Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 7 December, 2018
Bench: Madan B. Lokur, Deepak Gupta
1
ITEM NO.62 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 AND ORS. & ORS. Respondent(s)
[ 1 ] [ i ] INTERLOCUTORY APPLICATION NO. 3949[APPLICATIONS FOR
DIRECTIONS]
IN RE : GRANT OF MINING LEASE TO M/S PUTAMBEKAR MINERALS
WITH
[ ii ] INTERLOCUTORY APPLICATION NO. 160636/2018 AND
160638/2018[APPLICATIONS FOR INTERVENTION IN I.A.NO. 3949 AND AND
DIRECTION]
Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
Mr. Harish N. Salve, Sr. Adv. [A.C.](NP)
Mr. A.D.N. Rao, Advocate [A.C.]
Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.]
Ms. Aparajita Singh, Advocate [A.C.]
For Petitioner(s)
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Mr. R. Bala, Adv.
Mr. Sachin Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Signature Not Verified
Mr. A.K. Sharma, Adv.
Mr. Ritesh Kumar, Adv.
Digitally signed by
DEEPAK GUGLANI
Date: 2018.12.08
13:26:23 IST
Reason: Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv.
2
[ 1 ] [ I ] And [ Ii ]
Mr. Ranjit Kumar, Sr. Adv.
Mr. Mohit Paul, Adv.
Mr. Ayush Agrawal, Adv.
Mr. Vikrant Singh Baloria, Adv.
Mr. Obhirup Ghosh, Adv.
Mr. Rishi Raj Sharma, Adv.
Mr. Mangesh Krishna, Adv.
Mr. Somya Singh, Adv.
Maharashtra Mr. Nishant R. Katneshwarkar, Adv.
Mr. Anoop K., Adv.
Ms. Suvarna Sanu, Adv.
Ms. Deepa Kulkarni, Adv.
Mr. Kunal Cheema, Adv.
Mr. B.P. Patil, Sr. Adv.
Mr. Ajay Bhargava, Adv.
Ms. Vanita Bhargava, Adv.
Ms. Shweta Kabra, Adv.
For M/S Khaitan And Co.
MR. Mohit Paul, AOR
Mr. Naveen Kumar, Adv.
Mr. Prashant Kumar Rai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
INTERLOCUTORY APPLICATION NO. 3949 List the application on a non-miscellaneous day in the second week of January, 2019.
INTERLOCUTORY APPLICATION NO. 160636/2018 AND 160638/2018[APPLICATIONS FOR INTERVENTION IN I.A.NO. 3949 AND AND DIRECTION] Learned counsel for the applicant wants to withdraw the applications and take up the matter before the appropriate forum.
The applications are dismissed as withdrawn. Learned counsel for the State of Maharashtra says 3 that steps will be taken for criminal prosecution under Section 21 of the Mines and Minerals (Development and Regulation) Act, 1957 for those miners who have been or are doing illegal mining. This would be in addition to the penalty that may be imposed under Section 21 of the said Act.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
4
ITEM NO.62 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 AND ORS. & ORS. Respondent(s)
[ 2 ]INTERLOCUTORY APPLICATION NO. 3628[APPLICATION FOR EXTENSION OF ORDERS DATED 7.12.2012 (PASSED IN I.A.NO. 3529), DATED 1.2.2013 (PASSED IN I.A.NOS. 3552 AND 3553) AND DATED 21.03.2013 (PASSED IN I.A.NO. 3585) PERMITTING CONTINUATION OF MINING OPERATIONS] IN RE : MAHANADI COALFIELDS LTD. (IB RIVER COLLIERY ETC.), ODISHA[ FOR COMPLIANCE ] Date : 07-12-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. R. Bala, Adv.
Mr. Sachin Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. A.K. Sharma, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv. 5 for S.No. [ 2 ] MR. Anip Sachthey, AOR Ms. Anjali Chauhan, Adv.
Ms. Ria Sachthey, Adv.
Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv. Ms. Sharmila Upadhyay, Adv. UPON hearing the counsel the Court made the following O R D E R Learned counsel for the State of Odisha says that there is only one demand outstanding against the applicant (Mahanadi Coalfields Ltd.). This demand should be categorically stated on affidavit by a responsible officer. In the meanwhile, the State can start the process for Stage II clearance under the Forest (Conservation) Act, 1980.
List the application after two weeks.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
6
ITEM NO.62 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 AND ORS. & ORS. Respondent(s)
[ 3 ]INTERLOCUTORY APPLICATION NO. 153299/2018[APPLICATION FOR DIRECTIONS] IN RE :ALLOTMENT OF RESIDENTIAL ACCOMMODATION TO SHRI AMARNATHA SHETTY, MEMBER SECRETARY, CEC Date : 07-12-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. R. Bala, Adv.
Mr. Sachin Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. A.K. Sharma, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv.7
UPON hearing the counsel the Court made the following O R D E R Mr. A.N.S. Nadkarni, learned Additional Solicitor General should find out what is the latest status of the accommodation to Shri Amarnatha Shetty, Member Secretary, CEC.
List after two weeks.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
8
ITEM NO.62 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 AND ORS. & ORS. Respondent(s)
[ 4 ]INTERLOCUTORY APPLICATION NO. 154120/2018[APPLICATION FOR PERMISSION] IN RE :PERMISSION FOR DERESERVATION OF 1058.5118 HECTARES OF FOREST LAND SITUATED IN PANCHMAHAL DISTRICT OF GUJARAT Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. R. Bala, Adv.
Mr. Sachin Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. A.K. Sharma, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv.
MS. Hemantika Wahi, AOR Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.9
Ms. Vishakha, Adv.
UPON hearing the counsel the Court made the following O R D E R CEC should give its report within six weeks.
List thereafter.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
10
ITEM NO.62 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 AND ORS. & ORS. Respondent(s)
[5 ]INTERLOCUTORY APPLICATION NO. 166530/2018[APPLICATION FOR PERMISSION] IN RE :[CEC REPORT NO. 46 OF 2018 – REPORT OF CEC IN APPLN. NO. 1427/2018FILED BEFORE IT BY POWER GRID CORPORATION OF INDIA LTD.] IN RE : POWER GRID CORPORATION LTD.
Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. R. Bala, Adv.
Mr. Sachin Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. A.K. Sharma, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv.
Mr. Somesh Chandra Jha, Adv. Mr. Anand Darshan, Adv.11
UPON hearing the counsel the Court made the following O R D E R CEC has given Report No.46 dated 15.11.2018.
Learned counsel for the applicant says that the recommendations made by the CEC are accepted.
He should file an affidavit in this regard.
List the matter soon after the affidavit is filed.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
12
ITEM NO.62 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 AND ORS. & ORS. Respondent(s)
[ 6 ]INTERLOCUTORY APPLICATION NO. 3924[APPLICATION FOR CLARIFICATION OF ORDER DATED 21.11.2008]IN RE : NATIONAL TIGER CONSERVATION AUTHORITY Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. R. Bala, Adv.
Mr. Sachin Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. A.K. Sharma, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv.13
UPON hearing the counsel the Court made the following O R D E R CEC requires some more time to file the report.
List after four weeks.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
14
ITEM NO.62 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 AND ORS. & ORS. Respondent(s)
[ 7 ]INTERLOCUTORY APPLICATION NO. 3421/2012[APPEAL AGAINST LD. REGISTRAR’S ORDER XVIII, RULE 5 AGAINST REGISTRAR’S ORDER DATED 14.02.2012 IN I. A. NO. 2622, 2623, 2624 AND 2813] IN RE : MR. AMIR YADAV Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. R. Bala, Adv.
Mr. Sachin Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. A.K. Sharma, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv. MS. S. Janani, AOR (NP) 15 UPON hearing the counsel the Court made the following O R D E R No one is present on behalf of the applicant. Application is dismissed for non-prosecution.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS ASSISTANT REGISTRAR
16
ITEM NO.62 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 AND ORS. & ORS. Respondent(s)
[ 8 ]INTERLOCUTORY APPLICATION NO. 111489/2018[REPORT NO. 32 OF 2018 OF CEC IN APPLN. NO. 1421 OF 2018 FILED BEFORE IT BY MINISTRY OF DEFENCE, UNION OF INDIA] IN RE : MINISTRY OF DEFENCE, UNION OF INDIA Date : 07-12-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. Harish N. Salve, Sr. Adv. [A.C.](NP) Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. R. Bala, Adv.
Mr. Sachin Sharma, Adv.
Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv.
Mr. A.K. Sharma, Adv.
Mr. Ritesh Kumar, Adv.
Ms. Suhasini Sen, Adv.
Mr. G.S. Makker, Adv.
Ms. Rachna Gupta, Adv.
Mr. Vikas Chaudhary, Adv.17
UPON hearing the counsel the Court made the following O R D E R Mr. A.N.S. Nadkarni, learned Additional Solicitor General says that he will look into the matter.
List the application after four weeks.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS ASSISTANT REGISTRAR