Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India on 20 November, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
1
ITEM NO.38 COURT NO.2 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). 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(INTERLOCUTORY APPLICATION FOR 20.11.2024 (THROUGH SUPPLEMENTARY
LIST) “ONLY” [ 1 ] I. A. NO. 245699 OF 2024 [Applications for
Impleadment in I.A. 211378 & 211725/2024 in I.A. 58031/2024] IN
RE : M/S. RADHE GOVIND MARBLE AND [ 2 ] I.A.NO. 42944 OF 2019
[Application For Directions] IN RE : ILLEGAL/UNAUTHORIZED MINING IN
KAZIRANGA NATIONAL PARK, ASSAM WITH I.A. NOS. 146755 AND 146756 OF
2021 [Applications For Intervention And Stay] AND I.A. NOS. 158973,
158975 AND 159054 OF 2021 [Applications For Intervention, Exemption
From Filing O.T. And Stay] AND I.A.NOS. 28731, 28732 AND 28905 OF
2022 [Applications For Intervention, Exemption From Filing O.T. And
Modification Of Court’s Order Dated 12.04.2019] AND I.A. NOS. 41069
AND 41070 OF 2022 [Applications For Intervention And Exemption From
Filing O.T.] AND I.A. NO. 51917 OF 2022 [Application for Ad Interim
Stay of demolition in the animal corridors in Kaziranga National
Park in I.A. Nos. 41069 in 42944/2022] AND [ 3 ] I.A. NOS. 99457
AND 99462 OF 2024 [Applications for Intervention and Clarifications
filed by Ms. Shalini Kaul, Advocate] WITH I.A. NO. 211469 OF 2024
[Applications for Intervention filed by Mr. Tarun Gupta, Advocate
in I.A. 99457/2024] WITH I.A. NO. 256515 OF 2024 [Applications for
permission to place Additional documents on record filed by Mr.
Tarun Gupta, Advocate in I.A. 211469/2024] IN RE : SUMITRA NEGI &
ORS. IN RE : LIEUTENANT GENERAL SARVJIT SINGH CHAHAL (RETD.) & ORS.
AND [ 4 ] I.A. NO. 263809 /2023 [APPLICATIONS FOR INTERVENTION]
WITH I.A. NOS. 263810, 263811 AND 263812/2023 [APPLICATIONS SEEKING
PERMISSION TO FILE APPLICATION FOR DIRECTIONS, DIRECTIONS AND
EXEMPTION FROM FILING O.T.] AND I.A. NO. 92980/2024 [APPLICATIONS
FOR PLACING ON RECORD ADDITIONAL DOCUMENTS IN I.A. NO. 263809/2023
FILED BY DR. SURENDER SINGH HOODA, ADVOCATE FOR THE APPLICANT] AND
I.A. NO. 141598/2024 [APPLICATIONS FOR PLACING ON RECORD ADDITIONAL
DOCUMENTS IN I.A. NO. 263809/2023 FILED BY MR. DINESH C. PANDEY,
ADVOCATE FOR THE APPLICANT NO. 2] IN RE : ANUJ KAUSHAN & ANR. IN RE
: SUKHNA LAKE AND [ 5 ] I.A. NO. 108587 OF 2024 [Applications For
Impleadment Filed By Mr. Sudarsh Menon, Advocate] WITH I.A. NO.
108243 OF 2024 [Applications For Directions Filed By Mr. Sudarsh
Signature Not Verified
Menon, Advocate] IN RE : KANAK FOUNDATION AND [ 6 ] I. A. NOS.
Digitally signed by
DEEPAK SINGH
Date: 2024.11.22
153500 & 153501 OF 2024 [Applications For Directions and Exemption
17:04:41 IST
Reason:
from filing O.T. filed by Ms. Shibani Ghosh, Advocate] WITH I. A.
NO. 153502 OF 2024 [Applications For Intervention filed by Ms.
Shibani Ghosh, Advocate] IN RE : DR. DAYA SHANKAR SRIVASTAVA AND
[ 7 ] I. A. NOS. 31095, 31104, 31118 OF 2019 [APPLICATIONS FOR
2
IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING OFFICIAL
TRANSLATION] WITH I. A. NO. 59646 OF 2021 [APPLICATION FOR
EXEMPTION FROM FILING OFFICIAL TRANSLATION IN R/O ANNEXURES FILED
BY MR. SUNNY CHOUDHARY, ADV.] AND I. A. NO. 43308 OF 2022
[APPLICATION FOR PERMISSION TO FILE REJOINDER AFFIDAVIT] IN RE :
REFUND OF NPV PAYMENT INTO COMPENSATORY AFFORESTATION MANAGEMENT
AND PLANNING AUTHORITY (CAMPA) FUNDS AND [ 8 ] I.A. NO. 20650 OF
2023 (CEC REPORT NO. 3/2023 - REPORT OF CEC IN APPLN. NO. 1558/2021
FILED BEFORE IT BY GAURAV KUMAR BANSAL) WITH I.A. NO. 75033 OF 2023
(Application For Exemption From Filing O.T.) IN RE : GAURAV KUMAR
BANSAL AND [ 9 ] CONTEMPT PETITION (CIVIL) NO. 938/2021 IN CIVIL
APPEAL NOS. 12234-12235 OF 2018 AND [ 10 ] I.A.NO. 172781 OF 2024
[Application for Impleadment filed by Mr. Vishnu Kant, Advocate]
WITH I.A.NO. 172375 OF 2024 [Application for Directions filed by
Mr. Vishnu Kant, Advocate] IN RE : MAHAN SINGH & ORS. IN WRIT
PETITION (CIVIL) NO. 171/1996 AND [ 11 ] I.A. NOS. 85332 AND 85124
OF 2023 [Applications For Intervention And Directions] WITH I.A.
NOS. 60136 AND 60352 OF 2024 (Applications For Intervention Filed
By Mr. Anurag Tandon, Advocate In I.A. No. 85332/2023 ) WITH I.A.
NOS. 64180 AND 64434 OF 2024 [(Applications For Interventions Filed
By Mr. Anurag Tandon, Advocate On Behalf Of “Bilibar Patar” And
“Harichandra Boro”, Applicants Respectively In I.A. No. 85332/2023)
WITH I.A. NO. 67379 OF 2024 (Application For Permission To Bring On
Record Additional Documents Filed By Mr. Shuvodeep Roy, Advocate In
I.A. No. 85124/2023 ) IN RE : ROHIT CHOUDHARY IN RE : PITSING
KONWAR & APURBA KUMAR DEKA IN RE : BILIBAR PATAR & HARICHANDRA BORO
AND [ 12 ] I. A. NOS. 79569 AND 79576 OF 2019 [Applications For
Intervention And Directions] WITH I. A. NOS. 159670 AND 159677 OF
2019 [Application For Exemption From Filing Official Translation]
WITH I. A. D. NOS. 14261 AND 14262 OF 2021 [Applications For Urgent
Listing Of I.A. Nos. 79569 And 79576/2019 And Exemption From Filing
Duly Attested Affidavit] AND I. A. NOS. 40599 AND 40624 OF 2023
[Applications For Intervention And Modification Of Court’s Order
Dated 12.05.2022] AND I. A. NO. 220675 OF 2023 [Application For
Direction In I.A. No. 79576/2019] IN RE : SHRAMIK RICKSHAW CHALAK-
MALAK SEVASANSTHA AND [ 13 ] I. A. Nos. 118236 AND 129623 OF 2020
[APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS] IN RE : M/O
AGRICULTURE AND FARMERS WELFARE WITH I.A. No. 179389/2018
[APPLICATION FOR MODIFICATION OF COURT’S ORDER DATED 07.05.2002 IN
I. A. NO. 502] AND I.A. No. 69399/2021 [APPLICATION FOR PERMISSION
TO FILE ADDITIONAL AFFIDAVIT] AND I.A. No. 144539/2021 [APPLICATION
FOR INTERVENTION IN I.A. NO. 179389/2018] AND I.A. No. 13413/2023
[CEC REPORT NO. 2/2023 – NOTE FILED BY MEMBER SECRETARY, CEC IN
I.A. NO. 179389/2018] AND I.A. No. 217138/2024 [APPLICATION SEEKING
EXTENSION OF TIME ON BEHALF OF MOEF & CC IN I.A. NO. 179389/2018]
IN RE : U.T. OF ANDAMAN AND NICOBAR ADMINISTRATION AND [ 14 ]
SPECIAL LEAVE PETITION(C) No. 25047 OF 2018 AND [ 15 ] [ i ] I.A.
NOS. 1424-1425 OF 2005 AND 2749 OF 2009 (Applications for
Directions and Stay) IN RE : ALLEGED NON-FORESTRY ACTIVITIES AND
ENCROACHMENT BY BALCO AND [ ii ] I.A. NOS. 2211 OF 2008
(Applications for Clarification of Court’s Order dated 29.02.2008)
In Re : BALCO AND [ iii ] I.A. NO. 3427 OF 2012 (Applications for
Directions) WITH I.A. NOS. 167802 AND 167804 OF 2019 (Applications
3
For Directions And Exemption From Filing O.T.) WITH I.A. NOS.
187590 AND 187591 OF 2019 (Applications For Directions And
Exemption From Filing O.T.) IN RE : BALCO, RESPONDENT NO. 7 IN
I.A.NO. 1424-1425 WITH [ iv ] CONTEMPT PETITION (C) No. 388 OF 2009
IN I.A. NOS. 1424-1425 IN WRIT PETITION(C) NO. 202 OF 1995 WITH
SPECIAL LEAVE PETITION(C) NO. 37511 OF 2013 WITH WRIT PETITION (C)
NO. 469 OF 2005 IN WRIT PETITION (CIVIL) NO. 202/1995 “ONLY” ARE
LISTED IN W.P.(C) No. 202/1995 “ONLY” ON 20.11.2024 (THROUGH
SUPPLEMENTARY LIST) AND THE NAMES OF “ONLY” THE FOLLOWING ADVOCATES
MAY BE TREATED TO HAVE BEEN SHOWN AGAINST THESE I.As. MR. HARISH N.
SALVE, SR. ADV. [A.C.], MR. A.D.N. RAO, SR. ADVOCATE [A.C.], MS.
APARAJITA SINGH, SR. ADVOCATE [A.C.], MR. SIDDHARTHA CHOWDHURY,
ADVOCATE [A.C.] MR. K. PARAMESHWAR, SR. ADVOCATE [A.C.] MR. G.S.
MAKKER, MR. S.N. TERDAL FOR S.NO. [ 1 ] MR. K. PARAMESHWAR (A.C.),
MS. ARUNA GUPTA FOR S. NO. [ 2 ] MR. K. PARAMESHWAR (A.C.), MR.
SHUVODEEP ROY (FOR STATE OF ASSAM), MR. KAUSHIK CHOUDHURY (FOR
KAAC) MR. SUNIL KR. SHARMA (INTERVENOR), MR. RAJNISH KUMAR JHA
(INTERVENOR) FOR S. NO. [ 3 ] MR. K. PARAMESHWAR (A.C.), MS.
SHALINI KAUL, MR. TARUN GUPTA FOR S. NO. [ 4 ] MR. K. PARAMESHWAR
(A.C.), MR. DINESH C. PANDEY, DR. SURENDER SINGH HOODA FOR S. NO. [
5 ] MR. K. PARAMESHWAR (A.C.), MR. SUDARSH MENON, MR. SUBHASISH
MOHANTY (STATE OF ODISHA) FOR S.NO. [ 6 ] MR. K. PARAMESHWAR
(A.C.), MS. SHIBANI GHOSH, MS. PALLAVI LANGAR, MR. G.S. MAKKER FOR
S.NO. [ 7 ] MR. K. PARAMESHWAR (A.C.), MR. KRISHNA BALLABH THAKUR,
MR. V. N. RAGHUPATHY (FOR STATE OF KARNATAKA), MR. SUNNY CHOUDHURY
(FOR STATE OF MADHYA PRADESH), MR. AADITYA A . PANDE (FOR STATE OF
MAHARASHTRA), MR. A.D.N. RAO, MR. G.S. MAKKER FOR S. NO. [ 8 ] MR.
K. PARAMESHWAR (A.C.), DR. ABHISHEK ATREY (FOR STATE OF
UTTARAKHAND), MR. G.S. MAKKER, MR. M.K. MARORIA (FOR C.B.I.) FOR S.
NO. [ 9 ] MR. K. PARAMESHWAR (A.C.), MS. SRISHTI AGNIHOTRI, MR.
SYED JAFAR ALAM FOR S.NO. [ 10 ] MR. K. PARAMESHWAR (A.C.), MR.
VISHNU KANT, MR. AKSHAY AMRITANSHU FOR S.NO. [ 11 ] MR. K.
PARAMESHWAR (A.C.), MS. SHIBANI GHOSH, MR. ANURAG TANDON, MR.
SHUVODEEP ROY (STATE OF ASSAM) FOR S.NO. [ 12 ] MR. K.
PARAMESHWAR(A.C.), MS. MISHA ROHATGI MOHTA, M/S. KARANJAWALA & CO.,
MR. KRISHNA BALLABH THAKUR, MR. T.R.B. SIVAKUMAR, MR. AADITYA A .
PANDE (STATE OF MAHARASHTRA) FOR S.NO. [ 13 ] MR. K. PARAMESHWAR
(A.C.), MR. RAJ BAHADUR YADAV, MS. MRINAL ELKER MAZUMDAR, MR. RAJAT
ARORA, MR. P.K. MANOHAR, MR. G.S. MAKKER FOR S. NO. [ 14 ] MR. K.
PARAMESHWAR (A.C.), MR. KUNAL CHATTERJI, MS. ASTHA SHARMA, MR.
NARESH KUMAR, MR. G.S. MAKKER, MR. ANANDO MUKHERJEE, MS. POOJA
DHAR, MR. S.N. TERDAL, MR. MOHIT D. RAM FOR S.NO. [ 15 ] MR. K.
PARAMESHWAR (A.C.), MR. PRANAV SACHDEVA, MR. P.S. SUDHEER, MR.
NISHANT PATIL, MR. ASWATHI M.K., MS. PRATHIBAH JAIN, MR. SUNIL
KUMAR JAIN, MR. SATISH KUMAR, MR. SHANKAR DIVATE, MS. BINU TAMTA,
MR. ROHIT K. SINGH, MR. RAJESH SRIVASTAVA, MR. RADHA SHYAM JENA,
MR. NISHANTH PATIL )
WITH
W.P.(C) No. 171/1996 (PIL-W)
(IA No. 172375/2024 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
172781/2024 – INTERVENTION/IMPLEADMENT)
4
W.P.(C) No. 469/2005 (X)
(IA No. 2/2006 - EXEMPTION FROM FILING O.T., IA No. 3/2007 - STAY
APPLICATION)
CONMT.PET.(C) No. 388/2009 In W.P.(C) No. 202/1995 (PIL-W)
(FOR ON IA 1/2017)
SLP(C) No. 37511/2013 (IV-C)
(IA No. 68210/2018 - EXEMPTION FROM FILING O.T., IA No. 90909/2018
- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No.
68208/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 25047/2018 (XVI)
CONMT.PET.(C) No. 938/2021 in C.A. No. 12234-12235/2018 (XVII)
(FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
115589/2024, IA No. 115589/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 20-11-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. K. Parameshwar, Sr. Adv. (A.C.)
Ms. Kanti, Adv.
Ms. Raji Gururaj Adv.
Mr. Shreenivas Patil, Adv.
Ms. Chitransha Singh Sikarwar, Adv.
Mr. M.V.Mukunda, Adv.
Ms. Purnima Bhat, AOR
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Mr. Sanjay Parikh, Sr. Adv.
Ms. Srishti Agnihotri, AOR
Ms. Sanjana Grace Thomas, Adv.
Ms. Kritika, Adv.
Mr. D.p.singh, Adv.
Ms. Tara Elizabeth Kurien, Adv.
Ms. Pratibha Jain, AOR
Mr. Puneet Jain, Sr. Adv.
Mrs. Christi Jain, Adv.
Mr. Mann Arora, Adv.
5
Ms. Akriti Sharma, Adv.
Mr. Harsh Jain, Adv.
Mr. Om Sudhir Vidyarthi, Adv.
Mr. Pranav Sachdeva, AOR
Mr. Chanchal Kumar Ganguli, AOR
M/S. Plr Chambers And Co., AOR
Mr. Syed Mehdi Imam, AOR
Mr. T. Harish Kumar, AOR
M/S. Mitter & Mitter Co., AOR
M/S. Lawyer S Knit & Co, AOR
For Respondent(s)
Ms. Aishwarya Bhati, A.S.G.
Ms. Archana Pathak Dave, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Archana Pathak Dave, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Chinmayee Chandra, Adv.
Ms. Suhashini Sen, Adv.
Ms. Suhasini Sen, Adv.
Mr. S. S. Rebello, Adv.
Mr. Shyam Gopal, Adv.
Mr. Raghav Sharma, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Rohan Gupta, Adv.
Mr. Kaushik Choudhary, AOR
Mr. Jytirmoy Chatterjee, Adv.
Mr. Saksham Garg, Adv.
Mrs. Anil Katiyar, AOR
Mr. Gaichangpou Gangmei, AOR
Mr. Raj Kishor Choudhary, AOR
Mr. Nalin Kohli, Sr. Adv.
Mr. Shuvodeep Roy, AOR
Ms. Nimisha Menon, Adv.
Mr. Anshul Malik, Adv.
Mr. Shruti Agrawal, Adv.
Mr. Ayushman Arora, Adv.
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. Nalin Kohli, Sr. Adv.
Mr. Shishir Deshpande, AOR
Ms. Ruchira Gupta, Adv.
Ms. Pooja Tripathi, Adv.
Mr. Amit Kumar, Adv.
Ms. Harshita Sharma, Adv.
Mr. Abhishek Verma, Adv.
6
Ms.Misha Rohatgi Mohta, AOR
Mr. Lalit Mohan, Adv.
Mr. videsh Vaish, Adv
Mr. Surya Kant, AOR
Mr. E. C. Vidya Sagar, AOR
M/S. M. V. Kini & Associates, AOR
Ms. Yogmaya Agnihotri, Adv.
Mr. Rohit K. Singh, AOR
Ms. Pratibha Jain, AOR
Mr. Tejaswi Kumar Pradhan, AOR
Mr. Aniket Gupta, Adv.
Mrs. Kanchan Kaur Dhodi, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. P. Parmeswaran, AOR
Ms. Sujata Kurdukar, AOR
Mr. Rajesh Srivastava, AOR
Mr. Parth Awasthi, Adv.
Mr. Pashupathi Nath Razdan, AOR
Ms. Sharmila Upadhyay, AOR
Mr. Rajeev Singh, AOR
Mr. Prashant Kumar, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Vikrant Singh Bais, AOR
Mr. Shiva Pujan Singh, AOR
Mr. Sunil Kumar Jain, AOR
Mrs. B. Sunita Rao, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Samarendra Beura, Adv.
Ms. Nimisha Sudarsh Menon, Adv.
Mr. Sudarsh Menon, AOR
Mr. Rajesh, AOR
M/S. Corporate Law Group, AOR
Mr. Lakshmi Raman Singh, AOR
Mr. Shyam Divan, Sr.Adv.
Ms. Nina Nariman, Adv.
Mr. Tahira Karanjawala, Adv.
Mr. Arjun Sharma, Adv.
Mr. Sukanya Das, Adv.
Mr. Sharanya Ghosh, Adv.
Ms. Anshula Laroiya, Adv.
7
Ms. Rytim Vohra, Adv.
Mr. Samarth Suri, Adv.
Mrs. Manik Karanjawala, AOR
Mr. Bhavanishankar V.gadnis, Adv.
Mr. A. Venayagam Balan, AOR
Mr. Vishwanath Gadnis, Adv.
Mr. Gaurav Pal, Adv.
Mr. Ejaz Maqbool, AOR
Ms. Sumita Hazarika, AOR
Ms. Abha R. Sharma, AOR
Mr. Abhishek Chaudhary, AOR
Ms. Charu Mathur, AOR
Mr. Rajiv Mehta, AOR
Mr. C. L. Sahu, AOR
Mr. Krishnanand Pandeya, AOR
Mr. Neeraj Shekhar, AOR
Ms. Asha Gopalan Nair, AOR
Mr. Rajesh Singh, AOR
Ms. K. V. Bharathi Upadhyaya, AOR
Mr. Sufyan Hasan, Adv.
Ms. Hema Malik, Adv.
Mr. T. N. Singh, AOR
Mr. T. V. George, AOR
Mr. Rathin Das, AOR
Mr. Ratan Kumar Choudhuri, AOR
Mr. Sudhir Kulshreshtha, AOR
Mr. Himanshu Shekhar, AOR
Mr. Parth Shekhar, Adv.
Mr. Shubham Singh, Adv.
Ms. Moni Tomar, Adv.
Mr. Mukesh Kumar Verma, Adv.
Mr. Nikhil Kumar, Adv.
Mr. Md Sontu Mia, Adv.
Ms. Monica Haseja, Adv.
Ms. Sarita Kumari, Adv.
Mr. Kishor Kumar Pandey, Adv.
Mr. Mata Prasad Pathak, Adv.
Mr. Santosh Kumar, Adv.
Mr. Maheshwaram Yadava Reddy, Adv.
Mr. Prakhar Garg, Adv.
Mr. B V Deepak, AOR
Mr. Gopal Singh, AOR
Mr. Punit Dutt Tyagi, AOR
Mr. A. N. Arora, AOR
Mr. Irshad Ahmad, AOR
Mr. G. Prakash, AOR
8
Mr. E. M. S. Anam, AOR
Mrs. Rekha Pandey, AOR
Mr. Mohd. Irshad Hanif, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. Jitendra Mohan Sharma, AOR
Ms. Malini Poduval, AOR
Ms. C. K. Sucharita, AOR
Ms. Binu Tamta, AOR
Ms. Astha Sharma, AOR
Mr. Shreyas Awasthi, Adv.
Ms. Ripul Swati Kumari, Adv.
Ms. Hemantika Wahi, AOR
Mr. Pradeep Kumar Bakshi, AOR
Mr. P. V. Yogeswaran, AOR
Ms. A. Sumathi, AOR
Mr. Jai Prakash Pandey, AOR
Mrs. Anjani Aiyagari, AOR
Ms. Sushma Suri, AOR
Mr. K. L. Janjani, AOR
Mr. Naresh K. Sharma, AOR
Mr. Tarun Johri, AOR
Mr. Radha Shyam Jena, AOR
Mr. Ajit Pudussery, AOR
Mrs. Bina Gupta, AOR
Mrs. Rani Chhabra, AOR
Ms. Divya Roy, AOR
Mr. V. Balachandran, AOR
Mr. S. C. Birla, AOR
Mr. Ram Swarup Sharma, AOR
Ms. Ankita Sharma, AOR
Mr. Arjun D. Singh, Adv.
Mr. Apoorv Kurup, A.A.G.
Ms. Nidhi Mittal, Adv.
Mr. Shibashish Misra, AOR
M/S. Parekh & Co., AOR
M/S. K J John And Co, AOR
Mr. H. S. Parihar, AOR
Ms. Baby Krishnan, AOR
Mr. P. R. Ramasesh, AOR
Mr. K. V. Vijayakumar, AOR
Mr. Umesh Bhagwat, AOR
Mrs. M. Qamaruddin, AOR
Mr. E. C. Agrawala, AOR
Mr. Kuldip Singh, AOR
Ms. Bina Madhavan, AOR
Mr. Ashok Mathur, AOR
9
Mr. P. N. Gupta, AOR
Mr. Sarad Kumar Singhania, AOR
Ms. Jyoti Mendiratta, AOR
Mr. S.. Udaya Kumar Sagar, AOR
Mr. Ranjan Mukherjee, AOR
Mr. T. Mahipal, AOR
Mr. Rajat Joseph, AOR
Mr. Gopal Prasad, AOR
Mrs. Nandini Gore, AOR
Mr. Raj Kumar Mehta, AOR
Ms. Madhu Moolchandani, AOR
Ms. Adviteeya, Adv.
Mr. Rakesh K. Sharma, AOR
Ms. S. Janani, AOR
M/S. Arputham Aruna And Co, AOR
Mr. M. Yogesh Kanna, AOR
Mr.Nishanth Patil, AOR
Mr. Naresh Kumar, AOR
Mr. Syed Jafar Alam, AOR
Mr. Deep Rao Palepu, Adv.
Mr. Arjun Agarwal, Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Mr. Anupam Raina, Adv.
Mr. Deepak Goel, AOR
Mr. Shankar Divate, AOR
Mr. Satish Kumar, AOR
Mr. S S Bandyopadhyay, Adv.
Mr. B C Bhatt, Adv.
Mr. Abhaya Nath Das, Adv.
Mr. Kishor Kumar Mishra, Adv.
Mr. Aditya Mishra, Adv.
Mrs. Barnali Basak, Adv.
Mr. Ajay Agarwal, A.A.G.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Somesh Chandra Jha, AOR
Ms. Ruchira Goel, AOR
10
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Ms. Aditya Krishna, Adv.
Ms. Preet S. Phanse, Adv.
Mr. Adarsh Dubey, Adv.
Mr. Parth Awasthi, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Tarun Gupta, AOR
Mr. Hirday Virdi, Adv.
Mr. Sidhant Ranta, Adv.
Mr. Sameer Chaudhary, Adv.
Mr. Shovan Mishra, AOR
Mr. Sridhar Potaraju, Sr. Adv.
Mr. Vishnu Kant, AOR
Ms. Shikha Bharti, Adv.
Ms. Rajnandini, Adv.
Mr. Rahul Meena, Adv.
Mr. Praveen, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Mr. Sunny Choudhary, AOR
Mr. Siddhartha Jha, AOR
M/S. V. Maheshwari & Co., AOR
Mr. Dhruv Singh, Adv.
Mr. S. Krishnamurthy, Adv.
Mr. K. Kumaravadivel, Adv.
Mr. S.senthil Elangovan, Adv.
Mr. Mayank Aggarwal, AOR
Mr. Sanjeev Kumar, AOR
Mr. Abhishek Pandey, Adv.
Mr. Prashant Kumar Umrao, AOR
Mr. Naveen Kumar, AOR
Mr. P. K. Manohar, AOR
Mr. Vinod Sharma, AOR
Ms. Surbhi Mehta, AOR
Mr. Rajeev Singh, AOR
Ms. Parul Shukla, AOR
11
Ms. Dr. Monika Gusain, Sr. Adv.
Mr. Akshay Amritanshu, AOR
Ms. S. Harini, Adv.
Ms. Drishti Saraf, Adv.
Ms. Pragya Upadhyay, Adv.
Ms. Swati Mishra, Adv.
Mr. B. K. Pal, AOR
Mr. James P. Thomas, AOR
Mr. S. Gowthaman, AOR
Mr. A. Karthik, AOR
Mr. Rajiv Kumar Choudhry , AOR
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Karan Mamgain, Adv.
Mr. Praveen Gaur, Adv.
Ms. Nehaol Sri L. V., Adv.
Mr. Anurag Tandon, AOR
Mr. Samir Ali Khan, AOR
Mr. Pranjal Sharma, Adv.
Mr. Abhimanyu Jhamba, Adv.
Mr. Kashif Irshad Khan, Adv.
Mr. Shishir Deshpande, AOR
Ms. Shalini Kaul, AOR
Mr. Sunil Kumar Sharma, AOR
Ms. Swati Ghildiyal, AOR
Ms. Devyani Bhatt, Adv.
Ms. Neha Singh, Adv.
Ms. Sneha Menon, Adv.
Mr. Siddharth Sharma, AOR
Mrs. Aishwrya Bhati, A.S.G.
Mrs. Archana Pathak Dave, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mrs. Ruchi Kohli, Adv.
Mr. Uday Prakash Yadav, Adv.
Mr. Suhasini Sen, Adv.
Mr. S S Rebello, Adv.
Mr. Shyam Gopal, Adv.
Mr. Raghav Sharma, Adv.
Mr. Sughosh Subramanium, Adv.
Ms. K. Enatoli Sema, AOR
Ms. Limayinla Jamir, Adv.
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
12
Ms. Kavita Jha, Sr. Adv.
Mr. Anant Mann, AOR
Mr. Aditeya Bali, Adv.
Mr. Shubhranshu Padhi, AOR
Mr. Nishe Rajen Shonker, AOR
Mr. Alim Anvar, Adv.
Ms. Anu K Joy, Adv.
Mr. Nishit Agrawal, AOR
Mr. Krishna Ballabh Thakur, AOR
Ms. Aruna Gupta, AOR
Mr. Ramesh Allanki, Adv.
Mr. Syed Ahmed Naqvi, Adv.
Applicant-in-person, AOR
Mr. Himinder Lal, AOR
Ms. Pooja Dhar, AOR
Mrs. Pragya Baghel, AOR
Ms. Deepanwita Priyanka, AOR
Mr. Raghvendra Kumar, AOR
Mr. Sravan Kumar Karanam, AOR
Mr. Saurabh Rajpal, AOR
Ms. Anne Mathew, AOR
Mr. K. M. Nataraj, A.S.G.
Mr. Mrinal Elkar Mazumdar, Adv.
Mr. Mukesh Kumar Verma, Adv.
Mr. Neeraj Kumar Sharma, Adv.
Ms. Indira Bhakar, Adv.
Mr. Harish Pandey, Adv.
Mr. Shashwat Parihar, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Krishna Kant Dubey, Adv.
Mr. Gopal Balwant Sathe, AOR
Mr. Sarvam Ritam Khare, AOR
Mr. K. M. Nataraj, A.S.G.
Mr. Mrinal Elkar Mazumdar, Adv.
Mr. Mukesh Kumar Verma, Adv.
Mr. Neeraj Kumar Sharma, Adv.
Ms. Indira Bhakar, Adv.
13
Mr. Harish Pandey, Adv.
Mr. Shashwat Parihar, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Mr. Krishna Kant Dubey, Adv.
Ms. Sunieta Ojha, AOR
Mr. Dinesh Chandra Pandey, AOR
Mr. Shrey Kapoor , AOR
Mr Rahul Jain, AOR
Mr. Mohit D. Ram, AOR
Mr. Kaushik Choudhury, AOR
Mr. Aravindh S., AOR
Mr. Abbas B, Adv.
Ms. Tharanisre, Adv.
Mrs. Kirti Renu Mishra, AOR
Mr. Atul Sharma, AOR
Mr. Anirudh Sanganeria, AOR
Mr. Chinmay Deshpande, Adv.
Mr. Subhasish Mohanty, AOR
Ms. Mata Prasad Singh, Adv.
Mr. Pritam Singh Adv.
Ms. Ranjita Sanu, Adv.
Ms. Pritama, Adv.
Mr. Manaj Sarkar, Adv.
Mr. Ashish Jha, Adv.
Ms. Pallavi Langar, AOR
Mr. Abhishek Atrey, AOR
Mr. Atmaram N S Nadkarni, Sr. Adv.
Dr. Abhishek Atrey, Adv.
Ms. Ishita Bist, Adv.
Ms. Vidyottma Jha, Adv.
Ms. Mrinal Gopal Elker, AOR
Ms. Chhavi Khandelwal, Adv.
Mr. Dhaval Mehrotra, AOR
Mr. Ravindra Kumar, Sr. Adv.
Mr. Binay Kumar Das, AOR
Ms. Priyanka Das, Adv.
Mr. Neha Das, Adv.
14
Mr. Shivam Saxena, Adv.
Mr. Vp Pandey, Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Shiv Mangal Sharma, A.A.G.
Mr. Saurabh Rajpal, Adv.
Mr. Amogh Bansal, Adv.
Ms. Nidhi Jaswal, AOR
Ms. Ankita Sharma, AOR
Mr. Arjun D. Singh, Adv.
Mr. Apoorv Kurup, A.A.G.
Ms. Nidhi Mittal, Adv.
Mr. Naveen Kumar, AOR
Mr. Nishanth Patil, A.A.G.
Mr. V. N. Raghupathy, AOR
Mr. Ayush P. Shah, Adv.
Mr. Vignesh Adithiya S, Adv.
M/S. D.S.K. Legal, AOR
Mr. Rishad A Chowdhury, Adv.
Ms. Shibani Ghosh, AOR
Mr. Chandra Bhushan Prasad, AOR
Ms. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Barun Dey, Adv.
Mr. Rony John, Adv.
Mr. Vansh Kalra, Adv.
Ms. Malvika Singh, Adv.
Mr. Sunil Kumar Verma, AOR
M/S. Cyril Amarchand Mangaldas Aor, AOR
Mr. Sandeep Kumar Jha, AOR
Mr. Shiv Mangal Sharma, A.A.G.
Ms. Nidhi Jaswal, Adv.
Ms. Shalini Singh, Adv.
Mr. Saurabh Rajpal, Adv.
Mr. Milind Kumar, AOR
Mr. Mohit Paul, AOR
Ms. Rashmi Nandakumar, AOR
Ms. Saroj Tripathi, AOR
Mr. D.kumanan, AOR
Ms. Adarsh Nain, AOR
15
Mr. Guntur Pramod Kumar, AOR
Mr. Keshav Singh, Adv.
Mr. Amrish Kumar, AOR
Ms. Purnima Krishna, AOR
Ms. Aishwarya Bhati, A.S.G.
Mrs. Archna Pathak Dave, A.S.G.
Mrs. Ruchi Kohli, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Ms. Suhasini Sen, Adv.
Mr. S.S. Rebello, Adv.
Mr. Shyam Gopal, Adv.
Mr. Raghav Sharma, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Jagdish Chandra Solanki, Adv.
Mr. Narender Hooda, Sr. Adv.
Mr. Shiv Bhatnagar, Adv.
Ms. Pallvi Hooda, Adv.
Mr. Yuraj Nandal, Adv.
Ms. Tannu, Adv.
Mr. Ashish Kumar Pandey, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Aldanish Rein, AOR
Ms. Seita Vaidyalingam, AOR
Mr. Anando Mukherjee, AOR
Ms. Anzu. K. Varkey, AOR
Ms. Astha Sharma, AOR
Mr. Shreyas Awasthi, Adv.
Ms. Ripul Swati Kumari, Adv.
Mr. T. R. B. Sivakumar, AOR
Mr. Shreyas Gacche, Adv.
Mr. Sujit Kumar Mishra , AOR
Mr. Avijit Mani Tripathi, AOR
Mr. Nishanth Patil, AOR
M/S. Venkat Palwai Law Associates, AOR
Mr. Ajay Marwah, AOR
Mr. Ravindra S. Garia, AOR
Mr. Gurminder Singh Ag Punjab, Sr. Adv.
Mr. Vivek Jain, D.A.G.
Mr. Karan Sharma, AOR
Ms. Sugandha Anand , AOR
16
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Rajkumari Divyasana, Adv.
Ms. Vanshaja Shukla, AOR
Mr. Chirag M. Shroff, AOR
Mrs. Mahima C Shroff, Adv.
Mr. Anand Thumbayil, Adv.
Ms. Mayuri Raghuvanshi, AOR
Mr. Vivek Jain, AOR
Mr. Sudeep Kumar, AOR
Ms. Rani Mishra, AOR
Mr. Sameer Abhyankar, AOR
Mr. Rahul Kumar, Adv.
Mr. Aryan Srivastava, Adv.
Mr. Krishna Rastogi, Adv.
Mr. Aakash Thakur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
[1] I. A. NO. 245699/2024 in I.A. 211378 & 211725/2024 in I.A. 58031/2024] Adjourned. To be heard along with other applications relating to Sariska.
[2] I.A.NO. 42944 OF 2019 WITH 146755 AND 146757 OF 2021 AND I.A. NOS. 158973, 158975 AND 159054 OF 2021 AND I.A. NOS. 28731, 28732 AND 28905 OF 2022 AND I.A. NOS. 41069 AND 41070 OF 2022 AND I.A. NO. 51917 OF 2022
1. Pursuant to order passed by this Court dated 13.03.2024, the State of Assam as well as Karbi Anglong Hill Council (KAHC) have filed their affidavits of compliance.
2. In the affidavit dated 13.09.2024 filed by the State of Assam it is stated that the elevated corridor of approximately 34.5 kms was proposed as a wildlife friendly measure. The project includes 17 three elevated sections. It is stated that DPR work is in progress by NHAI, which is yet to be finalized. It is further stated that the National Board of Wildlife (NBWL) has accorded its approval to the proposal for diversion of 20.241 hectares of forest land. It is further stated that vide OM dated 14.08.2024, the Ministry of Road Transport and Highways (MoRTH) has placed the said project in Category 1.
3. It, thus, appears that the State of Assam and the MoRTH are taking necessary steps to provide an elevated corridor, which bifurcates the two parts of Kaziranga National Park (KNP) so as to provide free access to the wildlife from one part of the forest to the other part.
4. We expect the NHAI to complete the project at the earliest and expect the other stakeholders to provide full support and cooperation for the expeditious completion of the said project.
5. In the affidavit filed on behalf of KAAC dated 05.11.2024, it is stated that all the mining activities inside the Karbi Anglong District bordering the southern parts of Kaziranga National Park (KNP) has already been closed pursuant to the meeting of the CEC. It is further stated in the affidavit that notice to close 33 stone quarries and 18 numbers of stone quarries as well as 18 stone crushing units was issued. It is further stated in the affidavit that mining activities along the southern boundary and catchment area of the river/stream originating in Karbi Anglong Hills has already been prohibited vide order dated 4.5.2019 passed by the Deputy Commissioner, Karbi Anglong. The affidavit also places on record a letter dated 07.05.2024 issued by the Divisional Forest 18 Officer of KAHC stating that no new order for lifting the closure of the quarries has been issued.
6. We, therefore, find that the KAAC has also taken necessary steps to stop the illegal mining in the areas bordering KNP. We, therefore, close the proceedings insofar as these two issues are concerned.
7. These applications are accordingly disposed of. [3] I.A. NOS. 99457 AND 99462 OF 2024 WITH I.A. NO. 211469 OF 2024 WITH IA NO. 256515 OF 2024 AND [4] I.A. NO. 263809 /2023 WITH I.A. NOS. 263810, 263811 AND 263812/2023, I.A. NO. 92980/2024 AND IA NO. 141598 OF 2024
1. An affidavit has been filed on behalf of the State of Punjab. Shri Gurminder Singh, learned Advocate General for the State of Punjab appears and submits that a proposal has been approved in principal thereby sub-dividing ESZ into three sub-zones. It is stated that however the said proposal will have to be placed before the Cabinet and only after the Cabinet approves it, the same will be brought into effect.
2. Shri Narender Hooda, learned senior counsel as well as Shri Dinesh C. Pandey and Shri Tarun Gupta, learned counsel, have raised various issues. They have stated that though sanctions have been sought by them for construction of only residential houses, the same are not being considered by the State.
3. We are of the view that once the Cabinet takes a call and finally decides on the issue of ESZ all things would be clear. In any case we request the learned Advocate General for the State of Punjab to place the concerns of the plot holders before the State Government so that the same may also be taken into consideration 19 while taking a final decision.
4. List on 11.12.2024.
[5] I.A. NO. 108587 OF 2024 WITH I.A. NO. 108243 OF 2024
1. The affidavit filed by the State of Odisha does not show that the State Government has followed the required procedures under Rule 7 of the Wetlands (Conservation and Management) Rules, 2017 (hereinafter referred to as “Rules 2017”) for preparing and notifying the brief document in the Official Gazette.
2. Rule 7(1) of the Rules 2017 specifies as to what shall be included in the bid document.
3. When the State is bound to act in accordance with Rule 7 of the Rules 2017, we fail to understand as to why it has not done so.
4. We, therefore, call upon the State Government to explain as to why the provisions under Rule 7 of the Rules 2017 have not yet been followed. The affidavit to satisfy the aforesaid shall also state as to what activities are permitted, regulated and prohibited in the area which is notified as wetland zone. The said affidavit shall be filed within two weeks from today.
5. List on 04.12.2024.
20[6] I. A. NOS. 153500 & 153501 OF 2024 WITH I. A. NO. 153502 OF 2024
1. Learned counsel for the State relying on the affidavit of the State of Jharkhand filed by Shri Aviroop Sinha, DFO Saranda, has stated that the status of the entire land in question which was notified as a ‘Game Sanctuary’ earlier is statutorily secured as reserved forest.
2. It is further stated that neither any kind of mining excavation operations nor any diversion of forest land for mining purpose as approved by the Forest Conservation Act, 1980 has been undertaken. It is further stated that there are no operational mines inside the 126 compartments within the stated area of 31,468.25 hectares.
3. The reliance is also sought to be placed on the order passed by the learned National Green Tribunal (NGT) dated 12.07.2022 in Original Application No.59/2020/EZ. Vide the said judgment and order, learned NGT has held that a conjoint reading of Section 9 with Section 2(26) of the Wildlife Protection Act, 1972 would show that the sanctuary within the meaning of Section 2(26) of the Act, 1972 does not include a Game Sanctuary.
4. Though the learned NGT has rejected the contention of the applicant(s) therein in paragraph 34, it is observed thus:
“34. Annexure-2 to the Original Application mentions that the area of the Saranda/Sasangada Forest is about 31,468.25 hectares. This is a huge area of 21 pristine forest and whether it has been declared as Game Sanctuary or not, it is nevertheless a repository of some of the finest Sal Forest in the country having rich wildlife and requires protection and preservation and, therefore, a direction is issued to the State Respondents to consider whether the same needs to be declared as a Sanctuary since it has nowhere been stated by the State Respondents in their various affidavits that this massive area does not have any wildlife.”
5. It is not in dispute that the said area consists of pristine forest and it is a repository of some of the finest Sal trees in the country. It is also not disputed that it is having rich wildlife and as such requires protection and preservation.
6. A period of 2½ years has lapsed from the date on which the aforesaid observations were made by the learned NGT.
7. Since the State places reliance on the judgment of the NGT, it should have explained to us as to why it has not followed the directions issued by the learned NGT.
8. The 2006 Amendment to the 1972 Act has been brought into effect with a purpose of imposing stringent restrictions for the protection of wildlife. If that be so, there is no reason as to why the State did not take steps to implement the directions issued by the learned NGT on 12.07.2022.
9. We, therefore, direct the State to file an affidavit explaining the aforesaid within a period of two weeks from today.
10. List on 04.12.2024.
22
11. We clarify that if the State does not come out with a positive response, we will have to consider issuing appropriate directions to the State Government for protecting the wildlife in the said area. We direct specifically so, since from the affidavit of the State of Jharkhand dated 10.11.2024 and particularly Annexure-2 thereof would reveal that iron ore mining activities are being carried out in the abutting area.
[7] I. A. NOS. 31095, 31104, 31118 OF 2019 WITH I. A. NO. 59646 OF 2021 AND IA NO. 43308 OF 2022
1. It is the contention of the applicant(s) that this Court in an identical situation has passed an order dated 02.11.2018 in the case of Wind World India Ltd. It is submitted that different treatment could not be permitted to be meted out to the applicant(s).
2. We request Ms. Aishwarya Bhati, learned Additional Solicitor General to take instructions from the MoEF&CC with regard to the outcome of the directions issued by this Court on 02.11.2018 in the case of Wind World India Ltd.
3. List on 04.12.2024.
[8] I.A. NO. 20650 OF 2023 (CEC REPORT NO. 3/2023 - REPORT OF CEC WITH I.A. NO. 75033 OF 2023
1. We have perused the report of the Superintendent of Police, Central Bureau of Investigation dated 16.10.2024. 23
2. We are satisfied with the progress of the investigation.
3. The report is directed to be kept again in sealed cover.
4. The CBI is directed to submit its further report after a period of three months from today.
5. List on 19.03.2025.
6. The State is also at liberty to file reply within two weeks from today.
[9] CONTEMPT PETITION (CIVIL) NO. 938/2021 IN CIVIL APPEAL NOS. 12234-12235 OF 2018 AND
1. As prayed, two weeks’ time is granted to respondent No. 6 to file reply affidavit.
2. List on 04.12.2024.
[10] I.A. NO. 172781 OF 2024 WITH I.A. NO. 172375 OF 2024 IN WRIT PETITION (CIVIL) NO. 171/1996
1. The present application(s) has been filed by the applicants seeking following prayers:
“A. Allow the present application and modify the “Management Plan” in relation to felling of Khair Tress for the year 2023-2024 and particular in relation to the Village-Khanna Chargal, Tehsil – Jammu whereby a time period of 8 weeks be allowed to the Applicants to complete the felling activities;
B. Direct the respondents to correct the name of the Village-Khanna Chargal and accept the application “Form-B” of the Applicants and further be directed to complete this Administrative process provided under Rule 4 to 8 (Marking etc.) within 2 weeks so that applicants can cut and remove the tress within six 24 weeks thereafter.”
2. In the reply affidavit filed by the State, it is clear that the applicant(s) could not get the requisite permission, though they have applied for the same within the specified time on account of certain technical reasons for which they cannot be blamed.
3. In our order dated 24.03.2023, we have recorded the statement of the learned Advocate General that since the time- frame was being provided, for the first time, and as such there was no proper publication of the said guidelines. The non-consideration of the applicant(s)’ application, was due to an error on the part of the State Government.
4. We are informed that the season for felling and conversion is open till January, 2025 and the transportation has to be done between November, 2024 to March, 2025. Since we are in the month of November, 2024, two more months are left during which the felling and conversion as well as transportation activities could be carried out.
5. We, therefore, in the peculiar facts and circumstances of the case and restricting it to the present applicant(s), hereby allow the application(s). The processing of the application filed by the applicant(s) before the State Government shall be completed within a period of two weeks from today. The applicants would be permitted to carry out the 25 felling and conversion activities between December, 2024 to January, 2025 and transportation activities permitted between December, 2024 to March, 2025.
6. We also grant the prayers made by the State in the reply affidavit which reads as under:-
i. Permit the Empowered Officer to correct the typographical errors inadvertently occur in the Khair management plan including the errors occur in the names of the village which cause delay in processing of the applications.
ii. To avoid hardships to farmers allow rescheduling of timeframes for various operations as per field requirements as proposed below with the condition that all the operations be concluded during the financial year:
S.No. Operation Time Schedule
1. Notification of Villages by the DFO April April
2. Invitation and processing of applicants April to May
3. Nishandehi / Demarcation / Enumeration June to October
of private land and trees therein
4. Issuance of Marking and felling November to December
permission by the DFO
5. Felling and Conversion November to January
6. Transportation November to March
[11] I.A. NOS. 85332 AND 85124 OF 2023 WITH I.A. NOS. 60136 AND 60352 OF 2024 In I.A. No. 85332/2023, WITH I.A. NOS. 64180 AND 64434 OF 2024 WITH I.A. NO. 67379 OF 2024
1. Shri Nalin Kohli, learned Additional Advocate General for the State of Assam, states that the State has decided to increase the area of Pobitra Wildlife Sanctuary and accordingly a proposal for modification of the boundary has already been sent to National Board of Wild Life (NBWL).26
2. We expect the NBWL to consider the proposal expeditiously.
3. List on 19.03.2025.
[12] I. A. NOS. 79569 AND 79576 OF 2019, WITH I. A. NOS. 159670 AND 159677 OF 2019 WITH I. A. D. NOS. 14261 AND 14262 OF 2021 AND I. A. NOS. 40599 AND 40624 OF 2023 AND I. A. NO. 220675 OF 2023
1. List on 27.11.2024.
2. A copy of the report be supplied to the concerned parties. [13] I. A. Nos. 118236 AND 129623 OF 2020 WITH I.A. No. 179389/2018 IN I. A. NO. 502] AND I.A. No. 69399/2021 AND I.A. No. 144539/2021 IN I.A. NO. 179389/2018] AND I.A. No. 13413/2023 IN I.A. NO. 179389/2018 AND I.A. No. 217138/2024 IN I.A. NO. 179389/2018 AND [14] SPECIAL LEAVE PETITION(C) No. 25047 OF 2018 List on 15.01.2025.
[15] I.A. NOS. 1424-1425 OF 2005 AND 2749 OF 2009, I.A. NOS. 2211 OF 2008, I.A. NO. 3427 OF 2012 WITH I.A. NOS. 167802 AND 167804 OF 2019 WITH I.A. NOS. 187590 AND 187591 OF 2019 WITH CONTEMPT PETITION (C) No. 388 OF 2009, IN I.A. NOS. 1424-1425 IN WRIT PETITION(C) NO. 202 OF 1995 WITH WITH SPECIAL LEAVE PETITION(C) NO. 37511 OF 2013 WITH WRIT PETITION (C) NO. 469 OF 2005 List on 15.01.2025.
(DEEPAK SINGH) (ANJU KAPOOR) (NARENDRA PRASAD) ASTT. REGISTRAR-cum-PS COURT MASTER DEPUTY REGISTRAR