Supreme Court - Daily Orders
M/S. Lg Polymers India Pvt. Ltd. vs The State Of Andhra Pradesh on 30 April, 2021
Bench: Uday Umesh Lalit, Indira Banerjee, K.M. Joseph
1
ITEM NO.4 COURT NO.3 SECTION XII-A
(HEARING THROUGH VIDEO CONFERENCING)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos.6600-6603/2021
(Arising out of impugned final judgment and order dated 06-04-2021
in WPPIL No.112/2020, 06-04-2021 in WPPIL No.117/2020, 06-04-2021
in WPPIL No.119/2020, 06-04-2021 in WPPIL No.147/2020 passed by the
High Court Of Andhra Pradesh At Amravati)
M/s. LG POLYMERS INDIA PVT. LTD. Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R.; IA No.58412/2021 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.58413/2021 – FOR
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 30-04-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Anuj Berry, Adv.
Mr. Chaitanya Safaya, Adv.
Mr. P.S.S. Bhargava, Adv.
Mr. S.S. Shroff, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Mukul Rohatgi, learned Senior Advocate appearing for the petitioner has principally raised questions regarding Direction No.5 issued by the High Court in the judgment under challenge. Signature Not Verified
Mr. Rohatgi submits that according to the Government circular, Digitally signed by Dr. Mukesh Nasa Date: 2021.04.30 20:36:54 IST Reason: the compensation disbursed to the heirs of those who lost their lives and to those who sustained injuries, was to the tune of 1 2 Rs.37.1 Crores. In any case, Rs.50 Crores stand deposited by the petitioner pursuant to the directions issued by the National Green Tribunal.
Mr. Rohatgi, therefore, submits that Direction No.5 should not have been issued by the High Court.
Issue notice, returnable on 07.05.2021.
Since two matters are pending in this Court and appearances have been entered on behalf of the concerned respondents, service upon the learned counsel representing said respondents shall be taken to be service upon the concerned respondents in the present matter.
In addition, notice be served upon Mr. Mahfooz A. Nazki, learned Advocate who normally appears for State of Andhra Pradesh. Intimation shall additionally be given to Mr. Y.V. Ravi Prasad, learned Senior Advocate, appointed as Amicus Curiae by the High Court.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER
2