Supreme Court - Daily Orders
Democratic Youth Federation Of India vs Union Of India . on 10 January, 2017
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
WP(C)No.213/2011 1
ITEM NO.7 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(s)(Civil) No(s).213/2011
DEMOCRATIC YOUTH FEDERATION OF INDIA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for directions and exemption from filing O.T.)
(For final disposal)
WITH
CONMT.PET.(Crl.) D 23948/2012 In W.P.(C) No.213/2011
Date : 10/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Krishnan Venugopal, Sr.Adv.
Mr.Deepak Prakash, Adv.
Mr.Vishal Somany, Adv.
Ms.Swati Ghildiyal, Adv.
Ms.Shruti Srivastava, Adv.
Mr.Subhash Chandran K.R., Adv.
Mr.Raneev Dahiya, Adv.
Mr.Kunal Singh, Adv.
Ms.Saumiya Sinha, Adv.
Ms. Usha Nandini. V, Adv.
For Respondent(s) Mr.Edward Belho, AAG
Ms. K. Enatoli Sema, Adv.
Mr.Amit Kumar, Adv.
Mr.K.Luikang Michael, Adv.
Mr.Elix Gangmei, Adv.
Mr.Z.H.Isaac Haiding, Adv.
Mr.Irshad Ahmad, AAG
Mr.Abhisth Kumar, Adv.
Mr.Sudeep Kumar, Adv.
Signature Not Verified
Mr.Mukesh Giri, AAG
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.01.11
17:23:28 TLT
Reason:
Mr.Rahul Kaushik, Adv.
Mrs.Bhuvneshwari Pathak, Adv.
Ms.Yogmaya Agnihotri, Adv.
Ms.Purnima Bhat, Adv.
WP(C)No.213/2011 2
Mr.Atul Jha, Adv.
Mr.Sandeep Jha, Adv.
Mr.Dharmendra Kumar Sinha, Adv.
Mr.Shuvodeep Roy, Adv.
Mr. Aniruddha P. Mayee, Adv.
Mr. Avijit Bhattacharjee, Adv.
Mr. B. Balaji, Adv.
Mr.Muthuvel Palani, Adv.
Mr.Sanjai Kumar Pathak, Adv.
Ms. Asha Gopalan Nair, Adv.
Mr.Meenesh Kumar Dubey, Adv.
Mr. D. N. Goburdhan, Adv.
Mr. D. S. Mahra, Adv.(NP)
Mr. Gopal Singh, Adv.
Mr. G. Prakash, Adv.
Mr.Jishnu M.L., Adv.
Mrs.Priyanka Prakash, Adv.
Mrs.Beena Prakash, Adv.
Mr.Manu Srinath, Adv.
Mr. Jay Savla, Adv.
Ms.Renuka Sahu, Adv.
Mr.Prabhat Chaurasia, Adv.
Mr.Jasdeep Singh Dhillon, Adv.
Mr. Kamal Mohan Gupta, Adv.
Mr. Milind Kumar, Adv.
Mr. Radha Shyam Jena, Adv.
Mr. Ramesh Babu M. R., Adv.
Mr. Tapesh Kumar Singh, Adv.
Mr.Mohd.Waquas, Adv.
Mr.Aditya Pratap Singh, Adv.
Mr. Vijay Panjwani, Adv.
Mr. V. N. Raghupathy, Adv.
Mr.Lagnesh Mishra, Adv.
Mr.Parikshit P.Angadi, Adv.
WP(C)No.213/2011 3
Ms. Aruna Mathur, Adv.
Mr.Yusuf Khan, Adv.
Mr.Avneesh Arputham, Adv.
Ms.Anuradha Arputham, Adv.
Mr.S.Udaya Kumar Sagar, Adv.
Mr.Mrityunjai Singh, Adv.
Mr.T.N.Rama Rao, Adv.
Mr.Hitesh Kumar Sharma, Adv.
Ms.T.Veera Reddy, Adv.
Ms. C. K. Sucharita, Adv.
M/s Corporate Law Group, Adv.
Ms. Hemantika Wahi, Adv.
Ms.Puja Singh, Adv.
Ms.Mamta Singh, Adv.
Mr.Jasbir Bidhuri, Adv.
Ms. Madhu Sikri, Adv.
Mr.Guntur Prabhakar, Adv.
Ms. Prerna Mehta, Adv.
Mr.Mohan Rao, Adv.
Ms. Purnima Bhat, Adv.
Ms. Rakhi Ray, Adv.
Mr.Ranjan Mukherjee, Adv.
Mr.K.V.Kharlyngdah, Adv.
Upon hearing the counsel the Court made the following
O R D E R
W.P.(C)No.213 of 2011
1. Having heard learned counsel for the rival parties, we are of the view, that the remaining aspects, which emerge out of the controversy raised in the instant petition, can be disposed of by directing the respondents – State Governments, to release the entire undisbursed payment of compensation, quantified as Rs.5 lakhs each, to all the affected persons, within three months from today.
WP(C)No.213/2011 4
2. Needless to mention, that it shall be open to the State Governments to recover the aforestated compensation either from the concerned industry or from the Government of India, in case it is open to the State Governments to make such recovery, in consonance with law.
3. We also hereby direct the State Governments, to take into consideration the feasibility of providing medical facilities/treatment for life-long health issues, arising out of the effects of endosulfan, keeping in mind, that there seems to be a large number of such affected persons.
4. The instant petition is disposed of, in the above terms.
5. As a sequel to the above, pending interlocutory applications also stand disposed of.
CONMT.PET.(Crl.) D 23948/2012 In W.P.(C) No.213/2011
6. Issue notice to respondent Nos.1 and 2 alone, at this stage, returnable in two weeks.
7. Personal presence of the respondents/alleged contemnors is dispensed with for the time being.
8. List on 30.01.2017.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASSISTANT REGISTRAR