Supreme Court - Daily Orders
Bachpan Bachao Andolan vs Union Of India And Ors. on 16 October, 2014
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
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ITEM NO.2 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(s). 75/2012
BACHPAN BACHAO ANDOLAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH W.P.(C) No. 906/2014
(With Office Report)
Date : 16/10/2014 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
For Petitioner(s) Mr.H.S.Phoolka,Sr.Adv.
Mr.Bhuwan R., Adv.
Ms.P.Kaur, Adv.
Mr.Anand Kumar, Adv.
Mr.Nirender Verma, Adv.
Mr.Satya, Adv.
Mr. Jagjit Singh Chhabra,Adv.
Mr.H.S.Phoolka, Sr.Adv.
Mr. Amarjit Singh Bedi,Adv.
Ms.Prabhshayak Kaur, Adv.
Mr.Anand Kumar, Adv.
For Respondent(s) Mr.Maninder Singh, ASG
Mr.P.K.Dey, Adv.
Mr.T.A.Khan, Adv.
Mr.B.V.Balram Das, Adv.
For Mr. B. Krishna Prasad,Adv.
Signature Not Verified
For Mr. D. S. Mahra,Adv.
Digitally signed by
Ramana Venkata Ganti
Date: 2014.10.17
14:48:18 IST
Mr.Maninder Singh, ASG
Ms.Asha G.Nair, Adv.
Reason:
Ms.Sunita Sharma, Adv.
Ms.Gunwant Dara, Adv.
For Mrs.Anil Katiyar, Adv.
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Mr.Maninder Singh, ASG
Ms.V.Mohana,Adv.
Mr.Ritesh Kumar, Adv.
Ms.Asha G.Nair, Adv.
For Ms.Sushma Suri, Adv.
Mr. Anil Kr. Jha,Adv.
Mr. Anil Shrivastav,Adv.(NP)
Mr.Sapam Biswajit Meitei, Adv.
Mr. Ashok Kumar Singh,Adv.
Mr.Z.H.Isaac Haiding, Adv.
Mr. Avijit Bhattacharjee,Adv.(NP)
Ms.K.Enatoli Sema, Adv.
Mr.Amit Kumar Singh, Adv.
Mr. Balaji Srinivasan,Adv.
Mr.Subramonium Prasad, AAG
Mr. B. Balaji,Adv.
Mr.R.Rakesh Sharma, Adv.
Ms.R.Shase, Adv.
Mr. Dharmendra Kumar Sinha,Adv.(NP)
Mr. D. Mahesh Babu,Adv.(NP)
Mr. G. N. Reddy,Adv.(NP)
Mr.Manish Kumar, Adv.
For Mr. Gopal Singh,Adv.
Mr.Manish Kumar, Adv.
For Mr. Gopal Singh,Adv.
Mr. Irshad Ahmad,Adv.(NP)
MR.Manjit Singh, AAG
Ms.Nupur Choudhary, Adv.
Mr.Tarjit Singh Chikkara, Adv.
for Mr. Kamal Mohan Gupta,Adv.
Mr.Ajay Bansal, AAG
Mr. Kuldip Singh,Adv.
Mr.Gaurav Yadava, Adv.
Mr. Ramesh Babu M. R.,Adv.
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Mr. Ranjan Mukherjee,Adv.
Mr.S.C.Ghosh, Adv.
Mr. Shibashish Misra,Adv.
Mr. Sibo Sankar Mishra,Adv.
Mr. Sunil Fernandes,Adv.(NP)
Mr.K.N.Madhusoodhanan, Adv.
for Mr. T. G. Narayanan Nair,Adv.
Mr. V. G. Pragasam,Adv.
Mr.S.J.Aristotle, Adv.
Mr.Prabu Ramasubramanian, Adv.
Mr. V. N. Raghupathy,Adv.
Ms. Anitha Shenoy,Adv.
Ms.Aruna Mathur, Adv.
Mr.Yusuf Khan, Adv.
For M/s Arputham, Aruna & Co.,Advs.
Ms. Asha Gopalan Nair,Adv.
Mr.A.P.Mayee, Adv.
Mr.Navnit Kumar, Adv.
Mr.Riku Sarma, Adv.
For M/s Corporate Law Group,Advs.
Mr.K.V.Jagdishvaran, Adv.
Ms. G. Indira,Adv.
Ms.Jesal Wahi, Adv.
For Ms. Hemantika Wahi,Adv.
Mr.Pratap Venugopal, Adv.
Mr.Gaurav Nair, Adv.
Ms.Shivpriya Jain, Adv.
Ms.Niharika, Adv.
For M/s. K. J. John & Co.,Advs.
Mr.Gaurav Bhatia, AAG
Ms. Pragati Neekhra,Adv.
Mr.Utkarsh Sharma, Adv.
Mr.Ashutosh Kr.Sharma, Adv.
Ms. Rachana Srivastava,Adv.
Ms. Shalini Chandra,Adv.
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Ms. Shobha,Adv.
Ms.Jyoti Rana, Adv.
Mr.P.Venkat Reddy, Adv.
Mr.Sumanth Nookala, Adv.
For M/s. Venkat Palwai Law Associates,Advs.
Mr.C.D.Singh, Adv.
Mr.Anshuman Shrivastava, Adv.
Mr.Pawanshree Agrawal, Adv.
Mr.Guntur Prabhakar, Adv.
Ms.Prerna Singh, Adv.
Ms.Udita Singh, Adv.
Mr.Ravi Prakash, Adv.
Mr.Chandr Prakash, Adv.
Ms.Liz Mathew, Adv.
Mr.P.F.Philip, Adv.
Mr.Anip Sachthey, Adv.
Mr.Mohit Paul, Adv.
Mr.Suryanarayana Singh, AAG
Ms.Pragati Neekhra, Adv.
Mr.S.S.Shamshery, Adv.
Mr.Amit Sharma, Adv.
Mr.Sandeep Singh, Adv.
For Ms.Ruchi Kohli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Shri H.S. Phoolka, learned senior counsel appearing for the petitioner has brought to our notice that certain States inspite of our orders and directions, dated 17.01.2013 and 10.05.2013, have not filed their Status/Compliance reports as on 13.10.2014. In the memo filed, he has stated that the States of Jammu and Kashmir, Karnataka, Madhya Pradesh, Maharashtra, Manipur, Mizoram, Tripura, West Bengal; the Union Territories of Chandigarh and Dadra and Nagar Haveli and the NCT of Delhi have not filed their respective Status/Compliance Reports. Therefore, in continuation of our earlier orders, we would now examine the case of each State/Union Territory serially and pass necessary directions to ensure compliance of the aforesaid.
5Insofar as the State of Jammu and Kashmir is concerned, we grant another four weeks' time from today for compliance with our orders and directions, dated 17.01.2013 and 10.05.2013.
As regards the State of Karnataka, it has also not filed its affidavit of compliance in accordance with the aforesaid orders. Therefore, we now direct the Chief Secretary of the State to be present before this Court on 25.11.2014 at 10.30 a.m. Insofar as the State of Maharashtra is concerned, since the State administration is engaged in conducting the elections to the Legislative Assembly, we grant them another four weeks' time from today to ensure compliance with our earlier orders.
We are informed by learned counsel appearing for the State of Manipur that they have already filed their compliance report. Therefore, we request Shri Phoolka to examine the report so filed and render further assistance on the next date of hearing.
Insofar as the State of Mizoram is concerned, we grant another two weeks' time from today to file their compliance report.
Inspite of granting sufficient time, the State of Tripura has not filed its compliance report. Therefore, we direct the Chief Secretary of the State to be present before this Court on 25.11.2014 at 10.30 a.m. We grant another two weeks' time to the learned counsel appearing for the State of West Bengal to file their compliance report in accordance with our earlier orders.
Insofar as the Union Territory of Chandigarh and the Union Territory of Dadra and Nagar Haveli are concerned, we grant another three weeks' time from today to file their compliance reports.
We are informed by the learned counsel appearing for the NCT of Delhi that they have filed their compliance report.
The State of Madhya Pradesh is also granted another two weeks' time from today for filing its compliance report.
In re : States of Bihar and Chhattisgarh:
In order to determine whether the officers of the States of Bihar and Chhattisgarh have complied with the orders and directions issued by us on 17.01.2013 and 10.05.2013 in Writ Petition (C) No.75 of 2012, we intend to not only require the 6 learned counsels for the respective States to be present before us, but also the responsible officers of the State Governments so as to facilitate us to pass appropriate orders. Therefore, we direct the Chief Secretaries and the Director General of Police of the States of Bihar and Chhattisgarh to be present before this Court on 30.10.2014 at 10.30 a.m. W.P.(C)No.906/2014:
Issue notice, returnable on 30.10.2014. Reply, if any, to be filed by the States of Bihar and Chhattisgarh on or before 30.10.2014.
List Writ Petition (C)No.301 of 2012 along with these matters.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar