Supreme Court - Daily Orders
Common Cause vs Union Of India . on 17 March, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
WP(C)No.114/14 etc. 1
ITEM NO.1 COURT NO.3 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)(Civil) No(s).114/2014
COMMON CAUSE Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for directions, impleadment and intervention and
modification of Court's order dated 16.05.2014 and permission to
file additional documents and extension of time and withdrawal of
the application for directions i.e. I.A.No.76 and with office
report)
WITH W.P.(C) No.194/2014
(With appln.(s) for permission to file additional documents)
Date : 17/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
Amicus Curiae (s) Mr. A.D.N. Rao, Adv.(A.C.)
Ms. Aparajita Singh, Adv.(A.C.)
Mr. Siddhartha Chowdhury, Adv.(A.C.)
For Petitioner(s) Mr. Prashant Bhushan, Adv.
Mr.Pranav Sachdeva, Adv.
Ms.Neha Rathi, Adv.
Mr. Nischal Kumar Neeraj, Adv.
For Respondent(s)/
Applicant(s)
For UOI Mr.Neeraj Kishan Kaul, ASG
Mr.Samar Singh Kachwaha, Adv.
Ms.Meenakshi Grover, Adv.
Mr.Neeraj Kumar Sharma, Adv.
Mr.Vibhu Shankar Mishra, Adv.
Mr.Sudhir Aggarwal, Adv.
Mr.Maninder Singh, ASG
Mr.Sunil Kumar Jain, Adv.
Signature Not Verified
Digitally signed by
Mr.Pawan Shree Agrawal, Adv.
SATISH KUMAR YADAV
Date: 2016.03.18
17:30:57 TLT
Mr.Kaushik Choudhary, Adv.
Reason:
Mr.Jagmohan Sharma, Adv.
Mr.K.P.S.Chani, Adv.
WP(C)No.114/14 etc. 2
In I.A.39/14 Mr.P.Chidambaram, Sr.Adv.
Dr.A.M.Singhvi, Sr.Adv.
Mr.Arvind Datar, Sr.Adv.
Mr.Gopal Jain, Sr.Adv.
Mr.Ajay Bhargava, Adv.
Ms.Vanita Bhargava, Adv.
Mr.Jeevn B.Panda, Adv.
Mr.Kubrat Dev, Adv.
Mr.Rajat Jariwal, Adv.
Mr.Akash Bajaj, Adv.
Mr.Sanjeev K.Kapoor, Adv.
for M/s. Khaitan & Co., Adv.
In I.A.No.57/15 Mr.Dushyant Dave, Sr.Adv.
Mr.Ashok K.Parija, Sr.Adv.
Mr. Gaurav Kejriwal, Adv.
Mr.Keshav Mohan, Adv.
Mr.Sujit Keshri, Adv.
For M/s Tata Steel Mr.Gopal Jain, Sr.Adv.
Ltd. Ms.Nandini Gore, Adv.
Ms.Devina Sehgal, Adv.
Ms.Neha Khandelwal, Adv.
Ms.Tahira Karanjawala, Adv.
Ms.Khushboo Bari, Adv.
For M/s. Karanjawala & Co., Adv.
In I.A.No.42/15 Mr.Dushyant A.Dave, Sr.Adv.
Ms.Nandini Gore, Adv.
Ms.Tahira Karanjawala, Adv.
Ms.Khushboo Bari, Adv.
Ms.Devina Sehgal, Adv.
Ms.Neha Khandelwal, Adv.
For M/s. Karanjawala & Co., Adv.
Mr.Nidhesh Gupta, Sr.Adv.
Mr.A.K.Parija, Sr.Adv.
Mr. Naveen Kumar, Adv.
Mr.Sudeep Dey, Adv.
Mr.Arnav Dash, Adv.
Mr.Krishnan Venugopal, Sr.Adv.
Mr.Naveen Kumar, Adv.
Mr.Arvind P.Datar, Sr.Adv.
Mr. Raj Kumar Mehta, Adv.
Mr.Abhishek Upadhyay, Adv.
In I.A.No.28 Mr.Gopal Subramanium, Sr.Adv.
Mr.Ashok Kr.Parija, Sr.Adv.
Mr.Dhananjay M., Adv.
Mr. Ramendra Mohan Patnaik, Adv.
WP(C)No.114/14 etc. 3
In I.A.Nos.8 & 9 Mr.Ashok K.Parija, Sr.Adv.
Mr.Dhananjaya Mishra, Adv.
Mr.R.M.Patnaik, Adv.
In I.A.Nos.12 & 13 Mr.Gopal Subramanium, Sr.Adv.
Mr.Dhananjay Mishra, Adv.
Mr.R.M.Patnaik, Adv.
In I.A.Nos.15 & 16 Mr.Ashok Kr.Parija, Sr.Adv.
Mr.Anand V., Adv.
Mr.R.M.Patnaik, Adv.
In I.A.Nos.18 & 19 Mr.Gopal Subramanium, Sr.Adv.
Mr.Naveen Kumar, Adv.
Mr.Dhananjay Mishra, Adv.
Mr.Arnav Dash, Adv.
Mr.R.M.Patnaik, Adv.
For RR No.5 Mr.Ashok Kumar Panda, Sr.Adv.
Mr.Satyabrata Panda, Adv.
Mr.Manoranjan Paikaray, Adv.
Mr. Tejaswi Kumar Pradhan, Adv.
Mr.A.K.Ganguly, Sr.Adv.
Ms.Sangeeta Mandal, Adv.
Ms.Swati Sinha, Adv.
Mr.Arindam Guha, Adv.
Mr.Shantanu Bansal, Adv.
Mr.Arijit Mazumdar, Adv.
For M/s Fox Mandal & Co., Adv.
Mr.Rakesh Dwivedi, Sr.Adv.
Mrs. Kirti Renu Mishra, Adv.
Mr.Anish Agarwal, Adv.
Mr.Dushyant Dave, Sr.Adv.
Mr.Manas Ranjan Mahapatra, Sr.Adv.
Mr.Ramesh Singh, Adv.
Mr.Shiv Mangal Sharma, Adv.
Mr.Lalitendu Mohapatra, Adv.
Mr.Nishit Agrawal, Adv.
For M/s Aura & Co., Adv.
Mr.Sunil Dogra, Adv.
Mr.Vivek Vishnoi, Adv.
Mr. Abhishek Sharma, Adv.
Mr.Suchit Mohanty, Adv.
Mr. Anupam Lal Das, Adv.
Mr. Balaji Srinivasan, Adv.
WP(C)No.114/14 etc. 4
Mr. E. C. Agrawala, Adv.
Mr. Himinder Lal, Adv.
Mr. Mukul Kumar, Adv.
Mr. Satyendra Kumar, Adv.
Mr. Tayenjam Momo Singh, Adv.
Ms. Ruchi Kohli, Adv.
Mr. S.N. Terdal, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Application (s) for impleadment/intervention No one has appeared on behalf of the applicant(s).
All the applications for impleadment/intervention are accordingly dismissed.
I.A.No.80 Learned counsel for the applicant seeks permission to withdraw I.A.No.76. He is allowed to do so.
W.P.(C) No.114/2014 and W.P.(C) No.194/2014 Arguments heard.
Judgment reserved.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
WP(C)No.114/14 etc. 5
LIST OF BOOKS CITED:
1. The Mines and Minerals (Development and Regulation) Act, 1957
2. (1977) 1 SCC 604 (para 7)
3. (1981) 4 SCC 173
4. (1986) 2 SCC 237 (para 6,7,8,9,11 and 12)
5. (1988) 3 SCC 416 (para 7)
6. (1997) 3 SCC 422 (para 3)
7. (2009) 10 SCC 313 (para 72)
8. (2014) 6 SCC 590
9. (2014) 14 SCC 155 (para 6, 7 and 11)
10. (2015) 4 SCC 544 *****************