Supreme Court - Daily Orders
Jyoti Jagran Mandal vs Ndmc on 6 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.38 COURT NO.9 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5820/2018
JYOTI JAGRAN MANDAL Appellant(s)
VERSUS
NDMC & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.81854/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.81855/2018-APPROPRIATE
ORDERS/DIRECTIONS)
Date : 06-07-2018 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Appellant(s) Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Abdul Qadir, Adv.
Mr. Pushkar Sharma, Adv.
Ms. Isha Bhardwaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application seeking exemption from filing certified copy of the impugned order is allowed.
Appeal admitted.
The order of the National Green Tribunal, Principal Bench, New Delhi has rejected an application made by the appellant to have what is known as “Mata-ki-Chowki” in a public park. The appellant has expressly relied upon earlier orders, including a policy decision, which permits Ram Leela and Puja to be allowed once in a year in such public parks.
The appeal raises a question of great constitutional importance as to whether such activities can be allowed in state owned premises in view of our Constitution being secular in nature.
Signature Not VerifiedThe Hon’ble Chief Justice is, therefore, requested to Digitally signed by R NATARAJAN constitute an appropriate Bench to hear the aforesaid matter. Date: 2018.07.09 16:50:04 IST Reason:
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER