Supreme Court - Daily Orders
Amravati Municipal Corporation vs Ganesh Dadarao Anasane on 10 February, 2025
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.40 COURT NO.4 SECTION XVII
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.4020/2020
AMRAVATI MUNICIPAL CORPORATION Appellant(s)
VERSUS
GANESH DADARAO ANASANE & ORS. Respondent(s)
(IA No. 117825/2021 - EARLY HEARING APPLICATION, IA No. 112360/2021
- EARLY HEARING APPLICATION, IA No. 129690/2020 - EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 109518/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No.
35947/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/
ANNEXURES, IA No. 129692/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 177796/2022 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 129691/2020 - STAY
APPLICATION)
Date : 10-02-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Appellant(s) : Mr. Nikhil Nayyar, Sr. Adv.
Mr. Sangram Singh R. Bhonsle, Adv.
Ms. Samridhi Jain, Adv.
Ms. Sugandha Batra, Adv.
Mr. Nrupal A. Dingankar, Adv.
Ms. Pushkara A. Bhonsle, Adv.
Mr. Naman Sherstra, Adv.
Mr. Sanmitra Pol, Adv.
Mr. Chaitanya Dixit, Adv.
Ms. Anshula Vijay Kumar Grover, AOR
For Respondent(s) : Respondent-in-person
Mr. Omkar Deshpande, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Signature Not Verified
Digitally signed by
KAVITA PAHUJA
Date: 2025.02.11
18:22:52 IST
Reason: Mr. Mukesh Verma, Adv.
Mr. Pankaj Kumar Singh, Adv.
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Mr. Pawan Kumar Shukla, Adv.
Ms. Vatsala Tripathi, Adv.
Mr. Shashank Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have perused the affidavit of the Municipal Commissioner. Even as of today, huge legacy waste of quantity of 98,332 CUM is stored at Sukali Dumping Ground. The appellant is seeking time of four months to process the legacy waste.
We direct the Commissioner to file an affidavit setting out the average generation of the solid waste within a limit of Municipal Corporation everyday and what is the capacity of the facility available today in terms of 2016 Rules to deal with generation of solid waste everyday.
We grant time of three weeks to the appellant to do so. We will consider the affidavit pursuant to order dated 30th August, 2024 as well as the affidavit filed in terms of this Court on 17th March, 2025.
Interim relief granted earlier by this Court will continue.
(KAVITA PAHUJA) (AVGV RAMU)
AR-cum-PS COURT MASTER (NSH)
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