Supreme Court - Daily Orders
Ashwini Kumar Upadhyay vs Union Of India on 21 July, 2022
Bench: A.M. Khanwilkar, Abhay S. Oka
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ITEM NO.18 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). 943/2021
ASHWINI KUMAR UPADHYAY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
([TO BE TAKEN UP AS ITEM NO. 9.] )
WITH
W.P.(C) No. 956/2020 (PIL-W)
IA No. 91135/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 93533/2020 - CLARIFICATION/DIRECTION
IA No. 96666/2020 - EARLY HEARING APPLICATION
IA No. 91136/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 105261/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 94614/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 91134/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 94600/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 94685/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 98416/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 90944/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 93535/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 94668/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 92913/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 91171/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 92885/2020 - INITIATING CONTEMPT PROCEEDINGS
IA No. 95675/2020 - INTERVENTION APPLICATION
IA No. 95066/2020 - INTERVENTION APPLICATION
IA No. 96664/2020 - INTERVENTION APPLICATION
IA No. 94643/2020 - INTERVENTION APPLICATION
IA No. 96369/2020 - INTERVENTION APPLICATION
IA No. 94633/2020 - INTERVENTION APPLICATION
IA No. 95678/2020 - INTERVENTION APPLICATION
IA No. 108087/2020 - INTERVENTION APPLICATION
IA No. 94621/2020 - INTERVENTION/IMPLEADMENT
IA No. 94683/2020 - INTERVENTION/IMPLEADMENT
IA No. 98414/2020 - INTERVENTION/IMPLEADMENT
IA No. 94667/2020 - INTERVENTION/IMPLEADMENT
IA No. 105260/2020 - PERMISSION TO FILE ADDITIONAL
Signature Not Verified
DOCUMENTS/FACTS/ANNEXURES)
Digitally signed by
DEEPAK SINGH
SLP(C) No. 6913/2021 (XII-A)
Date: 2022.07.23
16:02:16 IST
Reason:
(FOR ADMISSION and I.R. and IA No.61254/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.61346/2021-EXEMPTION FROM
FILING AFFIDAVIT and IA No.61255/2021-EXEMPTION FROM FILING
AFFIDAVIT and IA No.61345/2021-INTERVENTION/IMPLEADMENT and IA
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No.61253/2021-PERMISSION TO APPEAR AND ARGUE IN PERSON)
W.P.(C) No. 80/2022 (PIL-W)
(FOR ADMISSION and IA No.17397/2022-EXEMPTION FROM FILING O.T.)
W.P.(C) No. 477/2020 (PIL-W)
IA No. 48986/2020 - EX-PARTE STAY
IA No. 48987/2020 - EXEMPTION FROM FILING O.T.
IA No. 51005/2020 - INTERVENTION/IMPLEADMENT)
W.P.(C) No. 788/2020 (PIL-W)
IA No. 50785/2020 - INTERVENTION/IMPLEADMENT
IA No. 48329/2020 - INTERVENTION/IMPLEADMENT
IA No. 72236/2020 - STAY APPLICATION)
W.P.(C) No. 789/2020 (PIL-W)
IA No. 50786/2020 - INTERVENTION/IMPLEADMENT
IA No. 48338/2020 - INTERVENTION/IMPLEADMENT
IA No. 72228/2020 - STAY APPLICATION)
W.P.(Crl.) No. 391/2021 (X)
(FOR ADMISSION and IA No.118374/2021-EX-PARTE AD-INTERIM RELIEF and
IA No.118376/2021-EXEMPTION FROM FILING O.T. and IA No.118377/2021-
EXEMPTION FROM FILING AFFIDAVIT)
W.P.(C) No. 907/2021 (PIL-W)
(FOR ADMISSION and IA No.100429/2021-EXEMPTION FROM FILING
AFFIDAVIT
IA No. 100429/2021 - EXEMPTION FROM FILING AFFIDAVIT)
W.P.(C) No. 1265/2021 (X)
(FOR ADMISSION and IA No.150287/2021-EXEMPTION FROM FILING O.T.)
W.P.(C) No. 24/2022 (PIL-W)
IA No. 18251/2022 - APPLICATION FOR TAKING ON RECORD
IA No. 56876/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 64016/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 61197/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 59757/2022 - EXEMPTION FROM FILING O.T.
IA No. 5583/2022 - EXEMPTION FROM FILING O.T.
IA No. 7452/2022 - INTERVENTION APPLICATION
IA No. 5581/2022 - INTERVENTION APPLICATION
IA No. 9313/2022 - INTERVENTION APPLICATION
IA No. 56873/2022 - INTERVENTION/IMPLEADMENT
IA No. 18250/2022 - INTERVENTION/IMPLEADMENT
IA No. 12769/2022 - INTERVENTION/IMPLEADMENT
IA No. 11469/2022 - INTERVENTION/IMPLEADMENT
IA No. 8935/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 64054/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 21-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE ABHAY S. OKA
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HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Mrigank Prabhakar, AOR
Mr. Adeel Ahmed, AOR
Mr. Shyam Divan, Sr. Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Vinayak Bhandari, Adv.
Ms. Sonakshi Malhan, Adv.
Mr. Sajal Jain, Adv.
Ms. Renya Raj, Adv.
Mr. Nizam Pasha, Adv.
Mr. Rashmi Singh, Adv.
Ms. Sumita Hazarika, AOR
Ms. Meenakshi Arora, Sr. Adv.
Mr. M. R. Shamshad, AOR
Mr. Arijit Sarkar, Adv.
Ms. Nabeela Jamil, Adv.
Mr. Chandratanay Chaube, Adv.
Mr. Ganesh A. Khemka, Adv.
Mr. Huzefa A. Ahmadi, Sr. Adv.
Ms. Shahrukh Alam, Adv.
Mr. Talha Abdul Rahman, AOR
Mr. Harsh Vardha Kediya, Adv.
Mr. Mohd. Shaz Khan, Adv.
Mr. Gopal Sankaranarayan, Adv.
Mr. Ashwini Kumar Upadhyay, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. Vikas Singh, Sr. Adv.
Mr. Ashwani Kumar Upadhyay, adv.
Mr. Kapish Seth, Adv.
Mr. Ashwani Kumar Dubey, AOR
Mr. V. Elanchezhiyan, AOR
Petitioner-in-person
For Respondent(s)
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kr. Tyagi, Adv.
Mr. P.R. Srinivas Reddy, Adv.
M/S. Venkat Palwai Law Associates, AOR
Ms. Garima Prasad, Sr. Adv.
Ms. Ruchira Goel, AOR
Mr. Adit Jayeshbhai Shah, Adv.
Mr. Tushar Mehta Ld SG
Mr. K. M. Nataraj Ld. ASG
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Mr. Rajat Nair, Adv.
Mr. Mayank Pandey , Adv
Mr. O.P. Shukla, Adv.
Ms. Sanskriti Pathak, Adv.
Ms. Kanu Agrawal, Adv.
Mr. Rajan Kr. Chourasia, adv.
Mr. Amit Sharma B, Adv.
Mr. Varun Chugh, Adv
Mr. S K Tyagi, Adv
Mr. Udai Khanna, Adv
Mr. Amrish Kumar, AOR
Mr. Gurmeet Singh Makker, AOR
Mr. Arvind Kumar Sharma, AOR
Mr. Jatinder Kumar Sethi, Dy. AG
Mr. Abhishek Atrey, AOR
Ms. Ambika Atrey, Adv.
Mr. Ashutosh Sharma, Adv.
Mr. Aakash Giri, Adv.
Mr. V. N. Raghupathy, AOR
Md. Apzal Ansari, Adv.
Mr. Anshuman Ashok, AOR
Ms. Nisha Bhambhani, Adv.
Mr. Rahul Bhatia, AOR
Mr. Sri Hari Shankar Jain, Adv.
Mr. Vishnu Shankar Jain, AOR
Ms. Manju Jetley, AOR
Mr. Anas Tanwir, AOR
Mr. Mohammed Sadique T.a., AOR
Mr. Harsh Kaushik, AOR
Mr. Firoz Iqbal, Adv.
Mr. Shahrukh Alam, Adv.
Ms. Liz Mathew, AOR
Mr. Navneet R., Adv.
Ms. Vasudha Jain, Adv.
Mr. Divyansh Tiwari, Adv.
Mr. Sunil Fernandes, AOR
Mr. Shadan Farasat, AOR
Mr. Bharat Gupta, Adv.
Mr. Shourya Das Gupta, Adv.
Mr. Dhruv Bhatnagar, Adv.
Ms. Tanvi Tuhina, Adv.
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Ms. Hrishika Jain, Adv.
Ms. Warisha Farasat, Adv.
Mr. Aman Naqvi, Adv.
Mr. Kaleeswaran Raj, Adv.
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Thulasi K. Raj, Adv.
Mr. Kaleeswaran Raj, Adv.
Mr. Mohammed Sidique T.A., AOR
Mrs. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Thulasi K. Raj, Adv.
Mr. Pratik R. Bombarde, AOR
Mr. Aditya Vijay Kumar, Adv.
Mr. Chitranshul A. Sinha, AOR
Ms. Akshita, Adv.
Mr. Jaskaran Singh Bhalia, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Samten Doma, Adv.
Mr. Ravi Sharma, AOR
Mr. Ashutosh Dubey, AOR
Mr. Mrigank Prabhakar, AOR
Mr. C. George Thomas, Adv.
Mr. Devendra Singh, AOR
Mr. T. Sai Deepak, Adv.
Mr. Savidutt M.S., AOR
Mr. Aman Khullar, Adv.
Mr. Rishesh Sikarwar, Adv.
Ms. Vijayalakshmi Raju, Adv.
Mr. Lokendra Malik, Adv.
Mr. B.K. Sinha, Adv.
Ms. Pratibha Sinha, Adv.
Mr. Mudit Kaul, Adv.
Mr. Abhishek, AOR
Mr. Ilinsaraswat, Adv.
Ms. Swati Jain, Adv.
Ms. Ilma Saifi, Adv.
Ms. Rohini Wagh, Adv.
Mr. Abhishek Yadav, AOR
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Ms. Deepti s. Rana, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileswar Jha, Adv.
Ms. Kavita K. Mare, Adv.
Mr. Amit Sharma, AOR
Mr. Dipesh Sinha, Adv.
Ms. Pallani Barua, Adv.
Mr. B.A. Wadhmare, Adv.
Mr. Hitesh Kumar sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Subhash S. Kadam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. Considering the nature of issues involved and in the backdrop of directions issued by this Court in Shakti Vahini Vs. Union of India & Ors.1, Tehseen S. Poonawalla Vs. Union of India & Ors.2 and Kodungallur Film Society and Anr. Vs. Union of India & Ors.3, we request the Secretary, Home Affairs, Government of India to collate relevant information from the respective States/Union Territories in respect of matters referred in the common chart to be made over by the learned counsel for the petitioners to the learned Additional Solicitor General. The petitioners shall handover the format of the chart to the learned Additional Solicitor General within one week from today. 1 (2018) 7 SCC 192 (paragraph 55) 2 (2018) 9 SCC 501 (paragraphs 40 and 41) 3 (2018) 10 SCC 713 (Paragraphs 20 and 21) 7 The information essentially should be in respect of matters as to the status of compliance by the respective States/Union Territories in relation to directions/observations in the aforesaid decisions of this Court to provide for preventive, corrective and remedial measures for dealing with the occurrence of untoward situations referred to in the respective writ petitions.
The Secretary, Home Affairs may collate necessary information by corresponding directly with the Secretary, Home Department of the respective States/Union Territories within three weeks from today and compile the information in the form of a booklet containing State- wise comments to be presented to this Court within six weeks from today.
We request the concerned Secretaries of the respective States/Union Territories to furnish the requisite information upon receipt of communication from the Secretary, Home Affairs, Government of India within two weeks to enable the Secretary, Home Affairs, Government of India to compile the necessary information and present it before this Court within the time specified above.
8In the meantime, the respondents-Union of India/States/Union Territories/Election Commission of India to file response in the respective writ petitions within three weeks from today.
The petitioners are free to file rejoinder thereto within one week thereafter.
List these matters on 14.09.2022(NMD).
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR