Supreme Court - Daily Orders
Gauri Maulekhi vs Union Of India And Ors. on 12 July, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION(C) NO. 881 OF 2014
Gauri Maulekhi ..Petitioner
versus
Union of India and others ..Respondents
O R D E R
Having heard learned counsel for the petitioner, and especially Mr. Sanjay Kumar Pathak, Advocate representing the Ministry of Environment & Forests, who has informed us that draft Rules have already been prepared, and are under process of finalisation, we are satisfied to direct the competent authority to finalise the Rules, within three months from today.
The instant writ petition stands disposed of in the above terms.
….....................J. [JAGDISH SINGH KHEHAR] NEW DELHI; ….....................J. JULY 12, 2016. [ARUN MISHRA] Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.07.13 17:51:21 IST Reason: 2 ITEM NO.66 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). 881/2014 GAURI MAULEKHI Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (with appln. (s) for directions and exemption from filing O.T. and office report) WITH W.P.(C) No. 210/2015 (With (With appln.(s) for directions and appln.(s) for deletion of the name of respondent and ) Date : 12/07/2016 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Purushottam Sharma Tripathi,Adv. In WP 881/2014 Mr. Ravi Chandra Prakash, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Luv Kumar, Adv.
Mr. prasant Agarwal, Adv.
Ms. Srinidhi, Adv.
In WP 210/2015 Mr. Soli J. Sorabjee, Sr. Adv.
Dr. Manish Singhvi, Adv.
Mr. Prasenjit Pritam, Adv.
for Mr. Shantanu Sagar,AOR For Respondent(s) Mr. Gopal Singh,AOR (State of Bihar) State of West Mr. Soumitra G. Chaudhuri, Adv. Bengal for Mr. Parijat Sinha,AOR State of UP Ms. Vanshaja Shukla, Adv.
Mr. Samir Ali Khan,AOR State of Haryana Dr. Monika Gusain, Adv. 3 Ministry of Env. Mr. Sanjay Kumar Pathak, Adv.
& Forests Mr. G.S. Makker, Adv
Ms. Binu Tamta, Adv.
Ms. Anil Katiyar,AOR
For State of Mr. Milind Kumar, AOR
Rajasthan
State of Tripura Ms. Varsha Poddar, Adv.
Mr. Rituraj Biswas, Adv.
for Mr. Gopal Singh, AOR
State of Andhra Mr. Guntur Prabhakar, Adv.
Pradesh Ms. Prerna Singh, Adv.
Ms. Rachana Srivastava,Adv.
Ms. Monika, Adv.
Mr. Sukrit R. Kapoor, Adv.
for State of Orissa Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
for Ms. Sharmila Upadhyay, AOR Mr. Naveen Sharma, adv.
for Mr. Mishra Saurabh, AOR Mr. Devashish Bharuka, Adv.
Ms. Anu Tyagi, Adv.
UPON hearing the counsel the Court made the following O R D E R Writ petition (C) No. 881 of 2014 stands disposed of in terms of the signed order.
Writ Petition(C) No. 210/2015 The application for deletion of the name of Ministry of Railways from the array of respondents is allowed in terms of the prayer made.
Having heard learned counsel for the rival parties, it is agreed, that respondent no.1 would convene a joint meeting of the concerned States, wherein the petitioner and/or petitioner's 4 representative may also participate, so as to evolve a comprehensive future plan to effectively deal with the issue in hand pertaining to transportation of animals to Bangladesh. We consider it just and appropriate to direct, that the aforesaid meeting be convened within two weeks from today. The proposed suggestions shall be submitted to this Court within four weeks.
List again after four weeks.
(Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS
[signed order in WP(C) No.881/2014 is placed on the file]