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Supreme Court - Daily Orders

Karuna Society For Animals & Nature&Ors vs Union Of India . on 10 December, 2014

Bench: Chief Justice, Madan B. Lokur, A.K. Sikri

                ITEM NO.10                     COURT NO.1                SECTION PIL

                                    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.   154/2012

                KARUNA SOCIETY FOR ANIMALS & NATURE&ORS                  Petitioner(s)

                                                       VERSUS

                UNION OF INDIA & ORS.                             Respondent(s)
                (With appln. for interim relief, impleadment, and office report
                and office report)
                (FOR FINAL DISPOSAL)

                WITH
                W.P.(C) No. 19/2014
                (With appln.(s) for permission to appear and argue in person
                and appln.(s) for seeking permission to file additional
                documents)

                      Date : 10/12/2014 These petitions were called on
                                         for hearing today.

                CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE MADAN B. LOKUR
                              HON'BLE MR. JUSTICE A.K. SIKRI


                                          Attorney General For India (NP)

                For Petitioner(s)       Mr. Shyam Divan, Sr. Adv.
                                        Mr. Pratap Venugopal, Adv.
                                        Ms. Supriya Jain, Adv.
                                        for M/s. K.J. John & Co.,Adv.

                                        Mr. S.N. Bhardwaj, Adv.
                                        ( Petitioner-in-person)

                For Respondent(s)       Mr. Sibo Sankar Mishra,Adv.

                CPCB                    Mr. Vijay Panjwani,Adv.
                                        Ms. Madhukar Panjawani, Adv.
Signature Not Verified

Digitally signed by
                                        Ms. C. K. Sucharita,Adv.
Charanjeet Kaur
Date: 2014.12.12
18:10:54 IST
Reason:
                AIPMA                   Mr.   V. Shekhar, Sr. Adv.
                                        Mr.   Kundan Kumar Mishra,Adv.
                                        Mr.   A.V. Muthu Kumar, Adv.
                                        Ms.   Pankhuri Jaiswal, Adv.
Jharkhand        Mr. Gopal Prasad,Adv.
                 Mr. Jayesh Gaurav, Adv.

Karnataka        Mr. V.N. Raghupathy,Adv.

                  Mr. Irshad Ahmad,Adv.

                  Mr. Abhijit Sengupta,Adv.

                  Mr. Surya Kant,Adv.

                 Mr. Sanjiv Sen,Sr. Adv.
                 Mr. Dev J Roy, Adv.
                 Mr. P. Parmeswaran,Adv.

Punjab           Mr. Ajay Bansal, AAG
                 Mr. Jagjit Singh Chhabra, Adv.
                 Mr. Gaurav, Adv.

                 Mr. B. S. Banthia,Adv.

                 Mr. Kamal Mohan Gupta,Adv.

Assam            Ms.   Riku Sarma, Adv.
                 Mr.   navnit Kumar, Adv.
                 Ms.   Aplksha Sharan, Adv.
                 for   M/s Corporate Law Group,Advs.

                 Ms. Bina Madhavan,Adv.

Gujarat          Ms. Hemantika Wahi,Adv.
                 Ms. Jesal, Adv.
                 Ms. Puja Singh, Adv.

                 Ms. Pragati Neekhra,Adv.

UOI              Mr.   J.S. Attri, Sr. Adv.
                 Ms.   S.K. Bajwa, Adv.
                 Mr.   A. Mukherjee, Adv.
                 Mr.   Shreekant N. Terdal,Adv.

West Bengal      Mr. Soumitra G Chaudhuri, Adv.
                 Mr. Anip Sachthey,Adv.

Rafjasthan       Mr. Shiv Mangal Sharma, AAG.
                 Mr. Shrey Kapur, Adv.
                 Ms. Ruchi Kohli, Adv.

Andhra Pradesh   Mr. Guntur Prabhakar, Adv.
                 Ms. Prerna Singh, Adv.
Maharashtra          Ms. Asha Gopalan Nair, Adv.

Haryana              Mr. Manjit Singh, AAG
                     Ms. Nupur Choudhary, Adv.
                     Ms. Vivekta Singh, Adv.


    UPON hearing the counsel the Court made the following
                          O R D E R

Pursuant to our order dated 18.11.2014, Shri T.K. Anil Kumar, IAS, Secretary, Urban Development Department, Government of Karnataka, Shri K.C. Yathish Kumar, Joint Commissioner, BBMP, Bangalore are present before us.

Shri T.K. Anil Kumar, assures us that he will take all effective steps to implement the Plastic Waste (Management and Handling) Rules, 2011 for the purpose of disposal of this case.

The personal presence of the officers of the State of Karnataka is dispensed with.

List the matter(s) before the Social Justice Bench.



   [ Charanjeet Kaur ]                    [ Vinod Kulvi ]
      Court Master                        Asstt. Registrar