Supreme Court - Daily Orders
Alla Venkata Gopala Krishna Rao vs Union Of India on 20 July, 2016
Bench: Jagdish Singh Khehar, Kurian Joseph, Arun Mishra
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION(CIVIL) NO.116 OF 2016
Alla Venkata Gopala Krishna Rao and others ..Petitioners
versus
Union of India and others ..Respondents
O R D E R
The petitioners have approached this Court by invoking writ jurisdiction under Article 32 of the Constitution of India, seeking directions with reference to the construction of two projects, namely, Palamuru – Ranga Reddy LIS and Dindi LIS, contemplated in the Government Order No. 105 dated 10.06.2015, and Government Order No. 107 dated 11.06.2015.
Since the issue raised by the petitioners, was not being dealt with, this Court called upon the respondents to tender their response. In the counter affidavit filed by the State of Andhra Pradesh, it has been asserted in paragraph 27, that the State of Andhra Pradesh vide its letter dated 5.5.2016, has already requested the Union of India, to convene a meeting of the Apex Council, as early as possible, for discussing the issues pending with regard to the new projects being undertaken by respondent no.4 – the State of Telangana.
During the course of hearing, learned counsel for the Signature Not Verified rival parties have invited our attention to Section 84 of the Digitally signed by PARVEEN KUMAR Date: 2016.07.21 17:27:56 IST Reason: Andhra Pradesh Reorganisation Act, 2014, so as to contend, that the jurisdiction in the matter vests with the Apex Council. Learned 2 counsel for the rival parties accordingly commend us to convening of a meeting of the Apex Council, constituted under Section 84 of the Andhra Pradesh Reorganisation Act, 2014, to take into consideration, the issues with reference to the two projects raised by the petitioners.
It has also been brought to our notice, that the Apex Council came to be constituted through a notification in the Gazette of India, Extraordinary, dated 29.05.2014, and that, the Krishna River Management Board was likewise constituted, through a notification in the Gazette of India, Extraordinary, dated 28.5.2014.
In the above view of the matter, we are satisfied in directing the convening of the meeting of the Apex Council, as expeditiously as possible. The Apex Council shall examine the issues with reference to the construction of two projects, referred hereinabove, after affording an opportunity of hearing, to the concerned State parties.
All issues including the issue of jurisdiction raised by the learned counsel representing the State of Telangana, are kept open.
Disposed of in the aforesaid terms.
…...................J. [JAGDISH SINGH KHEHAR] …...................J. [KURIAN JOSEPH] NEW DELHI; …...................J. JULY 20, 2016. [ARUN MISHRA] 3 ITEM NO.9 COURT NO.3 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Civil) No(s). 116/2016 ALLA VENKATA GOPALA KRISHNA RAO AND ORS Petitioner(s) VERSUS UNION OF INDIA AND ORS Respondent(s) (with appln. (s) for directions and office report) Date : 20/07/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Venkateswara Rao Anumolu,Adv. Mr. Prabhakar Parnam, Adv.
For Respondent(s) Mr. A.K. Ganguli, Sr. Adv.
(State of AP) Mr. D. Srinivas, AG Mr. G. Umapathi, Adv.
Mr. G. Pramod Kumar, Adv. Ms. A.K. Anuradha Ganguli, Adv. Mr. Guntur Prabhakar,Adv.
Mr. C.S. Vaidyanathan, Sr. Adv. Mr. Vidya Sagar, Sr. Adv. Mr. V. Ravinder Rao, Adv. Mr. Krishnamurthi Swami,Adv. Mr. Nikhil Swami, Adv.
Mr. S.W.A. Qadri, Adv.
Ms. Pragya Baghel, Adv.
Mr. S.S. Rawat, Adv.
Mr. Vikas Bansal, Adv.
Mr. Akash Jindal, Adv.
Ms. A.S. Luthra, Adv.
for Mr. D.S. Mahra, AOR UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.
(Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS
[signed order is placed on the file]