Supreme Court - Daily Orders
Goa Foundation vs Union Of India . on 27 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.3 COURT NO.4 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
I.A. No. 87 in Writ Petition(s)(Civil) No(s). 435/2012
GOA FOUNDATION Petitioner(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
WITH
Reports of Expert Committee, Monitoring Committee
Applicant: Jayant Mohan
Date : 27-03-2018 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. (A.C)[NP]
Ms. Aparajita Singh Adv. (A.C.)
Mr. A.D.N. Rao, Adv, (A.C.)
Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Adv. (A.C.)
Mr. Prashant Bhushan, AOR
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Mr. Ajit Kumar Sinha, Sr. Adv.
Ms. Arunima Dwivedi, adv.
Ms. Kiran Bhardwaj, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Daisy Hannah, Adv.
Ms. Kasturika Kaumudi, Adv.
Ms. Ekta Pradhan, Adv.
Mr. Arvind Kr. Sharma, Adv.
Mr. G.S. Makker, Adv.
Mr. A.N.S. Nadkarni, ASG
Signature Not Verified
Mr. Merusagar Samantray, Adv.
Mr. Salvedor Santosh Rebello, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.03.31
12:53:53 IST
Reason: Ms. Lhingneivah, Adv.
Ms. Snehaprabhu Tendulkar, Adv.
1
Mr. Amogh Prabhu Desai, Adv.
Ms. Nivedita Nair, Adv.
Ms. Mayuri Chawla, Adv.
Mr. Abhijat P. Medh, Adv.
Mr. S.N. Terdal, Adv.
Mr. T. Mahipal, Adv.
Mr. M.K. Maroria, Adv.
Ms. Anitha Shenoy, Adv.
Ms. Srishti Agnihotri, Adv.
Ms. Remya Raj, Adv.
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Ninad Laud, Adv.
Ms. Anish Singh, Adv.
Mr. Jayant Mohan, Adv.
Mr. Anjuman Tripaty, Adv.
Mr. Ivo D'costa, Adv.
Mr. Aditya Swain, Adv.
Mr. Yashraj Singh Deora, Adv.
Ms. Swati Kamat, Adv.
Ms. Ragya V. Singh, Adv.
Ms. Asmita Singh, Adv.
Mr. Bhavanishankar V. Gadnis, Adv.
Mr. Vishwanath B. Gadnis, Adv.
Mr. R. Mohan Pai Paikar, Adv.
Dr. Prafulla, Adv.
Mr. A Venayagam Balan, Adv.
Mr. Arvind Gupta, Adv.
Mr. Harish Pandey, Adv.
Mr. Sandeep Puggal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the applicant does not press this application in view of the fact that payments have been made to the Goan Iron Ore Permanent Fund pursuant to the show cause notice having been issued by the State of Goa.
2However, learned counsel for the applicant says that the applicant may want to challenge the order directing payment to the aforesaid fund. The applicant is at liberty to do so at the appropriate forum.
We make it clear that so far as the applicant is concerned, no challenge can be raised without complying with the order passed by the State of Goa and making necessary payment, if not already made.
The application stands disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
3
ITEM NO.3 COURT NO.4 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
I.A. Nos. 88 & 90 in Writ Petition(s)(Civil) No(s). 435/2012
GOA FOUNDATION Petitioner(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
Applicant: Geetabala Manohar Naik Parulekar & G.N. Agarwal
Date : 27-03-2018 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. (A.C)[NP] Ms. Aparajita Singh Adv. (A.C.) Mr. A.D.N. Rao, Adv, (A.C.) Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Adv. (A.C.) Mr. Prashant Bhushan, AOR For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. Ajit Kumar Sinha, Sr. Adv. Ms. Arunima Dwivedi, adv. Ms. Kiran Bhardwaj, Adv. Mr. Ritesh Kumar, Adv.
Ms. Daisy Hannah, Adv.
Ms. Kasturika Kaumudi, Adv. Ms. Ekta Pradhan, Adv.
Mr. Arvind Kr. Sharma, Adv. Mr. G.S. Makker, Adv.
Mr. A.N.S. Nadkarni, ASG Mr. Merusagar Samantray, Adv. Mr. Salvedor Santosh Rebello, Adv. Ms. Lhingneivah, Adv.
Ms. Snehaprabhu Tendulkar, Adv. Mr. Amogh Prabhu Desai, Adv. Ms. Nivedita Nair, Adv. Ms. Mayuri Chawla, Adv.
4Mr. Abhijat P. Medh, Adv.
Mr. S.N. Terdal, Adv.
Mr. T. Mahipal, Adv.
Mr. M.K. Maroria, Adv.
Ms. Anitha Shenoy, Adv. Ms. Srishti Agnihotri, Adv. Ms. Remya Raj, Adv.
Mr. Huzefa Ahmadi, Sr. Adv. Mr. Ninad Laud, Adv.
Ms. Anish Singh, Adv.
Mr. Jayant Mohan, Adv.
Mr. Anjuman Tripaty, Adv. Mr. Ivo D'costa, Adv.
Mr. Aditya Swain, Adv.
Mr. Yashraj Singh Deora, Adv. Ms. Swati Kamat, Adv.
Ms. Ragya V. Singh, Adv. Ms. Asmita Singh, Adv.
Mr. Bhavanishankar V. Gadnis, Adv. Mr. Vishwanath B. Gadnis, Adv. Mr. R. Mohan Pai Paikar, Adv. Dr. Prafulla, Adv.
Mr. A Venayagam Balan, Adv.
Mr. Arvind Gupta, Adv.
Mr. Harish Pandey, Adv. Mr. Sandeep Puggal, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the applicant seeks leave to withdraw the applications.
The applications are dismissed as withdrawn.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
5
ITEM NO.3 COURT NO.4 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
I.A. No. 107 in Writ Petition(s)(Civil) No(s). 435/2012
GOA FOUNDATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Applicant: Dr. Prafulla R. Hede
Date : 27-03-2018 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. (A.C)[NP] Ms. Aparajita Singh Adv. (A.C.) Mr. A.D.N. Rao, Adv, (A.C.) Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Adv. (A.C.) Mr. Prashant Bhushan, AOR For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. Ajit Kumar Sinha, Sr. Adv. Ms. Arunima Dwivedi, adv. Ms. Kiran Bhardwaj, Adv. Mr. Ritesh Kumar, Adv.
Ms. Daisy Hannah, Adv.
Ms. Kasturika Kaumudi, Adv. Ms. Ekta Pradhan, Adv.
Mr. Arvind Kr. Sharma, Adv. Mr. G.S. Makker, Adv.
Mr. A.N.S. Nadkarni, ASG Mr. Merusagar Samantray, Adv. Mr. Salvedor Santosh Rebello, Adv. Ms. Lhingneivah, Adv.
Ms. Snehaprabhu Tendulkar, Adv. Mr. Amogh Prabhu Desai, Adv. Ms. Nivedita Nair, Adv. Ms. Mayuri Chawla, Adv.
6Mr. Abhijat P. Medh, Adv.
Mr. S.N. Terdal, Adv.
Mr. T. Mahipal, Adv.
Mr. M.K. Maroria, Adv.
Ms. Anitha Shenoy, Adv. Ms. Srishti Agnihotri, Adv. Ms. Remya Raj, Adv.
Mr. Huzefa Ahmadi, Sr. Adv. Mr. Ninad Laud, Adv.
Ms. Anish Singh, Adv.
Mr. Jayant Mohan, Adv.
Mr. Anjuman Tripaty, Adv. Mr. Ivo D'costa, Adv.
Mr. Aditya Swain, Adv.
Mr. Yashraj Singh Deora, Adv. Ms. Swati Kamat, Adv.
Ms. Ragya V. Singh, Adv. Ms. Asmita Singh, Adv.
Mr. Bhavanishankar V. Gadnis, Adv. Mr. Vishwanath B. Gadnis, Adv. Mr. R. Mohan Pai Paikar, Adv. Dr. Prafulla, Adv.
Mr. A Venayagam Balan, Adv.
Mr. Arvind Gupta, Adv.
Mr. Harish Pandey, Adv. Mr. Sandeep Puggal, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the applicant seeks permission to withdraw the application.
The application is dismissed as withdrawn.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
7
ITEM NO.3 COURT NO.4 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
I.A. Nos. 115 and 126180 in Writ Petition(s)(Civil) No(s).
435/2012
GOA FOUNDATION Petitioner(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
Applicant: Ravindra Velip
Date : 27-03-2018 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. (A.C)[NP] Ms. Aparajita Singh Adv. (A.C.) Mr. A.D.N. Rao, Adv, (A.C.) Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Adv. (A.C.) Mr. Prashant Bhushan, AOR For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. Ajit Kumar Sinha, Sr. Adv. Ms. Arunima Dwivedi, adv. Ms. Kiran Bhardwaj, Adv. Mr. Ritesh Kumar, Adv.
Ms. Daisy Hannah, Adv.
Ms. Kasturika Kaumudi, Adv. Ms. Ekta Pradhan, Adv.
Mr. Arvind Kr. Sharma, Adv. Mr. G.S. Makker, Adv.
Mr. A.N.S. Nadkarni, ASG Mr. Merusagar Samantray, Adv. Mr. Salvedor Santosh Rebello, Adv. Ms. Lhingneivah, Adv.
Ms. Snehaprabhu Tendulkar, Adv. Mr. Amogh Prabhu Desai, Adv. Ms. Nivedita Nair, Adv.
8Ms. Mayuri Chawla, Adv.
Mr. Abhijat P. Medh, Adv.
Mr. S.N. Terdal, Adv.
Mr. T. Mahipal, Adv.
Mr. M.K. Maroria, Adv.
Ms. Anitha Shenoy, Adv. Ms. Srishti Agnihotri, Adv. Ms. Remya Raj, Adv.
Mr. Huzefa Ahmadi, Sr. Adv. Mr. Ninad Laud, Adv.
Ms. Anish Singh, Adv.
Mr. Jayant Mohan, Adv.
Mr. Anjuman Tripaty, Adv. Mr. Ivo D'costa, Adv.
Mr. Aditya Swain, Adv.
Mr. Yashraj Singh Deora, Adv. Ms. Swati Kamat, Adv.
Ms. Ragya V. Singh, Adv. Ms. Asmita Singh, Adv.
Mr. Bhavanishankar V. Gadnis, Adv. Mr. Vishwanath B. Gadnis, Adv. Mr. R. Mohan Pai Paikar, Adv. Dr. Prafulla, Adv.
Mr. A Venayagam Balan, Adv.
Mr. Arvind Gupta, Adv.
Mr. Harish Pandey, Adv. Mr. Sandeep Puggal, Adv.
UPON hearing the counsel the Court made the following O R D E R In view of our decision dated 07.04.2018, learned counsel for the applicant does not press this application.
The application is dismissed as not pressed.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
9
ITEM NO.3 COURT NO.4 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
I.A. No. 106518 in Writ Petition(s)(Civil) No(s). 435/2012
GOA FOUNDATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 27-03-2018 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. (A.C)[NP] Ms. Aparajita Singh Adv. (A.C.) Mr. A.D.N. Rao, Adv, (A.C.) Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Adv. (A.C.) Mr. Prashant Bhushan, AOR For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. Ajit Kumar Sinha, Sr. Adv. Ms. Arunima Dwivedi, adv. Ms. Kiran Bhardwaj, Adv. Mr. Ritesh Kumar, Adv.
Ms. Daisy Hannah, Adv.
Ms. Kasturika Kaumudi, Adv. Ms. Ekta Pradhan, Adv.
Mr. Arvind Kr. Sharma, Adv. Mr. G.S. Makker, Adv.
Mr. A.N.S. Nadkarni, ASG Mr. Merusagar Samantray, Adv. Mr. Salvedor Santosh Rebello, Adv. Ms. Lhingneivah, Adv.
Ms. Snehaprabhu Tendulkar, Adv. Mr. Amogh Prabhu Desai, Adv. Ms. Nivedita Nair, Adv. Ms. Mayuri Chawla, Adv.
10Mr. Abhijat P. Medh, Adv.
Mr. S.N. Terdal, Adv.
Mr. T. Mahipal, Adv.
Mr. M.K. Maroria, Adv.
Ms. Anitha Shenoy, Adv. Ms. Srishti Agnihotri, Adv. Ms. Remya Raj, Adv.
Mr. Huzefa Ahmadi, Sr. Adv. Mr. Ninad Laud, Adv.
Ms. Anish Singh, Adv.
Mr. Jayant Mohan, Adv.
Mr. Anjuman Tripaty, Adv. Mr. Ivo D'costa, Adv.
Mr. Aditya Swain, Adv.
Mr. Yashraj Singh Deora, Adv. Ms. Swati Kamat, Adv.
Ms. Ragya V. Singh, Adv. Ms. Asmita Singh, Adv.
Mr. Bhavanishankar V. Gadnis, Adv. Mr. Vishwanath B. Gadnis, Adv. Mr. R. Mohan Pai Paikar, Adv. Dr. Prafulla, Adv.
Mr. A Venayagam Balan, Adv.
Mr. Arvind Gupta, Adv.
Mr. Harish Pandey, Adv. Mr. Sandeep Puggal, Adv.
UPON hearing the counsel the Court made the following O R D E R Since mining has been stopped in the State of Goa, learned counsel for the applicant does not press this application.
The application is dismissed as not pressed with liberty to revive, if it becomes necessary.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER 11