Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 20 January, 2014
{
ITEM NO.308, 309, 311-314, COURT NO.5 SECTION PIL
318,320-322, MM7
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
ITEM NO. 308
IA Nos. 2194-2196 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(For impleadment, direction and exemption from filing official translation)
ITEM NO. 309
IA No. 3722 in IA NOS. 2881, 3026-3027 in
WRIT PETITION (CIVIL) NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(For directions/clarification)
ITEM NO. 311
IA Nos. 3499-3501 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(For intervention, directions and exemption from filing official
translation)
ITEM NO. 312
IA Nos. 3643-3644 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(For impleadment and direction)
ITEM NO. 313
IA No. 1173 in IA Nos. 77-78, 83 & 92 & 1461 in WRIT PETITION (CIVIL)
NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(Recommendation of Central Empowered Committee in IA Nos. 77-78, 83 and 92
and extension of time)
ITEM NO. 314
IA Nos. 2746-2748, 2862, 2941, 3629 and 3721 in 3629 in 2746-2748 in WRIT
PETITION (CIVIL) NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(For impleadment, direction and exemption from filing official translation
and permission to file rejoinder)
ITEM NO. 318
IA No. 3641 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(Report of Central Empowered Committee in Application No. 1352)
ITEM NO. 320
IA Nos. 3725-3727, 3728-3730, 3731-3733 in WRIT PETITION (CIVIL) NO(s). 202
OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(For impleadment, directions and exemption from filing official
translation)
ITEM NO. 321
IA Nos.2396-2398/08, 2399-2401/08 2402-2404/08, 2405-2407/08, 2408-2410/08,
2411-2413/08, 2483-2485/09, 2490-2492/09, 2494-2496/09, 2497-2499/09, 2500-
2502/09, 2503-2505/09 in 979/03 & 3071/11 in 2503-2505,3072/11 in 2408-
2410,3073/11 in 2399-2401,3074/11 in 2500-2502,3075/11 in 2402-2404,3076/11
in 2483-2485, 3077/11 in 2494-2496, 3078 in 2497-2499, 3079 in 2405-2407,
3080 in 2490-2492, 3084 in 2411-2413 and 3085 in 2396-2398 in WRIT PETITION
(CIVIL) NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(For impleadment, directions and exemption from filing official
translation)
ITEM NO. 322
IA Nos. 3724 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995
T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(Recommendation of Central Empowered Committee in Application No. 1374)
ITEM No. MM7
IA NO. 3061 in WRIT PETITION ) NO. 202/1995
Mentioned by Mr. Dushyant Kumar, Advocate
Date: 20/01/2014 These Applications were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
AMICUS CURIAE
Mr. Harish N. Salve, Sr. Adv. (NP)
Mr. A.D.N. Rao, Adv.
Mr. Siddharth Chowdhury, Adv.
For Petitioner(s)
Mr. P.K. Manohar, Adv.
For Applicant (s)
in IA 2194-96 Mr. Mukul Rohtagi,Sr. Adv.
Mr. Amarendra Sharan, Sr. Adv.
Mr. L.M. Chidanandayya, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Praseena E. Joseph, Adv.
Mr. Shivendra Singh, Adv.
Mr. Rahul Pandey,Adv.
For M/s. Lawyer’s Knit & Co., Advs.
In IA 3722 Mr. Mukul Rohtagi, Sr. Adv.
Mr. Rajiv Tyagi, Adv.
Mr. Ajay Kumar, Adv.
In IA 3499-3501 Ms. Shilpi Singh, Adv.
Mr. Rajesh Singh, Adv.
In IA 3643-3644 Mr. Gopal Jain, Adv.
Mr. R.N. Karanjawala, Adv.
Ms. Tahira Karanjawala, Adv.
Ms. Manik Karanjawala, Adv.
Ms. Nandini Gore, Adv.
Mr. Debmalya Banerjee, Adv.
For M/s. Karanjawala & Co., Advs.
In IA 1173 Ms. Praseena E. Joseph, Adv.
Ms. Bina Madhavan, Adv.
In IA 2746-48 Mr. Shibashish Mishra, Adv.
In IA 2862 Mr. R.C. Kohli, Adv.
In IA 3721 Mr. Naveen Kumar, Adv.
In IA 3629 Mr. T. Harish Kumar, Adv.
in IA 3641 Mr. A.D.N. Rao, Adv.(A.C.)
in IA 3725-3727 Mr. Arvind Kumar Shukla, Adv.
Mr. Amit Shukla, Adv.
Mr. Nihal Ahmad, Adv.
Ms. Sweta Rani, Adv.
Mr. Alok Shukla, Adv.
In 2396-2398 etc. Ms. Rachna Srivastava, Adv.
In IA 3724
Mr. A.D.N. Rao, Adv. (A.C.)
in IA 3061 Mr. Dushyant Kumar, Adv.
Mr. Rabin Majumdar, Adv.
For Mr. Gagan Gupta, Adv.
For Respondent(s)
For UOI Mr. S.P. Singh, Sr. Adv.
Ms. Gunwant Dara, Adv.
Ms. Sukhbeer Kaur Bajwa, Adv.
Mr. Guru Sharma, Adv.
Mr. Gaurav Sharma, Adv.
Mr. Shreekant N. Terdal, Adv.
For State of Bihar Mr. Gopal Singh, Adv.
Mr. Chandan Kumar, Adv.
For RR in IA 1173 Mr. Vipin Nair, Adv.
Mr. Udayaditya Banerjee, Adv.
For State of Odisha Ms. Kirti Renu Mishra, Adv.
For State of Rajasthan
Mr. S.S. Shamshery, AAG.
Mr. Bhakti Vardhan, Adv.
Mr. Subhashis R. Soren, Adv.
Mr. Bharat Sood, Adv.
Mr. Ritesh Prakash Yadav, Adv.
Mr. Milind Kumar, Adv.
State of U.P. Mr. Abhishek Chowdhury, Adv.
Mr. Shantanu Krishna, Adv,
UPON hearing counsel the Court made the following
O R D E R
ITEM NO. 308 IA Nos. 2194-2196 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (For impleadment, direction and exemption from filing official translation) We have heard learned counsel for the parties. Considering the case of the State Government and the view of the Central Empowered Committee that it is doubtful as to whether the ores claimed by the applicant to be over burden is really an over burden, we are not inclined to allow these applications.
The applications stand dismissed.
ITEM NO. 309IA No. 3722 in IA NOS. 2881, 3026-3027 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (For directions/clarification) List the application 10th February, 2014.
ITEM NO. 311IA Nos. 3499-3501 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (For intervention, directions and exemption from filing official translation) The Central Empowered Committee may file its latest Report of 2012.
Issue notice to the State of Bihar to file its response returnable in four weeks.
List thereafter.
ITEM NO. 312IA Nos. 3643-3644 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (For impleadment and directions) Reply be filed within a week.
List the applications after two weeks.
ITEM NO. 313IA No. 1173 in IA Nos. 77-78, 83 & 92 & 1461 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (Recommendation of Central Empowered Committee in IA Nos. 77-78, 83 and 92 and extension of time) Three weeks’ time is granted to the State of Kerala to file its reply to the applications.
List thereafter.
ITEM NO. 314IA Nos. 2746-2748, 2862, 2941, 3629 and 3721 in 3629 in 2746-2748 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (For impleadment, directions and exemption from filing official translation and permission to file rejoinder) List the applications next week.
ITEM NO. 318IA No. 3641 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (Report of Central Empowered Committee in Application No. 1352) List the applications after two weeks as prayed for.
ITEM NO. 320IA Nos. 3725-3727, 3728-3730, 3731-3733 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (For impleadment, direction and exemption from filing official translation) Issue notice to the State of Uttar Pradesh. Mr. Abhishek Choudhary, present in Court accepts and waives formal notice.
Response, if any be filed by the State within four weeks. List the matter after four weeks.
ITEM NO. 321IA Nos.2396-2398/08, 2399-2401/08 2402-2404/08, 2405-2407/08, 2408-2410/08, 2411-2413/08, 2483-2485/09, 2490-2492/09, 2494-2496/09, 2497-2499/09, 2500- 2502/09, 2503-2505/09 in 979/03 & 3071/11 in 2503-2505,3072/11 in 2408- 2410,3073/11 in 2399-2401,3074/11 in 2500-2502,3075/11 in 2402-2404,3076/11 in 2483-2485, 3077/11 in 2494-2496, 3078 in 2497-2499, 3079 in 2405-2407, 3080 in 2490-2492, 3084 in 2411-2413 and 3085 in 2396-2398 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (For impleadment, direction and exemption from filing official translation) List the applications on 27th January, 2014. In the meanwhile, copy of the Report of the Central Empowered Committee as well as the applications be furnished to the counsel for the State by the counsel for the applicant.
ITEM NO. 322IA Nos. 3724 in WRIT PETITION (CIVIL) NO(s). 202 OF 1995 (Recommendation of Central Empowered Committee in Application No. 1374) This is an application filed by the Power Grid Corporation of India Limited seeking permission to convert a stretch of transmission line passing through two Sanctuaries namely, (i) Chambal Crocodile Sanctuary in the States of Madhya Pradesh and Rajasthan; and (ii) Ghatigaon Great Indian Bustard Sanctuary in the State of Madhya Pradesh and also through forest area from two single circuit line into double circuit lines.
The Standing Committee of the National Board for Wild Life in its meeting held on 20th March, 2013 considered the proposal for finalising 6.70 hectares of non-forest land falling in Chambal Crocodile Sanctuary for construction of the said 765 KV Double Circuit line and has recommended the proposal subject to five conditions. The State Board for Wildlife, Rajasthan in its meeting held on 17th August, 2012 has also recommended the proposal subject to the five conditions.
The Central Empowered Committee has recommended that the permission may be granted for use of 13.40 hectares of non-forest land falling in Chambal Crocodile Sanctuary (6.70 hectares each in the States of Madhya Pradesh and Rajasthan); and (ii) 20.77 hecatres of forest land and 6.70 hectares of non forest land falling Ghatigaon Great Indian Bustard Sanctuary in Madhya Pradesh subject to the following conditions:-
(i) for use of forest land approval under the Forest (Conservation ) Act, 1980 will be obtained and NPV for the forest land and non-forest land falling within the sanctuaries will be deposited in the Compensatory Afforestation Fund as per the rates of the NPV decided by this Hon’ble Supreme Court by its orders dated 28.3. 2008 and 9.5. 2008;
(ii) 5% of the estimated project cost for the portions of the transmission line falling in the sanctuaries will be deposited in the Compensatory Afforestation Fund for undertaking conservation and protection measures in the National Parks/Sanctuaries;
(iii) the other conditions on which the Standing Committee of the NBWL in its meetings held on 12th December, 2012 and 20th March, 2013 has recommended use of the non-forest lands falling in Chambal Crocodile Sanctuary for implementation of the project will be strictly complied with.
(iv) the other conditions laid down by the State Board for Wildlife of Rajasthan at its meeting held on 7.8.2012 for use of the forest and non-forest land falling in Ghatigaon Great Indian Bustard Sanctuary will be strictly complied with;
(v) any other condition(s) stipulated by the Chief Wildlife Wardens of Madhya Pradesh and Rajasthan will be complied with;
and
(vi) the use of the forest land and non-forest land falling in Ghatigaon Great Indian Bustard Sanctuary for construction of the transmission lien will be permissible only after (and if) the reconstituted Standing Committee of the NBWL gives its approval for the same and subject to the conditions stipulated by the Standing Committee.
Permission is granted subject to the aforesaid conditions.
ITEM No. MM7 IA NO. 3061 in WRIT PETITION ) NO. 202/1995 Mentioned by Mr. Dushyant Kumar, Advocate List on 27th January, 2014.
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