Supreme Court - Daily Orders
M.C. Mehta vs Union Of India on 28 August, 2018
Author: Madan B. Lokur
Bench: Madan B. Lokur
ITEM NO.1 COURT NO.3 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 13381/1984
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IN RE: TAJ TRAPEZIUM ZONE
(1) IA NO. 67652/2018 (APPLN. FOR APPROPRIATE ORDERS AND
DIRECTIONS ON B/O NATIONAL CHAMBER OF INDUSTRIES AND COMMERCE)
(2) I.A. NOS. 57183/2017 (APPLNS. FOR DIRECTIONS/PERMISSION ON
BEHALF OF STATE OF U.P., DEPTT. OF TOURISM)
(3) IA NO. 69657/2018 (APPLN. ARISING OUT OF NOTE SUBMITTED IN
COURT BY PETITIONER-IN-PERSON)
(4)IA NO. 470/2008 AND 486/2009(APPLNS. FOR DIRECTIONS FILED BY
PETITIONER-IN-PERSON AND PERMISSION TO FILE REJOINDER AFFIDAVIT)
(5) IA NO. 478/2008 (APPLN. FOR DIRECTIONS FILED BY PETITIONER-IN-
PERSON)
(6) IA NO. 479/2008 (APPLN. FOR DIRECTIONS FILED BY PETITIONER-IN-
PERSON)
(7) IA NO. 480/2008 (APPLN. FOR DIRECTIONS FILED BY PETITIONER-IN-
PERSON)
(8) IA NO. 481/2008 AND 483/2008 (APPLNS. FOR DIRECTIONS FILED BY
PETITIONER-IN-PERSON AND APPLN. FOR PERMISSION TO FILE COUNTER
AFFIDAVIT)
(9) IA NO. 426/2004 AND 539//2015 (APPLN. FOR DIRECTIONS ON BEHALF
OF STATE OF U.P. AND FOR MODIFICATION OF COURT’S ORDER DT.
25.11.2004 ON BEHALF OF ARCHAELOGICAL SURVEY OF INDIA)
(10) IA NO. 427/2004 (APPLN. FOR DIRECTIONS )
(11) IA NO. 428/2004 (APPLN. FOR DIRECTIONS
Signature Not Verified
Date : 28-08-2018
Digitally signed by
SANJAY KUMAR
Date: 2018.08.29
These applications were called on for hearing
16:43:32 IST
Reason: today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
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HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Petitioner-In-Person
Mr. A.D.N. Rao, Adv.
Mr. Sudipto Sircar, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rahul Mishra, Adv.
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Mr. R. Bala, Adv.
Ms. Aarti Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv.
Mr. D.L. Chidananda, Adv.
Ms. Suhasini Sen, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Amit Sharma, Adv.
Mr. Devasis Bharuka, Adv.
Mr. G.S. Makker, Adv.
Mr. Jubair Ahmad Khan, Adv.
Mr. Zaid Ali, Adv.
Mr. Tamim Qadri, Adv.
Mr. Saeed Qadri, Adv.
Mr. Syed Faizan Ali, Adv.
Ms. Anil Katiyar, Adv.
Mr. M.K. Maroria, Adv.
Mr. Vijay Panjwani, Adv.
Mr. Pradeep Misra, Adv.
Mr. Suraj Singh, Adv.
Mr. Tushar Mehta, Sr. Adv.
Ms. Aishwarya Bhati, AAG
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, Adv.
TTZ Mr. Ankur Prakash, Adv.
Mr. Ashutosh Kumar Sharma, Adv.
Mr. K. Luikang Michael, Adv.
Mr. Rajiv Tyagi, Adv.
Mr. Rohit Gupta, Adv.
Mr. Ravi Prakash Mehrotra, Adv.
Mr. Ankit Agarwal, Adv.
Ms. Deepti R. Mehrotra, Adv.
Ms. Aparna Bhat, Adv.
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Ms. Joshita M. Pai, Adv.
Mr. Tipoo N., Adv.
Mr. Rajeev Dubey, Adv.
Mr. Abhimanyu Mahajan, Adv.
Mr. E.C. Agrawala, Adv.
Ms. Anubha Goel, Adv.
Mr. C.M. Patel, Adv.
Applicant-In-Person
Mr. Rakesh Mudgal, Adv.
Mr. Vishwapal Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Meenakshi Dhote, who is the Professor of Environmental Planning, DSPA and Project Coordinator of Vision Document is present in the Court today. We have had a brief discussion with her. We have advised her that she should prepare a document along with other experts keeping the larger picture in mind and the interest of the Taj Trapezium Zone and the Taj Mahal in mind. If she needs any other expert assistance, she can freely ask for it. If she comes across any hurdles or obstacles in the preparation of the Vision Document, she can always approach this Court for assistance.
Mr. M.C. Mehta ( the petitioner ) says that he had about two meetings with Ms. Dhote. He says that he will give his suggestions and also meet her, whenever necessary. The suggestions will be given within a week or so.
Ms. Dhote says that she has received valuable suggestions from ICOMOS, Aga Khan Foundation and INTACH and they are being considered.
List the matter on 25th September, 2018.
3 In so far as declaration of Agra as a heritage city is concerned, it is pointed out by Mr. M.C. Mehta that this is one of the directions given by this Court in the case of M.C. Mehta v. UOI [(1997) 2 SCC 353].
It is stated by Mr. A.N.S. Nadkarni, the learned ASG that a communication in this regard has been sent to the Government of U.P. to send a proposal for declaring Agra as a heritage city. It is stated by Mr. Tushar Mehta, the learned ASG appearing for the State of U.P. that he will respond to the Government of India within a month from today.
We expect the State of U.P. to give its response before the next date of hearing i.e. 25.09.2018.
It is stated by Mr. A.N.S. Nadkarni, the learned ASG that the Archaeological Survey of India (ASI) will file the Management Plan with the World Heritage Centre of UNESCO within a period of three months from today.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER ASSISTANT REGISTRAR
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