi Imam, AOR
Ms. Aishwarya Bhati, AOR
Ms. Suruchi Aggarwal, AOR
Mr. Satya Mitra, AOR
Mr. Aruneshwar Gupta, AOR
Ms. Sakshi Kakkar, AOR
Ms. Aruna Gupta,AOR
Ms. Nidhi Jaswal,AOR
Ms. Aruna Gupta,AOR
Ms. Nidhi Jaswal,AOR
Mr. K. Paarivendhan,AOR
Ms. Aruna Gupta,AOR
Mr. Sandeep Kr. Jha,AOR
Mr. Chandra Bhushan Prasad.AOR
Mr. Shrey Kapoor.AOR
Mr. G.S. Makker, AOR
Mr. Amrish Kumar, AOR
Ms. Anil Katiyar, AOR
Mr. Raj Bahadur Yadav, AOR
Mr. Sanjay Kumar Visen, AOR
7
Ms. Monika Gusain, AOR
Ms. Binu Tamta, AOR
M/S Mitter And Mitter And Co.,
Mr. Shekhar Kumar, AOR
Mr. M.C. Dhingra, AOR
Mr. Vishwajit Singh, AOR
Mr. Yashpal Singh Deora, AOR
Mr. Pravir Chaudhary, AOR
Mr. R.C. Kohli, AOR
Mr. T.V. George, AOR
Ms. Sharmila Upadhyay, AOR
Mr. Ambhoj Kumar Sinha, AOR
Ms. Madhu Sikri, AOR
Mr. Binay Kumar Das, AOR
Mr. Somnath Mukherjee, AOR
Mr. Ajit Sharma, AOR
Mr. Arun Kumar Beriwal, AOR
Ms. Kaveeta Wadia, AOR
Mr. Krishnanand Pandey, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Umesh U. Khaitan, AOR
Applicant In Person, AOR
Ms. Vijaylakshmi Menon, AOR
Mr. Ajay Pal, AOR
Mr. Manoj Kr. Mishra, AOR
Mr. Satyendra Kumar, AOR
Ms. S. Janani, AOR
Mr. Tejaswi Kr. Pradhan, AOR
Mr. Devashish Bharuka, AOR
Ms. Anuradha Mutatkar, AOR
Mr. Haresh Raichura, AOR
Dr. Surender Singh Hooda, AOR
Ms. Kiran Kr. Patra, AOR
Mr. Naveen R. Nath, AOR
Ms. Shobha, AOR
Mr. V.K. Verma, AOR
Ms. Prerna Mehta, AOR
Mr. K.V. Mohan, AOR
Mr. Guntur Pramod Kumar, AOR
Ms. Mayuri Raghuvanshi, AOR
Mr. Sunny Choudhary, AOR
Mr. Tarun Gupta, AOR
Mr. Kaushal Yadav, AOR
Mr. A. Karthik, AOR
Mr. Gaichangpou Gangmei, AOR
Mr. Raj Kishor Choudhary, AOR
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. Ashok Mathur, AOR
8
M/S. Parekh & Co., AOR
M/S. K J John And Co, AOR
Mr. V. Balachandran, AOR
Mr. S. C. Birla, AOR
Mr. Subrat Birla, Adv.
Mr. Shailendra Mishra, Adv.
Mr. Ram Swarup Sharma, AOR
Mr. T. Mahipal, AOR
Mr. Umesh Bhagwat, AOR
Mrs. M. Qamaruddin, AOR
Mr. H. S. Parihar, AOR
Ms. Baby Krishnan, AOR
Mr. P. R. Ramasesh, AOR
Ms. Adviteeya, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. P. N. Gupta, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. E. C. Agrawala, AOR
Mr. Kuldip Singh, AOR
Ms. Bina Madhavan, AOR
Ms. Pratibha Jain, AOR
Mr. Rajat Joseph, AOR
Mr. Gopal Prasad, AOR
Ms. Jyoti Mendiratta, AOR
Mr. S.. Udaya Kumar Sagar, AOR
Mr. Ranjan Mukherjee, AOR
Ms. Sharmila Upadhyay, AOR
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. B. Sunita Rao, 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
Mrs. Manik Karanjawala, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Prashant Kumar, AOR
9
Mr. Subodh Kr. Pathak, Adv.
Mr. Vinod K. Soni, Adv.
Mr. Pawan Kumar Sharma, Adv.
Mr. Veerla Sateesh Kumar, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. P. Parmeswaran, AOR
Ms. Sujata Kurdukar, AOR
Ms. Charu Mathur, AOR
Mr. A. Venayagam Balan, AOR
Mr. Sudarsh Menon, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Vikrant Singh Bais, AOR
Mr. Shiva Pujan Singh, AOR
Ms. K. V. Bharathi Upadhyaya, AOR
Mr. Sufyan Hasan, Adv.
Ms. Hema Malik, Adv.
Ms. D Poornima, Adv.
Ms. Pritama, Adv.
Dr. Sunita, Adv.
Ms. Shaivani Gupta, Adv.
Mr. Rajiv Mehta, AOR
Mr. Ejaz Maqbool, AOR
Mr. Rajesh, AOR
M/S. Corporate Law Group, AOR
Mr. Lakshmi Raman Singh, AOR
Mr. B V Deepak, AOR
Mr. T. N. Singh, AOR
Mr. C. L. Sahu, AOR
Ms. Sumita Hazarika, AOR
Ms. Abha R. Sharma, AOR
Mr. Abhishek Chaudhary, AOR
Mrs. Rekha Pandey, AOR
Mr. Gopal Singh, AOR
Mr. T. V. George, AOR
Mr. Krishnanand Pandeya, AOR
Mr. Neeraj Shekhar, AOR
Mr. Rajesh Maurya, Adv.
Mr. Kanishak Saini, Adv.
Mr. Ashok Kumar Rai, Adv.
Mr. Ujjwal Ashutosh, Adv.
Ms. Asha Gopalan Nair, AOR
Mr. Rajesh Singh, AOR
Mr. Hitesh Kumar Sharma, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Akhileshwar Jha, Adv.
10
Ms. Shreya Jha, Adv.
Ms. Niharika Dwivedi, Adv.
Ms. Swati Vishan, Adv.
Ms. Pulkit, Adv.
Mr. Varun Varma, Adv.
Mr. Mahi Pal Singh, Adv.
Mr. Ishank Ranjan, Adv.
Mr. Shubham Rajhans, Adv.
Mr. Prakhar Shukla, Adv.
Ms. Manisha Chawla, Adv.
Mr. Chaman Sharma, Adv.
Ms. Laveena Tak, Adv.
Mr. Sourabh Kumar Solanki, Adv.
Mr. Javed Raza, Adv.
Mr. Jatin Malik, Adv.
Mr. Ravinder Pal Singh, Adv.
Ms. Hemantika Wahi, AOR
Mr. Mohd. Irshad Hanif, AOR
Ms. Rifat Ara Butt, Adv.
Mr. Yahiya Bin Mohsin Al Kaseri, Adv.
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.
Ms. Ambali Vedasen, Adv.
Mr. Mata Prasad Pathak, Adv.
Mr. Mukesh Kumar Verma, Adv.
Mr. Arvind Kumar Tomar, Adv.
Mr. Rayi Peddi Raju, Adv.
Mr. Soumydeep Chatterjee, Adv.
Mr. Rajat Sinha Roy, Adv.
Ms. Sushma Suri, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. A. N. Arora, AOR
Mr. Irshad Ahmad, AOR
Mr. G. Prakash, AOR
Mr. E. M. S. Anam, AOR
Mrs. Bina Gupta, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Jitendra Mohan Sharma, AOR
Ms. Malini Poduval, AOR
Ms. C. K. Sucharita, AOR
Ms. Binu Tamta, AOR
11
Mr. Shibashish Misra, AOR
Mr. K. L. Janjani, AOR
Mr. Naresh K. Sharma, AOR
Ms. A. Sumathi, AOR
Mr. Jai Prakash Pandey, AOR
Mrs. Anjani Aiyagari, AOR
Mr. K. V. Vijayakumar, AOR
Mrs. Rani Chhabra, AOR
Ms. Divya Roy, AOR
Mr. Tarun Johri, AOR
Mr. Radha Shyam Jena, AOR
Mr. Ajit Pudussery, AOR
Mr. M. Yogesh Kanna, 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. Vikash Singh, AOR
Ms. Manika Tripathy, AOR
Mr. Apoorv Kurup, A.A.G.
Ms. Ankita Sharma, AOR
Mr. Arjun D Singh, Adv.
Ms. Ishika Neogi, Adv.
Ms. Supreeta Sharanagouda, AOR
Mr. Sharanagouda Patil, Adv.
Mr. Jyotish Pandey, Adv.
Ms. Ranu Purohit , AOR
Ms. Dharitry Phookan, 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
Dr. Surender Singh Hooda, AOR
Mr. Sunil Kumar Verma, AOR
Mr. Prakash Kumar Singh, AOR
Ms. Tanya Srivastava, AOR
Mr. Aniteja Sharma, AOR
Ms. Adarsh Nain, AOR
Mr. Guntur Pramod Kumar, AOR
Ms. Aishwarya Bhati, A.S.G.
Ms. Ruchi Kohli, Adv.
12
Mr. Gaurang Bhushan, Adv.
Mr. Baijnath Patel, Adv.
Mr. Sujay Pandey, Adv.
Mr. Amrish Kumar, AOR
Ms. Shivika Mehra, Adv.
Ms. Seema Bengani, Adv.
Mr. Arvind Kumar Sharma, Adv.
Ms. Purnima Krishna, AOR
Mr. M.f.philip, Adv.
Mr. Togin M. Babichen, Adv.
Ms. Aishwarya Bhati, A.S.G.
Mrs. Ruchi Kohli, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Jagdish Chandra Solanki, Adv.
Mr. Suhasini Sen, Adv.
Mr. Gaurang Bhushan, Adv.
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
Ms. Seita Vaidyalingam, AOR
Mr. Kumar Anurag Singh, Adv.
Mr. Anando Mukherjee, AOR
Mr. Shwetank Singh, Adv.
Ms. Anzu. K. Varkey, AOR
Ms. Astha Sharma, AOR
Mr. T. R. B. Sivakumar, AOR
Ms. Sugandha Anand , AOR
Mr. Avijit Mani Tripathi, AOR
Mr. T.k. Nayak, Adv.
Mr. Deeptakirti Verma, AOR
Ms. Usha Nandini V., AOR
Mr. Avneesh Arputham, AOR
Mr. Ankit Sharma, Adv.
Mr. Devadatt Kamat, Sr. Adv.
Mr. Pai Amit, AOR
13
Ms. Pankhuri Bhardwaj, Adv.
Mr. Abhiyudaya Vats, Adv.
Mr. Ajay Desai, Adv.
Mr. Nishanth Patil, AOR
M/S. Venkat Palwai Law Associates, AOR
Mr. Ajay Marwah, AOR
Mr. Ravindra S. Garia, AOR
Mr. Shashank Singh, Adv.
Mr. Karan Sharma, AOR
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.
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.
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. Tarun Gupta, AOR
Mr. Hirday Virdi, Adv.
Mr. Sidhant Ranta, Adv.
Mr. Vikas Malhotra, Adv.
Mr. Sameer Abhyankar, AOR
Mrs. Ripul Swati Kumari, Adv.
14
Ms. Yachna Sharma, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Sanjay Upadhyay, Sr. Adv.
Mr. Shubham Upadhyay, AOR
Mr. Vivek Gupta, AOR
Mr. Ajay Agarwal, A.A.G.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Ashiwan 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. Parth Awasthi, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Sanjeev Kumar, AOR
Mr. Shovan Mishra, AOR
Ms. Bipasa Tripathy, Adv.
Mr. Shlok Luthra, Adv.
Mr. Ashutosh Kumar Sharma, AOR
Ms. Suman Kukrety, AOR
Mrs. Aishwarya Bhati, A.S.G.
Ruchi Kohli, Sr. Adv.
Suhashini Sen, Adv.
Shyam Gopal, Adv.
Raghav Sharma, Adv.
Raman Yadav, Adv.
Dr. N. Visakamurthy, AOR
Mr. Tushar Mehta, Solicitor General
Mr. Pawanshree Agrawal, AOR
Ms. Aakriti Goel, Adv.
Ms. Kriti Jain, Adv.
Ms. Kamana Divya Sree, Adv.
15
Mr. P. S. Sudheer, AOR
Mr. Sunny Choudhary, AOR
Mr. Siddhartha Jha, AOR
Mr. Naved Anwar, Adv.
Mr. Vishvajeet Vijaykumar Shinde, Adv.
Ms. Sonia Sharma, Adv.
Mr. Jurrick Jassar, Adv.
Mr. Jazib Siddiqui, Adv.
M/s V. Maheshwari & Co., AOR
Mr. Mayank Aggarwal, AOR
Mr. Pradeep Kumar Aggarwal, Adv.
Mr. Vineet Yadav, Adv.
Mr. Amir Yadav, Adv.
Ms. Parul Shukla, AOR
Mr. Saday Mondol, Adv.
Ms. Shubhangi Pandey, Adv.
Ms. Ramya, Adv.
Mr. Abhishek Pandey, Adv.
Mr. Prashant Kumar Umrao, AOR
Mr. Arun K. Sinha, AOR
Mr. Atmaram S Nandkarini, Sr. Adv.
Ms. Sakshi Kakkar, AOR
Mr. Shakti Singh, Adv.
Mr. Alok Pandey, Adv.
Mr. Hitanshu Kaushal, Adv.
Mr. Aman Panwar, A.A.G.
Mr. Sanchit Garga, AOR
Mr. Kunal Rana, Adv.
Mr. Shashwat Jaiswal, Adv.
Mr. Salvador Santosh Rebello, AOR
Mr. Jaskirat Pal Singh, Adv.
Ms. Kritika, Adv.
Ms. Deepti Arya, Adv.
Ms. Arzu Paul, Adv.
Ms. Manisha Gupta, Adv.
Ms. Himanshi Nagpal, Adv.
Mr. Prashant Dixit, Adv.
Ms. Moulishree Pathak, Adv.
Ms. Pratiksha Singh, Adv.
Mr. Naveen Kumar, AOR
Mr. P. K. Manohar, AOR
Mr. Vinod Sharma, AOR
Ms. Surbhi Mehta, AOR
16
Mr. Rajeev Singh, AOR
Mr. Anurag Tandon, AOR
Mr. Tushar Mehta, Solicitor General
Mr. Balbir Singh, Sr. Adv.
Mr. Lokesh Sinhal, Sr. A.A.G.
Ms. Dr. Monika Gusain, Sr. Adv.
Mr. B.k. Satija, A.A.G.
Ms. Karishma Malani, A.A.G.
Mr. Akshay Amritanshu, AOR
Mr. Madhav Sinhal, Adv.
Mr. Rahul Khurana, Adv.
Mr. Nikunj Gupta, Adv.
Ms. Drishti Rawal, Adv.
Ms. Aakansha, Adv.
Ms. Ishika Gupta, Adv.
Mr. Sarthak Srivastava, Adv.
Mr. Mayur Goyal, Adv.
Ms. Seema Sindhu, Adv.
Ms. Kirti, Adv.
Mr. Sarthak Arya, Adv.
Mr. Omanakuttan K. K., AOR
Mr. Ajit Sharma, AOR
Mr. Avijit Roy, AOR
Mr. D. L. Chidananda, AOR
Mr. B. K. Pal, AOR
Mr. James P. Thomas, AOR
Mr. S. Gowthaman, AOR
Mr. A. Karthik, AOR
Mr. Rajiv Kumar Choudhry , AOR
Mrs. Aishwrya Bhati, A.S.G.
Mrs. Archana Pathak Dave, A.S.G.
Mr. Raj Bahadur Yadav, AOR
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. Md. Arshad, Adv.
Mr. Sachin Patil, AOR
Mr. Nishant Awana, AOR
Mr. Gs Awana, Adv.
17
Ms. Rini Badoni, Adv.
Ms. Pooja Chand Dwivedi, Adv.
Mr. Mayank Chaudhary, Adv.
M/s Nma Law Chambers, Adv.
Mr. Rajiv Shankar Dvivedi, AOR
Mr. Kumar Sameer, Adv.
Mr. S.k. Sarkar, Adv.
Ms. Sugandha Bhardwaj, Adv.
Mr. Bhushan, Adv.
Ms. Priya, Adv.
Ms. Snigdha Singh, Adv.
Ms. Sweta Singh, Adv.
Ms. Shalini Kaul, AOR
Mr. Sunil Kumar Sharma, AOR
Ms. Swati Ghildiyal, AOR
Ms. Neha Singh, Adv.
Mr. Siddharth Sharma, AOR
Mr. Gaurav Sharma, Sr. Adv.
Ms. Aruna Gupta, AOR
Mr. Ramesh Allanki, Adv.
Mr. Syed Ahmad Naqvi, Adv.
Mr. Francis Joseph Clement, Adv.
Mr. Ramchander Goud Vangala, Adv.
Mr. Yash Gupta, Adv.
Ms. Mamatha Ralla, Adv.
Mr. Aroah Kukala, Adv.
Ms. Prabha M.s. Jayaprasad Prasad, Adv.
Mr. Kadamuri Laxma Reddy, Adv.
Mr. Bellanagari Krishna Reddy, Adv.
Ms. Suryakjala Mummana, Adv.
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.
18
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
Ms. Kanishka Mittal, Adv.
Ms. Deepti Rathi, Adv.
Mr. Krishna Ballabh Thakur, AOR
Mr. Sravan Kumar Karanam, AOR
Mr. Kumar Nikhil, Adv.
Ms. G. Sushmita, Adv.
Applicant-in-person
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
Mrs. Pragya Baghel, AOR
Ms. Deepanwita Priyanka, AOR
Mr. Satyalipsu Ray, Adv.
Mr. Deepak Singh, Adv.
Mr. Raghvendra Kumar, AOR
Mr. Dinesh Chandra Pandey, AOR
Mr. Saurabh Rajpal, AOR
Mr. Himinder Lal, AOR
Mr. Rakesh Kumar, Adv.
Dr. Chidanand P. Mansur, Adv.
Ms. Shruti Jose, AOR
Mr. Durgesh Ramchandra Gupta, AOR
Miss Rangoli Seth, AOR
Mr. Gopal Balwant Sathe, AOR
Mr. Sarvam Ritam Khare, AOR
Mr. Kushagra Sharma, Adv.
Mr. Akarsh Khare, Adv.
19
Mr. K. M. Nataraj, 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. Santosh Ramdurg, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Ms. Sunieta Ojha, AOR
Mr. Anirudh Sanganeria, AOR
Mr. Chinmay Deshpande, Adv.
Mr. Shrey Kapoor, AOR
Ms. Anne Mathew, AOR
Mr. Yash S. Vijay, AOR
Mr. Adarsh Kumar Tiwari, AOR
M/S. Trust Legal, AOR
Mr. Kaushik Choudhury, AOR
Mr. Aravindh S., AOR
Mr. Aman Gautam, Adv.
Mrs. Kirti Renu Mishra, AOR
Mr. Atul Sharma, AOR
Ms. Lakshmi N. Kaimal, AOR
Mr. Subhasish Mohanty, AOR
Mr Rahul Jain, AOR
Mr. Sabarish Subramanian, AOR
M/S. Karanjawala & Co., AOR
M/S. Khaitan & Co., AOR
Mr. Abhishek Atrey, AOR
Dr. Abhishek Atrey, Adv.
Ms. Ishita Bist, Adv.
Ms. Ambika Atrey, Adv.
Mr. Navneet Gupta, Adv.
Ms. Mrinal Gopal Elker, AOR
Mr. Mukesh Kumar Verma, Adv.
Mr. Tushar Mehta, Solicitor General
Mr. Abhijit Kulkarni, Adv.
Mr. Rahul Garg, Adv.
Mr. Dhaval Mehrotra, AOR
20
Ms. Nisha Chavan, 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. K.m Nataraj, 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. Kapil Sibal, Sr. Adv.
Mr. Arunabh Choudhary, Sr. Adv.
Ms. Pallavi Langar, AOR
Ms. Pragya Baghel, Adv.
Mr. Ashish Jha, Adv.
Ms. Aparajita Jamwal, Adv.
Mr. Sujeet Kumar Chaubey, Adv.
Mr. Pankaj Sharma, Adv.
Mr. Saurabh Singh Chauhan, Adv.
Ms. Vidushi Singh, Adv.
Mr. Subham Bahuguna, Adv.
Mr. Himanshu Kumar, Adv.
Mr. Eshan Kumar Saxena, Adv.
Mr. Rajeev Kumar Dubey, AOR
Mr. Rajeev Maheshwaranand Roy, AOR
Mr. Vaibhav Niti, AOR
Mr. Naveen Kumar, AOR
Mr. V. N. Raghupathy, AOR
M/S. D.s.k. Legal, AOR
Mr. Prashanto Sen, Sr. Adv.
Ms. Shibani Ghosh, AOR
Ms. Rashi Goswami, Adv.
Ms. Aastha Mathur, Adv.
Ms. Sohini Sanyal, Adv.
Ms. Shibani Ghosh,Adv.
Mr. Rishad A. Chowdhury,Adv.
Ms. Sohini Sanyal,Adv.
Mr. Chandra Bhushan Prasad, AOR
21
UPON hearing the counsel, the Court made the following
O R D E R
[ 1 ] I.A.NOS.20650/2023 WITH I.A. NOS. 75033/23 & 199355/2024
1. We are disturbed by certain events that have taken place during the pendency of the present proceedings.
2. This Court is seized of a suo moto action pertaining to the illegal constructions and rampant felling of trees in the Corbett Tiger Reserve. The Court has been passing orders from time to time.
3. Initially, the Uttrakhand High Court had directed that an investigation be carried out by the Central Bureau of Investigation (CBI). Accordingly, CBI had conducted the investigation and an FIR also came to be filed.
4. The Court has been consistently monitoring the investigation and the CBI is submitting reports to Court. Parallely, the departmental proceedings are also under progress.
5. When the matter was listed before this Court on 08.09.2025, it was noticed that though the State Government had granted sanction in respect of the prosecution of all the officers except one, the Court had questioned the respondent(s)/State as to why special treatment was given to one officer. It appears that pursuant to the oral observations made by this Court on 08.09.2025, the sanction came to be granted on 16.09.2025.
6. On the next date of hearing i.e. on 17.09.2025, the Court was informed that the State Government had granted sanction for prosecution against the said officer under Section 218 of the 22 BNSS/Section 197 of the Cr.P.C. The Court also recorded that insofar as the sanction under Section 19 of the Prevention of Corruption Act, 1988 (for short, 'P.C. Act') is concerned, the State Government had forwarded the papers for sanction to the Union of India. We had directed the Union of India to consider the proposal submitted by the Government of Uttrakhand for grant of sanction under Section 19 of the P.C. Act.
7. It appears that after the sanction was granted on 16.09.2025, the said officer, namely, Shri Rahul filed Writ Petition (Crl) No.1220 of 2025 before the High Court. In the said proceedings, sanction order dated 16.09.2025 came to be challenged. The learned Single Judge of the Uttrakhand High Court vide order dated 14 th October, 2025 has admitted the matter and granted stay to the effect and operation of the sanction order dated 16.09.2025.
8. When this fact is brought to the notice of this Court by the learned Amicus Curiae, Shri Tanvir Ahmed, learned senior counsel, suo moto appeared on behalf of Shri Rahul. Shri Ahmed, learned senior counsel, submits that the sanction order dated 16.09.2025 is totally impermissible in law in view of two judgments by the Constitution Bench of this Court. It is submitted that the sanctioning authority did not have the jurisdiction to review the order dated 4th August, 2024, vide which sanction was refused and subsequently grant the sanction. It is therefore submitted that in these facts the said Shri Rahul was advised to file a petition before the High Court. Shri Ahmed, learned senior counsel, further states that the party is entitled to take recourse to a legal remedy available to him in law, if he is aggrieved by an illegal 23 order.
9. Shri Ahmed, learned senior counsel, states that the said Shri Rahul was watching the proceedings before this Court through video conferencing and therefore noticed the proceedings which were conducted before this Court on 08.09.2025 and 17.09.2025.
10. We are deeply perturbed by the approach of said Shri Rahul as well as the High Court of Uttrakhand. When the said Shri Rahul was continuously following the proceedings before this Court and was aware about the oral observations and the orders passed by this Court, nothing prevented him from intervening in these proceedings if he was of the view that any of the orders passed by this Court or any of the observations made by this Court prejudiced him. However, in the teeth of the sanction which was granted during the pendency of the proceedings before this Court, approaching the High Court to challenge an order virtually amounts to interference in the present proceedings. The High Court, no doubt, is a Constitutional Court and not inferior to this Court. However, in the judicial matters, when this Court is seized of the matter it is expected of the High Courts to keep their hands away. The learned Judge of the High Court does not even find it necessary to refer to the proceedings before this Court, though according to Shri Ahmed, learned senior counsel, the details of the present proceedings are mentioned in Writ Petition (Crl) NO.1220 of 2025, filed before the High Court.
11. In that view of the matter, we direct that the proceedings in Writ Petition (Crl) No.1220 of 2025, pending before the High Court, are withdrawn from the High Court of Uttrakhand and transferred to 24 this Court. To be heard along with this matter. The High Court of Uttrakhand is directed to transfer the records of Writ Petition (Crl) NO.1220 of 2025 to this Court forthwith.
12. Until further orders, the order dated 14.10.2025 passed by the High Court of Uttrakhand in Writ Petition (Crl) No.1220 of 2025 shall stand stayed.
13. We also issue notice to Shri Rahul (IFS), Chief Conservator of Forests, (Information Technology), Forest Headquarters, 85, Rajpur Road, Dehradun-248001, to remain present before this Court on 11.11.2025 and show cause as to why an action for committing contempt of this Court be not initiated against him.
14. List on 11.11.2025
15. The Registrar concerned of this Court shall ensure that the notice is served to the noticee/Shri Rahul through the Chief Administrative Officer in the office of the District Judge, Dehradun.
[ 2 ] I. A. NOS. 153500 & 153501 OF 2024 WITH I.A. NO. 153502 OF 2024 AND I.A. NO. 214893 OF 2025 AND I.A. NOS. 252324 & 252325 OF 2025 List on 17.10.2025.
[3] I.A. NOS. 251558, 252948 & 252949 OF 2025 List on 17.10.2025.
[4] I.A. NO. 117204 OF 2024 (CEC REPORT NO. 5 OF 2024) & [4A] ISSUE REGARDING ORDER DATED 16.04.2025 25 PASSED IN W.P.(C)NO. 4677 OF 1985
1. Heard Mr. K. Parameshwar, learned Amicus Curiae and Ms. Aishwarya Bhati, learned Additional Solicitor General of India, at length.
2. Hearing concluded.
3. Judgment reserved.
4. Written submission/notes, if any, be filed by 17.10.2025.
[5 ] IA No. 218391/2024 (CEC REPORT NO. 19 OF 2024) WITH SLP(C) DIARY NO. 22109 OF 2025 (Item No.27.1)
1. Permission to file special leave petition(s) is granted.
2. I.A. No.216431/2025 is allowed at the risk of the petitioner(s).
3. The Special Leave Petition ....@ Diary No. 22109/2025 challenges the order passed by the Division Bench of the High Court of Judicature at Bombay, dated 20.02.2025. vide which a public interest litigation filed by one Nagrik Chetna Manch came to be rejected. As the organization seeks to close down permanently, the present petitioners who were not parties before the High Court have filed this Special Leave Petition.
4. We have heard Ms. Anitha Shenoy, learned senior counsel for the petitioners and Shri Tushar Mehta, learned Solicitor General of India, appearing for the Pune 26 Municipal Corporation/Res. No.1.
5. The petitioners have raised a concern that the proposed project of the D.P. Road would cut the Vetal Hill/Law College Hills. Ms. Shenoy, learned senior counsel, submits that the expert body appointed by the respondent No.1 itself has observed that before the report is submitted the four seasons environmental impact assessment should be done. She further submits that in view of the orders passed by this Court in the case of Ashok Kumar Sharma, Indian Forest Service (Retd) & Ors. v. Union of India and Another , (W.P.(C) No.1164/2023) rendered on 04.03.2025, the work of identification of t he forests has already commenced in Pune. She therefore submits that if the Experts Committee finds the said area to a forest area then the clearance under Section 2 of the Forest Conservation Act would also be required.
6. We find that in view of the orders dated 02.11.2020 passed by the learned National Green Tribunal (NGT), a similar alignment has been found to be requiring Environment Clearance (hereinafter referred to as the ‘EC’). The said order was upheld by this Court vide order dated 09.07.2021.
7. Shri Tushar Mehta, learned Solicitor General of India, fairly states that the respondent does not have any objection to carry out Environmental Impact Assessment (EIA) and apply for EC. He further submits that in fact an application for EC was made on Parivesh Portal of the 27 Ministry of Environment, Forest and Climate Change. however, the status on the portal shows that the project does not fall under the category wherein EC is required.
8. Be that as it may, since for a similar alignment the NGT by order dated 02.11.2020 has found EC to be necessary, which order has been upheld by this Court o n 09.07.2021, we direct that the project shall not commence unless EC is granted by the State Environment Impact Assessment Authority (SEIAA).
9. Taking into consideration that the project is pending for a long period, we direct SEIAA to decide the application of the petitioner herein for grant of EC within a period of three months from the date of making it.
10. The Special Leave Petition is, accordingly, disposed of. Pending application(s), if any, shall stand disposed of.
11. I.A. No.253212/2025-Application for Intervention, is disposed of. However, we clarify that we have not considered the issue in the writ petition filed by the applicant, which is pending before the High Court. The High Court would decide the same in accordance with law, on its own merits.
12. We are informed by Shri Abhijit Kulkarni, learned counsel assisting Shri Tushar Mehta, learned Solicitor General, that the first project in respect of which EC was found to be necessary has been abandoned for the present by the Corporation and in substitution thereof the present 28 project is being implemented.
13. The parties would be entitled to raise their objections before the SEIAA.
14. IA No. 218391/2024 (CEC REPORT NO. 19 OF 2024) is, accordingly, disposed of.
[6] I.A. NOS. 244339 & 244340 OF 2025 List after the pronouncement of judgment in I.A.Nos.20650/2023 etc. [7] I.A. NOS. 231704, 231707 & 231709 OF 2025 We are not inclined to entertain these applications. The applications are, accordingly, dismissed. [8] I.A. NOS. 205624 & 205625 OF 2025 Not taken up for hearing.
[9] WRIT PETITION (CIVIL) NO. 202 OF 1995 (Aravali Batch)
(i) I.A. NO. 105701 OF 2024 (CEC REPORT NO. 03/2024)
(ii) I. A. NOS. 828, 839, 840, 850, 853-854, 855-856, 866- 868, 869-870, 871-872, 873-874, 875-876, 877-878, 879-880, 881-882, 891-892, 900, 905, 1488, 1590, 1612-1613, 1700, 1701, 1702, 1703, 2007-2008, 2138-2139, 2205, 2445, 2536, 2567, 2574, 2636, 2658-2659, 2719, 2761, 2765, 2766, 2767, 2768-2769, 128672 and 128673/2019 IN 2858/2010, 2872-2873, 2932, 2933, 2934, and 3086/2010, 3089-3090/2011, 3091, 3137, I.A. D. NO. 76048/2009, 3597, I. A. D. No. 76051/2009, 3605, 3606, 3811-3812/2014, 3815, 32330/2021 AND 40279/2021 &
(ii) I.A. RELATED TO CONSTRUCTION 29 I.A. NOS.1276-1277 [Second Monitoring Report dt. 28.10.2002 of CEC regarding large scale illegal mining of stones in the forest area in aravali hills around kot village located off the road mid-way between ballabgarh-sohna road near dhauj, and Applications for Impleadment, Intervention, Directions, Modification/directions of court’s order dt. 30.10.2002, Clarification/Modification of Order’s dated 29.10.2002 AND 09.12.2002, 16.12.2002, Permission, permission to file additional affidavit/documents, exemption from filing O.T., Clarification/Modification of Order’s dated 08.10.2009 and applications for recalling of Court’s Order dated 12.12.2018 in I.A. NO. 2858/2010
(iii) 828/02 in W.P.(C) No. 202/1995 and 833/02, 834- 835/02, 837/02, 846-847/02, 893-894/02, 901-902/03, 903- 904/03 in 828/02, 1310/05 in 833/02, 1329/05 in 1310/05, 1331/05 in 1310/05, 1450-1452/05 in 1310/05, 2447/08 in 828/02, 2602/09 in 828/02, 2758-2759/09 in 828/02, 2803/10 & 3210/11 in 2758-2759/09, 2814/10 in 1310/05, 2834, 2836/10 in 1310/05, 2837, 2839/10 in 1310/05, 2840/10 in 2814/10, in 828/02 in 828/02, 2883-2885/10 in 1310, 2887- 2889/10 in 1310, () 2891, 2893/10, 3125/11 in 2877-2879/10, 3129/11 in 2874-2876/10, alongwith Rajasthan Mining, 3281/11 in 2834-2836, 3296/11 in 1310(fresh), 3361-3362/12, 3394, 3396/12 in 1310, 3397/12 in 828, 3919-3920/2015 in 2891-2893, 3951 in 834-835, 3952 in 2814-2815 in 1310 I.A.No. 3957 In I.A.No. 828 In W.P.(C)No. 202 OF 1995 I.A.No. 27190 AND 46116 of 2019, 49985/2019 (App. For O/T) in I.A. no. 3361-3363, 50600, 50604, 57647/2019, 57468, 57653/2019, 60991, 60995, 60999/2019, 141355/2019 in I.A. NO. 50600 AND 50610 OF 2019, 153523 AND 153524/2019 in I. A. No. 828 [Second Monitoring Report dated 28.10.2002 of Central Empowered Committee and Applications for Further Directions, Modification/Clarification of Order dated 30.10.2002 and Amendment of I.A.No. 833, Impleadment, Modification/Clarification of Order dated 29/30.10.2002, Modification/Clarification, Exemption from filing O.T., Modification/ Directions, Directions, Intervention, Clarification/Modification of Order dated 08.04.2005, Interim Directions, Stay, Modification of Order dated 19.02.2010 , Permission to file Additional Documents and Early Hearing of I.A.No. 828] &
(iv) I.A. NOS. 110282, 110283, 111437 & 111438 OF 2025 &
(iv) (a) I. A. NOS. 89008 AND 89010 OF 2025 WITH I.A. NO. 139000 OF 2025 30 & (iv(b) I.A. NO. 221400 OF 2025 &
(v) I.A. Nos. 123463, 123464 of 123465 OF 2025 WITH I.A. Nos. 123488, 123489 & 123490 OF 2025 WITH I.A. Nos. 123668, 123669 & 123670 OF 2025 WITH I.A. Nos. 123997, 123998 & 123999 OF 2025 IN I.A. Nos. 2825-2827 OF 2010 &
(vi) I. A. NOS. 107906 AND 107909 OF 2023 &
(vii) I. A. NOS. 112525, 112526 AND 112527 OF 2023 &
(viii) I. A. NOS. 87544, 87550 AND 91723 OF 2023 &
(ix) I. A. NOS. 69040, 69044 AND 69050 OF 2024 &
(x) I. A. NOS. 8156, 8157 AND 8155 OF 2024 &
(xi) I.A. NOS. 123906, 123914, 123923 & 123924 OF 2025 List on 11.11.2025.
(NARENDRA PRASAD) (ANJU KAPOOR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR
31
ITEM NO.806 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(s)(Civil) No(s). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 15-10-2025 This petition was mentioned today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE K. VINOD CHANDRAN For Petitioner(s) :
Mr. Pranav Sachdeva, Adv. For Respondent(s) :
Mr. P. S. Sudheer, AOR Ms. Ankita Sharma, AOR UPON being mentioned, the Court made the following O R D E R SLP(C) No. 37511 of 2013 As prayed, list this matter alongwith other applications in W.P.(C) No. 202 of 1995, which are slated to be listed on 11.11.2025.
(DEEPAK SINGH) (ANJU KAPOOR)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
32