Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 23 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
INTERLOCUTORY APPLICATION NO. 1246-1247
[APPLICATIONS FOR DIRECTION AND IMPLEADMENT]
Date : 23-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
Mr. Harish N. Salve, Sr. Adv. [A.C.](NP)
Mr. A.D.N. Rao, Advocate [A.C.](NP)
Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.]
Ms. Aparajita Singh, Advocate [A.C.]
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv.
Mr. G.S. Makker, AOR
Mr. Haris Beeran, AOR
MR. P. Narasimhan, AOR
Signature Not Verified
Mr. Mishra Saurabh, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.02.24
Mr. Arjun Garg, AOR
12:49:26 IST
Reason:
Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR
1
Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR
Ms. Sharmila Updadhyay, AOR
Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Badri Prasad Singh, AOR
Mr. R.C. Kohli, AOR
Ms. Pragati Neekhra, AOR
Mr. Suryanarayana Singh, Adv.
Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 2 and surely there must be some policy to deal with plundering of the natural resources of the country.
Affidavit be filed within two weeks.
For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
3
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
INTERLOCUTORY APPLICATION NO. 1349, 1446, 1447, 3504, 3505 [RECOMMENDATION OF CEC IN I.A.NOS. 1246-1247, EXEMPTION FROM FILING O.T. AND CONDONATION OF DELAY IN FILING AFFIDAVIT] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
4 Mr. Neeraj Shekhar, AOR Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 5 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
6
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ iii ] INTERLOCUTORY APPLICATION NO. 1378-1380 AND
1502[APPLICATIONS FOR DIRECTIONS, STAY AND EXEMPTION FROM FILING O.T.] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
7 Mr. Neeraj Shekhar, AOR Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 8 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
9
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ iv ] INTERLOCUTORY APPLICATION NO. 2299-2300[APPLICATIONS FOR
IMPLEADMENT AND DIRECTIONS] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 10 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 11 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
12
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ v ] INTERLOCUTORY APPLICATION NO. 2652-2653,
2866-2867[APPLICATIONS FOR DIRECTIONS, PERMISSION TO FILE ADDITIONAL DOCUMENTS AND EXEMPTION FROM FILING O.T.] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
13 Mr. Neeraj Shekhar, AOR Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 14 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
15
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ vi ] INTERLOCUTORY APPLICATION NO. 2952-2953[APPLICATIONS FOR
VACATING STAY AND EXEMPTION FROM FILING O.T.] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 16 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 17 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
18
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ vii ] INTERLOCUTORY APPLICATION NO. 2954-2956[APPLICATIONS FOR
IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T.] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 19 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 20 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
21
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ viii ] INTERLOCUTORY APPLICATION NO. 3406-3408[APPLICATIONS
FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T.] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 22 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 23 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
24
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ ix ] INTERLOCUTORY APPLICATION NO. 3462[APPLICATION FOR
IMPLEADMENT]
Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 25 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 26 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
27
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ x ] INTERLOCUTORY APPLICATION NO. 3513-3514, 3517-3518,
3536-3537[APPLICATIONS FOR INTERVENTION, DIRECTIONS, PERMISSION TO FILE ADDITIONAL DOCUMENTS AND EXEMPTION FROM FILING O.T.] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
28 Mr. Neeraj Shekhar, AOR Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 29 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
30
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ xi ] INTERLOCUTORY APPLICATION NO. 3519-3520[APPLICATIONS FOR
INTERVENTION AND DIRECTIONS] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 31 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 32 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
33
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ xii ] INTERLOCUTORY APPLICATION NO. 3521-3522[APPLICATIONS FOR
INTERVENTION AND DIRECTIONS] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 34 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 35 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
36
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ xiii ] INTERLOCUTORY APPLICATION NO. 3583-3584[APPLICATIONS
FOR INTERVENTION AND DIRECTIONS] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 37 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 38 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
39
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ xiv ] INTERLOCUTORY APPLICATION NO. 3925-3926[APPLICATIONS FOR
DIRECTIONS AND EXEMPTION FROM FILING O.T.] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
Mr. Neeraj Shekhar, AOR 40 Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 41 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
42
ITEM NO.51 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).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[ xv ] CONTEMPT PETITION (C) NO. 390/2012 WITH INTERLOCUTORY
APPLICATION NO. 1[APPLICATION FOR STRIKING OUT THE NAME OF ALLEGED CONTEMNOR NO. 1] Date : 23-02-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.](NP) Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR MR. P. Narasimhan, AOR Mr. Mishra Saurabh, Adv.
Mr. Arjun Garg, AOR Dr. Harsh Pathak, Adv.
43 Mr. Neeraj Shekhar, AOR Mr. Mohit Choubey, Adv.
Mr. Siddharth Shukla, Adv.
Mr. Shilendra Sharma, Adv.
M/S Lawyers’ Knit And Co.
Mr. Ajit Pudussery, AOR Ms. Sharmila Updadhyay, AOR Mr. S.B. Upadhyay, Sr. Adv.
Mr. Santosh Mishra, Adv.
Mr. Dharmendra Kumar Sinha, AOR Mr. Badri Prasad Singh, AOR Mr. R.C. Kohli, AOR Ms. Pragati Neekhra, AOR Mr. Suryanarayana Singh, Adv. Ms. Kaveri Vats, Adv.
UPON hearing the counsel the Court made the following O R D E R The Reports of CEC dated 30/06/2005, 21/07/2010 & 03/09/2009 and Report dated nil should be placed along with these applications for consideration and final hearing on 25th April, 2018.
We may note that there are large number of cases pertaining to alleged illegal mining in the State of Odisha, Karnataka, Madhya Pradesh, Haryana, Rajasthan, Bihar, Uttar Pradesh pending in this Court. There may be allegations with regard to illegal mining in other States as well.
We would like to know on affidavit from the Union of India whether it has any policy at all with regard to prevention of illegal mining or to take strict action against mining lease holders indulging in illegal mining. It must be noted that the mining activities pertain to the natural resources of the country 44 and surely there must be some policy to deal with plundering of the natural resources of the country. Affidavit be filed within two weeks. For this limited purpose, list the matter on 23.03.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
45