Supreme Court - Daily Orders
Re Exploitation Of Children In ... vs Union Of India on 30 October, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
1
ITEM NO.4 COURT NO.2 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)(Criminal) No(s).102/2007
RE EXPLOITATION OF CHILDREN IN ORPHANAGES
IN THE STATE OF TAMIL NADU Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 30-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Aparna Bhat, AOR (A.C.)
Ms. Joshita M. Pai, Adv.
Mr. Tipoo Ningombam, Adv.
For Respondent(s)
UOI Mr. R. Balasubramanian, Adv.
Ms. Vimla Sinha, Adv.
Ms. Rashmi Malhotra, Adv.
Ms. Aarti Sharma, Adv.
Mr. G.S. Makker, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. B.V. Balram Das, Adv.
Mr. A.K. Sharma, Adv.
Ms. Aslam, Adv.
NCPCR Ms. Anindita Pujari, Adv.
Ms. Kavita Bhardwaj, Adv.
Ms. Aarti Kumar, Adv.
Ms. Harsha Garg, Adv.
For States of
Andhra Pradesh Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
Arunachal Pradesh Mr. Anil Shrivastav, Adv.
Signature Not Verified
Mr. Rituraj Biswas, Adv.
Mr. Satyendra Km. Srivastava, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2018.11.01
17:30:39 IST
Reason:
Bihar Mr. Abhinav Mukerji, Adv.
Ms. Bihu Sharma, Adv.
Ms. Pratishtha Vij, Adv.
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Chhattisgarh Mr. A.P. Mayee, Adv.
Mr. Chirag Jain, Adv.
Gujarat Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Vishakha, Adv.
Haryana Mr. Arun Bhardwaj, AAG
Mr. Ashish Pandey, Adv.
Mr. Prateek Rai, Adv.
Mr. V.P. Singh, Adv.
H.P. Mr. Vikas Mahajan, AAG
Mr. Vinod Sharma, Adv.
J&K Mr. G.M. Kawoosa, Adv.
Mr. M. Shoeb Alam, Adv.
Jharkhand Mr. Gopal Prasad, Adv.
Mr. S.K. Singh, Adv.
Karnataka Mr. V.N. Raghupathy, Adv.
Mr. Parikshit P. Angadi, Adv.
Md. Apzal Ansari, Adv.
Kerala Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
M.P. Ms. Swarupama Chaturvedi, Adv.
Mr. B.N. Dubey, Adv.
Maharashtra Ms. Deepa M. Kulkarni, Adv.
Mr. Anoop Kandari, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Manipur Mr. Leishangthem Roshmani Kh., Adv.
Ms. Maibam Babina, Adv.
Ms. Anupama Ngangom, Adv.
Meghalaya Mr. Ranjan Mukherjee, Adv.
Mr. K.V. Kharlyngdoh, Adv.
Nagaland Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Odisha Mr. Sanjeeb Panigrahi, Adv.
Mr. Mohammed Shaffi Mather, Adv.
Punjab Ms. Jaspreet Gogia, Adv.
Ms. Mandakini Singh, Adv.
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Rajasthan Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, Adv.
Ms. Pragati Neekhra, Adv.
Sikkim Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Ms. Geetanjali, Adv.
for M/s Arputham Aruna & Co.
Tamil Nadu Mr. M. Yogesh Kanna, Adv.
Ms. Sujatha Bagadhi, Adv.
Mr. S. Partha Sarathi, Adv.
Mr. Raja Rajeshwaran, Adv.
Telangana Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv.
Tripura Mr. Shuvodeep Roy, Adv.
Mr. Rituraj Biswas, Adv.
Uttar Pradesh Ms. Aishwarya Bhati, AAG
Mr. Pradeep Mishra, Adv.
West Bengal Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Amit Verma, Adv.
Ms. Kajal Dalal, Adv.
Ms. Dimple Nagpal, Adv.
A&N Islands Mr. Mrinal K. Mondal, Adv.
Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, AOR
Chandigarh Mr. Shubham Bhalla, Adv.
Ms. Roopam Rai, Adv.
Puducherry Mr. V.G. Pragasam, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
Mr. A.K. Singh, Adv.
Ms. Nazish Fatima, Adv.
Mr. Amod Kanth, in-person
Ms. Bina Goyal, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Ms. Madhumita Gupta, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Learned amicus curiae says that a large amount of data has been collected by the Government of India and perhaps some of it is in the process of analysis. She says that the usefulness of the data collected has perhaps not been looked into by the Government of India and mere collection of information is not going to improve the condition of the children in various child care institutions. She submits that the time has come for the appointment of a Committee which can devote its time exclusively for making use of the data and information so that the lives of children all over the country in child care institutions are improved.
List the matter for final disposal on 26th November, 2018 at 2.00 p.m. The documents required by learned amicus curiae should be handed over to her by learned counsel for the Union of India and learned counsel for NCPCR.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
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ITEM NO.4 COURT NO.2 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)(Criminal) No(s).102/2007
RE EXPLOITATION OF CHILDREN IN ORPHANAGES IN THE STATE OF TAMIL NADU Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.138502/2017-INTERVENTION/IMPLEADMENT and IA No.138504/2017- CLARIFICATION/DIRECTION and IA No.138510/2017- INTERVENTION/IMPLEADMENT and IA No.138511/2017- CLARIFICATION/DIRECTION & IA No.24401/2018-IMPLEADMENT and IA No.24403/2018-CLARIFICATION/DIRECTION, IA Nos.151555/2018 and 151569 – APPLICATIONS FILED BY MR. MOHAMMED SADIQUE T.A.) (Applications by Yatheem Khanas) WITH SLP(C) No. 4905/2018 (XI-A) SLP(C) No. 5087/2018 (XI-A) SLP(C) No. 8777/2018 (XI-A) SLP(C) No. 9565/2018 (XI-A) Date : 30-10-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Ms. Aparna Bhat, Adv. (A.C.) Mr. Pukhrambam Ramesh Kumar, Adv. Ms. Joshita Pai, Adv.
Ms. Anindita Pujari, Adv. Mr. Zulfiker Ali P.S., Adv. Mr. G.S. Makker, Adv.
For Respondent(s) Mr. A.N.S. Nadkarni, ASG UOI Ms. V. Mohana, Sr. Adv.
Mr. K. Radhakrishna, Sr. Adv. Mr. K. Parameshwar, Adv. Ms. Rashmi Malhotra, Adv. Mr. Sanjiv Das, Adv.6
Mr. S.A. Haseeb, Adv.
Ms. Swarupma Chaturvedi, Adv. Mr. G.S. Makker, Adv.
Ms. Sunita Sharma, Adv. Mr. Rohit Rao, Adv.
Mr. Devahuti T., Adv.
Mr. Raj Bahadur, Adv.
Mr. Mohan Prasad Gupta, Adv. Mr. Mukul Singh, Adv.
Mr. B.V. Balram Das, Adv. Mr. R.K. Verma, Adv.
Mrs. Anil Katiyar, AOR Ms. Sushma Suri, AOR Applicant Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Zulfiker Ali P.S., Adv. Md. Thoyyib Hudawi, Adv. Mr. Faisal M. Aboobaker, Adv. Ms. Lakshmi Sree Puthenpurackal, Adv. NCPCR Ms. Anindita Pujari, Adv.
Ms. Kavita Bhardwaj, Adv. Ms. Nidhi Sharma, Adv.
Ms. Harsha Garg, Adv.
Mr. Ashok K. Srivastava, AOR Mr. Gaurav Agarwal, Adv. Mr. Mohammed Sadique TA, AOR Ms. Anu K. Joy, Adv.
Reim Anvar, Adv.
Reegan S. Bel, Adv.
Mr. Nebil Nizar, Adv.
Mr. Basant R., Sr. Adv.
Mr. Raghenth Basant, Adv. Ms. Namita Wali, Adv.
Kerala Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv. Ms. Beena Prakash, Adv.
UPON hearing the counsel the Court made the following O R D E R List the matters after Diwali vacation. The Note given by learned counsel for the applicant is taken on record.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
7
ITEM NO.4 COURT NO.2 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)(Criminal) No(s).102/2007
RE EXPLOITATION OF CHILDREN IN ORPHANAGES IN THE STATE OF TAMIL NADU Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA NOS.16610/2018 FILED BY MS. APARNA BHAT, 10771/2018 FILED BY STATE OF KERALA, 123491 AND 123495/2018 FILED BY MR. AMOD KR. KANTH – APPLICANT-IN-PERSON) Date : 30-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Ms. Aparna Bhat, AOR (A.C.) Ms. Joshita M. Pai, Adv. Mr. Tipoo Ningombam, Adv.
For Respondent(s) UOI Mr. R. Balasubramanian, Adv.
Ms. Vimla Sinha, Adv.
Ms. Rashmi Malhotra, Adv. Ms. Aarti Sharma, Adv.
Mr. G.S. Makker, Adv.
Mr. Raj Bahadur Yadav, Adv. Mr. B.V. Balram Das, Adv. Mr. A.K. Sharma, Adv.
Ms. Aslam, Adv.
NCPCR Ms. Anindita Pujari, Adv.
Ms. Kavita Bhardwaj, Adv. Ms. Aarti Kumar, Adv.
Ms. Harsha Garg, Adv.
For States of Andhra Pradesh Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
Arunachal Pradesh Mr. Anil Shrivastav, Adv.
Mr. Rituraj Biswas, Adv. Mr. Satyendra Km. Srivastava, Adv.8
Bihar Mr. Abhinav Mukerji, Adv.
Ms. Bihu Sharma, Adv.
Ms. Pratishtha Vij, Adv.
Chhattisgarh Mr. A.P. Mayee, Adv.
Mr. Chirag Jain, Adv.
Gujarat Ms. Hemantika Wahi, AOR Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Vishakha, Adv.
Haryana Mr. Arun Bhardwaj, AAG Mr. Ashish Pandey, Adv. Mr. Prateek Rai, Adv.
Mr. V.P. Singh, Adv.
H.P. Mr. Vikas Mahajan, AAG Mr. Vinod Sharma, Adv.
J&K Mr. G.M. Kawoosa, Adv.
Mr. M. Shoeb Alam, Adv.
Jharkhand Mr. Gopal Prasad, Adv.
Mr. S.K. Singh, Adv.
Karnataka Mr. V.N. Raghupathy, Adv.
Mr. Parikshit P. Angadi, Adv. Md. Apzal Ansari, Adv.
Kerala Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv. Ms. Beena Prakash, Adv.
M.P. Ms. Swarupama Chaturvedi, Adv.
Mr. B.N. Dubey, Adv.
Maharashtra Ms. Deepa M. Kulkarni, Adv.
Mr. Anoop Kandari, Adv. Mr. Nishant Ramakantrao Katneshwarkar, AOR Manipur Mr. Leishangthem Roshmani Kh., Adv.
Ms. Maibam Babina, Adv. Ms. Anupama Ngangom, Adv.
Meghalaya Mr. Ranjan Mukherjee, Adv.
Mr. K.V. Kharlyngdoh, Adv.
Nagaland Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv.
Odisha Mr. Sanjeeb Panigrahi, Adv.9
Mr. Mohammed Shaffi Mather, Adv.
Punjab Ms. Jaspreet Gogia, Adv.
Ms. Mandakini Singh, Adv.
Rajasthan Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv. Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, Adv.
Ms. Pragati Neekhra, Adv.
Sikkim Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv. Ms. Anuradha Arputham, Adv. Ms. Geetanjali, Adv.
for M/s Arputham Aruna & Co.
Tamil Nadu Mr. M. Yogesh Kanna, Adv.
Ms. Sujatha Bagadhi, Adv. Mr. S. Partha Sarathi, Adv. Mr. Raja Rajeshwaran, Adv.
Telangana Mr. S. Udaya Kumar Sagar, Adv.
Mr. Mrityunjai Singh, Adv.
Tripura Mr. Shuvodeep Roy, Adv.
Mr. Rituraj Biswas, Adv.
Uttar Pradesh Ms. Aishwarya Bhati, AAG Mr. Pradeep Mishra, Adv.
West Bengal Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Amit Verma, Adv.
Ms. Kajal Dalal, Adv.
Ms. Dimple Nagpal, Adv.
A&N Islands Mr. Mrinal K. Mondal, Adv.
Mr. K.V. Jagdishvaran, Adv. Mrs. G. Indira, AOR Chandigarh Mr. Shubham Bhalla, Adv.
Ms. Roopam Rai, Adv.
Puducherry Mr. V.G. Pragasam, Adv.
Mr. S. Prabu Ramasubramanian, Adv. Mr. S. Manuraj, Adv.
Mr. A.K. Singh, Adv.
Ms. Nazish Fatima, Adv. Mr. Amod Kanth, in-person 10 Ms. Bina Goyal, Adv.
Mr. Hitesh Kumar Sharma, Adv. Ms. Madhumita Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R IA No.16610 Nothing further survives in this application, which is accordingly disposed of.
IA No.10771 Period of six months’ extension of time sought for is over.
Nothing further survives in this application, which is accordingly disposed of.
IA Nos.123491 and 123495 Applicant who is present in person may instruct learned amicus curiae in respect of the grievance.
Applications stand disposed of.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS ASSISTANT REGISTRAR