Supreme Court - Daily Orders
Common Cause vs Union Of India . on 19 September, 2014
Author: Jagdish Singh Khehar
Bench: Jagdish Singh Khehar
I.A.3/14 in WP(C)No.114/2014 1
ITEM NO.303 COURT NO.7 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2014 in Writ Petition(s)(Civil) No(s). 114/2014
COMMON CAUSE Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For impleadment/directions filed by Mr.R.M.Patnaik)
Date : 19/09/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Prashant Bhushan, Adv.(Not Present)
For Respondent(s)/ Mr.Parag Tripathy, Sr.Adv.
Applicant Mr.Anand Verna, Adv.
Mr.R.M.Patnaik, Adv.
Mr.Dilip Dass, Adv.
Mr.Tarun Patnaik, Adv.
For RR No.5 Mr.Ashok Kumar Panda, Sr.Adv.
Mr. Tejaswi Kumar Pradhan, Adv.
Mr.M.Paikaray, Adv.
For State of Ms.Kirti R.Mishra, Adv.
Odisha
Syed Tanweer Ahmad, Adv.
Ms.V.Mohana, Adv.
Ms.S.K.Bajwa, Adv.
Mr.S.N.Terdal, Adv.
Mr.Ramesh Kumar Mishra, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2014.09.20 In furtherance of the Motion Bench order dated 13:08:41 IST Reason: 12.09.2014, Mr.A.D.N.Rao, learned amicus, states that on verification, it is apparent that the claim of the applicant was I.A.3/14 in WP(C)No.114/2014 2 not properly examined and that the applicant's mine has to be treated as a working mine instead of being treated as a non-working mine.
In view of the above, the application is allowed and the applicant's mine is directed to be treated as a working mine.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR