Supreme Court - Daily Orders
Gedam Janardhan vs Union Of India on 30 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C) 744/2018 etc.
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ITEM NOS.9+40 COURT NO.1 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 (Civil) No. 744/2018
GEDAM JANARDHAN & ORS. Petitioners
VERSUS
UNION OF INDIA & ORS. Respondents
(IA No. 86999/2018-PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)
WITH
SLP(C) No. 17519/2018 (XII-A)
(IA no. 93497/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Diary No. 26988/2018 (XII-A)
(IA NO. 102511/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA NO. 103875/2018-INTERVENTION/IMPLEADMENT, IA NO.
102509/2018-PERMISSION TO FILE ADDL. DOCUMENTS, IA NO. 102515/2018-
PERMISSION TO FILE LENGTHY LIST OF DATES and IA NO. 102506/2018-
PERMISSION TO FILE SLP/TP)
Date : 30-07-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioners
WP(C) 744/2018 Mr. Vikas Singh, Sr. Adv.
Mr. A. Ramesh, Adv.
Ms. Aruna Gupta, AOR
Mr. Syed Ahmad Naqvi, Adv.
Ms. Ganni Krishna, Adv.
SLP(C) 17519/2018 Mr. Vikas Singh, Sr. Adv.
Mr. A. Ramesh, Adv.
Ms. Aruna Gupta, AOR
D.No. 26988/2018 Mr. M.N. Rao, Sr. Adv.
Signature Not Verified Mr. A. Ramesh, Adv.
Digitally signed by
DEEPAK GUGLANI
Mr. Syed Ahmad Naqvi, Adv.
Date: 2018.07.31
16:04:54 IST
Reason:
Mr. R. Chandrachud, AOR
For Respondents/
Applicants
Mr. K.K. Venugopal, AG
WP(C) 744/2018 etc.
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Mr. M.N. Rao, Sr. Adv.
Mr. A. Ramesh, Adv.
Mr. Syed Ahmad Naqvi, Adv.
Mr. R. Chandrachud, AOR
Dr. Abhishek Manu Singvhi, Sr. Adv.
Dr. Rajeev Dhavan, Sr. Adv.
Mr. R. Chandrashekar Reddy, Adv.
Mr. Jogram Tejavath, Adv.
Mr. Amar Singh Tilawat, Adv.
Mr. Biju P. Raman, Adv.
Mr. Nitin S. Tambwekar, Adv.
Mr. Janaki Ram, Adv.
Mr. Kishan Raj Chouhan, Adv.
Mr. Mangu Lal, Adv.
Ms. Jyoti Yadav, Adv.
Mr. Seshatlpa Sai Bandaru, Adv.
Mr. Tulasi Ram, Adv.
Mr. Chaitanya Chouhan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Dr. Rajeev Dhavan, learned senior counsel assisted by Mr. Biju P. Raman, learned counsel submits that he may be permitted to file an application for impleadment, as the tribe that is affected, would like to contest the matter.
Liberty to the file the application is granted.
Writ Petition (Civil) No. 744/2018 Heard Mr. Vikas Singh, learned senior counsel for the petitioners.
Keeping in view the facts and circumstances of the case, especially that a special leave petition is pending before this Court, we permit the petitioners to file an application for impleadment in the pending special leave petition.
With the aforesaid liberty, the writ petition stands disposed of.
WP(C) 744/2018 etc. 3 Pending interlocutory applications, if any, shall also stand disposed of.
SLP(C) No. 17519/2018Issue notice on the special leave petition, as well as on I.A. No. 96254/2018 filed by the Union of India for impleadment.
Diary No. 26988/2018Permission to file the special leave petition is granted.
Issue notice on the special leave petition, as well as on I.A. No. 103875/2018 filed by the Union of India for impleadment.
Tag with SLP(C) No. 17519/2018.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar