Supreme Court - Daily Orders
State Of A.P. vs B. Archana Reddy . on 30 August, 2022
Bench: Chief Justice, Dinesh Maheshwari, S. Ravindra Bhat, Bela M. Trivedi
1
ITEM NOs.501 & 504 COURT NO.1 SECTIONS XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.7513/2005
STATE OF A.P. & ORS. Appellant(s)
VERSUS
B. ARCHANA REDDY & ORS. Respondent(s)
(FOR DIRECTIONS)
WITH
C.A. No.70/2006 (XII-A)
W.P.(C) No.279/2012 (X)
C.A. No.2265/2013 (XII-A)
C.A. No.2264/2013 (XII-A)
C.A. No.7619/2005 (XII-A)
C.A. No.72/2006 (XII-A)
C.A. No.7618/2005 (XII-A)
C.A. No.71/2006 (XII-A)
C.A. Nos.19-34/2006 (XII-A)
C.A. No.2806/2006 (XII-A)
C.A. No.2628-2637/2010 (XII-A)
(IA No.102285/2020 – FOR APPROPRIATE ORDERS/DIRECTIONS; IA
No.102259/2020 – FOR INTERVENTION/IMPLEADMENT; and, IA No.101114/
2020 – FOR INTERVENTION/IMPLEADMENT)
C.A. Nos.2638-2639/2010 (XII-A)
C.A. No.6206/2010 (XII-A)
C.A. Nos.8875-8883/2010 (XII-A)
Signature Not Verified
(IA No.118141/2020
Digitally signed by
NEETU KHAJURIA
– FOR APPROPRIATE ORDERS/DIRECTIONS; IA
No.118137/2020 – FOR INTERVENTION/IMPLEADMENT)
Date: 2022.09.02
18:28:17 IST
Reason:
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SLP(C) No.18379/2012 (XII-A)
(IA No.4/2016 – FOR INTERVENTION)
C.A. No.2262/2013 (XII-A)
C.A. No.2261/2013 (XII-A)
T.P.(C) No.2404/2017 (XVI-A)
(IA No.136846/2017 – FOR EX-PARTE STAY)
ITEM NO.504
Writ Petition (Civil) No. 55/2019 (PIL-W)
T.P.(C) No.1245/2019 (XVI-A)
(FOR ADMISSION; and, IA No.97310/2019 – FOR STAY)
T.P.(C) No.2715/2019 (XVI-A)
T.P.(C) No.122/2020 (XVI-A)
(FOR ADMISSION; and, IA No.12236/2020 – FOR STAY)
T.C.(C) No.8/2021 (XVI-A)
W.P.(C) No.596/2019 (X)
(IA NO.87113/2019 – FOR IMPLEADMENT)
W.P.(C) No.446/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.427/2019 (X)
(FOR ADMISSION; and, IA No.55546/2019 – FOR EX-PARTE STAY)
W.P.(C) No.343/2019 (PIL-W)
(FOR ADMISSION; and, IA No.45038/2019 – FOR EX-PARTE STAY)
W.P.(C) No.331/2019 (X)
W.P.(C) No. 798/2019 (PIL-W)
(FOR ADMISSION; and, IA No.91170/2019 – FOR EX-PARTE STAY)
W.P.(C) No.732/2019 (PIL-W)
W.P.(C) No.73/2019 (PIL-W)
(IA No.12600/2019 – FOR PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES; and, IA No.12602/2019 – FOR STAY)
3
W.P.(C) No.72/2019 (PIL-W)
(FOR ADMISSION; and, IA No.12370/2019 – FOR STAY)
W.P.(C) No.76/2019 (PIL-W)
(FOR ADMISSION; and, IA No.13320/2019 – FOR STAY)
W.P.(C) No.69/2019 (PIL-W)
(FOR ADMISSION; and, IA No.11705/2019 – FOR STAY)
W.P.(C) No.80/2019 (PIL-W)
(FOR ADMISSION; and, IA No.13950/2019 – FOR PERMISSION TO APPEAR
AND ARGUE IN PERSON)
W.P.(C) No.122/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.106/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.222/2019 (PIL-W)
(FOR ADMISSION; and, IA No.33408/2019 – FOR STAY)
W.P.(C) No.133/2019 (PIL-W)
(FOR ADMISSION; and, IA No.21662/2019 – FOR EX-PARTE STAY)
W.P.(C) No.249/2019 (PIL-W)
(FOR ADMISSION; IA No.35491/2019 – FOR EX-PARTE STAY; and, IA
No.35492/2019 – FOR EXEMPTION FROM FILING O.T.)
W.P.(C) No.212/2019 (PIL-W)
(FOR ADMISSION; IA No.32228/2019 – FOR STAY; and, IA No.32231/2019
– FOR EXEMPTION FROM FILING O.T.)
W.P.(C) No.162/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.341/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.419/2019 (PIL-W)
(FOR ADMISSION; and, IA No.54583/2019 – FOR EX-PARTE STAY)
W.P.(C) No.854/2019 (PIL-W)
(IA No.85373/2019 – FOR STAY)
W.P.(C) No.473/2020 (X)
4
SLP(C) No.8699/2020 (XV)
(FOR ADMISSION and I.R.; IA No.65946/2020 – FOR EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT; IA No.65948/2020 – FOR
EXEMPTION FROM FILING AFFIDAVIT; and, IA No.65949/2020 – FOR
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
T.C.(C) No.10/2021 (XVI-A)
T.C.(C) No.7/2021 (XVI-A)
T.C.(C) No.9/2021 (XVI-A)
T.C.(C) No.12/2021 (XVI-A)
T.C.(C) No.11/2021 (XVI-A)
W.P.(C) No.182/2019 (PIL-W)
(FOR ADMISSION)
W.P.(C) No.178/2019 (PIL-W)
(FOR ADMISSION; and, IA No.28123/2019 – FOR EX-PARTE STAY)
W.P.(C) No.168/2019 (PIL-W)
(FOR ADMISSION; and, IA No.26432/2019 – FOR EX-PARTE STAY)
W.P.(C) No.95/2019 (PIL-W)
(FOR ADMISSION; and, IA No.15973/2019 – FOR STAY)
W.P.(C) No.146/2019 (X)
(IA No.23606/2019 – FOR STAY)
W.P.(C) No.493/2019 (PIL-W)
(IA No.62215/2019 – FOR STAY)
Date : 30-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE J.B. PARDIWALA
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Counsel for the parties
Mr. K.K. Venugopal,Attorney General for India
Mr. Tushar Mehta, SG
Mr. K.M. Natraj, ASG
Ms. Aishwarya Bhati, ASG
Mr. Sanjay Jain, ASG
Mr. Vikramjeet Banerjee, ASG
Mr. Kanu Agrawal, Adv.
Mr. Dananjay Mohapatra, Adv.
Mr. Akshay Nain, Adv.
Mr. Apoorv Kurup, Adv.
Mr. Sanjay Nuli, Adv.
Mr. S. Pathak, Adv.
Mr. Mayank Pandey, Adv.
Mr. Amrish Kumar, AOR
Mr. Shraddha Deshmukh, Adv.
Mr. Ankur Talwar, Adv.
Mr. Chinmaee Chandra, Adv.
Mr. Arvind Kumar Sharma, Adv.
Ms. Aakanksha Kaul,Adv.
Mr. Manek Singh,Adv.
Mr. Aman Sahani,Adv.
Ms. Divita Dutta,Adv.
Mr. Pranav Gupta,Adv.
Mr. Padmesh Mishra,Adv.
Ms. Vanshaja Shukla,Adv.
Mr. Digvijay Dam,Adv.
Mr. Kapil Sibal,Sr. Adv.
Mr. S. Niranjan Reddy,Sr. Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. K.V. Girish Chowdary, Adv.
Ms. Akhila Palem, Adv.
Mr. Abhishek Sharma, Adv.
Mr. Sahil Raveen, Adv.
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Rajeev Dhavan, Sr. Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kr. Tyagi, Adv.
Mr. P. Srinivas Reddy, Adv.
For M/s. Venkat Palwai Law Associates, AOR
Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Senthil Jagadeesan, AOR
Ms. Ishita Chowdhury, Adv.
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Ms. Tanya Srivastava, Adv.
Ms. Jhanvi D., Adv.
Dr. K.S. Chauhan, Sr. Adv.
Mr. Ajit Kumar Ekka, AOR
Mr. R.S.M. Kalky, Adv.
Mr. S.P. Singh, Adv.
Mr. N. Venkatramani, Sr. Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Santosh Kumar, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Amit Sharma, Adv.
Mr. Praneet Pranav, Adv.
Mr. D. Mahesh Babu, AOR
Mr. Vinay Navare, Sr. Adv.
Mr. C.K. Mohan Rao, Sr. Adv.
Mr. V.V.V. Pattabhi Ram, Adv.
Mr. Saraswat Parihar, Adv.
Mr. Raghu Vamsy, Adv.
Ms. Sirshti Mishra, Adv.
Mr. Mahesh Babu, Adv.
Mr. T.N. Rama Rao, Sr. Adv.
V. Madhvi Rao, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. S.K. Rajora, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. S. Dhanjay Reddy, Adv.
Mr. R. C. Kohli, AOR
Mr. A.D.N. Rao,Sr.Adv.
Mr. Annam Venkatesh, AOR
Mr.Rahul Mishra,Adv.
Ms. Agrima Singh,Adv.
Mr. D. Shiv Shankar,Adv.
Mr. Ashish Pandey, Adv.
Kumari Rashmi Rani, Adv.
Ms. Rashi Jaiswal, Adv.
Dr. Om Prakash Kharbanda, Adv.
Dr. Rochak Kharbanda, Adv.
Dr. Raj Kumar Jain, Adv.
Mr. Veenit Kumar, Adv.
Mr. Vipin Kumar Jai, AOR
Mr. John Mathew, AOR
Mr. Kartik S.D., Adv.
Mr. Sarin Naved, Adv.
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Mr. Inroz Alam, Adv.
Mr. Snehasish Mukherjee, AOR
Mr. Ejaz Maqbool, AOR
Mr. Saif Zia, Adv.
M/s. Shakil Ahmad Syed, AOR
Mr. Daanish Ahmed Syed, Adv.
Mr. Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain, Adv.
Mr. Aqib Baig, Adv.
Mohd. Shahib, Adv.
Ms. Bina Madhavan, Adv.
Mr. Rao Vishwaja, Adv.
M/s. Lawyer’s Knit & Co, AOR
Mr. D. Bharat Kumar, Adv.
Mr. Tadimalla Bhaskar Gowtham, Adv.
Mr. Aman Shukla, Adv.
Mr. M. Chandrakanth Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Varun Thakur, Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Sudhansu Palo, AOR
Ms. Ipsita Behura,Adv.
Mr. Nirmal Kumar Ambastha, AOR
Ms. Ashmita Bisarya, Adv.
Mr. Namit Saxena, Adv.
Mr. Awnish Maithani,Adv.
Ms. Shraddha Saxena,Adv.
Mr. M. Vijaya Bhaskar, AOR
Mr. Abhishek Chauhan,Adv.
Dr. K. Elumalai, Adv.
Mr. Ajit Kumar, Adv.
Mr. Haris Beeran,Adv.
Mr. Mushtaq Salim,Adv.
Mr. Usman Ghani Khan,Adv.
Mr. Azhar Assees,Adv.
Mr. Radha Shyam Jena, AOR
Mr. Shadan Farasat, AOR
Mr. Bharat Gupta,Adv.
Mr. Shourya Dasgupta,Adv.
Mr. Aman Naqvi,Adv.
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Mr. Dhruv Bhatnagar,Adv.
Ms. Harshika Jain,Adv.
Mr. Dinesh P. Rajbhar,Adv.
Ms. Anzu. K. Varkey, AOR
Mr. Akash Kakade,Adv.
Mr. Somanatha Padhan, AOR
Mr. Swetab Kumar,Adv.
Mr. Ashok Anand,Adv.
Mr. Rakesh Kumar Singh,Adv.
Ms. Sukhda Kakade,Adv.
Mr. K.K.L. Gautam,Adv.
Ms. Saroj Bala,Adv.
Ms. Arundhati Chakroborty,Adv.
Ms. Vaishali Nariyala,Adv.
Mr. Kaushal Jeet Kait,Adv.
Mr. Kritagya Kumar Kait,Adv.
Mr. Sangh Sankalp Kaushal,Adv.
Mr. Rahul Mohod,Adv.
Ms. Vasundhara Rana,Adv.
Mr. Sanjeev Malhotra, AOR
Mr. Roy Abraham,Adv.
Ms. Reena Roy,Adv.
Ms. Seema Jain,Adv.
Mr. Akhil Abraham Roy,Adv.
Mr. Himinder Lal,Adv.
Mr. Jaimon Andrews,Adv.
Mr. K.P. Rajagopal,Adv.
Mr. Ameen Hassan,Adv.
Ms. Piyo Harold Jaimon,Adv.
Mr. Himinder Lal, AOR
DR. M.P. Raju,Adv.
Mr. S. S. Nehra, AOR
Mr. Rajendra Verma,Adv.
Mr. Rahul Nehra,Adv.
Mr. R.K. Gupta,Adv.
Mr. Rahul Chitnis,Adv.
Mr. Aaditya A. Pande,Adv.
Mr. Geo Joseph,Adv.
Ms. Shwetal Shepal,Adv.
Mr. Durgesh Gupta,Adv.
Mr. Sachin Patil,Adv.
Mr. V. K. Biju, AOR
Ms. Swathi H. Prasad,Adv.
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Ms. Ria Sachthey,Adv.
Mr. Chetanya Singh,Adv.
Mr. Amlendu Kumar Akhilesh Kumar Jha,Adv.
Mr. Ranjeet Bharti,Adv.
Ms. Rubina Jawed,Adv.
Mr. Abhay Pratap Singh,Adv.
Ms. Vijay Lakshmi,Adv.
Mr. Gaurav Sharma, AOR
Mr. Dhawal Mohan,Adv.
Mr. Prateek Bhatia,Adv.
Ms. Mitushi Goyal,Adv.
Mr. K. V. Mohan, AOR
Mr. K.V. Balakrishnan,Adv.
Mr. Rahul Kumar Sharma,Adv.
Ms. Diya Kapur,Adv.
Ms. Liz Mathew, AOR
Ms. Sonali Jain,Adv.
Mr. Raghav Kumar,Adv.
Mr. Prasnna S.,Adv.
Mr. Rahul Narayan, AOR
Mr. Yadav Narender Singh, AOR
Mr. Mukesh Kr. Verma, Adv.
Mr. D. Kumanan, AOR
Mr. Sheikh F. Kalia, Adv.
Ms. Savita Singh, AOR
Mr. Pratik R. Bombarde, AOR
Mr. Zulfiker Ali P. S, AOR
Mr. Satya Mitra, AOR
Mr. P. A. Noor Muhamed, AOR
Mr. Rakesh Kumar, AOR
Mr. Vishnu Sharma, AOR
Mr. Amrish Kumar, AOR
Ms. Sushma Suri, AOR
Mr. D.S. Mahra, AOR
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Shuvodeep Roy, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. Kamini Jaiswal, AOR
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Mr. Balaji Srinivasan, AOR
Mr. Vipin Kumar Jai, AOR
Ms. Minakshi Vij, AOR
Mr. Y. Raja Gopala Rao, AOR
Mr. E. M. S. Anam, AOR
Mr. Anish Kumar Gupta, AOR
M/s. Venkat Palwai Law Associates, AOR
Ms. Urmila Sirur, AOR
Ms. Manju Jetley, AOR
Mr. D. Mahesh Babu, AOR
Mr. Kailas Bajirao Autade, AOR
Mr. Namit Saxena, AOR
Ms. Niranjana Singh, AOR
Mr. S. Gowthaman, AOR
Mr. Shashank Singh, AOR
M/S. Equity Lex Associates
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. V. N. Raghupathy, AOR
Mr. G. N. Reddy, AOR
Ms. D. Bharathi Reddy, AOR
Mr. K. N. Rai, AOR
Mr. Akshay Verma, AOR
Mr. Manoj C. Mishra, AOR
Mr. Amrish Kumar, AOR
Mr. A. Karthik, AOR
Mr. R. C. Kohli, AOR
Mohammed Sadique T.A., AOR
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Mr. Subodh S. Patil, AOR
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
These matters are listed today before this Bench for directions.
We have heard Mr. K.K. Venugopal, Learned Attorney General for India, Mr. Tushar Mehta, learned Solicitor General of India, Mr. Balbir Singh, Mr. K.M. Natraj and Ms. Aishwarya Bhati, learned Additional Solicitors General of India; Mr. Kapil Sibal, Mr. Rakesh Dwivedi, Mr. Guru Krishna Kumar, Mr. S. Niranjan Reddy, Mr. Gopal Sankaranarayanan, Dr. K.S. Chauhan, learned Senior Advocates. All the counsel are of the view that some additional time may be given to them for preparation and to indicate as to the total period that the matters are likely to take.
Considering the nature of matters, it is directed that item No.504 [W.P.(C) No.55/2019 and batch] shall be taken up first followed by matters listed under item No.501 [C.A. No.7513/2005 and batch]. The learned counsel are at liberty to advance their submissions, which may be common in both the matters. In order to facilitate smooth and effective conduct of hearing, Mr. Shadan Farasat, Mr. Mahfooz Ahsan Nazki, Mr. Kanu Agrawal and Mr. Nachiketa Joshi, learned counsel are appointed as Nodal Counsel to see that common case compilations in Item No.504 [W.P.(C) No.55/2019 and batch] and Item NO.501 [C.A. No.7513/2005 12 and batch] are prepared. The case compilations must include all the relevant documents, statutory instruments and other material, which learned counsel wish to place reliance on. The compilations shall not, however, include any case law unless the concerned cases are not otherwise available. So long as possible, the Index of Citations alone with relevant paragraph numbers and page numbers should be given so that the books can be handed up at the relevant time.
The Reports, if any, shall be filed in separate Volumes. We request all the learned counsel, who wish to advance their submissions to file their written submissions (not exceeding three pages) in advance and also to indicate the time required for the learned counsel to advance his/her propositions. Let this entire exercise be undertaken in item Nos.504 (W.P. (C) No.55/2019 and batch) and 501 (C.A. No.7513/2005 and batch). After having prepared the compilations, the Nodal Counsel are requested to share the digitized version of the compilations with the concerned Advocates-on-Record/party-in-person, if any. List these matters for directions on 06.09.2022 at 10:30 A.M. After having had the assessment of the features indicated above, the matters shall be placed for final hearing before the Court on and from 13.09.2022.
(NARENDRA PRASAD) (VIRENDER SINGH) ASSTT. REGISTRAR-cum-PS BRANCH OFFICER