Supreme Court - Daily Orders
Vidhi Centre For Legal Policy vs Union Of India on 20 August, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C)No.1151/17 1
ITEM NO.3 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).1151/2017
VIDHI CENTRE FOR LEGAL POLICY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 20-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Raju Ramachandran, Sr.Adv.
Ms.Pallavi Mohan, Adv.
Ms.Rashmi Nandakumar, AOR
For Respondent(s) Mr.K.K.Venugopal, AG
Ms.Pinky Anand, ASG
Mr.K.Radhakrishnan, Sr.Adv.
Ms.V.Mohana, Sr.Adv.
Mr.R.Balasubramanian, Adv.
Ms.Aarti Sharma, Adv.
Ms.Saudhamini Sharma, Adv.
Mr.Sayooj Mohandas M., Adv.
Mr.Shailender Saini, Adv.
Ms.Uttara Babbar, Adv.
Ms.Bhavana Duhoon, Adv.
Mr.R.K.Verma, Adv.
Ms.Sunita Sharma, Adv.
Mr.Raj Bahadur Yadav, Adv.
Mr.B.V.Balaram Das, AOR
Mrs.Anil Katiyar, AOR
Mr.Abhinav Mukerji, AAG
Ms.Purnima Krishna, Adv.
Mr.Suhaan Mukerji, Adv.
Ms.Astha Sharma, Adv.
Signature Not Verified
Mr.Harsh Gursahani, Adv.
Mr.Abhishek Manchanda, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2018.08.23
17:11:45 IST
Reason:
Ms.Kajal Dalal, Adv.
For M/S.PLR Chambers and Co., AOR
Mr.Sanjai Kumar Pathak, AOR
Ms.Shashi Pathak, Adv.
WP(C)No.1151/17 2
Mr.Arvind Kumar Tripathi, Adv.
Mr.Akhilendra Singh, Adv.
Mr. K. V. Vijayakumar, AOR
Ms.Maitreyee Mishra, Adv.
Mr.K.V.Ramkumar, Adv.
Mr. Jagjit Singh Chhabra, AOR
Mr.Varinder Kumar Sharma, AOR
Mr.Shibashish Misra, AOR
Mr.Chandan Kumar Mandal, Adv.
Mr.Arjun Garg, AOR
Mr.Manish Yadav, Adv.
Mr.Aakash Nandolia, Adv.
Dr.Abhishek Atrey, Adv.
Ms.Seema S., Adv.
Mr.Krishna Mishra, Adv.
Mr. Guntur Prabhakar, AOR
Ms.Prerna Singh, Adv.
Mr. Gopal Singh, AOR
Mr.Manish Kumar, Adv.
Mr.Kumar Milind, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr.Aniruddha P. Mayee, AOR
Mr.A.Selvin Raja, Adv.
Mr.Chirag Jain, Adv.
Ms.Aruna Mathur, Adv.
Mr.Avneesh Arputham, Adv.
Ms.Anuradha Arputham, Adv.
Ms.Geetanjali, Adv.
For M/S. Arputham Aruna And Co, AOR
Mr.Kshatrashal Raj, Adv.
Ms.Pratyusha Priyadarshini, Adv.
Ms.Tanya Chaudhry, Adv.
Ms.Aishwarya Dash, Adv.
For M/S. Parekh & Co., AOR
Mr. Rohit K. Singh, AOR
Mr.S.Udaya Kumar Sagar, Adv.
Mr.Mrityunjai Singh, Adv.
WP(C)No.1151/17 3
Ms. Hemantika Wahi, AOR
Mr.Shuvodeep Roy, AOR
Mr.Sayooj Mohandas, Adv.
Mr.Pratap Venugopal, Adv.
Mr.Santosh Rebello, Adv.
Ms.Niharika, Adv.
For M/S. K J John And Co, AOR
Mr.Meru Sagar Samantray, Adv.
Mr.Harendra Singh, Adv.
Mr.Ankur Prakash, AOR
Mr. G. Prakash, AOR
Mr.Jishnu M.L., Adv.
Mrs.Priyanka Prakash, Adv.
Mrs.Beena Prakash, Adv.
Mr. V. N. Raghupathy, AOR
Mr.Parikshit P.Angadi, Adv.
Mr.Nikhil Goel, Adv.
Mr.Ashutosh Ghade, Adv.
Ms.Navee Goel, Adv.
Mrs.K.Enatoli Sema, Adv.
Mr.Amit Kumar Singh, Adv.
Mr.Z.H.Isaac Haiding, Adv.
Ms.Nandini Singla, Adv.
Mrs.G.Indira, Adv.
Mr.K.V.Jagdishvaran, Adv.
Mr.Ranjan Mukherjee, Adv.
Mr.K.V.Kharlyngodh, Adv.
Mr.Daniel Stone Lyngdoh, Adv.
Dr.Monika Gussain, Adv.
Ms.Deepa M.Kulkarni, Adv.
Mr.Nishant R.Katneshwarkar, Adv.
Mr.V.G.Pragasam, Adv.
Mr.S.Prabu Ramasubramanian, Adv.
Mr.S.Manuraj, Adv.
Mr.G.M.Kawoosa, Adv.
Mr.M.Shoeb Alam, Adv.
Mr.Leishangthem Roshmani Kh., Adv.
Ms.Maibam Babina, Adv.
WP(C)No.1151/17 4
UPON hearing the counsel the Court made the following
O R D E R
In the course of hearing of the petition, we sought the assistance of Mr.K.K.Venugopal, learned Attorney General for India. According to Mr.Venugopal, apart from positive law and repeal of statutes which relate to the stigma attached to leprosy patients, there has to be awareness campaign at various levels so that the people come to know that the disease is not incurable and further, after administration of the first dosage, it ceases to be contagious. Learned Attorney General would also submit that the patients suffering from leprosy, who have lost their limbs, can be brought to the mainstream of society if certain treatments are given by plastic surgery.
Mr.Raju Ramachandran, learned senior counsel for the petitioner submitted that pending repeal of the enactments, this Court should issue directions so that the patients suffering from leprosy live a life of dignity with decency. Regard being had to the non-adversarial submissions at the Bar, we would ask the learned Attorney General as well as Mr.Raju Ramachandran, learned senior counsel for the petitioner to give their suggestions in writing so that this Court will be in a position to issue appropriate directions.
Let the matter be listed on 10.09.2018.
In the meantime, learned Attorney General shall apprise us whether a recommendation can be made to the legislature to pass an affirmative law conferring certain rights and benefits on the persons suffering from leprosy and any statute, rule, regulation or WP(C)No.1151/17 5 enactment, running counter to the affirmative law, shall be treated to have been repealed.
Call on the date fixed.
(Chetan Kumar) (H.S.Parasher) AR-cum-PS Assistant Registrar