Supreme Court - Daily Orders
Akhil Bhartiya Vanvasi Kalyan Ashram vs Govt. Of India . on 4 September, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
1
ITEM NO.306 COURT NO.9 SECTION PIL(W)
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).1/2005
AKHIL BHARTIYA VANVASI KALYAN ASHRAM Petitioner(s)
VERSUS
GOVT. OF INDIA AND ORS. Respondent(s)
(With appln.(s) for amendment of cause title and intervention and
office report)
WITH
W.P.(C) No. 694/2007
(With appln.(s) for interim directions and Office Report)
Date : 04/09/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Lalita Kohli, AOR
Mr. Abhishek Swarup, Adv.
for M/s Manoj Swarup & Co.
Mr. Nitesh Kumar Singh, Adv.
Mr. Aniruddha P. Mayee, AOR
Mr. Rahul Kumar, Adv.
Ms. Neha, Adv.
For Respondent(s)
UOI Mr. Tushar Mehta, ASG
Ms. V. Mohana, Sr. Adv.
Ms. Chanan Parwani, Adv.
Ms. Atreyi Chatterjee, Adv.
Ms. Sadhna Sandhu, Adv.
Ms. Sushma Suri, AOR
Mizoram Mr. T.L.V. Ramachari, Adv.
Mr. K.V.L. Raghavan, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Signature Not Verified
Mr. Pragyan Sharma, Adv.
Digitally signed by
Sanjay Kumar
Date: 2015.09.07
Mr. Shikhar Garg, Adv.
Mr. P. V. Yogeswaran, AOR
17:21:19 IST
Reason:
Tripura Mr. Gopal Singh, AOR
Mr. Rituraj Biswas, Adv.
2
Ms. Varsha Poddar, Adv.
NHRC Ms. Anitha Shenoy, AOR
Mr. Mohit D. Ram, AOR
Mr. K.N. Madhusoodhanan, Adv.
Mr. R. Sathish, AOR
Mr. Jatin Zaveri, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the State of Mizoram says that he would like to file an affidavit. He may do so within two days.
We have had occasion to go through the affidavit proposed to be filed by the State of Mizoram and we have heard learned counsel for the parties.
It is pointed out to us that efforts are being made to identify the Reang/Bru persons and they are being encouraged to return to the State of Mizoram, but it appears that there are some anti-social elements who are preventing the identification process.
Learned Additional Solicitor General says that he will request the Ministry of Home Affairs, Government of India to call a tripartite meeting with the Chief Secretaries of the States of Mizoram and Tripura to sort out the problem. If there are some anti-social elements who are preventing the Reang/Bru persons from returning to the State of Mizoram, appropriate steps may be taken 3 in this regard. On the other hand, if the Reang/Bru persons are not willing to go back voluntarily to the State of Mizoram, then perhaps some other steps may have to be taken.
Learned Additional Solicitor General says that the meeting will be called within two weeks. List the matter on 6th November, 2015.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER