Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 4 August, 2014
\230m 1
ITEM NO.MM COURT NO.7 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.828/02 in WP)No.202/1995 and 839/02, 840/02, 850/02,
853-854/03, 855-856/03, 866-868/03, 869-870/03, 871-872/03,
873-874/03, 875-876/03, 877-878/03, 879-880/03, 881-882/03,
891-892/03, 900/03, 905/03, 1276-1277/04, 1465/05, 1488/06 in
891-892/03, 1590/06 in 828/02, 1612-13/06, 1700/06 in 873-74/03,
1701/06 in 875-76/03, 1702/06 in 879-80/03, 1703/06 in 881-82/03,
2007-2008/07 in 1612-13/06, 2138-2139/07 in 891-92/03, 2205/08 in
1612-13/06, 2417/08 in 1465/05, 2426-2427/08 in 828/02, 2445/08 in
873-874/03, 2536/09 in 828/02, 2567/09 in 828/02, 2574/09 in
875-876/03, 2636/09 in 879-880/03, 2658-2659/09 in 828/02, 2719/09
in 1488/06, 2761/09 in 1612-1613/06, 2765/09 in 873-874/03, 2766/09
in 879-880/03, 2767/09 in 875-876/03, 2768-2769/09 in 828/02,
D.Nos.76048/09 and 76051/09 in 1465/08, 2932/10, 2933/10, 2934/10,
3091/11 in 850, 3137/11 in D76048, 3597/13 in D76048/09 with
SLP)No.19628-19629/09 with 21833/09, CC No.18235/2011, CC
No.16157/2011, SLP)No.729-731/2011, SLP)No.19042/2012, 2872-2873/10
in WP)No.202/95, 3086/11 in 2872-2873, 3605/13 in 1590, 3606/13 in
875-876 and WP)No.227/2009 with I.A.No.1785/03 in WP)No.4677/1985
and 1967/06, 2152/07, 2443/09, 2168/07 in 1785/03, 2443/09 in
2168/07, 2186/07 in 1785/03, 2444/09, 2198/06 @ CP)No.125/06,
I.A.No.2269/08, 2270/08 in 1785/03, C.P.(C)No.186/03,
I.A.No.1866/00, 1858-59/04 in 1785, 1866/05, 1888/05, 1891-1893/05,
1895/05, 1896/05, 1906/05, 1907/05, 1911-1912/06, 1937/06 in 1785,
1938/06 in 1901-1904 in 1785/03, 2306-2307/08, 2308-2309/08,
2310/08, 1968/06, 2334-2335/08, 2336/08, 2377-80/08 in 1785/03,
D58737/09 in WP)No.4677/1985, 2374-2376/09, 2381-2384/09, 2382 in
1785/03, 2383-84/09, 2386-87/09, 2390/09, 2392/09 in 1785/03,
2415/09 in 2186 in 1785/03, 2450/10, 2454/10, 2455/10 in 1785/03,
2355-2357/09 in WP)No.4677/1985, D75191/09 in 1785/03, WP) No.624,
661 and 428/2002 with CP)No.568/2002 and 542/2004 in
WP)No.428/2002, WP)No.410/2002, SLP)No.12498-12499/2010,
SLP)4506-4507/2013, 9623/2008, 30693/2008 & 9624/2008,
SLP)No.5044-5045/2010 with CC No.5816-5817/2010, WP)No.688/2013,
2310-2311/08 in WP)No.202/1995, 3780-3782/2014, 2858/10 in
WP)No.202/95, 3089-3090/11 in 2858 (Haryana Mining Matters with
issues related to (a) PLPA (b) Construction cases and see illegal
mining]
I.A.No.828/02 in WP)No.202/1995 and 833/02, 834-835/02, 837-838/02,
846-847/02, 893-894/02, 901-902/03, 903-904/03 in 828/02,
1310-1310A/05 in 833/02, 1329-1330/05 in 1310/05, 1331-1332/05 in
1310/05, 1450-1452/05 in 1310/05, 2086/07 in 1329-1330/05, 2447/08
Signature Not Verified
in 828/02, 2602/09 in 828/02, 2758-2759/09 in 828/02, 2803/10 and
Digitally signed by
Satish Kumar Yadav
Date: 2014.08.05
3210-3211/11 in 2758-2759/09, 2814-2815/10 in 1310/05, 2834-2836/10
18:15:53 IST
Reason:
in 1310/05, 2837-2839/10 in 1310/05, 2840/10 in 2814/10,
2874-2876/10 in 828/02, 2877-2879/10 in 828/02, 2883-2886/10 in
1310, 2887-2890/10 in 1310, 2891-2893/10, 3125-3126/11 in
2877-2879/10, 3129-3130/11 in 2874-2876/10 along with Rajasthan
2
mining, 3281-3282/11 in 2834-2836, 13296/11 in 1310, 3361-3363/12,
3394-3396/12 in 1310, 3397/12 in 828 with SLP)No.3353/2003, CA
No.7363, 7364, 7365/2000, SLP)No.6419/2008, SLP)No.20337/2013,
3457/2012 in 2758-2759/2009 in WP)No.202/1995, I.A.Nos.2822-2824,
2825-2827, 2828-2830 in WP)No.202/1995 with I.A.No.3124 & 3689 in
I.A.No.2822-2824, I.A.No.3123 & 3686-3687 in I.A.No.2825-2827 and
I.A.No.3131 & 3688 in I.A.No.2828-2830, 2020/07 in 742-743/02 In
Writ Petition(s)(Civil) No(s). 202/1995 [Rajasthan Mining Matters]
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
Date : 04/08/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
Amicus Curiae (s) Mr.H.N.Salve, Sr.Adv.
Mr.A.D.N.Rao, Adv.
Mr.Sidhartha Choudhary, Adv.
For Applicant(s) Mr.Ranjit Kumar, SG
Mr.J.S.Attri, Sr.Adv.
Ms.Manita Verma, Adv.
Syed Tanweer Ahmad, Adv.
Mr.S.N.Terdal, Adv.
Dr.A.M.Singhvi, Sr.Adv.
Mr.Haris Beeran, Adv.
Mr.P.K.Manohar, Adv.
Mr.Yashraj Singh Deora, Adv.
Mr.Anirudha P.Mayee, Adv.
Upon hearing the counsel the Court made the following
O R D E R
It is proposed to take up these matters for final disposal on 29.09.2014, 30.09.2014 and 01.10.2014. Learned counsel have agreed to the dates mentioned above despite the fact that 3 these are not Court working days. This is brought to the notice of the counsel appearing in these matters, so that hearing of these matters takes place on the agreed days.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR [N.B. A copy of list of the above-mentioned cases handed over by Mr.H.N.Salve, learned Amicus, today in the Court is attached herewith] 4 ITEM NO.MM-701 COURT NO.7 SECTION PIL S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A.No.2782/10, 2939-2940/10 in 2782, 3023-3024/11 with 2469/09, 3030/2011 & 3032/2011 in I.A.Nos.2939-2940 with WP)No.130/2011 In Writ Petition(s)(Civil) No(s). 202/1995 [CEC Report regarding Forest Land involve in the Mining Lease transfer to J.P.Cement Ltd.] T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA & ORS Respondent(s) Date : 04/08/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON’BLE MR. JUSTICE J. CHELAMESWAR HON’BLE MR. JUSTICE A.K. SIKRI Amicus Curiae (s) Mr.H.N.Salve, Sr.Adv.
Mr.A.D.N.Rao, Adv.
Mr.Sidhartha Choudhary, Adv. For Applicant(s) Mr.Ranjit Kumar, SG Mr.J.S.Attri, Sr.Adv.
Ms.Manita Verma, Adv.
Syed Tanweer Ahmad, Adv.
Mr.S.N.Terdal, Adv.
Dr.A.M.Singhvi, Sr.Adv.
Mr.Haris Beeran, Adv.
Mr.P.K.Manohar, Adv.
Mr.Yashraj Singh Deora, Adv. Mr.Anirudha P.Mayee, Adv.
Upon hearing the counsel the Court made the following O R D E R List on 25.08.2014.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA)
COURT MASTER ASSISTANT REGISTRAR
5
ITEM NO.MM-702 COURT NO.7 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.1000/03 along with 982-984/03, 1026-1028/04, 1123-1124/04, 1210-1211/04, 1197-1199/04 in 1000/03, 1250-1251/04 with 1000/03, 1512/06 in 1000/03, 1992/07 with 1000/03, 1412/05 in 887/03 with 1000/03 with I.A.Nos.170-175, 176-178 in WP)No.460/2004 with SLP)No.6594/2007, SLP)No.9241/2007 and SLP)No.14575/2007 In Writ Petition(s)(Civil) No(s). 202/1995 [Regarding Buffer Zone around National Parks/Wildlife Sanctuaries] T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA & ORS Respondent(s) Date : 04/08/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON’BLE MR. JUSTICE J. CHELAMESWAR HON’BLE MR. JUSTICE A.K. SIKRI Amicus Curiae (s) Mr.H.N.Salve, Sr.Adv.
Mr.A.D.N.Rao, Adv.
Mr.Sidhartha Choudhary, Adv. For Applicant(s) Mr.Ranjit Kumar, SG Mr.J.S.Attri, Sr.Adv.
Ms.Manita Verma, Adv.
Syed Tanweer Ahmad, Adv.
Mr.S.N.Terdal, Adv.
Mr.Haris Beeran, Adv.
Mr.P.K.Manohar, Adv.
Mr.Yashraj Singh Deora, Adv. Mr.Anirudha P.Mayee, Adv.
Upon hearing the counsel the Court made the following O R D E R List on 15.09.2014 and 22.09.2014.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA)
COURT MASTER ASSISTANT REGISTRAR
6
ITEM NO.MM-703 COURT NO.7 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.3797/2014 In Writ Petition(s)(Civil) No(s). 202/1995 [Issues related to Campa Notification] T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA & ORS Respondent(s) Date : 04/08/2014 This application was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON’BLE MR. JUSTICE J. CHELAMESWAR HON’BLE MR. JUSTICE A.K. SIKRI Amicus Curiae (s) Mr.H.N.Salve, Sr.Adv.
Mr.A.D.N.Rao, Adv.
Mr.Sidhartha Choudhary, Adv.
For Applicant(s) Mr.Ranjit Kumar, SG Mr.J.S.Attri, Sr.Adv.
Ms.Manita Verma, Adv.
Syed Tanweer Ahmad, Adv.
Mr.S.N.Terdal, Adv.
Mr.Haris Beeran, Adv.
Mr.P.K.Manohar, Adv.
Mr.Yashraj Singh Deora, Adv.
Mr.Anirudha P.Mayee, Adv.
Upon hearing the counsel the Court made the following O R D E R List on 11.08.2014.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA)
COURT MASTER ASSISTANT REGISTRAR
7
ITEM NO.316+317 COURT NO.7 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos.3796 in I.A.Nos.1868, 2091, 2225-2227, 2380, 2568 and 2937 in Writ Petition(s)(Civil) No(s). 202/1995 T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA & ORS Respondent(s) (For extension of time and appointment of a Regulator) WITH Conmt.Pet.(C)No.467/2013 in WP(C)No.202/1995 (With appln.(s) for exemption from filing O.T.) Date : 04/08/2014 These applications were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON’BLE MR. JUSTICE J. CHELAMESWAR HON’BLE MR. JUSTICE A.K. SIKRI Amicus Curiae (s) Mr.H.N.Salve, Sr.Adv.
Mr.A.D.N.Rao, Adv.
Mr.Sidhartha Choudhary, Adv.
For Applicant(s) Mr.Ranjit Kumar, SG Mr.J.S.Attri, Sr.Adv.
Ms.Manita Verma, Adv.
Syed Tanweer Ahmad, Adv.
Mr.S.N.Terdal, Adv.
Mr.Haris Beeran, Adv.
Mr.P.K.Manohar, Adv.
Upon hearing the counsel the Court made the following O R D E R I.A.No.3796 of 2014 Having heard Mr.J.S.Attri, learned senior counsel appearing on behalf of the applicant in the instant I.A., we are of 8 the view that the prayer made herein for grant of six months’ time to take a view in the matter is wholly unacceptable in view of the orders passed by this Court on 06.01.2014 and 21.04.2014.
We consider it just and appropriate to require Mr.Attri and Mr.Ranjit Kumar, Solicitor General to explain the factual and legal position to the concerned authorities, and to ascertain the response of the Government on the subject of setting up of a Regulator (in terms of the order passed by this Court in Lafarge Uniam Mining Private Limited - T.N. Godavarman Thirumulpad vs. Union of India & Ors. (2011) 7 SCC 338). Since the issue will require effective consideration at the highest level, we consider it just and appropriate to allow four weeks’ time to the applicant to make a final submission to this Court. Needless to mention that we would expect the Central Government to comply with the original directions issued by this Court as expeditiously as possible.
List on 15.09.2014.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR