Supreme Court - Daily Orders
Rajiv Garg vs Union Of India Represented By Cabinet ... on 12 January, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.18 COURT NO.4 SECTION X
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). 120/2012
RAJIV GARG Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(with appln. (s) for directions)
WITH
SLP(C) No. 36343/2011
(With Interim Relief and Office Report)
T.C.(C) No. 35/2012
(With appln.(s) for permission to file additional documents and
appln.(s) for permission to bring on record subsequent event and
additional documents and Interim Relief and Office Report)
Date : 12/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Annam D. N. Rao,Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Kush Chaturvedi, Adv.
Mr. Vikas Mehta,Adv.
For Respondent(s) Mr. Ranjit Kumar, S.G
Mr. Mukul Rohtagi AG
Mr. Abhinav Mukerji, Adv.
Mr. B. V. Balaram Das,Adv.
Mr. Shyam Divan, Sr. Adv.
Ms. Binu Tamta, Adv.
Mr. Dhruv Tamta, Adv.
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.01.14
10:39:51 IST
Mr. Tushar Mehta, ASG
Reason:
Mr. Shankar Divate, adv.
Ms. Saroj Bala, Adv.
Mr. S.N.Terdal, Adv.
Mr. P.P. Rao, Sr. Adv.
Mr. Surajit Bhaduri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the respondent-Union of India referred to a letter dated 16th December, 2014 written by the Minister of Urban Develoment, Housing the Urban Poverty Alleviation and Parliamentary Affairs, Government of India and submitted that request has been made to the Parliamentary Standing Committee to expedite the matter in view of desire of this Court in the present case.
The request has been made to adjourn the case for another six weeks.
The learned counsel appearing on behalf of the National Green Tribunal submits that there are four vacancies of Judicial Members and two vacancies of Technical/Expert Members, which have not been filled up inspite of repeated requests. The residential accommodation has also not been made available at Delhi, Bhopal and Chennai.
The learned counsel for the Green Tribunal is allowed to file an application giving details of further requirement with copy to the learned Solicitor General of India who will obtain instructions and request the Competent Authority/Union of India to fill up the posts of Judicial, technical and other members of the Green Tribunal.
Post the matter after six weeks.
(Rajni Mukhi) (Suman Jain)
Sr. P.A. Court Master