Supreme Court - Daily Orders
Union Of India vs Alok Pratap Singh . on 17 April, 2014
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ITEM NO.33 COURT NO.9 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).9874/2012
(From the judgement and order dated 05/03/2012 in WP No.2802/2004
of The HIGH COURT OF M.P AT JABALPUR)
UNION OF INDIA Petitioner(s)
VERSUS
ALOK PRATAP SINGH & ORS. Respondent(s)
(With appln(s) for permission,intervention,modification of Court’s
Order,exemption from filing O.T. and office report)
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Paras Kuhad, ASG
Mr. Jitin Chaturvedi, Adv.
Mr. Nakul Diwan, Adv.
Mr. P.S. Parmar, Adv.
Mr. S.N. Terdal, Adv.
For Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. C.D. Singh,Adv.
Mr. Sunny Choudhary, Adv.
Mr. Sanjay Parikh, Adv.
Ms. Bushra Parveen, Adv.
Ms. N. Vidya, Adv.
Mr. Vijay Panjwani, Adv.
Mr. Ranjan Kumar Pandey,Adv.
Ms. A. Sumathi,Adv.
Ms. Anitha Shenoy,Adv.
Mr. Santosh Kumar,Adv.
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Ms. Karuna Nundy, Adv.
Ms. Aparna Bhat,Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. Paras Kuhad, learned Additional Solicitor General appearing on behalf of the Union of India, prays that at the first instance, the petitioner may be permitted to dispose of 10 metric tonnes of UCIL waste at TSDF, Pithampur, Madhya Pradesh.
Learned Additional Solicitor General states that further submits that all the statutory requirements for such a disposal, including permission from the Ministry of Environment and Forests, Central Pollution Control Board, Madhaya Pradesh State Pollution Control Board and the State Government of Madhaya Pradesh, have already been obtained.
In case, the petitioner has not till date complied with all the statutory requirements, they shall do so before any step is taken for disposal of waste.
In view of the aforesaid, we permit the petitioner for disposal of 10 metric tonnes of UCIL waste at TSDF, Pithampur, Madhya Pradesh.
We further direct that the entire process viz., packaging, transportation and disposal be videographed and be monitored by the experts of the Ministry of Environment and Forests, Central Pollution Control Board, 3 Madhaya Pradesh State Pollution Control Board and the State Government of Madhaya Pradesh.
Needless to state that the petitioner-Union of India will keep the record of the videography and other proceedings.
(Sanjay Kumar) (Indu Satija)
Court Master Assistant Registrar