Supreme Court - Daily Orders
The State Of Bihar vs Pawan Kumar on 30 May, 2022
Bench: B.R. Gavai, Hima Kohli
Civil Appeal Nos. 3661-3662/2020
ITEM NO.30 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 3661-3662/2020
THE STATE OF BIHAR & ORS. Appellant(s)
VERSUS
PAWAN KUMAR & ORS. Respondent(s)
(IA No. 1753/2022 - APPLICATION FOR PERMISSION
IA No. 167322/2021 - APPLICATION FOR PERMISSION
IA No. 152114/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 47509/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 68075/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 46824/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 63521/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 43428/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 159424/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 156591/2021 - CLARIFICATION/DIRECTION
IA No. 155246/2021 - CLARIFICATION/DIRECTION
IA No. 154733/2021 - CLARIFICATION/DIRECTION
IA No. 47768/2022 - CLARIFICATION/DIRECTION
IA No. 163455/2021 - DISCHARGE OF ADVOCATE ON RECORD
IA No. 160960/2021 - EARLY HEARING APPLICATION
IA No. 115437/2020 - EX-PARTE AD-INTERIM RELIEF
IA No. 163457/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 115442/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 156592/2021 - EXEMPTION FROM FILING O.T. IA No. 46828/2022 - EXEMPTION FROM FILING O.T. IA No. 115441/2020 - EXEMPTION FROM FILING O.T. IA No. 155249/2021 - EXEMPTION FROM FILING O.T. IA No. 17968/2021 - EXEMPTION FROM FILING O.T. IA No. 47771/2022 - EXEMPTION FROM FILING O.T. IA No. 43430/2022 - EXEMPTION FROM FILING O.T. IA No. 152115/2021 - EXEMPTION FROM FILING O.T. IA No. 3909/2022 - EXEMPTION FROM FILING O.T. IA No. 47510/2022 - EXEMPTION FROM FILING O.T. IA No. 130609/2020 - INTERVENTION APPLICATION IA No. 17966/2021 - INTERVENTION APPLICATION IA No. 14978/2021 - INTERVENTION APPLICATION IA No. 152111/2021 - INTERVENTION/IMPLEADMENT IA No. 3906/2022 - INTERVENTION/IMPLEADMENT Signature Not Verified IA No. 47506/2022 - INTERVENTION/IMPLEADMENT Digitally signed by Rajni Mukhi IA No. 156589/2021 - INTERVENTION/IMPLEADMENT Date: 2022.06.01 17:51:07 IST Reason:
IA No. 68074/2022 - INTERVENTION/IMPLEADMENT IA No. 26899/2021 - INTERVENTION/IMPLEADMENT 1 Civil Appeal Nos. 3661-3662/2020 IA No. 46823/2022 - INTERVENTION/IMPLEADMENT IA No. 154731/2021 - INTERVENTION/IMPLEADMENT IA No. 47760/2022 - INTERVENTION/IMPLEADMENT IA No. 11770/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 31813/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 115436/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 17469/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 3908/2022 - STAY APPLICATION) Date : 30-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MS. JUSTICE HIMA KOHLI For Parties Mr. Atmaram N.S. Nadkarni, ASG Mr. Rishi K. Awasthi, Adv.
Mr. Azmat Hayat Amanullah, AOR Mr. Piyush Vatsa, Adv.
Mr. Prashant Kumar, Adv.
Mr. Tirupati Gaurav S., Adv.
Mr. Rajiv Shankar Dvivedi, AOR Mr. Vanshdeep Dalmia, AOR Suchakshu Jain, Adv.
Ms. Aishwarya Bhati, ASG Mr. Rajeev K.Ranjan,Adv Ms. Archana Pathak Dave,Adv Mr. Bimal Roy Jad,Adv Ms. Suhashini Sen, Adv.
Mr. Gurmeet Singh Makker, AOR Mr. Arvind Kumar, Adv.
Mr. Aditya Singh, AOR Mr. Shubham Singh, Adv.
Mr. Dharmendra Kumar Sinha, AOR Ms. Savita Singh, AOR Mr. Rohit Kumar Singh, AOR Mr. Rajat Mittal, AOR Mr. Siddhant Buxy, AOR 2 Civil Appeal Nos. 3661-3662/2020 Mr. Pinaki Misra, Sr. Adv.
Mr. Pankaj Bhagat, AOR
Mr. Kripa Shankar Prasad, Adv.
Ms. Ritu Rajkumari, Adv.
Mr. Aakash Sirohi, AOR
Mr. Ansar Ahmad Chaudhary, AOR
Mr. Sumit Kumar Sharma, Adv.
Ms. Shehla Chaudhary, Adv.
Md. Anas Chaudhary, Adv.
Ms. Rita Jha, AOR
Ms. Nishtha Kumar, AOR
Mr. Ankit Kumar Lal, AOR
Mr. Anand Varma, AOR
Mr. Santosh Mishra, Adv.
UPON hearing the counsel the Court made the following O R D E R We have heard Mr. Atmaram N.S. Nadkarni, learned Additional Solicitor General appearing for the appellant(s), Mr. Vanshdeep Dalmia, learned counsel appearing on behalf of respondent(s) and Mr. Pinaki Mishra, learned senior counsel appearing for intervenor. Taking into consideration the mining issues in the State of Bihar, we had issued certain directions vide order dated 10 th November, 2021 setting down time lines as to within how much period the draft DSRs will be prepared by the sub-divisional committees as directed by us. We had also fixed a time line for the SEAC as well as SEIAA within which period they will consider the said DSRs.
The matter again came up before this Bench to consider various interlocutory applications. A detailed order again came to be 3 Civil Appeal Nos. 3661-3662/2020 passed on 18th January, 2022. Vide another order dated 31 st March, 2022, we had extended the interim order for a further period of eight weeks.
Now, it is a common ground that DSRs have been granted final approval by SEAC as well as SEIAA.
Though it is contended by Shri Dalmia and Shri Mishra that the said DSRs are not free from flaws, we do not find necessary to go into the said issues at this stage. The parties are always at liberty to take recourse to such remedies as are available in law.
However, now since the DSRs have been finalised in pursuance to our order dated 10th November, 2021, there should be no impediment for the State of Bihar to proceed further for inviting tenders or auction of sand blocks in accordance with the DSRs which have already been approved.
With these observations, we post the matter for further orders on 11th August, 2022.
(NEETA SAPRA) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 4