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Supreme Court - Daily Orders

In Re : T.N. Godavarman Thirumulpad vs Union Of India on 8 October, 2025

                                                                      W.P. (C) No. 202/1995




     ITEM NOS. (18 + 21)                  COURT NO.1                  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 (CIVIL)    NO.   202/1995

     IN RE : T.N. GODAVARMAN THIRUMULPAD                               PETITIONER(S)

                                                 VERSUS

     UNION OF INDIA & ORS.                                             RESPONDENT(S)


     (BY COURTS MOTION)


     INTERLOCUTORY APPLICATION FOR 08.10.2025 “ONLY”

     [1 ] IA NOS. 244339 & 244340 OF 2025.

     [2] I.A. NO. 252192 OF 2025 (CEC Report No. 50 of 2025, Report of
     CEC for regularization of Staff working with CEC)

     [3] I.A. NOS. 216120, 216122 & 216123 OF 2025 [Applications for
     Intervention, Directions & O.T. filed by Mr. A. Karthik, Advocate]
     IN RE : HILTON STONES AND AGGREGATES LLP WITH I.A. NOS. 253153 &
     253154 OF 2025.

     [4]                 I.A. NOS. 251558, 252948 & 252949 OF 2025.

     [5]   I. A. NOS. 153500 & 153501 OF 2024 [Applications for
     Directions and Exemption from filing O.T. filed by Ms.
     Shibani   Ghosh,  Advocate]  IN  RE  :   DR.   DAYA  SHANKAR
     SRIVASTAVA (SARANDA GAME SANCTUARY), WITH    I.A. NO. 153502
     OF 2024 AND I.A. NO. 214893 OF 2025 (Application for
     Directions on behalf of ‘Electrosteel Castings Ltd.’ filed
     by M/s. Khaitan & Co., Advocate) IN RE : ELECTROSTEEL
     CASTINGS LTD. AND I.A. NOS. 252324 & 252325 OF 2025.

     [6] I.A. NO. 285881 OF 2024 (Application for Impleadment as
     Co-petitioners filed by Mr. Arun K. Sinha, Advocate) WITH
     I.A. NOS. 285829 & 285830 OF 2024 (Applications for
     Directions and Exemption from filing O.T. filed by Mr. Arun
     K.   Sinha,  Advocate)
Signature Not Verified
                              AND  I.A.   NO.  300603   OF  2024
     (Application seeking Impleadment of the owner of the Land
Digitally signed by
DEEPAK SINGH
     as Party Respondent filed by Mr. Arun K. Sinha, Advocate)
Date: 2025.10.14
21:19:07 IST
Reason:
     IN RE : UDIT NARAYAN SONAKIYA & ANR.



                                                  1
                                                 W.P. (C) No. 202/1995




[7]   I.A. NO. 117204 OF 2024 (CEC REPORT NO. 5 OF 2024-
Status Report in Delhi Ridge) IN RE : MINISTRY OF FINANCE
IN RE : DELHI RIDGE.

[7(a)]    ISSUE REGARDING ORDER DATED 16.04.2025 PASSED IN
W.P.(C)NO. 4677 OF 1985

[8] I.A. NO. 253621 OF 2025 (CEC REPORT NO. 51 OF 2025) .

[9]   I. A. NO. 206419 OF 2025 [CEC REPORT NO. 40 OF 2025]
IN RE : ENVIRONMENT AND ECOLOGICAL HAZARDS POSED BY
CONOCARPUS SPECIES IN INDIA

[10] I. A. NO. 185901 OF 2025 [CEC REPORT NO. 36 OF 2025]
IN RE :RECENT INCIDENT OF TIGER DEATHS IN MAL MAHADESHWARA
HILLS WILDLIFE SANCTUARY, KARNATAKA

[11] I.A.NOS. 90595 & 90596 OF 2025 [Applications for
permission   to  file   Impleadment and application  for
Impleadment filed by M/s. Hooda & Co., Advocate] IN RE :
B.K. SINGH – IFS (RETD.)

[12]   I. A. NOS. 159124 & 159125 OF 2025 [Applications for
Directions & Exemption from filing O.T. on behalf of ‘Stone Crusher
Owners Association’ filed by Mr. Ajit Sharma, Advocate] IN RE :
STONE CRUSHER OWNERS ASSOCIATION

[13] IN RE: RAJAJI-CORBETT WILDLIFE CORRIDOR I. A. NOS. 205624 &
205625 OF 2025 [Applications for Impleadment & Directions on behalf
of ‘Centre for Sustainable Green Economy, Through its Authorized
Representative Naresh Chaudhary’ filed by Ms. Rani Mishra,
Advocate] IN RE : CENTRE FOR SUSTAINABLE GREEN ECONOMY, THROUGH ITS
AUTHORIZED REPRESENTATIVE NARESH CHAUDHARY

[14] I. A. NOS. 138323 & 138324 OF 2025 [Applications for
Intervention & Directions on behalf of ‘K.B. Belliappa & Ors.’
filed by Ms. Shibani Ghosh, Advocate] IN RE : K.B. BELLIAPPA & ORS.

[15] CONTEMPT PETITION (C) DIARY NO. 39857 OF 2024 WITH I.A. NO.
75416 OF 2025 (Application for Intervention filed by Mr. Yash S.
Vijay, Advocate) IN W.P. (C) NO. 202/1995 IN RE : K. MRUTYUNJAYA
RAO IN RE : ANDHRA PRADESH STATE FISH FARMERS ASSOCIATION AND CIVIL
APPEAL NO. 6790 of 2025

[15(a)]     I. A. NOS. 81754 & 81576 OF 2025 [Applications for
Directions and Intervention filed by Mr. Yash S. Vijay, Advocate in
W.P.(C)No. 202/1995] IN RE : ANDHRA PRADESH STATE FISH FARMERS
ASSOCIATION



                                 2
                                                 W.P. (C) No. 202/1995




[16] I. A. NOS. 185063, 185065 & 185066 OF 2025 [Applications for
Directions, Exemption from filing O.T. & Intervention on behalf of
‘Debadityo Sinha’ filed by Ms. Shibani Ghosh, Advocate] WITH I. A.
NO. 233149 OF 2025 [Application for permission to place on record
additional facts and documents on behalf of ‘Debadityo Sinha’ filed
by Ms. Shibani Ghosh, Advocate] IN RE : DEBADITYO SINHA

[17] I. A. NO. 88067 2025 [Application for Clarification of order
dated 24.10.2025 filed by Ms. Sugandha Anand, Advocate] IN RE : THE
STATE OF HIMACHAL PRADESH AND WITH I. A. NOS. 110655 & 110660 OF
2025 [Applications for Clarification & Modification of order dated
24.10.2025 and Exemption from filing O.T. filed by Mr. Ajit Sharma,
Advocate] WITH I. A. NO. 120608 OF 2025 [Application seeking
permission to filed application for Clarification & Modification of
order dated 24.10.2025 filed by Mr. Ajit Sharma, Advocate]     WITH
I.A. NO. 232603 OF 2025 [Application for seeking permission to file
an application to bring additional documents on record filed by Mr.
Ajit Sharma, Advocate] IN RE : M/S. GOLDSTONE CRUSHING COMPANY

[18] I.A. NO. 218391 OF 2024 (CEC REPORT NO. 19 OF 2024) IN RE :
TO PREVENT THE CONSTRUCTION OF BAL-BHARATI PAUD PHATA (BBPP) ROAD,
BY PUNE MUNICIPAL CORPORATION (PMC) AND SLP(C) DIARY NO. 22109 OF
2025

[19]   I. A. NOS. 125603 & 125604 OF 2025 [Applications for
Intervention and Directions ] WITH I. A. NOS. 234942 OF 2025 [CEC
Report No. 45 of 2025 in I.A. Nos. 125603 & 125604 of 2025] IN RE :
JITUL DEKA WITH I. A. NOS. 232640 & 233236 OF 2025 [Applications
for Impleadment & Directions filed by Ms. Rangoli Seth, Advocate]
IN RE : UNIVERSITY OF SCIENCE & TECHNOLOGY MEGHALAYA WITH      I.A.
NO. 253165 OF 2025

[20] I. A. NOS. 125409 & 125412 OF 2025 [Applications for
Intervention and Directions] IN RE : DILIP NATH

[21] I.A. NO. 283732 OF 2024 (CEC REPORT NO. 30 OF 2024) IN
RE: NON-COMPLIANCE WITH THE HON’BLE SUPREME COURT ORDER
DATED 12.12.1996 AND JUDGMENT DATED 06.07.2011

[22] I. A. NOS. 100352 & 100351 OF 2024 [Applications for
Impleadment and Directions filed by Mr. Rajeev Kumar Dubey,
Advocate] AND I. A. NOS. 56927, 56928 & 56929 OF 2025
[Applications   for  Amendment  of   I.A.  Nos.   100351   &
100352/2024,   Amended  application   for  Directions    and
Exemption form filing O.T. filed by Mr. Rajeev Kumar Dubey,
Advocate] AND I. A. NO. 139151 OF 2025 [Application for
Exemption from filing O.T. in Counter Affidavit] IN RE :
SHRI RAM KRISHNA PANDEY



                                 3
                                           W.P. (C) No. 202/1995




[23] IN RE : RANTHAMBORE TIGER RESERVE I.A. NOS. 117782,
117783 & 117785 OF 2025 [Applications for Impleadment,
Directions  and   O.T.]  WITH   I.A. NO. 169828 OF  2025
[Applications Exemption from filing O..T. in Compliance
Affidavit] IN RE : SANJAY KUMAR

[24] IN RE: SATKOSIA TIGER RESERVE, ODISHA I.A. NOS. 167477
&  167479   OF  2025  (Applications  for   Impleadment  and
Directions in filed by Ms. Rani Mishra, Advocate) IN RE:
SANJAY KUMAR

[25] I. A. NOS. 28216 & 28217 OF 2025 [Applications for
Impleadment and Directions filed by Mr. Sachin Patil,
Advocate] WITH I.A. NO. 198410 OF 2025 (Application for
Exemption from filing O.T. in Reply) IN I.A. NOS. 3864-3866
OF 2015 (Applications for Impleadment, Clarification and
O.T. filed by Mr. Sachin Patil, Advocate) IN RE : ASHOK
BHIWAJI DESAI

[26] I. A. NOS. 104049 AND 104048 OF 2025 [Applications for
Directions, Exemption from filing O.T. filed by Ms. Aruna
Gupta, Advocate] WITH I.A. NO. 140936 OF 2025 (Application
for Impleadment filed by Ms. Aruna Gupta, Advocate) IN RE :
M/S. ARPIT MARBLES PVT. LTD.

[26(a)] I.A. NOS. 127050, 127055 and 132503 OF 2025
[Applications for Directions, Exemption from filing O.T.
filed and Impleadment by Ms. Aruna Gupta, Advocate] IN RE :
KARNI MARBLES & ORS.

[26(b)] I.A. NOS. 105337 & 105336 OF 2025 [Applications for
Directions and Exemption from filing O.T. filed by Ms.
Aruna  Gupta,   Adv.]  WITH  I.  A.   NO.  110791  OF  2025
[Application for Impleadment filed by Ms. Aruna Gupta,
Adv.] IN RE : M/S. ANDHI MINERAL AND MARBLES PVT. LTD.

[27]   I.A.  NOS.   231704,   231707  &   231709  OF   2025
[Applications for Intervention, Directions & exemption from
filing O.T. filed by Ms. Shibani Ghosh, Advocate] IN RE :
KISHAN MEENA & ORS.

[28]  I.A.   NOS.  269550,   269552  AND  269553   OF  2024
[Application for Impleadment, Directions and O.T. filed by
Ms. Rani Mishra, Advocate] WITH I.A. NO. 100529 OF 2025
[CEC REPORT NO. 17 OF 2025] WITH I.A. NO. 137359 OF 2025
[CEC REPORT NO. 29 OF 2025- ADDENDUM TO THE REPORT NO. 17
OF 2025 IN I.A. NO. 269550, 269552 AND 269553 OF 2024] WITH
I.A. NO. 162898 OF 2025 [CEC REPORT NO. 29 (A) OF 2025-
STATUS REPORT OF CEC IN I.A. NOS. 269550, 269552, 269553 OF

                             4
                                                             W.P. (C) No. 202/1995




2024] IN RE : JUMMA & ORS.

[29] I.A. NOS. 85332 AND 85124 OF 2023 [Applications For
Intervention And Directions] WITH I.A. NOS. 60136 AND 60352
OF 2024 (Applications For Intervention Filed By Mr. Anurag
Tandon, Advocate In I.A. No. 85332/2023 ) WITH I.A. NOS.
64180 AND 64434 OF 2024 [(Applications For Interventions
Filed By Mr. Anurag Tandon, Advocate On Behalf Of “Bilibar
Patar” And “Harichandra Boro”, Applicants Respectively In
I.A.  No.   85332/2023)  WITH   I.A.  NO.  67379   OF  2024
(Application For Permission To Bring On Record Additional
Documents Filed By Mr. Shuvodeep Roy, Advocate In I.A. No.
85124/2023 ) IN RE : ROHIT CHOUDHARY IN RE : PITSING KONWAR
& APURBA KUMAR DEKA IN RE : BILIBAR PATAR & HARICHANDRA
BORO

[30] I.A. NOS. 198330 & 198331 OF 2025 [Applications for
Intervention & O.T. on behalf of ‘Aanchal Raturi’ filed by
Mr. Vaibhav Niti, Advocate], I.A. NOS. 209648 & 209650 OF
2025 [Applications for Directions & O.T. on behalf of
‘Aanchal Raturi’ filed by Mr. Vaibhav Niti, Advocate] IN RE
: AANCHAL RATURI

[30(a)] WRIT PETITION (CIVIL) 845 OF 2025 ANAMIKA RANA VS.
UNION OF INDIA AND ORS

[31] CONTEMPT PETITION (CIVIL)             NO.   938    OF    2021    IN   CIVIL
APPEAL NOS. 12234-12235 OF 2018

[32] I.A. NO. 94317 OF 2020 [Application for Directions
filed by Mr. P.K. Manohar, Advocate] WITH I.A. NOS. 26806 &
37623 OF 2021 [Applications for exemption from filing O.T.
with Reply & Compliance Report] IN RE : NATURE CONSERVATION
SOCIETY, AMRAVATI

[33] CONTEMPT PETITION (C) DIARY NO. 2019 OF 2023 IN I.A.
NOS. 2559-2560 OF 2009 SUHAIL KHAN VS. MAMTA SANJIV DUBEY &
ORS. IN WRIT PETITION (CIVIL) NO. 202/1995

[34]  MISCELLANEOUS APPLICATION NO. 1390 OF 2024 WITH I.A.
NOS. 173278 OF 2024 [Appeal against Registrar order under
order XV Rule 5 of SCR, 2013] IN MISCELLANEOUS APPLICATION
DIARY NO. 29161 OF 2024 WITH I.A. D. NO. 142418 OF 2024
[Application for Restoration of Contempt Petition (C) No.
390/2012] IN CONTEMPT PETITION (C) NO. 390 OF 2012 S. ANKUN
MINERALS PVT LTD. VS. RAJKUMAR DUBEY IN WRIT PETITION
(CIVIL) NO. 202/1995

[35]   I.A.   NOS.   135329   &   135330    OF   2025    [Applications        for

                                    5
                                                    W.P. (C) No. 202/1995




Impleadment & Exemption from filing O.T. on behalf of ‘M/s.
Kanhaiya Lal’ Applicant filed by Mr. Ankit R. Shah, Advocate] WITH
I.A. NOS. 135327 & 135328 OF 2025 [Applications for Directions &
Exemption from filing O.T. on behalf of ‘M/s. Kanhaiya Lal’
Applicant filed by Mr. Ankit R. Shah, Advocate] IN RE : M/S.
KANHAIYA LAL

ARAVALI BATCH:
[36] WRIT PETITION (CIVIL) NO. 202/1995

[36(i)] I.A. NO. 105701/2024 (CEC REPORT NO. 03/2024) [CEC Report
No. 3 dt. 07.03.2004 regarding in compliance of the order
dt.10.01.2024 of the Hon’ble Court. Accordingly, the CEC is of the
opinion that these three I.As Nos. 87550, 107909 and 112526 of 2023
may be considered after this Hon’ble Court considers and decides on
the broader issues about mining in Aravali Hill and Ranges.

[36(ii)] I. A. NOS. 828, 839, 840, 850, 853-854, 855-856, 866-868,
869-870, 871-872, 873-874, 875-876, 877-878, 879-880, 881-882, 891-
892, 900, 905, 1488, 1590, 1612-1613, 1700, 1701, 1702, 1703, 2007-
2008, 2138-2139, 2205, 2445, 2536, 2567, 2574, 2636, 2658-2659,
2719, 2761, 2765, 2766, 2767, 2768-2769, 128672 and 128673/2019 IN
2858/2010, 2872-2873, 2932, 2933, 2934, and 2879/2010, 3086/2010,
3089-3090/2011, 3091, 3137, I.A. D. NO. 76048/2009, 3597, I. A. D.
No. 76051/2009, 3605, 3606, 3811-3812/2014, 3815, 32330/2021 AND
40279/2021   I.A.   RELATED   TO   CONSTRUCTION    1276-1277    [Second
Monitoring Report dt. 28.10.2002 of CEC regarding large scale
illegal mining of stones in the forest area in aravali hills around
kot village located off the road mid-way between ballabgarh-sohna
road near dhauj, and Applications for Impleadment, Intervention,
Directions,    Modification/directions    of   court’s     order    dt.
30.10.2002, Clarification/Modification of Order’s dated 29.10.2002
AND   09.12.2002,   16.12.2002,   Permission,   permission    to   file
additional   affidavit/documents,    exemption   from   filing    O.T.,
Clarification/Modification    of   Order’s   dated    08.10.2009    and
applications for recalling of Court’s Order dated 12.12.2018 in
I.A. NO. 2858/2010]

[36(iii)] 828/02 in W.P.(C) No. 202/1995 and 833/02, 834-835/02,
837/02, 846-847/02, 893-894/02, 901-902/03, 903-904/03 in 828/02,
1310/05 in 833/02, 1329/05 in 1310/05, 1331/05 in 1310/05, 1450-
1452/05 in 1310/05, 2447/08 in 828/02, 2602/09 in 828/02, 2758-
2759/09 in 828/02, 2803/10 & 3210/11 in 2758-2759/09, 2814/10 in
1310/05, 2834, 2836/10 in 1310/05, 2837, 2839/10 in 1310/05,
2840/10 in 2814/10 in 828/02 in 828/02, 2883-2885/10 in 1310, 2887-
2889/10 in 1310, 2891, 2893/10, 3125/11 in 2877-2879/10, 3129/11 in
2874-2876/10, alongwith Rajasthan Mining, 3281/11 in 2834-2836,
3296/11 in 1310(fresh), 3361-3362/12, 3394, 3396/12 in 1310,
3397/12 in 828, 3919-3920/2015 in 2891-2893, 3951 in 834-835, 3952

                                   6
                                                 W.P. (C) No. 202/1995




in 2814-2815 in 1310,     I.A.No. 3957 In I.A.No. 828 In W.P.(C)No.
202/1995 I.A.No. 27190 AND 46116 of 2019, 49985/2019 (App. For O/T)
in I.A. no. 3361-3363, 50600, 50604, 57647/2019, 57468, 57653/2019,
60991, 60995, 60999/2019, 141355/2019 in I.A. NO. 50600 AND 50610
OF 2019, 153523 AND 153524/2019 in I. A. No. 828 [Second Monitoring
Report dated 28.10.2002 of Central Empowered Committee and
Applications for Further Directions, Modification/Clarification of
Order dated 30.10.2002 and Amendment of I.A.No. 833, Impleadment,
Modification/Clarification     of    Order    dated  29/30.10.2002,
Modification/Clarification,     Exemption    from   filing    O.T.,
Modification/       Directions,       Directions,     Intervention,
Clarification/Modification of Order dated 08.04.2005, Interim
Directions, Stay, Modification of Order dated 19.02.2010 ,
Permission to file Additional Documents and Early Hearing of
I.A.No. 828]

[36(iv)] I.A. NOS. 110282, 110283, 111437 AND 111438 OF 2025
[Applications for Direction, O.T. and Impleadment and O.T.] IN RE :
INDIAN SOAPSTONE PRODUCERS ASSOCIATION

[36(iv)(a)] I.A. NOS. 89008 AND 89010 OF 2025 [APPLICATIONS FOR
DIRECTIONS AND EXEMPTION FROM FILING O.T.] WITH I.A. NO. 139000 OF
2025 (Application for Exemption from filing O.T. in Reply) IN RE :
OM PRAKASH GUPTA

[36(iv)(b)] I.A. NO. 221400 OF 2025 (Application for Directions on
behalf of ‘State of Rajasthan’ filed by Ms. Nidhi Jaswal, Advocate)
IN RE: STATE OF RAJASTHAN

[36(v)] I.A. Nos. 123463, 123464 of 123465 of 2025 (Applications
for Directions, Intervention and O.T.) WITH I.A. Nos. 123488,
123489 & 123490 of 2025 (Applications for Directions, Intervention
and O.T.) WITH I.A. Nos. 123668, 123669 & 123670 of 2025
(Applications for Directions, Intervention and O.T.) WITH I.A. Nos.
123997, 123998 & 123999 of 2025 (Applications for Directions,
Intervention and O.T.) IN I.A. Nos. 2825-2827 of 2010 IN RE :
CHANDRA KANT BIYANI IN RE : ANITA BIYANI

[36(vi)] I. A. NOS. 107906 AND 107909/2023 [APPLICATIONS FOR
IMPLEADMENT AND DIRECTIONS] IN RE : M/S NALWAYA MINERALS INDUSTRIES
P. LTD. RAJASTHAN

[36(vii)] I.A. NOS. 112525, 112526 AND 112527/2023 [APPLICATIONS
FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T.] IN RE :
M/S NALWAYA MINERALS INDUSTRIES P. LTD. RAJASTHAN

[36(viii)] I. A. NOS. 87544, 87550 AND 91723 OF 2023 [APPLICATIONS
FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T.] IN RE :
M/S. KRISHNA MINERS AND TRADERS, RAJASTHAN

                                 7
                                                 W.P. (C) No. 202/1995




[36(ix)]   I.A. NOS. 69040, 69044 AND 69050/2024 [APPLICATIONS FOR
DIRECTIONS, EXEMPTION FROM FILING O.T. AND IMPLEADMENT] IN RE :
JAIN KUMAR JAIN

[36(x)]   I.A. NOS. 8156, 8157 AND 8155 OF 2024 [APPLICATIONS FOR
DIRECTIONS, EXEMPTION FROM FILING O.T. AND IMPLEADMENT, IN RE :
M/S. SHIV GRIT UDYOG, RAJASTHAN

[36(xi)]    I.A.NOS. 123906 & 123914 OF 2025 [APPLICATIONS FOR
IMPLEADMENT & EXEMPTION FROM FILING O.T. FILED BY MR. SHREY KAPOOR,
ADV.) WITH I. A. NOS. 123923 & 123924 OF 2025 [APPLICATIONS FOR
DIRECTIONS & EXEMPTION FROM FILING O.T. FILED BY MR. SHREY KAPOOR,
ADV.) IN RE : MAKRANA KHAAN ANVM MAJDOOR WELFARE SOCIETY, THROUGH
ITS AUTHORIZED REPRESENTATIVE SH. UTKARSH BANSAL IN WRIT PETITION
(CIVIL) NO. 202/1995 (Under Article 32 of the Constitution of
India)

[37] Writ Petition (C) No. 4677/1985

[37(i)]   IAS RELATED TO HARYANA MINING (I.A.Nos. 1785, 1967 AND
2152 IN 1967, 1962, 2443, 2186 AND 2444, 2168, IA D. NO. 75191,
2484, 2527 AND 2582 IN IA D. NO. 75191, 1866 1858- 1859, , 1891-
1893, 1895, 1896, 1906, 1907-1908, 1968, 2451, 2336, IA D. NO.
58737, IA NOS. 2390, 2450 IN IA NO. 2385, 2454, 2455, 2486-2488 AND
2492, 2385, 2143, 2623, 2624, , 1937, 2415, 2579, 2780-2785,
32531/2021, 32532/2021 IN IA NO. 2450, 28631 AND 28637/2021, 31357
AND 31360/2021, 35779 & 35781/2021, 43001/2021 AND IA NO.
42525/2021 IN IA D. NO. 75191, 44798/2021 IN 31360/2021,
93600/2021, 92854 & 92850/2023, 81251, 81253/2023 AND 113069/2024
ALONGWITH C.P.(C) NO. 186/2003)

[37 (ii)] IAS RELATED TO CONSTRUCTION (I.A.Nos. 2198, 1888, 1911
AND 1912, 2306 AND 2307, 2308 AND 2309 IN IA NO. 1888, 2386 AND
2387, 2392, 2103, 2355- 2357, 2577-2578, 2575- 2576, 1894, 2497-
2498, 2514- 2515, 2595-2596, 2600-2602, 2603, 2604-2605, 2606-2607,
2608- 2609, 2610-2611, 1938, 2684-2687, 2720-2721, 2758-2759, 2760-
2761, 66059/2017 AND 66071/2017, 81981 AND 81982/2017, 134492 AND
134499/2017, 67457 AND 67458/2019, 128127, 134352/2020 AND 97884,
97894, 97887 AND 97899/2021) (APPLICATIONS FOR DIRECTIONS AND
MODIFICATION/CLARIFICATION OF COURT’S ORDER DATED 06/05/2002,
8/10/2009, 18/03/2004, INTERVENTION AND IMPLEADMENT, PERMISSION TO
FILE ADDITIONAL DOCUMENTS AND EXEMPTION FROM FILING O.T. AND
INTERIM STAY AND PERMISSION TO FILE REPLY AFFIDAVIT AND APPLNS.
RAISING OBJECTIONS AGAINST CEC REPORTS).

[38]   I.A. NOS. 1424-1425 OF 2005 AND 2749 OF 2009 (Applications
for Directions and Stay) IN RE : ALLEGED NON-FORESTRY ACTIVITIES
AND ENCROACHMENT BY BALCO, I.A. NOS. 2211 OF 2008 (Applications for
Clarification of Court’s Order dated 29.02.2008) In Re : BALCO AND

                                 8
                                                 W.P. (C) No. 202/1995




I.A. NO. 3427 OF 2012 (Applications for Directions) WITH I.A. NOS.
167802 AND 167804 OF 2019 (Applications For Directions And
Exemption From Filing O.T.) WITH I.A. NOS. 187590 AND 187591 OF
2019 (Applications For Directions And Exemption From Filing O.T.)
WITH I.A. NO. 67672 OF 2025 (CEC REPORT NO. 09 OF 2025 IN I.A. NOS.
1424-1425 OF 2005) WITH I.A. NO. 92550 OF 2025 (Application for
permission i.e. Objections on behalf of Bharat Aluminium Company
Limited to the Report of the CEC filed by Mr. P.S. Sudheer,
Advocate) WITH CONTEMPT PETITION (C) No. 388 OF 2009 IN I.A. NOS.
1424-1425 IN WRIT PETITION(C) NO. 202 OF 1995 WITH SPECIAL LEAVE
PETITION(C) NO. 37511 OF 2013 AND WRIT PETITION (C) NO. 469 OF
2005.


NAMES OF “ONLY” THE FOLLOWING ADVOCATES MAY BE TREATED TO HAVE BEEN
SHOWN AGAINST THESE I.As. MR. HARISH N. SALVE, SR. ADV. [A.C.], MR.
A.D.N. RAO, SR. ADVOCATE [A.C.], MS. APARAJITA SINGH, SR. ADVOCATE
[A.C.],   MR.  SIDDHARTHA   CHOWDHURY,  ADVOCATE   [A.C.]   MR.  K.
PARAMESHWAR, SR. ADVOCATE [A.C.] MR. G.S. MAKKER, ADVOCATE MR. S.N.
TERDAL, ADVOCATE DR. N. VISAKAMURTHY, ADVOCATE FOR S. NO. [ 1 ] MR.
K. PARAMESHWAR (A.C.) FOR S. NO. [ 2 ] MR. K. PARAMESHWAR (A.C.),
MR. SYED MEHDI IMAM FOR S.NO. [ 3 ] MR. K. PARAMESHWAR (A.C.), MR.
ARUN K. SINHA, MR. ASHUTOSH KUMAR SHARMA (STATE OF UTTARAKHAND),
MR. P.S. SUDHEER FOR S.NO. [ 4 ] MR. K. PARAMESHWAR (A.C.), MS.
SHIBANI GHOSH, MS. PALLAVI LANGAR, MR. G.S. MAKKER, M/S. KHAITAN &
CO. (INTERVENOR) FOR S.NO. [ 5 & 5 (a)] MR. K. PARAMESHWAR (A.C.),
MR. NISHIT AGRAWAL (FOR DDA), MR. GUNTUR PRASAD (FOR CPWD), MR.
M.K. MARORIA (FOR GNCT IN I.A. NO. 117204/2024) FOR S.NO. [ 6 ] MR.
K. PARAMESHWAR (A.C.) FOR S.NO. [ 7 ] MR. K. PARAMESHWAR (A.C.) FOR
S.NO. [ 8 ] MR. K. PARAMESHWAR (A.C.), MS. SHIBANI GHOSH, MR.
SANCHIT GARGA (STATE OF KARNATAKA) FOR S.NO. [ 9 ] MR. K.
PARAMESHWAR (A.C.), MR. AJIT SHARMA FOR S.NO. [ 10 ] MR. K.
PARAMESHWAR (A.C.), MS. RANI MISHRA FOR S.NO. [ 11 ] MR. K.
PARAMESHWAR (A.C.), MR. ANKIT R. SHAH FOR S.NO. [ 12 ] MR. K.
PARAMESHWAR (A.C.), MS. SHIBANI GHOSH, MR. SANCHIT GARGA (FOR STATE
OF KARNATAKA) FOR S.NO. [ 13 & 13 (a) ] MR. K. PARAMESHWAR (A.C.),
MR. MUKESH KUMAR, MR. GUNTUR PRASAD KUMAR (STATE OF ANDHRA
PRADESH), MR. YASH S. VIJAY (INTERVENOR) FOR CIVIL APPEAL NO. 6790
of 2025 MS. NEHA RAI, MR. GUNTUR PRAMOD KUMAR, MR. T. V. S.
RAGHAVENDRA SREYAS, MR. GURMEET SINGH MAKKER FOR S.NO. [ 14 ] MR.
K. PARAMESHWAR (A.C.), MS. SHIBANI GHOSH, M/S. TRUST LEGAL FOR
S.NO. [ 15 ] MR. K. PARAMESHWAR (A.C.), MS. SUGANDHA ANAND (STATE
OF HIMACHAL PRADESH), MR. AJIT SHARMA FOR S.NO. [ 16 ] MR. K.
PARAMESHWAR (A.C.) For SLP(Civil) Diary No.22109/2025 MS. AYUSHMA
MR. AWASTHI, ARVIND S. AVHAD, MR. AADITYA ANIRUDDHA PANDE FOR S.NO.
[ 17 ] MR. K. PARAMESHWAR (A.C.), MS. SHUBHAM UPADHYAY, MS. RANGOLI
SETH FOR S.NO. [ 18 ] MR. K. PARAMESHWAR (A.C.), MS. SUMAN KUKRETY,
MR. AVIJIT ROY, MR. ADEEL AHMAD, MR. AVNEESH ARPUTHAM, MR. DHARITRY
PHOOKAN FOR S.NO. [ 19 ] MR. K. PARAMESHWAR (A.C.) FOR S.NO. [ 20 ]

                                 9
                                                 W.P. (C) No. 202/1995




MR. K. PARAMESHWAR (A.C.), MR. RAJEEV KUMAR DUBEY, MR. SUDEEP KUMAR
(FOR STATE OF U.P.) FOR S.NO. [ 21 ] MR. K. PARAMESHWAR (A.C.), MS.
RANI MISHRA, MS. NIDHI JASWAL (FOR STATE OF RAJASTHAN) FOR S. NO. [
22 ] MR. K. PARAMESHWAR (A.C.), MS. RANI MISHRA FOR S. NO. [ 23 ]
MR. K. PARAMESHWAR (A.C.), MR. SACHIN PATIL, MR. AADITYA A. PANDE
(FOR STATE OF MAHARASHTRA) FOR S.NO. [ 24 and 24 (a & b) ] MR. K.
PARAMESHWAR (A.C.), MS. ARUNA GUPTA, MR. NISHANT AWANA FOR S. NO. [
25 ] MR. K. PARAMESHWAR (A.C.), MS. SHIBANI GHOSH FOR S.NO. [ 26]
MR. K. PARAMESHWAR (A.C.), MS. RANI MISHRA, MR. AKSHAY AMRITANSHU
(FOR R-2/STATE OF HARYANA) FOR S.NO. [ 27 ] MR. K. PARAMESHWAR
(A.C.), MS. SHIBANI GHOSH, MR. ANURAG TANDON, MR. SHUVODEEP ROY
(STATE OF ASSAM) FOR S.NO. [ 28 ] MR. K. PARAMESHWAR (A.C.), MR.
VAIBHAV NITI FOR S.NO. [ 28(A) ] MR. SHUBHAM UPADHYAY, MR. ASHUTOSH
KUMAR SHARMA, MR. NUPUR KUMAR, PBA LEGAL (INTERVENOR) FOR S. NO.
[ 29 ] MR. K. PARAMESHWAR (A.C.), MS. SRISHTI AGNIHOTRI, MR. SYED
JAFAR ALAM FOR S.NO. [ 30 ] MR. K. PARAMESHWAR (A.C.), MR. A.
KARTHIK FOR S.NO. [ 31 ] MR. K. PARAMESHWAR (A.C.), MR. P.K.
MANOHAR, MR. SANDEEP KUMAR JHA (FOR STATE OF RAJASTHAN), MS. MRINAL
ELKER MAUMDAR (FOR STATE OF M.P.) FOR S.NO. [ 32 ] MR. K.
PARAMESHWAR (A.C.), MR. K.S. RANA FOR S.NO. [ 33 ] MR. K.
PARAMESHWAR (A.C.), MR. BADRI PRASAD SINGH, MR. ARJUN GARG, MR.
NEERAJ SHEKHAR, M/S LAWYERS’ KNIT AND CO., MR. AJIT PUDUSSERY, MR.
DHARMENDRA KUMAR SINHA, MR. BADRI PRASAD SINGH, MR. R.C. KOHLI, MS.
PRAGATI NEEKHRA, MR. ARVIND KUMAR SHARMA (MINISTRY OF MINES), MR.
SANTOSH MISHRA (IN C.P. (C) 390/2012), MR. SAHIL TAGOTRA (IN C.P.
(C) 390/2012), MR. SUBHASH CHANDRA JAIN (IN C.P. (C) 390/2012) FOR
S. NO. [34 (i) ] MR. K. PARAMESHWAR (A.C.) FOR S. NO. [34 (ii) ]
MR. K. PARAMESHWAR (A.C.), MS. HEMANTIKA WAHI, MR. AMIT KUMAR, MR.
SHASHI B. UPADHYAY, MR. E.M.S. AMAN, MR. SURYA KANT, M/S. J.S. WAD
AND CO., MS. MADHU SIKRI, MR. ASHOK K. MAHAJAN, MS. SUMITA RAY, MR.
SRI PAL SINGH, MS. JYOTI MENDIRATTA, MR. KAMAL MOHAN GUPTA, DR.
MONIKA GUSAIN, MS. DIKSHA RAI, MR. TARUN GUPTA FOR S. NO. [34 (iii)
] MR. K. PARAMESHWAR (A.C.), MS. RUCHI KOHLI, MS. SUMITA HAZARIKA,
MS. SANDHYA GOSWAMI, MS. SHOBHA, MR. V. BALACHANDRAN, MR. ANIL NAG,
, MR. PRAVEEN JAIN, MR. K. RAJEEV, MR. S.K. SINHA, MS. BINU TAMTA,
MR. SARAD KUMAR SINGHANIA, GROUP CAPTAIN KARAN SINGH BHATI, MS.
ARUNA GUPTA, MR. NAVEEN CHAWLA, MS. A. SUMATHI, MR. SYED MEHDI
IMAM, MS. AISHWARYA BHATI, MS. SURUCHI AGGARWAL, MR. SATYA MITRA,
MR. ARUNESHWAR GUPTA FOR S.NO. [34 (iv) ] MR. K. PARAMESHWAR
(A.C.), MS. SAKSHI KAKKAR FOR S.NO. [34 (iv) (a) ] MR. K.
PARAMESHWAR (A.C.), MS. ARUNA GUPTA, MS. NIDHI JASWAL (STATE OF
RAJASTHAN) FOR S.NO. [34 (iv) (b) ] MR. K. PARAMESHWAR (A.C.), MS.
ARUNA GUPTA, MS. NIDHI JASWAL (STATE OF RAJASTHAN) FOR S.NO. [34
(v) ] MR. K. PARAMESHWAR (A.C.), MR. K. PAARIVENDHAN FOR S.NO. [34
(vi) ] MR. K. PARAMESHWAR (A.C.), MS. ARUNA GUPTA, MR. SANDEEP KR.
JHA FOR S.NO. [34 (vii) ] MR. K. PARAMESHWAR (A.C.), MS. ARUNA
GUPTA, MR. SANDEEP KUMAR JHA FOR S.NO. [34 (viii) ] MR. K.
PARAMESHWAR (A.C.), MS. ARUNA GUPTA, MR. SANDEEP KUMAR JHA FOR
S.NO. [34 (ix) ] MR. K. PARAMESHWAR (A.C.), MS. ARUNA GUPTA FOR

                                10
                                                  W.P. (C) No. 202/1995




S.NO. [34 (x) ] MR. K. PARAMESHWAR (A.C.), MR. CHANDRA BHUSHAN
PRASAD FOR S.NO. [34 (xi) ] MR. K. PARAMESHWAR (A.C.), MR. SHREY
KAPOOR FOR S. NO. [ 35 (i) (ii) ] Mr. S. Guru Krishna Kumar, Sr.
Advocate (A.C.) Ms. Anitha Shenoy, Sr. Advocate (A.C.) Mr. A.D.N.
Rao, Sr. Advocate (A.C.) Mr. Siddhartha Chowdhury, Advocate (A.C.)
Petitioner-In-Person Mr. G.S. Makker, Mr. Amrish Kumar, Ms. Anil
Katiyar, Mr. Raj Bahadur Yadav, Mr. Sanjay Kumar Visen Ms. Monika
Gusain Ms. Binu Tamta, M/S Mitter And Mitter And Co., Mr. Shekhar
Kumar, Mr. M.C. Dhingra, Mr. Vishwajit Singh. Mr. Yashpal Singh
Deora, Mr. Pravir Chaudhary, Mr. R.C. Kohli, Mr. T.V. George, Ms.
Sharmila Upadhyay, Mr. Ambhoj Kumar Sinha, Ms. Madhu Sikri, Mr.
Binay Kumar Das, Mr. Somnath Mukherjee, Mr. Ajit Sharma, Mr. Arun
Kumar Beriwal, Ms. Kaveeta Wadia, Mr. Krishnanand Pandey, Mr. Kamal
Mohan Gupta, Mr. Umesh U. Khaitan, Applicant In Person, Ms.
Vijaylakshmi Menon, Mr. Ajay Pal, Mr. Manoj Kr. Mishra, Mr.
Satyendra Kumar, Ms. S. Janani, Mr. Tejaswi Kr. Pradhan, Mr.
Devashish Bharuka, Ms. Anuradha Mutatkar, Mr. Haresh Raichura, Dr.
Surender Singh Hooda, Ms. Kiran Kr. Patra, Mr. Naveen R. Nath, Ms.
Shobha, Mr. V.K. Verma, Ms. Prerna Mehta, Mr. K.V. Mohan, Mr.
Guntur Pramod Kumar Ms. Mayuri Raghuvanshi, Mr. Sunny Choudhary,
Mr. Tarun Gupta, Mr. Kaushal Yadav, Mr. A. Karthik, Advocates FOR
S.NO. [ 36 ] MR. K. PARAMESHWAR (A.C.), MR. PRANAV SACHDEVA, MR.
P.S. SUDHEER, MR. NISHANT PATIL, MR. ASWATHI M.K., MS. PRATHIBAH
JAIN, MR. SUNIL KUMAR JAIN, MR. SATISH KUMAR, MR. SHANKAR DIVATE,
MS. BINU TAMTA, MR. ROHIT K. SINGH, MR. RAJESH SRIVASTAVA, MR.
RADHA SHYAM JENA, MR. NISHANTH PATIL, MR. E.C. AGRAWALA, MR. FARUKH
RASHEED, MS. ANKITA SHARMA (FOR STATE OF CHHATISGARH) FOR SLP(C)
NO. 37511/2013 MR. PRANAV SACHDEVA, MR. P.S. SUDHEER, MS. ANKITA
SHARMA FOR W.P.(C) NO. 469/2005 MS. PRATIBHA JAIN, MR. SUNIL KUMAR
JAIN, MR. P.S. SUDHEER, MR. SATISH KUMAR, MR. SHANKAR DIVATE, MS.
BINU TAMTA, MR. ROHIT K. SINGH, MR. RAJESH SRIVASTAVA, MR. RADHA
SHYAM JENA, MR. NISHANTH PATIL

WITH

DIARY NO(S). 22109/2025 (IX-A)
IA No. 216431/2025 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 133957/2025 - EXEMPTION FROM FILING O.T.
IA No. 133951/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 133955/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES
IA No. 133949/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)

W.P.(C) NO. 469/2005 (X)
IA No. 2/2006 - EXEMPTION FROM FILING O.T.
IA No. 3/2007 - STAY APPLICATION

CONMT.PET.(C) No. 388/2009 In W.P.(C) No. 202/1995 (PIL-W)



                                11
                                                     W.P. (C) No. 202/1995




SLP(C) No. 37511/2013 (IV-C)
IA No. 68210/2018 - EXEMPTION FROM FILING O.T.
IA No. 90909/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 68208/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES

DIARY NO. 39857/2024 (PIL-W)
IA No. 75416/2025 – INTERVENTION/IMPLEADMENT

C.A. No. 6790/2025 (XII-B)
IA No. 124013/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT

IA No. 124014/2025 - EXEMPTION FROM FILING O.T. IA No. 124012/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES CONMT.PET.(C) No. 938/2021 in C.A. No. 12234-12235/2018 (XVII) IA No. 115589/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES DIARY NO(S). 2019/2023 (PIL-W) MA 1390/2024 (PIL-W) FOR ADMISSION and IA No.173278/2024-APPEAL AGAINST REGISTRARS ORDER XV RULE 5 W.P.(C) No. 845/2025 (PIL-W) IA No. 228764/2025 - APPROPRIATE ORDERS/DIRECTIONS IA No. 228761/2025 - INTERVENTION APPLICATION ITEM NO. 21 WRIT PETITION (CIVIL) NO. 4677/1985 ONLY (1) HARYANA MINING MATTERS I.A.No. 1785, 1967, 2152 IN 1967, 1962, 2443, 2186, 2444, 2168, IA D. NO. 75191, 2484, 2527 AND 2582 IN IA D. NO. 75191, 1866, 1858 and 1859, , 1891, 1892 and 1893, 1895, 1896, 1906, 1907 AND 1908, 1968, 2451, 2336, IA D. NO. 58737, 2390, 2450 IN IA NO. 2385, 2454, 2455, 2486, 2487, 2488 AND 2492, 2385, 2143, 2623, 2624, 1937, 2415, 2579, 2780, 2781, 2782, 2783, 2784 AND 2785, 32531/2021, 32532/2021 IN IA NO. 2450, 28631 AND 28637/2021, 31357 AND 31360/2021, 35779 AND 35781/2021, 43525/2021 IN IA D. NO. 75191, 44798/2021 IN 31360/2021, I.A. NO. 93600/2021, 92854 AND 92850/2023, 81251, 81253/2023 AND 113069/2024 (2) CONTRUCTIONS MATTERS I.A.No. 2198, 1888, 1911 AND 1912, 2306 AND 2307, 2308 AND 2309 IN IA NO. 1888 AND 2386 AND 2387, 2388, 2392, 12 W.P. (C) No. 202/1995 2103, 2355, 2356 AND 2357, 2577 AND 2578, 2575 AND 2576, 1894, 2497 AND 2498, 2514, 2515, 2595, 2596, 2600, 2601, 2602, 2603, 2604, 2605, 2606, 2607, 2608, 2609, 2610, 2611, 1938, 2684, 2685, 2686 AND 2687, 2720, 2721, 2758, 2759, 2760, 2761, 66059/2017, 66071/2017, 81981 AND 81982/2017, 134492 AND 134499/2017, 67457 AND 67458/2019, 128127 AND 134352/2020, 97884, 97894, 97887, 97899/2021 (APPLICATIONS FOR DIRECTIONS AND MODIFICATION/CLARIFICATION OF COURT’S ORDER DATED 06/05/2002, 8/10/2009, 18/03/2004, INTERVENTION AND IMPLEADMENT, PERMISSION TO FILE ADDITIONAL DOCUMENTS AND EXEMPTION FROM FILING O.T. AND INTERIM STAY AND PERMISSION TO FILE REPLY AFFIDAVIT AND APPLNS. RAISING OBJECTIONS AGAINST CEC REPORTS) (3) I. A. NO. 196743/2025 AND I. A. D. NO. 205299/2025 (4) I. A. NOS. 196990 AND 204550/2025 IN W.P.(C) NO. 4677/1985 “ONLY” ARE LISTED.

NAMES OF FOLLOWING ADVOCATES MAY BE TREATED TO HAVE BEEN SHOWN IN THE LIST : MR. S. GURU KRISHNA KUMAR, SR. ADVOCATE (A.C.) MS. ANITHA SHENOY, SR. ADVOCATE (A.C.) MR. A.D.N. RAO, SR. ADVOCATE (A.C.) MR. SIDDHARTHA CHOWDHURY, ADVOCATE (A.C.) PETITIONER-IN- PERSON MR. MANAN VERMA, MR. G.S. MAKKER, MR. AMRISH KUMAR, MS. ANIL KATIYAR, MR. RAJ BAHADUR YADAV, MR. SANJAY KUMAR VISEN MS. MONIKA GUSAIN MS. BINU TAMTA, M/S MITTER AND MITTER AND CO., MR. SHEKHAR KUMAR, MR. M.C. DHINGRA, MR. VISHWAJIT SINGH. MR. YASHPAL SINGH DEORA, MR. PRAVIR CHAUDHARY, MR. R.C. KOHLI, MR. T.V. GEORGE, MS. SHARMILA UPADHYAY, MR. AMBHOJ KUMAR SINHA, MS. MADHU SIKRI, MR. BINAY KUMAR DAS, MR. SOMNATH MUKHERJEE, MR. AJIT SHARMA, MR. ARUN KUMAR BERIWAL, MS. KAVEETA WADIA, MR. KRISHNANAND PANDEY, MR. KAMAL MOHAN GUPTA, MR. UMESH U. KHAITAN, APPLICANT IN PERSON, MS. VIJAYLAKSHMI MENON, MR. AJAY PAL, MR. MANOJ KR. MISHRA, MR. SATYENDRA KUMAR, MS. S. JANANI, MR. TEJASWI KR. PRADHAN, MR. DEVASHISH BHARUKA, MS. ANURADHA MUTATKAR, MR. HARESH RAICHURA, DR. SURENDER SINGH HOODA, MS. KIRAN KR. PATRA, MR. NAVEEN R. NATH, MS. SHOBHA, MR. V.K. VERMA, MS. PRERNA MEHTA, MR. K.V. MOHAN, MR. GUNTUR PRAMOD KUMAR MS. MAYURI RAGHUVANSHI, MR. SUNNY CHOUDHARY, MR. TARUN GUPTA, MR. KAUSHAL YADAV, MR. A. KARTHIK MR. SANJEEV MALHOTRA, ADVOCATES Date : 08-10-2025 These petitions were called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE K. VINOD CHANDRAN AMICUS CURIAE Mr. K. Parameshwar, Sr. Advocate Mr. M.V. Mukunda, Adv.
Ms. Kanti, Adv.
Mr. Srinivas Patil, Adv.
13 W.P. (C) No. 202/1995 Ms. Chitransha Singh Shikarwar, Adv. For Petitioner(s):
Mr. K. S. Rana, AOR Mr. Akash Vashishtha, Adv. Mr. Shubham Upadhyay, AOR Ms. Purnima Pathak, Adv. Mr. Mukesh Kumar, AOR Mr. Badri Prasad Singh, AOR Mr. Sanjay Hegde, Sr. Adv. Ms. Shalini Prasad, Adv.
Mr. Sanjay Parikh, Sr. Adv. Ms. Srishti Agnihotri, AOR Mr. D.p.singh, Adv.
Ms. Anchal Kanthed, Adv.
Ms. Anitha Shenoy, Sr. Adv. Ms. Srishti Agnihotri, Adv. Ms. Ayushma Awasthi, AOR Ms. Sanjana Thomas, Adv. Ms. Sadhana Madhavan, Adv. Ms. Kavana Rao, Adv.
Mr. DP Singh, Adv.
Ms. Anchal Kanthed, Adv.
Mr. Puneet Jain, Sr. Adv. Mrs. Christi Jain, Adv. Mr. Mann Arora, Adv.
Ms. Akriti Sharma, Adv. Mr. Harsh Jain, Adv.
Mr. Om Sudhir Vidyarthi, Adv. Mr. Aditya Jain, Adv. Mr. Siddharth Jain, Adv. Ms. Pratibha Jain, AOR Ms. Neha Rai, AOR Mr. T. Harish Kumar, AOR Mr. Yashraj Singh Deora, Sr. Adv. Mr. Priyesh Mohan Srivastava, Adv. M/S. Mitter & Mitter Co., AOR M/S. Lawyer S Knit & Co, AOR 14 W.P. (C) No. 202/1995 Mr. Sudiep Shrivastava, Adv. Mr. Pranav Sachdeva, AOR Mr. Abhay Nair, Adv.
Mr. Sanyam Jain, Adv. Mr. P Rohit Ram, Adv.
Mr. Chanchal Kumar Ganguli, AOR M/S. Plr Chambers And Co., AOR Mr. Syed Mehdi Imam, AOR Mr. Manan Verma, AOR For Respondent(s) :
Ms. Aishwarya Bhati, A.S.G. Mr. Gurmeet Singh Makker, AOR Ms. Ruchi Kohli, Sr. Adv. Ms. Suhasini Sen, Adv. Mr. Gaurang Bhushan, Adv. Mr. Baij Nath Patel, Adv.
Mr. Tushar Mehta, Solicitor General Mr. Abhijit Kulkarni, Adv. Mr. Rahul Garg, Adv.
Mr. Dhaval Mehrotra, AOR Ms. Nisha Chavan, Adv. Ms. Anuradha Padwal, Adv. Ms. Aditi Desai, Adv.
Mr. Raj Kishor Choudhary, AOR Mr. Shuvodeep Roy, AOR Mr. Deepayan Dutta, Adv. Mr. Saurabh Tripathi, Adv. Mr. Mr. Maninder Singh, Sr. Adv. Mr. Nalin Kohli, Sr. Adv. Ms. Nimisha Menon, Adv.
Mr. Raghavacharyulu, Adv. Mr. Kailash Pandey, Adv. Mr. Ranjeet Singh, Adv. Mr. Sanjay Gupta, Adv. Mr. Gaichangpou Gangmei, AOR Mr. Krishnanand Pandeya, AOR Mr. Neeraj Shekhar, AOR Mr. Rajesh Maurya, Adv. Mrs. Kshama Sharma, Adv. Mr. Kanishak Saini, Adv.
15 W.P. (C) No. 202/1995
Mr. Ujjwal Ashutosh, Adv. Mr. Ashok Kumar Rai, Adv. Mr. Ram Bachan Choudhary, Adv.
Ms. Asha Gopalan Nair, AOR Mr. Rajesh Singh, AOR Mr. Hitesh Kumar Sharma, Adv. Mr. Amit Kumar Chawla, Adv. Mr. Akhileshwar Jha, Adv. Mr. Rajesh Singh, Adv. Mr. Mahi Pal Singh, Adv. Mr. Varun Varma, Adv. Mr. Shubham Rajhans, Adv. Mr. Ishank Ranjan, Adv. Mr. Prakhar Shukla, Adv. Ms. Manisha Chawla, Adv. Ms. Swati Vishan, Adv. Ms. Niharika Dwivedi, Adv. Ms. Pulkit, Adv.
Ms. Shreya Jha, Adv.
Mr. Chaman Sharma, Adv. Mr. Saurabh Kumar Solanki, Adv. Mr. Jatin Malik, Adv. Mr. Dilip Kumar, Adv.
Mrs. Rekha Pandey, AOR Mr. Gopal Singh, AOR Mr. T. V. George, AOR Mr. Rathin Das, AOR Mr. Ratan Kumar Choudhuri, AOR Mr. Sudhir Kulshreshtha, AOR Mr. Himanshu Shekhar, AOR Mr. Parth Shekhar, Adv. Mr. Shubham Singh, Adv. Mr. Youkteshwari Prasad, Adv. Mr. Mayur Raj, Adv.
Ms. Ambali Vedasen, Adv. Mr. Mata Prasad Pathak, Adv. Mr. Mukesh Kumar Verma, Adv. Mr. Nikhil Kumar, Adv. Mr. Arvind Kumar Tomar, Adv.
Ms. Hemantika Wahi, AOR Mr. Mohd. Irshad Hanif, AOR Mr. Punit Dutt Tyagi, AOR Mr. A. N. Arora, AOR Mr. Irshad Ahmad, AOR 16 W.P. (C) No. 202/1995 Mr. G. Prakash, AOR Mr. E. M. S. Anam, AOR Mr. K.M Nataraj, A.S.G. Ms. Ankita Sharma, AOR Mr. Arjun D Singh, Adv. Mr. Anuj, Adv.
Ms. Ishika Neogi, Adv.
Ms. Sushma Suri, AOR Mr. Sudhir Kumar Gupta, AOR Mr. Jitendra Mohan Sharma, AOR Ms. Malini Poduval, AOR Ms. C. K. Sucharita, AOR Ms. Binu Tamta, AOR Mrs. Bina Gupta, AOR Mr. P. V. Yogeswaran, AOR Mr. Naresh K. Sharma, AOR Ms. A. Sumathi, AOR Mr. Jai Prakash Pandey, AOR Mrs. Anjani Aiyagari, AOR Mr. Shibashish Misra, AOR Mr. K. L. Janjani, AOR Ms. Divya Roy, AOR Mr. Tarun Johri, AOR Mr. Radha Shyam Jena, AOR Mr. Ajit Pudussery, AOR Mr. K. V. Vijayakumar, AOR Mrs. Rani Chhabra, AOR M/S. K J John And Co, AOR Mr. V. Balachandran, AOR Mr. S. C. Birla, AOR Mr. Ram Swarup Sharma, AOR Mr. Ashok Mathur, AOR M/S. Parekh & Co., AOR Mrs. M. Qamaruddin, AOR Mr. H. S. Parihar, AOR Ms. Baby Krishnan, AOR Mr. P. R. Ramasesh, AOR Ms. Yogmaya Agnihotri, Adv. Mr. Rohit K. Singh, AOR Mr. T. Mahipal, AOR Mr. Umesh Bhagwat, AOR Mr. Sarad Kumar Singhania, AOR Mr. E. C. Agrawala, AOR Mr. Kuldip Singh, AOR Ms. Bina Madhavan, AOR 17 W.P. (C) No. 202/1995 Mr. Rajesh Srivastava, AOR Mr. Gaurav Verma, Adv. Ms. Riddhi Gupta, Adv.
Ms. Adviteeya, Adv.
Mr. Rakesh K. Sharma, AOR Mr. P. N. Gupta, AOR Mr. Gopal Prasad, AOR Ms. Jyoti Mendiratta, AOR Mr. S.. Udaya Kumar Sagar, AOR Mr. Ranjan Mukherjee, AOR Mr. Sunil Kumar Jain, AOR Ms. Pratibha Jain, AOR Mr. Rajat Joseph, AOR M/S. Arputham Aruna And Co, AOR Mrs. Nandini Gore, AOR Mr. Raj Kumar Mehta, AOR Ms. Madhu Moolchandani, AOR Ms. Sharmila Upadhyay, AOR Mr. Tejaswi Kumar Pradhan, AOR Mr. Pranab Samantaray, Adv. Mr. Manoranjan Paikaray, Adv. Mr. Pradeep Kar, Adv.
Mrs. Kanchan Kaur Dhodi, AOR Mr. Surya Kant, AOR Mr. E. C. Vidya Sagar, AOR M/S. M. V. Kini & Associates, AOR Mrs. B. Sunita Rao, AOR Mr. Rajeev Singh, AOR Mr. Subodh Kr. Pathak, Adv. Mr. Vinod K. Soni, Adv. Mr. Pawan Kumar Sharma, Adv. Ms. Vandana Beri, Adv. Mr. Dharmendra Kumar Sinha, AOR Mr. P. Parmeswaran, AOR Ms. Sujata Kurdukar, AOR Mrs. Manik Karanjawala, AOR Mr. Kamal Mohan Gupta, AOR Ms. Mehraj, Adv.
Mr. Prashant Kumar, AOR 18 W.P. (C) No. 202/1995 Mr. Ramesh Babu M. R., AOR Mr. Vikrant Singh Bais, AOR Mr. Shiva Pujan Singh, AOR Ms. Charu Mathur, AOR Mr. A. Venayagam Balan, AOR Mr. Sudarsh Menon, AOR Mr. Rajesh, AOR M/S. Corporate Law Group, AOR Mr. Lakshmi Raman Singh, AOR Ms. K. V. Bharathi Upadhyaya, AOR Mr. Sufyan Hasan, Adv. Ms. Hema Malik, Adv.
Ms. D Poornima, Adv.
Ms. Pritama, Adv.
Dr. Sunita, Adv.
Ms. Shaivani Gupta, Adv.
Ms. Sumita Ray, AOR Ms. Disha Ray, Adv.
Mr. Anurag Kumar, Adv. Mr. Kunal Narwal, Adv. Ms. Vanshika Singh, Adv.
Mr. Rajiv Mehta, AOR Mr. Ejaz Maqbool, AOR Ms. Sumita Hazarika, AOR Ms. Abha R. Sharma, AOR Mr. Abhishek Chaudhary, AOR Mr. B V Deepak, AOR Mr. T. N. Singh, AOR Mr. C. L. Sahu, AOR Mr. M. Yogesh Kanna, AOR Nishanth Patil, AOR Mr. Dama Seshadri Naidu, Sr. Adv. Mr. Guntur Pramod Kumar, AOR Ms. Prerna Singh, Adv. Mr. Keshav Singh, Adv.
Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Shrirang B. Varma, Adv. Mr. Bharat Bagla, Adv. Mr. Sourav Singh, Adv. Mr. Aditya Krishna, Adv. Mr. Adarsh Dubey, Adv. Ms. Chitransha Singh Sikarwar, Adv.
19 W.P. (C) No. 202/1995
Mr. T. V. S. Raghavendra Sreyas, AOR Mr. Siddharth Vasudev, Adv. Mr. Brahma Prakash Soni, Adv. Mrs. Gayatri Gulati, Adv.
Mr. Vaibhav Srivastava, A.A.G. Ms. Sugandha Anand, AOR Mr. Bhargava Ravikumar, Adv.
Mr. Deep Rao Palepu, Adv. Mr. Arjun Agarwal, Adv. Mr. Syed Jafar Alam, AOR Mr. Jatinder Kumar Sethi, D.A.G. Mr. Ashutosh Kumar Sharma, AOR Ms. Rachna Gandhi, Adv. Mr. Ajay Kumar Bahuguna, Adv.
Mr. Sanjay Upadhyay, Sr. Adv. Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv. Mr. Bharat Sood, Adv. Mr. Jai Govind M J, Adv. Mr. Jashan Vir Singh, Adv. Ms. Mansi Bachni, Adv.
Mr. Rahul Mehra, Sr. Adv. Mr. Vivek Jain, A.A.G. Ms. Nupur Kumar, AOR Mr. Sadiq Noor, Adv.
Mr. Chaitanya Gosain, Adv.
Mr. Vikash Singh, AOR Mr. Shankar Divate, AOR Mr. J.p. Mishra, Adv.
Mr. Satish Kumar, AOR Mr. S S Bandyopadhyay, Adv. Mr. Abhaya Nath Das, Adv. Mr. Om Prakash Sapra, Adv. Mr. Raj Kumar Mishra, Adv. Mr. Ram Bachan Choudhary, Adv. Ms. Arina Bhattacharjee, Adv. Mr. Pradeep Rana, Adv. Ms. Swagoti Batchas, Adv. Mr. Nitin Prabhakar, Adv. Mr. Kishor Kumar Mishra, Adv.
20 W.P. (C) No. 202/1995
Dr. Aditya Mishra, Adv. Mr. Prashant Kumar, Adv. Ms. Palak Joshi, Adv. Ms. Thithiksha Padmam, Adv. Ms. Twinkle Rathi, Adv.
Mr. Shubhranshu Padhi, AOR Mr. Nishe Rajen Shonker, AOR Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Santhosh K, Adv.
Mrs. Devika A.l., Adv.
Mr. Nishit Agrawal, AOR Ms. Kanishka Mittal, Adv. Ms. Deepti Rathi, Adv.
Mr. Krishna Ballabh Thakur, AOR Ms. Aruna Gupta, AOR Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv. Ms. Chubalemla Chang, Adv. Mr. Prang Newmai, Adv. Ms. Yanmi Phazang, Adv.
Mr. Nalin Kohli, Sr. Adv. Ms. Ruchira Gupta, Adv. Mr. Shishir Deshpande, AOR Ms. Pooja Tripathi, Adv. Ms. Nimisha Menon, Adv. Mr. Mohtisham Ali, Adv.
Mr. Yusuf, AOR Mr. Agam Sharma , AOR Mr. Fuzail Ahmad Ayyubi, AOR Mr. Mustafa Khaddam Hussain, Adv. Mr. Ibad Mushtaq, Adv. Ms. Akanksha Rai, Adv. Ms. Gurneet Kaur, Adv. Mr. Hasan Raza Khan, Adv.
Mrs. Pragya Baghel, AOR Ms. Deepanwita Priyanka, AOR Mr. Satyalipsu Ray, Adv. Mr. Deepak Singh, Adv.
21 W.P. (C) No. 202/1995
Ms. Priyal Sheth, Adv.
Mr. Raghvendra Kumar, AOR Mr. Sravan Kumar Karanam, AOR Mr. Kumar Nikhil, Adv. Mr. P. Venkatraju, Adv.
Applicant-in-person, AOR Mr. Anant Mann, AOR Mr. Lakshmeesh S. Kamath, AOR Mrs. Samriti Ahuja, Adv. Ms. Aditi Prakash, Adv.
Mr. Vikas Kumar, AOR Mr. Gaurav Khanna, AOR Mr. Gopal Balwant Sathe, AOR Mr. Sarvam Ritam Khare, AOR Mr. Kushagra Sharma, Adv.
Mr. K. M. Nataraj, A.S.G. Mr. Harish Pandey, Adv. Ms. Indira Bhakar, Adv. Mr. Anuj Srinivas Udupa, Adv. Mr. Krishna Kant Dubey, Adv. Mr. Piyush Beriwal, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Mrinal Elker Mazumdar, Adv. Mr. Shashwat Parihar, Adv. Mr. Mukesh K Verma, Adv. Mr. Vinayak Sharma, Adv. Mr. Shreekant Neelappa Terdal, AOR Ms. Sunieta Ojha, AOR Mr. Dinesh Chandra Pandey, AOR Mr. Saurabh Rajpal, AOR Mr. Vinay Kumar Singh, Adv.
Mr. Himinder Lal, AOR Dr. Chidanand P. Mansur, Adv. Mr. Rakesh Kumar, Adv.
Ms. Shruti Jose, AOR Mr. Durgesh Ramchandra Gupta, AOR Mr. Kapil Sibal, Sr. Adv.
22 W.P. (C) No. 202/1995
Mr. Shoeb Alam, Sr. Adv. Mr. Krishnajyoti Deka, Adv. Mr. Abhishek Yadav, Adv. Mr. Prannoy Joe Sebastian, Adv. Mr. Abdul Malik Choudhury, Adv. Ms. Rangoli Seth, AOR Mr. Kaushik Choudhury, AOR Mr. Aravindh S., AOR Mr. Aman Gautam, Adv.
Mrs. Kirti Renu Mishra, AOR Mr. Atul Sharma, AOR Mr. Anirudh Sanganeria, AOR Mr. Chinmay Deshpande, Adv.
Mr. Shrey Kapoor , AOR Ms. Anne Mathew, AOR Mr. Yash S. Vijay, AOR Mr. Sarvan Kumar, Adv. Mr. Adarsh Kumar Tiwari, AOR Mr. Sudhir Mishra, Adv. Ms. Ritiwika Nanda, Adv. M/s Trust Legal, AOR Mr. Abhishek Atrey, AOR Dr. Abhishek Atrey, Adv. Ms. Ishita Bist, Adv. Ms. Vidyottma Jha, Adv. Mr. Brijesh Kumar, Adv.
Ms. Mrinal Gopal Elker, AOR Mr. Tushar Mehta, Solicitor General Mr. Abhijit Kulkarni, Adv. Mr. Rahul Garg, Adv.
Mr. Dhaval Mehrotra, AOR Ms. Nisha Chavan, Adv. Ms. Anuradha Padwal, Adv. Ms. Aditi Desai, Adv.
Mr. Ravindra Kumar, Sr. Adv. Mr. Binay Kumar Das, AOR Ms. Priyanka Das, Adv. Ms. Neha Das, Adv.
23 W.P. (C) No. 202/1995
Mr. Shivam Saksena, Adv. Mr. Vikas Bharti, Adv.
Ms. Lakshmi N. Kaimal, AOR Mr. Subhasish Mohanty, AOR Mr. Kashi Nath Mishra, Adv.
Mr Rahul Jain, AOR Mr. Sabarish Subramanian, AOR M/S. Karanjawala & Co., AOR Mr. Rajiv Shakdher, Sr. Adv. Mr. Gaurav Juneja, Adv. Mr. Aayush Jain, Adv. Ms. Swasti Chakravarti, Adv. Ms. Mimansha Durgapal, Adv. Mr. Karan Khetani, Adv. Mr. Jonathan Ivan Rajan, Adv. M/s Khaitan & Co., AOR Mr. Naveen Kumar, AOR Mr. V. N. Raghupathy, AOR M/S. D.s.k. Legal, AOR Mr. Prashanto Sen, Sr. Adv. Ms. Shibani Ghosh, AOR Ms. Rashi Goswami, Adv. Ms. Sohini Sanyal, Adv. Ms. Aastha Mathur, Adv.
Mr. Chandra Bhushan Prasad, AOR Mr. K M Natraj, A.S.G. Ms. Aishwarya Bhati, A.S.G. Mr. Shiv Mangal Sharma, A.A.G. Mr. Saurabh Rajpal, Adv. Mr. Amogh Bansal, Adv. Ms. Nidhi Jaswal, AOR Mr. Kapil Sibal, Sr. Adv. Mr. Rajiv Ranjan, Sr. Adv. Mr. Arunabh Choudhary, Sr. Adv. Ms. Pallavi Langar, AOR Ms. Pragya Baghel, Adv. Mr. Ashish Jha, Adv.
Ms. Aparajita Jamwal, Adv. Mr. Sujeet Kumar Chaubey, Adv.
24 W.P. (C) No. 202/1995
Ms. Shibani Ghosh, AOR Mr. Rishad A. Chowdhury, Adv. Ms. Sohini Sanyal, Adv.
Mr. Pankaj Sharma, Adv. Mr. Saurabh Singh Chauhan, Adv. Ms. Vidushi Pandey, Adv. Mr. Subham Bahuguna, Adv. Mr. Himanshu Kumar, Adv. Mr. Eshan Kumar Saxena, Adv. Ms. Sandal Praveen, Adv. Mr. Rajeev Kumar Dubey, AOR Mr. Rajeev Maheshwaranand Roy, AOR Mr. Ninad Laud, Adv.
Mr. Vaibhav Niti, AOR Mr. Madhur Mahajan, Adv. Mr. Divyanshu Agrawal, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR Mr. Sandeep Kumar Jha, AOR Mr. Milind Kumar, AOR Mr. Mohit Paul, AOR Ms. Rashmi Nandakumar, AOR Ms. Manika Tripathy, AOR Mr. K.M Nataraj, A.S.G. Ms. Ankita Sharma, AOR Mr. Arjun D Singh, Adv. Mr. Anuj, Adv.
Ms. Ishika Neogi, Adv.
Ms. Supreeta Sharanagouda, AOR Mr. Sharanagouda Patil, Adv. Mrs. Supreeta Sharanagouda, Adv. Mr. Jyotish Pandey, Adv. Mr. Vinod Kumar Srivastava, Adv.
Ms. Ranu Purohit , AOR Ms. Dharitry Phookan, AOR Ms. Adarsh Nain, AOR Ms. Aishwarya Bhati, A.S.G. Ms. Ruchi Kohli, Adv. Ms. Suhasini Sen, Adv. Mr. Raghav Sharma, Adv. Mr. Gaurang Bhushan, Adv. Mr. Baijnath Patel, Adv.
25 W.P. (C) No. 202/1995
Mr. Amrish Kumar, AOR Mr. Arvind Kumar Sharma, Adv.
Ms. Purnima Krishna, AOR Mr. M.F.Philip, Adv. Mr. Karamveer Singh Yadav, Adv. Mr. Togin M. Babichen, Adv.
Ms. Aishwarya Bhati, A.S.G. Mrs. Ruchi Kohli, Sr. Adv. Mr. Mukesh Kumar Maroria, AOR Mr. Jagdish Chandra Solanki, Adv. Mr. Suhasini Sen, Adv. Mr. Gaurang Bhushan, Adv.
Dr. Surender Singh Hooda, AOR Mr. Sunil Kumar Verma, AOR Mr. Prakash Kumar Singh, AOR Ms. Tanya Srivastava, AOR Mr. Aniteja Sharma, AOR Ms. Seita Vaidyalingam, AOR Mr. Kumar Anurag Singh, Adv. Mr. Anando Mukherjee, AOR Mr. Shwetank Singh, Adv.
Ms. Anzu. K. Varkey, AOR Ms. Astha Sharma, AOR Mr. T. R. B. Sivakumar, AOR Mr. Sujit Kumar Mishra , AOR Mr. Aldanish Rein, AOR Mr. Kunal Mimani, AOR Ms. Shraddha Chirania, Adv.
Mr. Shantanu Kumar, AOR Mr. Manan Verma, AOR Mr. Nishanth Patil, AOR M/S. Venkat Palwai Law Associates, AOR Mr. Ajay Marwah, AOR Mr. Ravindra S. Garia, AOR Mr. Shashank Singh, Adv.
Mr. Karan Sharma, AOR Mr. Vaibhav Srivastava, A.A.G. Ms. Sugandha Anand, AOR 26 W.P. (C) No. 202/1995 Mr. Bhargava Ravikumar, Adv.
Mr. Mukul Rohatagi, Sr. Adv. Mr. Amit Kumar, Advocate General Mr. Avijit Mani Tripathi, AOR Mr. Aditya Shanker Pandey, Adv. Mr. Himanshu Sehrawat, Adv. Mr. Aditya Kumar, Adv.
Mr. Deeptakirti Verma, AOR Ms. Usha Nandini V., AOR Mr. Avneesh Arputham, AOR Mr. Ankit Sharma, Adv.
Ms. Vanshaja Shukla, AOR Mr. Chirag M. Shroff, AOR Ms. Mayuri Raghuvanshi, AOR Mr. Vivek Jain, AOR Mr. Abhishek Saket, Adv. Mr. Sudeep Kumar, AOR Ms. Manisha, Adv.
Ms. Rupali, Adv.
Mr. Gaurav Kumar Bansal, Adv. Mr. Vishnu Kumar Gupta, Adv. Ms. Nandita Bansal, Adv. Ms. Chandrika Upadhaya, Adv. Mr. Aathrva Upadhaya, Adv. Ms. Rani Mishra, AOR Mr. Pukhrambam Ramesh Kumar, AOR Mr. Karun Sharma, Adv. Ms. Anupama Ngangom, Adv. Ms. Rajkumari Divyasana, Adv.
Mr. Venkata Raghuvamsy D. , AOR Ms. Swathi H. Prasad, AOR Mr. Adeel Ahmed, AOR Mr. Ajay Agarwal, A.A.G. Mr. Rajeev Kumar Dubey, Adv. Mr. Ashiwan Mishra, Adv. Ms. Aditi Mishra, Adv. Mr. Kamlendra Mishra, AOR 27 W.P. (C) No. 202/1995 Mr. Somesh Chandra Jha, AOR Ms. Ruchira Goel, AOR Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Shrirang B. Varma, Adv. Mr. Bharat Bagla, Adv. Mr. Sourav Singh, Adv. Mr. Aditya Krishna, Adv. Mr. Adarsh Dubey, Adv. Ms. Chitransha Singh Sikarwar, Adv.
Mr. Parth Awasthi, Adv. Ms. Maitreyee Jagat Joshi, Adv. Mr. Astik Gupta, Adv. Ms. Akansha Tomar, Adv. Mr. Pashupathi Nath Razdan, AOR Mr. Tarun Gupta, AOR Mr. Hirday Virdi, Adv. Mr. Sidhant Ranta, Adv. Mr. Vikas Malhotra, Adv.
Mr. Sameer Abhyankar, AOR Mr. Rahul Kumar, Adv. Mr. Aakash Thakur, Adv.
Ms. Ranjeeta Rohatgi, AOR Mr. Vikas Singh, Sr. Adv. Mr. Sanjay Upadhyay, Sr. Adv. Ms. Deepeika Kalia, Adv. Ms. Eisha Krishn, Adv. Mr. Shubham Upadhyay, AOR Ms. Mansi Bachani, Adv. Ms. Fizza Zaidi, Adv. Ms. Gitanjali Sanyal, Adv. Mr. Surya Gupta, Adv. Mr. Anubhav Anand, Adv. Ms. Anukriti Bajpai, Adv. Ms. Satvika Krishnan, Adv.
Mr. Siddharth Bhatnagar, Sr. Adv. Mr. Gagan Gupta, Sr. Adv. Mr. Vivek Gupta, AOR Mr. Ankit Verma, Adv. Mr. Govind Gupta, Adv.
Mr. Sanjay Upadhyay, Sr. Adv.
28 W.P. (C) No. 202/1995
Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv. Mr. Bharat Sood, Adv. Mr. Jai Govind M J, Adv. Mr. Jashan Vir Singh, Adv. Ms. Mansi Bachni, Adv.
Mr. Sunny Choudhary, AOR Mr. Siddhartha Jha, AOR Mr. Vishvajeet Vijaykumar Shinde, Adv. Mr. Naved Anwar, Adv. Dr. Amardeep Gaur, Adv. Mr. Vaibhav Sharma, Adv. Mr. Jazib Siddiqui, Adv. M/s V. Maheshwari & Co., AOR Mr. Mayank Aggarwal, AOR Mr. Sanjeev Kumar, AOR Mr. Rajnish, Adv.
Mr. Shovan Mishra, AOR Ms. Bipasa Tripathy, Adv. Mr. Shlok Luthra, Adv.
Mr. Jatinder Kumar Sethi, D.A.G. Mr. Ashutosh Kumar Sharma, AOR Ms. Rachna Gandhi, Adv. Mr. Ajay Kumar Bahuguna, Adv.
Ms. Suman Kukrety, AOR Ms. Anitha Shenoy, Sr. Adv. Mr. Vivek Sura, Adv.
Mr. Madhav Bhatia, Adv. Ms. Sadhna Madhavan, Adv.
Mr. Mahendra Vyas, Adv. Ms. Shibani Ghosh, AOR Mr. Tushar Mehta, Solicitor General Mr. Pawanshree Agrawal, AOR Ms. Kamana Divya Sree, Adv. Ms. Aakriti Goel, Adv. Ms. Kriti Jain, Adv.
Mr. Naveen Kumar, AOR 29 W.P. (C) No. 202/1995 Mr. P. K. Manohar, AOR Mr. Mahendra Vyas, Adv.
Mr. Vinod Sharma, AOR Ms. Surbhi Mehta, AOR Mr. Rajeev Singh, AOR Ms. Parul Shukla, AOR Mr. Saday Mondol, Adv. Ms. Shubhangi Pandey, Adv. Ms. Ramya, Adv.
Mr. Abhishek Pandey, Adv. Mr. Prashant Kumar Umrao, AOR Mr. Arun K. Sinha, AOR Mr. Atmaram S Nandkarini, Sr. Adv. Ms. Sakshi Kakkar, AOR Mr. Shakti Singh, Adv. Mr. Alok Pandey, Adv. Mrs. Kiran Pandey, Adv. Mr. Hitanshu Kaushal, Adv.
Mr. Aman Panwar, A.A.G. Mr. Sanchit Garga, AOR Mr. Atmaram N.S. Nadkarni, Sr. Adv. Mr. Salvador Santosh Rebello, AOR Mr. Jaskirat Pal Singh, Adv. Ms. Kritika, Adv.
Ms. Deepti Arya, Adv. Ms. Arzu Paul, Adv.
Ms. Manisha Gupta, Adv. Ms. Himanshi Nagpal, Adv. Mr. Prashant Dixit, Adv. Ms. Pratiksha Singh, Adv. Ms. Ngacheitharin Chiphang, Adv.
Ms. Mukta Gupta, Sr. Adv. Mr. Anuj P. Agarwala, Adv. Mr. Tushar Gupta, Adv. Ms. Nitya Gupta, Adv. M/S. Pba Legal, AOR Mr. B. K. Pal, AOR Mr. James P. Thomas, AOR Mr. S. Gowthaman, AOR 30 W.P. (C) No. 202/1995 Mr. P. B. Krishnan, Sr. Adv. Mr. A. Karthik, AOR Ms. Smrithi Suresh, Adv. Mr. Sugam Agrawal, Adv. Mr. Ujjwal Sharma, Adv. Ms. Anila T Thomas, Adv.
Mr. Rajiv Kumar Choudhry , AOR Mr. Vinod Chauhan, Adv. Mr. Aastik Dhingra, Adv. Mr. Munesh Sharma, Adv. Mr. Anurag Tandon, AOR Ms. Dr. Monika Gusain, Sr. Adv. Mr. B.k. Satija, A.A.G. Mr. Akshay Amritanshu, AOR Mr. Hariom Yaduvanshi, Adv. Mr. Arjun Yaduvanshi, Adv. Ms. S. Harini, Adv.
Mr. Vansmani Tripathi, Adv. Ms. Drishti Rawal, Adv. Ms. Tanya Gupta, Adv. Mr. Sarthak Srivastava, Adv. Mr. Mayur Goyal, Adv.
Mr. Omanakuttan K. K., AOR Mr. Ajit Sharma, AOR Mr. Kanchan Kumar, Adv. Mr. Akshat Sharma, Adv. Mr. Amrit Pradhan, Adv. Mr. Yuvraj Sinh C. Solanki, Adv. Mr. Anant Ram Mishra, Adv. Mr. Lareb Habib, Adv.
Mr. Avijit Roy, AOR Mr. Aman Panwar, A.A.G. Mr. D. L. Chidananda, AOR Ms. Shalini Kaul, AOR Mr. Sunil Kumar Sharma, AOR Ms. Swati Ghildiyal, AOR Ms. Neha Singh, Adv.
Mr. Siddharth Sharma, AOR 31 W.P. (C) No. 202/1995 Mrs. Aishwrya Bhati, A.S.G. Mrs. Archana Pathak Dave, A.S.G. Mr. Raj Bahadur Yadav, AOR Mr. Gaurang Bhushan, Adv. Mrs. Ruchi Kohli, Adv. Ms. Suhasini Sen, Adv. Mr. Baijnath Patel, Adv. Mr. Uday Prakash Yadav, Adv.
Mr. Samir Ali Khan, AOR Mr. Pranjal Sharma, Adv. Mr. Kashif Khan, Adv. Ms. Eksha Sharma, Adv.
Mr. Sachin Jaysing Patil, Adv. Mr. Geo Joseph, Adv.
Mr. Risvi Muhammed, Adv. Mr. Sachin Patil, AOR Mr. Nishant Awana, AOR Ms. Rini Badoni Awana, Adv. Ms. Pooja Chand Dwivedi, Adv. M/s Nma Law Chambers, Adv.
Mr. Rajiv Shankar Dvivedi, AOR Mr. Devadatt Kamat, Sr. Adv. Mr. Pai Amit, AOR Ms. Pankhuri Bhardwaj, Adv. Mr. Abhiyudaya Vats, Adv. Ms. Merin Francis, Adv. Mr. Ajay Desai, Adv.
Mr. Revanta Solanki, Adv.
Dr. Surender Singh Hooda, AOR M/S. Parekh & Co., AOR Mrs. Rekha Pandey, AOR Mr. Pravir Choudhary, AOR Mr. Nikilesh Ramachandran, AOR Ms. Prerna Mehta, AOR Mr. Sunil Kumar Jain, AOR Mr. Ravi Kumar Tomar, AOR Ms. Aishwarya Bhati, A.S.G. Mr. Gurmeet Singh Makker, AOR Mr. Mukesh Verma - A, Adv. Mr. Bhuvan Kapoor, Adv. Mr. Raman Yadav, Adv.
32 W.P. (C) No. 202/1995
Mr. Shantnu Sharma, Adv. Ms. Chitrangda Rastravara, Adv.
Mr. Tejaswi Kumar Pradhan, AOR Mr. P. Parmeswaran, AOR Mr. Gunnam Venkateswara Rao, AOR Mr. Abhay Kumar, AOR Ms. Diva Singh, Adv.
Mr. Devendra Singh, AOR Mr. Avinash Poddar, Adv. Mr. Ankit, Adv.
Mr. Bhupender Yadav, Adv. Mr. Karan Thakur, Adv. Mr. Swagat Nanda, Adv. Ms. Deep Shikha Bharati, Adv.
Mr. A. Venayagam Balan, AOR Mr. Praveen Swarup, AOR Mr. Sanjiv Sen, Sr. Adv. Mr. Praveen Swarup, Adv. Mr. Rohit Swarup, Adv. Mr. Prahalad Balaji, Adv. Ms. Anjali Singh, Adv. Mr. Sukhamrit Singh, Adv. Mr. R. D. Maurya, Adv.
Ms. Binu Tamta, AOR Mr. Shekhar Kumar, AOR Mrs. Anil Katiyar, AOR Ms. Anu Gupta, AOR Ms. Manju Jetley, AOR Ms. Sharmila Upadhyay, AOR Mr. Satish Aggarwal, AOR Mr. Satyendra Kumar, AOR Ms. Roopa Paul, Adv.
Mr. H L Chumber, Adv.
Mr. Parveen Paul, Adv. Mr. Roshan Singh Thakur, Adv. Ms. Amita Dhimang, Adv.
Mr. Ajit Sharma, AOR Mr. Suresh Chandra Tripathy, AOR Mr. Sudhir Naagar, AOR Mr. Md. Farman, AOR Ms. Ruby Singh Ahuja, AOR Mr. Venkateswara Rao Anumolu, AOR 33 W.P. (C) No. 202/1995 Mr. Abhijit Sengupta, AOR Mr. Neeraj Kumar Gupta, AOR Mr. Tarun Johri, AOR Mr. Avinash Kr. Lakhanpal, AOR Mr. Sanjay Kapur, AOR Mr. T. L. Garg, AOR Mr. Shiv Prakash Pandey, AOR Mr. Pranaya Kumar Mohapatra, AOR Mr. Ashwani Kumar, AOR Mrs. Rachana Joshi Issar, AOR Mr. Harish Pandey, AOR Mr. V. K. Verma, AOR Mr. Prashant Chaudhary, AOR Mr. Harsh V. Surana, AOR Mr. Raj Kamal, AOR Mr. Himinder Lal, AOR Dr. Chidanand P. Mansur, Adv. Mr. Rakesh Kumar, Adv.
Ms. Rukhsana Choudhury, AOR Mr. Amarjit Singh Bedi, AOR Mr. Vishnu Sharma, AOR Mrs. Gargi Khanna, AOR Mr. Somnath Mukherjee, AOR Mr. Sanjay Upadhyay, Sr. Adv. Ms. Mayuri Raghuvanshi, AOR Mr. Shubham Upadhyay, Adv. Mr. Surya Gupta, Adv. Ms. Anukriti Bajpai, Adv.
Mr. Saurabh Mishra, AOR Mr. Shrimay Mishra, Adv. Mr. Rakesh Chander, Adv.
Mr. Siddhartha Chowdhury, AOR Dr. L. S. Chaudhary, Adv. Dr. Ajay Chaudhary, Adv. Mr. Parambir Singh, Adv. Mr. Vishesh Kumar, Adv. Ms. Vinita, Adv.
Ms. Anjale Patel, Adv. Mr. Sanjeev Malhotra, AOR Mr. Ramesh Kumar Mishra, AOR Mr. Arvind Gupta, AOR 34 W.P. (C) No. 202/1995 Mr. Vivek Narayan Sharma, AOR Mr. Ravindra Kumar, Sr. Adv. Mr. Binay Kumar Das, AOR Ms. Priyanka Das, Adv. Ms. Neha Das, Adv.
Mr. Shivam Saksena, Adv. Mr. Vikas Bharti, Adv.
Mr. Guntur Pramod Kumar, AOR Mr. Abinash Kumar Mishra, AOR Ms. Nidhi Mohan Parashar, AOR Mr. Purna Chandra Patnaik, AOR Mr. Karunakar Mahalik, AOR Mr. Yoginder Handoo, AOR Dr. Arvind S. Avhad, AOR Ms. Madhu Sikri, AOR Mr. K. V. Mohan, AOR Mr. Arjun Garg, AOR Mr. Shrey Kapoor , AOR Mr. Vivek Gupta, AOR Mr. A. Raghunath, AOR Mr. Prakash Ranjan Nayak, AOR Mr. Tejaswi Kumar Pradhan, AOR Mr. Ambhoj Kumar Sinha, AOR Ms. Binu Tamta, AOR Mrs. Rani Chhabra, AOR Mr. Vishnu Kant, AOR Mr. V. N. Raghupathy, AOR Mr. E. C. Agrawala, AOR Mr. Prashant Bhushan, AOR Mr. Alok Gupta, AOR Ms. Sharmila Upadhyay, AOR Mr. R. C. Kohli, AOR Mr. T. V. George, AOR Ms. Smita Maan, AOR Mr. Tarun Gupta, AOR Mr. Hirday Virdi, Adv. Mr. Sidhant Ranta, Adv. Mr. Vikas Malhotra, Adv.
Mr. Abhinav Shrivastava, AOR Ms. Gauraan, AOR Mr. Vivek Narayan Sharma, AOR Mr. Vinayak Sharma, Adv.
35 W.P. (C) No. 202/1995
Mr. Ravinder Kumar Yadav, AOR M/S. Unuc Legal Llp, AOR D S Mehra, AOR M/S. Mitter & Mitter Co., AOR Mr. Yashraj Singh Deora, Sr. Adv. Mr. Priyesh Mohan Srivastava, Adv.
Mr. Bimlesh Kumar Singh, AOR Mr. Lokesh Sinhal, Sr. A.A.G. Mr. B. K. Satija, A.A.G. Mr. Rahul Khurana, Adv. Mr. Samar Vijay Singh, AOR Ms. Sabarni Som, Adv. Mr. Aman Dev Sharma, Adv. Mr. Gaj Singh, Adv.
Mr. Nikunj Gupta, Adv. Ms. Aakanksha, Adv.
Ms. Seema Sindhu, Adv. Ms. Kirti, Adv.
Mr. Sarthak Arya, Adv. Ms. Karishma Malani, A.A.G. Mr. Vaibhav Vikram Singh, Adv. Ms. Shruti Tripathi, Adv. Ms. Shikha Saxena, Adv.
Mr. S. Guru Krishna Kumar, Amicus Curiae Mr. Ashwin K., Adv.
Mr. Vishesh Goel, Adv. Ms. Srishti Agnihotri, AOR Ms. Pallavi Tayal, AOR M/S. Karanjawala & Co., AOR Mr. Anand Mishra, AOR Mr. Dinesh Chandra Pandey, AOR Mr. Raj Bahadur Yadav, AOR Mr. Kiran Kumar Patra, AOR Mr. Rajesh Kumar Chaurasia, AOR Ms. Richa Kapoor, AOR Mr. Akshay Verma, AOR Ms. Malvika Kapila, AOR Mr. Ashok Anand, AOR Mr. Ejaz Maqbool, AOR Mr. Chanchal Kumar Ganguli, AOR Dr. Surender Singh Hooda, AOR Mr. Siddharth Sengar, Adv.
36 W.P. (C) No. 202/1995
Mr. Shantanu Krishna, AOR Mr. Ekansh Mishra, AOR Mrs. Aishwarya Bhati Ld, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Jagdish Chandra, Adv. Mr. Rajesh Kumar Singh, Adv. Mr. Rajat Nair, Adv.
Ms. Suhasini Sen, Adv. Mr. Navnajay Mahapatra, Adv. Mr. T.s. Sabarish, Adv. Mr. Madhav Sinhal, Adv. Ms. Sunanda Shukla, Adv. Mr. K.m. Nataraj Ld, A.S.G. Mr. A. Sirajudeen, Adv. Mr. P.v. Yogeswaran, Adv. Mr. Sharath Nambiar, Adv. Mr. B.k. Satija, Adv. Ms. Shradha Deshmukh, Adv. Mr. Chitransh Sharma, Adv. Mr. Sarthak Karol, Adv. Mr. Manish, Adv.
Mr. Kailash Prashad Pandey, AOR Mr. Varun Varma, Adv. Mr. Amit Kumar Chawla, Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. Akhileshwar Jha, Adv. Ms. Sharya Jha, Adv.
Mr. Mahi Pal Singh, Adv. Mr. Rakesh Vishan, Adv. Ms. Swati Vishan, Adv. Ms. Manisha Chawla, Adv. Ms. Niharika Dwivedi, Adv. Mr. Chaman Sharma, Adv. Mr. Saurabh Kumar Solanki, Adv. Mr. Jatin Malik, Adv. Mr. Ishank Ranjan, Adv. Mr. Parkhar Shukla, Adv.
Mr. M. M. Kashyap, AOR Ms. K. V. Bharathi Upadhyaya, AOR Mr. Sufyan Hasan, Adv. Ms. Pritama, Adv.
Ms. Shaivani Gupta, Adv. Ms. D Poornima, Adv.
Dr. Sunita, Adv.
37 W.P. (C) No. 202/1995
Ms. Hema Malik, Adv.
Ms. Rooh-e-hina Dua, AOR Mr. Haresh Raichura, AOR Ms. Shagun Matta, AOR Samir Malik, AOR Mr. Krishna Pal Singh, AOR Mr. Sudarshan Lamba, AOR Ms. Aishwarya Bhati, A.S.G. Ms. Suhasini Sain, Adv. Mr. Rajesh Kr.singh, Adv. Mr. Rajat Nair, Adv.
Mr. T.s.sabarish, Adv. Mr. Navanjay Mahapatra, Adv. Mr. Annirudh Sharma-ii, Adv.
Mr. Rakesh Mishra, AOR Mr. Milind Kumar, AOR Ms. Udita Singh, AOR Ms. Anuradha Mutatkar, AOR Mr. Chirag M. Shroff, AOR Mr. Shyam D. Nandan, AOR Mrs. Priya Puri, AOR Intervenor-in-person, AOR Mr. Abhas Kumar, AOR M/S. M. V. Kini & Associates, AOR Mr. Rajivkumar, AOR Mr. Manoj K. Mishra, AOR Mr. Umesh Dubey, Adv. Ms. Madhulika, Adv.
Mr. Anand Kumar Rai, Adv. Mr. Radeesh Kumar Mt, Adv. Mr. Amulya Dev Mishra, Adv.
Ms. Aishwarya Bhati, A.S.G. Mrs. Suhasini Sen, Adv. Mr. Rajesh Kumar Singh, Adv. Mr. Rajat Nair, Adv.
Mr. T S Sabarish, Adv. Mr. Navanjay Mahapatra, Adv. Mr. Annirudh Sharma - Ii, Adv. Mr. Amrish Kumar, AOR Ms. Supriya Juneja, AOR Mr. Anand Shankar, AOR 38 W.P. (C) No. 202/1995 Mr. Zeeshan Diwan , AOR Mr. Ajay Kumar Singh, AOR Ms. Akriti Chaubey , AOR Ms. Pratibha Jain, AOR Mr. Ajay Pal, AOR Mr. Shekhar G Devasa, Sr. Adv. Mr. Manish Tiwari, Adv. Mrs. Thashmitha Muthanna, Adv. Mr. Shashi Bhushan Nagar, Adv. M/S. Devasa & Co., AOR Ms. Astha Sharma, AOR Ms. Aishwarya Bhati, A.S.G. Ms. Suhashini Sen, Adv. Mr. Rajat Nair, Adv.
Ms. Ruchi Kohli, Adv. Mr. B.k.satija, Adv. Ms. Shagun Thakur, Adv. Ms. Chitrangda Rastravara, Adv. Mr. Chinmayee Chandra, Adv. Dr. N. Visakamurthy, AOR Mr. Ajay Vikram Singh, AOR Mrs. Priyanka Singh, Adv. Mr. M Aamir Faiyaz, Adv. Ms. Anushka Rajora, Adv. Mr. Rahul Vikram Singh, Adv.
Mr. Jasmeet Singh, AOR Mr. Rahul Narayan, AOR Mr. Dhananjay Garg, AOR Ms. B. Vijayalakshmi Menon, AOR Mr. Nishit Agrawal, AOR Ms. Rakhi Ray, AOR Ms. Manika Tripathy, AOR Mr. Mayank Aggarwal, AOR Mr. T. Mahipal, AOR Mr. Rajat Joseph, AOR Mr. Gaurav Goel, AOR Mr. Umesh Kumar Khaitan, AOR Ms. Vanita Bhargava, AOR Mr. Amit Kumar Singh, AOR Mr. Anando Mukherjee, AOR Mr. Shwetank Singh, Adv.
Mr. Lokesh Sinhal, Sr. A.A.G. 39 W.P. (C) No. 202/1995 Mr. B.k. Satija, A.A.G. Mr. Rakesh Kumar Mudgal, A.A.G. Mr. Akshay Amritanshu, AOR Mr. Rahul Khurana, Adv. Mr. Nikunj Gupta, Adv. Ms. Aakanksha, Adv.
Ms. Ishika Gupta, Adv. Mr. Sarthak Arya, Adv. Ms. Drishti Rawal, Adv. Mr. Sarthak Srivastava, Adv. Mr. Mayur Goyal, Adv. Ms. Richa Verma, Adv. Ms. Seema Sindhu, Adv. Ms. Kirti, Adv.
Mr. Abhishek Chand, Adv. Mr. Deepak Vashisht, Adv.
Mr. Arvind Kumar Sharma, AOR Mr. S. S. Shroff, AOR Ms. Firdouse Qutb Wani, AOR Mr. Kamal Mohan Gupta, AOR Mr. Sunny Choudhary, AOR Mr. D. K. Devesh, AOR Mr. Kailas Bajirao Autade, AOR Mr. Anand Varma, AOR Mr. Shekhar Prit Jha, AOR Mr. Rameshwar Prasad Goyal, AOR Mr. Prithu Garg, AOR Mr. Krishnanand Pandeya, AOR Ms. Neha Sharma, AOR Mr. Smarhar Singh, AOR Ms. Shweta Kumari, Adv. Mr. Dhananjaya Kumar Tyagi, Adv. Mr. Mohd Asim, Adv.
Mr. Pankaj Prakash, Adv. Mr. Manoj Kumar, Adv.
Mr. Abhinav Agrawal, AOR Mr. Avadh Bihari Kaushik, AOR Dr. A.M. Singhvi, Sr. Adv. Mr. Lzafeer Ahmad B.F., AOR Mr. Priyanshu Sharma,Adv. Mr. Shubham Arun, Adv.
For NHAI Ms. Tanu Priya Gupta, AOR Mr. Manish K. Bishnoi, AOR 40 W.P. (C) No. 202/1995 Mr. Khubaib Shakeel, Adv.
UPON hearing the counsel, the Court made the following O R D E R I. [1] I.A. NOS. 244339 & 244340 OF 2025:
1. Issue notice.
2. Mr. Akshay Amritanshu, learned counsel accepts notice on behalf of the State of Haryana.
3. Until further orders, we direct that the State of Haryana shall not take further steps for establishment of Aravali Zoo Safari Project.
4. List on 15.10.2025.

II. [2] I.A. NO. 252192 OF 2025 (CEC REPORT NO. 50 of 2025):

List on 11.11.2025.
III. [3] I.A. NOS. 216122, 216120 & 216123 OF 2025 WITH I.A. NOS. 253153 & 253154 OF 2025:
1. The applicant – Hilton Stones and Aggregates LLP has filed IA No. 216122/2025 with the following prayer:
“a. Permit the Applicant firm to operate its quarry located at a distance of 6.79 km from the Peechi-Vazhani Wildlife Sanctuary in compliance with the applicable regulatory framework.”

2. The application is necessitated since the 41 W.P. (C) No. 202/1995 applicant’s quarry site is situated within an area of 10 km from the boundary of Peechi-Vazhani Wildlife Sanctuary.

3. This Court vide its judgment dated 26.04.2023 has imposed restrictions that no mining activity would be carried out within the ESZ area and in any case within an area of 1 km from the boundary of protected wildlife sanctuary.

4. The applicant’s quarry is situated at a distance of 6.79 km from the Peechi-Vazhani Wildlife Sanctuary and 3.4 km from the ESZ boundary.

5. In that view of the matter, IA No. 216122/2025 is allowed in terms of prayer clause ‘a’.

6. IA Nos. 216120/2025 & 216123/2025 stands disposed of accordingly.

IV. [5] I. A. NOS. 153500 & 153501 OF 2024 WITH I.A. NO. 153502 OF 2024 AND I.A. NO. 214893 OF 2025 AND I.A. NOS. 252324 & 252325 OF 2025:

1. In response to the order passed by this Court dated 17.09.2025, Mr. Avinash Kumar, presently occupying the office of Chief Secretary, State of Jharkhand is personally present in the Court.
2. We have extensively heard Shri Kapil Sibal, learned senior counsel appearing for the State of Jharkhand and Shri K. Parameshwar, learned Amicus 42 W.P. (C) No. 202/1995 Curiae.
3. Shri Sibal, submits that since inception, the proposal with regard to an area of 31,468.25 hectares for declaration as a wildlife sanctuary has been under consideration. However, confusion arose on account of a communication addressed by the Wildlife Institute of India (for short “WII”), indicating an area of 57,519.41 hectares. It is stated that on the basis of the said letter, a statement came to be made before this Court in an affidavit. However, the WII itself by a subsequent communication stated that the earlier letter was only a part of internal communication and the said letter was not authenticated.
4. It is, therefore, submitted that in view of this situation a statement came to be made.
5. He further submitted that there is no intention to run away from the earlier proposal of declaration of Saranda Wildlife Sanctuary.
6. From the affidavit dated 22.07.2025 sworn by Mr. Aviroop Sinha, Divisional Forest Officer, Saranda Forest Division, Chaibasa, Government of Jharkhand, we find that, at least, an area admeasuring 31,468.25 hectares, has already been notified as game sanctuary 43 W.P. (C) No. 202/1995 vide Notification No. 1168 F dated 16.02.1968. As such, there should be no difficulty in notifying the said area as a Wildlife Sanctuary. The affidavit clearly states that in 126 compartments situated in the aforesaid area, neither any kind of mining excavation operations nor any diversion of Forest Land for Mining purpose has been undertaken. It is categorically stated that there are no operational mines inside the 126 compartments of the aforestated area.
7. In that view of the matter, we see no impediment in the State proceeding to notify the aforesaid area of 31,468.25 hectares as a Wildlife Sanctuary, which has already been notified vide Notification dated 16.02.1968.
8. Insofar as the other question of including any additional area is concerned, the same is a matter to be considered by the State Government in consultation with the State Wildlife Board.
9. We had issued notice to the Chief Secretary, noticing that the State of Jharkhand was adopting a topsy-turvy approach and on every date and the stand was changed. Earlier though the proposal was sent by 44 W.P. (C) No. 202/1995 the Principal Chief Conservator of Forest Wildlife (PCCF-WL)-cum-Chief Wildlife Warden (CMLW), Jharkhand to the State Government, the State Government again sent it back to the Principal Chief Conservator of Forests (HoFF) for reconsideration.
10. As such, we had directed the Secretary, Department of Forest, Environment and Climate Change, State of Jhakharnad to remain personally present before this Court vide our order dated 16.04.2025.
11. Accordingly, on 29.04.2025, the Secretary, Department of Forest, Environment and Climate Change, State of Jhakharnad was present before this Court.

The impression conveyed was that the State proposed to notify an area of 57,519.41 hectares as a Wildlife Sanctuary. The only difficulty indicated was that certain communications from the WII were not received. This Court had, therefore, requested the WII to furnish their comments within a stipulated period.

12. As such, a clear impression was given to the Court that the State Government intended to notify an area of 57,519.41 hectares as a Wildlife Sanctuary.

13. Subsequently, a supplementary affidavit came to be filed on 22.07.2025 stating therein that a 45 W.P. (C) No. 202/1995 Committee had been constituted to conduct a comprehensive review of the boundary/area determination of the proposed sanctuary, keeping in view the interest of the State and in compliance with the orders of this Court.

14. In the meantime, an application (I.A. No. 214893 of 2025) also came up for consideration before this Court filed by one Electrosteel Castings Ltd. seeking directions to keep the proposal for notification of the Saranda Wildlife Sanctuary in abeyance.

15. In this background, we were not unjustified in gathering an impression that the State was taking the Court for a ride. As such, we had directed the Chief Secretary to remain present in the Court today. We had further clarified that if the order dated 29.04.2025 passed by this Court was complied with, the presence of the Chief Secretary shall stand dispensed with.

16. At least, insofar as an area of 31,468.25 is concerned, there appears to be no impediment to the State notifying the said area as a Wildlife Sanctuary.

17. In view of the order passed by this Court on 17.09.2025, we could have issued a mandamus to that effect today itself inasmuch as the said area is very 46 W.P. (C) No. 202/1995 well identified.

18. However, Shri Sibal makes a statement that the State Government shall file an undertaking before this Court within a period of one week from today to the effect that the area of 31,468.25 hectares will be notified as a Wildlife Sanctuary.

19. If the State proposes to include any additional area to the Wildlife Sanctuary, it shall be at liberty to do so.

20. List these applications on 15.10.2025. V. [4] I.A. NOS. 251558, 252948 & 252949 OF 2025

1. Mr. Tushar Mehta, learned Solicitor General appearing for the applicant(s) states that the order passed in IA Nos. 153500 and 153501 of 2024 would adversely effect the mining activities of the Steel Authority of India Ltd, i.e. the present applicant. It is submitted that the iron ore manufactured from the State mines is being utilized for various projects of national importance. He, therefore, submits that the Court may protect the interest of such mines.

2. Firstly, we do not find this apprehension to be correct, inasmuch the Divisional Forest Officer, 47 W.P. (C) No. 202/1995 Saranda Forest Division, Chaibasa, Government of Jharkhand in his affidavit dated 22.07.2025 had categorically stated that there is no mining activity in the 126 compartments comprising the area of 31,468.25 hectares.

3. Be that as it may, we clarify that the declaration of said area as a Wildlife Sanctuary shall not affect any mining activity in respect of valid and subsisting mining leases, where such leases have already been granted and are operational.

4. Needless to state that the State shall not permit any additional mines in the said area which will be affected by the said Notification.

5. List these applications on 15.10.2025. VI. [6] I.A. NO. 285881 OF 2024 WITH I.A. NO. 285829, 285830 OF 2024 AND I.A. NO. 300603 OF 2024:

1. The issue pertains to notifying ESZ for Corbett Tiger Reserve and Rajaji National Park.
2. Mr. Jatinder Kumar Sethi, learned D.A.G. appearing for the State of Uttarakhand states that the draft notification was sent to the MoEF&CC, however, certain issues were flagged by the NTCA and 48 W.P. (C) No. 202/1995 WII. He submits that after taking those issues into consideration, revised draft has already been sent to the MoEF&CC for final consideration.
3. We would appreciate that rather than communications being exchanged, it would be appropriate that the MoEF&CC convenes a meeting with the representatives of the state of Uttarakhand, NTCA and WII and sorts out the issues. The same shall be done within a period of two weeks. We grant time till 10.11.2025 for issuing a final draft ESZ notification.
4. We clarify that hereinafter, the MoEF&CC, the NTCA, WII and State of Uttarakhand, rather than exchanging communications, would sit on a table and thrash out all the issues and come out with a final draft notification.
5. List on 11.11.2025.

VII. [7] I.A. NO. 117204 OF 2024 (CEC REPORT NO. 5 OF 2024-Status Report in Delhi Ridge)AND [7A] ISSUE REGARDING ORDER DATED 16.04.2025 PASSED IN W.P. (C)NO. 4677 OF 1985 List on 15.10.2025.

VIII. [8] I.A. NO. 253621 OF 2025 (CEC REPORT NO. 51 OF 2025):

1. By the present application the applicant – K K Birla Academy had sought permission of this Court to 49 W.P. (C) No. 202/1995 construct a Research-cum-Museum Building at Plot No. 2, Institutional Area, Phase II, Vasant Kunj,New Delhi. The permission is sought for since the land falls within the Morphological Ridge Area of New Delhi. The Court had, therefore, requested the CEC to examine the matter and submit a report. The CEC has accordingly submitted its report dated 28.09.2025.
2. The recommendations of the CEC are as follows:
“17. In view of the submissions made above, and upon examination of the site, the Committee notes that the project has obtained all statutory and other necessary approvals from the competent authorities for the construction of a Research-cum-Museum Project, a ’Socio-Cultural Centre’ on the subject land owned by K.K. Birla Academy. The Committee is of the considered view that the proposed construction serves public purposes. In view of the foregoing facts, observations and the Public purpose of the Project, the CEC recommends that this Hon’ble Court may consider granting approval to the Applicant, K.K. Birla Academy, to utilize 30,600 Sq.Mt. (3.06 Ha) of the subject land, without any further felling of trees, for the construction of the proposed Research-cum- Museum Centre, subject to the following conditions:
a) The K.K. Birla Academy shall deposit 5% of the project cost with the Ridge management Board Fund, which, under the close supervision and direction of the Ridge Management Board, shall be used by the Delhi Forest Department for tree plantation, conservation, and development of the Delhi Ridge.
50 W.P. (C) No. 202/1995
b) All the conditions imposed by various statutory authorities, especially the conditions referred to by MoEF&CC, while granting the Environmental Clearance, along with further subsequent modified conditions, shall be strictly adhered to.
c) The Applicant shall not further fell or damage any tree for the proposed construction on the ‘subject land’.
d) The Applicant shall undertake the plantation of 500 sapling of indigenous species in and around the premises of the proposed project, and the Applicant shall ensure their proper upkeep to enable their survival and growth into mature trees.
e) The Applicant K.K.Birla Academy shall undertake a thorough analysis and corresponding remedial measures with respect to the waste management, rainwater harvesting, and energy conservation for the proposed Research-cum-Museum project.
f) Any other condition that the Hon’ble Court may impose.”
3. Application is allowed subject to the condition that the recommendations of the CEC are scrupulously implemented by the applicant.

IX. [9] I.A. NO. 206419 OF 2025 (CEC REPORT NO. 40/2025):

List on 11.11.2025.
X. [10] I.A. NO. 185901 OF 2025 (CEC REPORT NO. 36 51 W.P. (C) No. 202/1995 OF 2025)
1. The learned counsel for the State seeks time to take instructions as to within how much time the recruitment process for the posts of Beat Foresters and Forest Watchers would be completed.
2. List on 11.11.2025.

XI. [11] I. A. NOS. 90595 & 90596 OF 2025:

On the request of learned counsel for the State, list on 11.11.2025.
XII. [12] I.A. NOS. 159124/2025 & 159125/2025:
List on 11.11.2025.
XIII. [13] I.A. NOS. 205624 & 205625 OF 2025:
List on 15.10.2025.
XIV. [14] I. A. NOS. 138323 & 138324 OF 2025:
1. It would be appropriate that before these applications are considered, CEC examines the issue and submits its report.
2. Six weeks’ time is granted to the CEC to submit its report.
3. Needless to state that the CEC would also give a hearing to the concerned parties.
52 W.P. (C) No. 202/1995
4. List after eight weeks.

XV. [15] CONTEMPT PETITION(C) DIARY NO. 39857 OF 2024 WITH I.A. NO. 75416 OF 2025 IN W.P. (C) NO. 202 OF 1995 AND CIVIL APPEAL NO. 6790 OF 2025: [15a] I.A. NO. 81754 & 81576 OF 2025 List on 11.11.2025.

XVI. [18] IA No. 218391/2024 (CEC REPORT NO. 19 OF 2024) WITH SLP(C) DIARY NO. 22109 OF 2025

1. Ms. Anitha Shenoy, learned senior counsel appearing for the petitioner seeks and is granted time to file rejoinder affidavit.

2. List on 15.10.2025.

XVII. [19] IA Nos. 125603 OF 2025 & 125604 OF 2025 WITH I. A. NO. 234942 OF 2025 [CEC REPORT NO. 45 OF 2025 in I.A. NOS. 125603 & 125604 OF 2025] WITH I.A. NO.S 232640 & 233236 OF 2025 WITH I.A. NO. 253165 OF 2025:

1. As prayed, reply shall be filed to these applications within three weeks.
2. Mr. Atmaram N.S. Nadkarni, learned senior counsel appearing for the applicant in IA No. 253165/2025 seeks permission to withdraw the said application with liberty to file afresh.
3. Accordingly, IA No. 253165/2025 is disposed of as withdrawn with the liberty as prayed for.
4. List other applications on 11.11.2025. 53 W.P. (C) No. 202/1995 XVIII. ARAVALI BATCH (AS PER LISTING NOTICE DT. 08.10.2025.) List on 15.10.2025.
   XIX.    IA No. 20650/2023:

                 On   the   request    of    learned   Amicus      Curiae,

   list on 15.10.2025.


   XX.      REST OF THE MATTERS:

              Not taken up.




(POOJA SHARMA)              (DEEPAK SINGH)                 (ANJU KAPOOR)
  AR-CUM-PS                   AR-CUM-PS                ASSISTANT REGISTRAR




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