Supreme Court - Daily Orders
Wildlife First vs Ministry Of Forest And Environment on 18 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.101 COURT NO.4 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). 109/2008
WILDLIFE FIRST & ORS. Petitioner(s)
VERSUS
MINISTRY OF FOREST AND ENVIRONMENT & ORS. Respondent(s)
WITH
T.C.(C) No. 3/2016 (XVI-A)
W.P.(C) No. 50/2008 (PIL-W)
T.C.(C) No. 39/2015 (XVI-A)
T.C.(C) No. 41/2015 (XVI-A)
T.C.(C) No. 59/2015 (XVI-A)
T.C.(C) No. 103/2015 (XVI-A)
W.P.(C) No. 514/2006 (PIL-W)
T.C.(C) No. 132/2015 (XVI-A)
T.C.(C) No. 85/2011 (XVI-A)
T.C.(C) No. 87/2011 (XVI-A)
T.C.(C) No. 12/2018 (XVI-A)
Date : 18-04-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.[NP]
Mr. P. K. Manohar, AOR
Ms. Shibani Ghosh, Adv.
Mr. Shibashish Misra, AOR
Mr. Raj Panjwani, Sr. Adv.
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.04.19 Ms. Purnima Bhat, AOR
10:08:51 IST
Reason:
Mr. Ashok Kumar Singh, AOR
1
Mr. D. Mahesh Babu, AOR
Mrs. Revathy Raghavan, AOR
Ms. Madhusmita Bora, AOR
Mr. Balaji Srinivasan, AOR
For Respondent(s) Mr. Annam D. N. Rao, AOR [NP]
UOI Mr. Sanjay Kumar Singh, Adv.
Ms. Arunima Dwivedi, Adv.
Mr. G.S. Makker, Adv.
Mr. Ashok Kumar Panigrahi, Adv.
Mr. Anirudh Puroshattam, Adv.
Assam Mr. M. Bala Shivudu, Adv.
Mr. Debojit Borkakati, AOR
Mr. Shuvodeep Roy, Adv.
Andhra Pradesh Mr. Guntur Prabhakar, AOR
Ms. Prerna Singh, Adv.
Arunachal Pradesh Mr. Anil Shrivastav, Adv.
Bihar Mr. Gopal Singh, AOR
Mr. Manish Kumar, Adv.
Mr. Shivam Singh, Adv.
Chhattisgarh Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Gujarat Ms. Hemantika Wahi, AOR
Ms. Vishakha, Adv.
Ms. Jesal Wahi, Adv.
Goa Mr. Arjun Vinod Bobde, Adv.
Ms. Surbhi Sardana, Adv.
Mr. Sartnak Bhatia, Adv.
Mr. Rajat Joseph, AOR
Haryana Mr. Piyush Hans, Adv.
Mr. Anil Grover, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Vishwa Pal Singh, Adv.
HP Mr. Ajay Marwaha, Adv.
J&K Mr. M. Shoeb Alam, AOR
2
Ms. Fauzia Shakil, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Jharkhand Mr. Gopal Prasad,Adv.
Kerala Mr. Nishe Rajen Shonker, AOR
Mr. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. L. Reegan, Adv.
Mr. G. Prakash, AOR
Karnataka Mr. Joseph Aristotle S., Adv.
Mrs. Priya Aristotle, Adv.
Maharashtra Mr. Mahaling Pandarge, AAG
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Manipur Mr. Leishangthem Roshmani Kh., Adv.
Ms. Maibam Babina, Adv.
Meghalaya Mr. Ranjan Mukherjee, AOR
MP Ms. Swarupama Chaturvedi, Adv.
Mr. B.N. Dubey, Adv.
Ms. Devika Gulati, Adv.
Mr. Arjun Garg, Adv.
Mr. Manish Yadav, Adv.
Mr. Rohit Chandra, Adv.
Mr. Aakash Nandolia, Adv.
Nagaland Mr. Edward Belho, AAG
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Odisha Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Punjab Mr. Karan Bharihoke, Adv.
Mr. Raj Kamal, Adv.
Mr. Benant Noor Singh, Adv.
Rajasthan Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv.
Ms. Ruchi Kohli, AOR
3
Sikkim Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Ms. Simran Jeet, Adv.
For M/S. Arputham Aruna And Co.
Tamil Nadu Mr. M. Yogesh Kanna, AOR
Mrs. Sujatha Bagadhi, Adv.
Mrs. Maha Lakshmi, adv.
Ms. Nithya, Adv.
Tripura Mr. Gopal Singh, AOR
Mr. Rituraj Biswas, Adv.
Uttarakhand Mr. Jatinder Kumar Bhatia, AOR [NP]
U.P. Ms. Aishwarya Bhati, Adv.
Ms. Rachna Gupta, Adv.
W.B. Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Vishal Prasad, Adv.
Mr. Amit Verma, Adv.
For M/s PLR Chamber & Co.
Mr. Apoorva Bhumesh, AOR
Mr. Radha Shyam Jena, AOR
Mr. Nikhil Nayyar, AOR
Ms. Deeksha Gujral, Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Gopal Prasad, AOR
Ms. Anitha Shenoy, AOR
Mr. Rana Ranjit Singh, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Milind Kumar, AOR
Mr. Rajiv Yadav, AOR
A&N Mr. Bhupesh Narula, Adv.
Mr. K.V. Jagdishvaran, Adv.
Ms. G. Indira, AOR
Puducherry Mr. V. G. Pragasam, AOR
4
Mr. S. Prabu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
Mr. Mohit Kumar Chopra, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Ms. Geetanjali Kapoor, Adv.
Mr. Anil K. Chopra, AOR
Mr. Tara Chandra Sharma, AOR
Mr. Naresh Kumar, AOR
Mr. S. Ravi Shankar, AOR
Mr. Jayant Mohan, AOR
Mr. Neeraj Kumar Sharma, AOR
Ms. Sharmila Upadhyay, AOR
Mr. Ravi Prakash Mehrotra, AOR
Mr. Kuldip Singh, AOR
Mr. Parijat Sinha, AOR
Mr. Aruneshwar Gupta, AOR
Mr. B. S. Banthia, AOR
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kr. Tyagi, Adv.
For M/s Venkat Palwai Law Associates
Mr. Nachiketa Joshi, Adv.
Ms. Suvarna Damle, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In spite of giving 4 weeks' time to file an affidavit in terms of order dated 07.03.2018, several States have not filed their affidavit even though the matter pertains to the rights of tribals. Learned counsel for the States of Maharashtra, Tripura, West Bengal, Meghalaya, Bihar and Rajasthan say that they will be filing 5 the affidavit during the course of the day.
Learned counsel for the State of Gujarat says that she will file an additional affidavit.
Partial information has been given by the State of Jharkhand. Learned counsel for the State of Jharkhand should furnish the required information by way of an additional affidavit within a period of two weeks.
No affidavit has been filed by the States of Karnataka, Kerala, U.P., M.P., Assam, Odisha, Andhra Pradesh and Telangana. Affidavit may be filed by these States within two weeks subject to payment of costs of Rs.50,000/- to be deposited with the Supreme Court Legal Services Committee for utilization of juvenile justice issues.
We are imposing costs since the matter pertains to rights of tribals and therefore the State should take the matter somewhat more seriously than what they have been doing. In so far as the States of Manipur, Mizoram and Arunachal Pradesh, they may file their affidavit within two weeks. List the matters after two weeks for directions.
(MEENAKSHI KOHLI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
6