Supreme Court - Daily Orders
Central Arecanut Marketing Co ... vs Union Of India on 23 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
1
ITEM NO.51 COURT NO.8 SECTIONs. XVIA/IX/X/XI/XV/IVA/PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Case (Civil) No(s). 1/2010
CENTRAL ARECANUT MARKETING COPN.& ORS. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
WITH
T.C.(C) No. 6/2010
T.C.(C) Nos. 12-14/2014
T.C.(C) No. 15/2014
T.C.(C) No. 16/2014
W.P.(C) No. 344/2011
W.P.(C) No. 330/2011
(With Interim Relief and Office Report)
T.C.(C) No. 95/2012
(With appln.(s) for impleadment)
T.C.(C) No. 10/2014
T.C.(C) No. 11/2014
W.P.(C) No. 141/2011
(With appln.(s) for permission to file additional documents and
Office Report)
W.P.(C) No. 354/2011
(With appln.(s) for amendment of the petition and interim relief
and Office Report)
W.P.(C) No. 572/2013
(With office report)
W.P.(C) No. 289/2011
(With appln.(s) for directions and intervention and Office Report)
W.P.(C) No. 69/2011
(With appln.(s) for directions and impleadment and Office Report)
T.C.(C) No. 9/2014
SLP(C) No. 16308/2007
(With appln.(s) for directions and impleadment and interim
Signature Not Verified
directions and intervention and urging addl. grounds and Interim
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2016.09.24
Relief and Office Report)
12:36:40 IST
Reason:
2
SLP(C) Nos. 19467-19469/2007
(With appln.(s) for clarification and clarification/direction and
exemption from filing O.T., impleadment and permission to file
affidavit and seeking permission to raise additional grounds and
interim Relief and Office Report)
SLP(C) No. 16314/2007
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
CONMT.PET.(C) No. 348/2011 In SLP(C) Nos. 19467-19469/2007
SLP(C) No. 16317/2007
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
CONMT.PET.(C) No. 37/2012 In SLP(C) No. 16308/2007
CONMT.PET.(C) No. 288/2011 In SLP(C) No. 16308/2007
CONMT.PET.(C) No. 236/2011 In SLP(C) No. 16308/2007
(With Office Report)
CONMT.PET.(C) No. 356/2011 In SLP(C) No. 16308/2007
W.P.(C) No. 304/2011
(With appln.(s) for Amendment of the petition and Office Report)
T.C.(C) No. 4/2010
T.C.(C) No. 18/2014
SLP(C) Nos. 4165-4166/2013
(With Office Report)
T.P.(C) No. 144/2015
T.C.(C) No. 21/2014
T.C.(C) No. 22/2014
T.C.(C) No. 8/2016
T.C.(C) No. 7/2016
T.C.(C) No. 6/2016
T.C.(C) No. 5/2016
T.C.(C) No. 2/2010
T.C.(C) No. 3/2010
W.P.(C) No. 131/2011
(With Office Report)
SLP(C) No. 32162/2012
(With Interim Relief and Office Report)
W.P.(C) No. 147/2013
(With appln.(s) for stay and Office Report)
3
SLP(C) No. 32163/2012
(With Office Report)
T.C.(C) No. 5/2010
T.C.(C) No. 25/2010
(With appln.(s) for clarification and Stay)
T.C.(C) No. 20/2014
T.C.(C) No. 38/2014
T.C.(C) No. 36/2014
T.C.(C) No. 37/2014
T.C.(C) No. 19/2014
T.C.(C) No. 34/2014
T.C.(C) No. 33/2014
T.C.(C) No. 35/2014
SLP(C) No. 28716/2012
(With Interim Relief and Office Report)
W.P.(C) No. 182/2011
(With Office Report)
T.P.(C) No. 143/2015
T.P.(C) No. 98/2015
(With Office Report)
T.P.(C) No. 21/2015
(With Office Report)
T.P.(C) No. 1919/2014
(With appln.(s) for stay and Office Report)
T.C.(C) No. 24/2014
T.C.(C) No. 25/2014
T.P.(C) No. 77/2015
(With appln.(s) for ex-parte stay and Office Report)
T.P.(C) No. 91/2015
(With appln.(s) for ex-parte stay and Office Report)
T.P.(C) No. 76/2015
(With appln.(s) for stay and Office Report)
T.P.(C) No. 111/2015
(With appln.(s) for stay and Office Report)
Date : 23/09/2016 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
Mr. Gopal Subramanium, Sr. Adv. (A.C.)
Mr. Talha Abdul Rahman, Adv.
Ms. Anusha Ramesh, Adv.
Ms. Aishwarya Bhati, Adv.
Mr. Pradeep Singh, Adv.
Mr. Pavan Bhushan, Adv.
Mr. Lalltaksh Joshi, Adv.
Mr. Ranjith Singh, Adv.
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Counsel for the parties:
Mr. C.S. Vaidyanathan, Sr. Adv.
Mr. Nalin Talwar, Adv.
Mr. Vivek Kohli, Adv.
Mr. Avishkar Singhvi, Adv.
Ms. Anubha Singh, Adv.
Mr. Nikhil Mathur, Adv.
Ms. Sanjana Mohanty, Adv.
Ms. Sidharth Chowdhary, AOR
Mr. Sudhir Chandra, Sr. Adv.
Mr. Anoop George Chowdhary, Sr. Adv.
Mr. Sanjai Kumar Pathak, AOR
Ms. Shashi Pathak, Adv.
Ms. A. Sumathi, AOR
Mr. Shailesh Madyal, AOR
Mr. Vipin Nair, AOR
Mr. Subramonium Prasad, Sr. Adv.
Ms. Bina Gupta, AOR
Mr. Chanchal Kumar Ganguli, AOR
Mr. Subramonium Prasad, AOR
Mr. Arun K. Sinha, AOR
Mr. Joseph Pookkatt, Adv.
Mr. Prashant Kumar, AOR
Mr. Ujjal Banerjee, Adv.
Ms. Shabdita Singh, Adv.
Mr. Jay Kishore Singh, AOR
Mr. Satish Chandra, Sr. Adv.
Mr. Nagmohan Das, Sr. Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Mayank Pandey, Adv.
Ms. Deepika Kalia, Adv.
Ms. Shilpi Singh, Adv.
Ms. Geeta Luthra, Sr. Adv.
Ms. Shivani Luthra Lohiya, Adv.
Mr. Prateek Yadav, Adv.
Mr. D. N. Goburdhan, AOR
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UP Pollution Mr. Rishabh Sancheti, Adv.
Control Board Ms. Padma Priya, Adv.
Mr. T. Mahipal, AOR
Ms. Aparna Jha, AOR
Mr. Siddhartha Chowdhury,AOR
Mr. K. C. Dua,AOR
Mr. Anil Kumar Jha,AOR
Mr. Shiv Prakash Pandey,AOR
M/s Temple Law Firm, Advs.
Mr. R. Gopalakrishnan,AOR
Mr. Vikas Mehta,AOR
Ms. Ranjeeta Rohtagi,AOR
Mr. Rakesh Dahiya,AOR
F.S.S.A.I. Mr. Mehmood Pracha, Adv.
Mr. Shadan Farasat, AOR
Mr. K. Rajeev, AOR
Mr. Nikhil Jain,AOR
Mr. S. K. Verma,AOR
Mr. M. Shoeb Alam, AOR
Mr. Ujjwal Singh, Adv.
State of Bihar Mr. Rudreshwar Singh, Adv.
Mr. Samir Ali Khan, AOR
Mr. Krishanakant Dubey, Adv.
Mr. Vivek Vardhan, Adv.
Ms. Sushma Suri, AOR
State of Karnataka Mr. K.N. Bhat, Sr. Adv.
Mr. V. N. Raghupathy, AOR
Mr. Parikshit P. Angadi, Adv.
Mr. Lagnesh Mishra, Adv.
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Mr. Pravin H. Parekh, Sr. Adv.
Mr. Lalit Chauhan, Adv.
Mr. Sumit Goel, Adv.
Mr. Abhishek Vinod Deshmukh, Adv.
Ms. Rashi Gupta, Adv.
For M/s Parekh & Co., Advs.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Akanksha Mehra, Adv.
Mr. Mrityunjai Singh, Adv.
Mr. Piyush Dwivedi, Adv.
Mr. Prateek Dhir, Adv.
For M/s Lawyers' Knit & Co., Advs.
M/s Nuli & Nuli, Advs.
Mr. Shreekant N. Terdal, AOR
Ministry of Health Mr. A.K. Panda, Sr. Adv.
& Family Welfare/ Mr. Ajit Kumar Sinha, Sr. Adv.
MoEF Mr. R. Balasubramaniah, Adv.
Ms. Sadhna Sandhu, Adv.
Mr. Ajay Kumar Singh, Adv.
Ms. Aarti Sharma, Adv.
Mr. G.S. Makker, AOR
Mr. Alok Sangwan, Adv.
Mr. Rajat Nair, Adv.
Mr. Ranjit Singh, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. D. S. Mahra, AOR
Mr. P. S. Sudheer, AOR
Ms. V. Mohana, Sr. Adv.
Ms. Shirin Khajuria, AOR
Mr. Sajjan Poovaliya, Sr. Adv.
Mr. C.U. Singh, Sr. Adv.
Mr. Ajay Agarwal, Adv.
Ms. Kanika Gomber, Adv.
Ms. Ruchika, Adv.
Mr. Rajan Narain, AOR
Ms. Bharti Tyagi, AOR
Mr. Nitin S. Tambwekar, Adv.
Mr. Seshatalpa Sai Bandaru, Adv.
Chhatisgarh Environment Ms. Yogmaya Agnihotri, Adv.
Conservation Board Ms. Purnima Bhat, Adv.
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State of Chhattisgarh Mr. Aniruddha P. Mayee, AOR
Mr. A. Selvin Raja, Adv.
Mr. Kundan Kumar Mishra, AOR
State of Rajasthan Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
Mr. Ankit Raj, Adv.
Ms. Ruchi Kohli, AOR
SDMC Mr. Rakesh Kumar, AOR
State of M.P. Mr. Mishra Saurabh, AOR
Mr. Purushaindra K., Adv.
Ms. Anuradha Mishra, Adv.
Mr. Ashok Panigrahi, AOR
Mr. Nikilesh Ramachandran, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Ravi Kumar Tomar, AOR
Ms. Shally Bhasin, AOR
M.C.D. Mr. R.K. Singh, Adv.
Mr. Virag Gupta, Adv.
Mr. Aum Mangalassery, Adv.
Mr. Praveen Swarup, AOR
Mr. Khwairakpam Nobin Singh, AOR
Rajasthan State Pollution Mr. K.B. Rohatgi, AOR
Control Board Mr. Mahesh Kasana, Adv.
Mr. Mahesh Kasana, Adv.
State of U.P. Mr. Gaurav Dhingra, AOR
Mr. Aviral Saxena, Adv.
State of J & K Mr. Sunil Fernandes, AOR
Mr. L.C. Agrawala, AOR
For M/s. Equity Lex Associates, Advs.
Mr. Nikhil Nayyar, AOR
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State of Jharkhand Mr. Tapesh Kumar Singh, AOR
Mr. Mohd. Waquas, Adv.
Mr. Aditya Pratap Singh, Adv.
State of Tamil Nadu Mr. B. Balaji, AOR
Mr. Muthuvel, Adv.
Mr. A. Arvind, Adv.
Mr. T.N. Rama Rao, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. T. Veera Reddy, Adv.
Ms. C.K. Sucharita, AOR
State of Tamil Nadu Mr. M. Yogesh Kanna, AOR
Ms. Nithya, Adv.
Dr. Monika Gusain, AOR
State of Haryana Mr. Alok Sangwan, AAG
Mr. Devashish Bharuka, Adv.
Ms. Anu Tyagi, Adv.
Mr. Ravi Bharuka, Adv.
Mr. Sanjay Kumar Visen, AOR
State of Uttarakhand Mr. Jatinder Kumar Bhatia, AOR
Uttarakhand Environment Mr. Mukesh Verma, Adv.
Pollution Control Board Mr. Pawan Kumar Shukla, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Ritesh Kumar, AOR
Ms. Asha Gopalan Nair, AOR
UT of Andaman & Mr. K. V. Jagdishvaran, Adv.
Nicobar Admn. Ms. G. Indira, AOR
State of Rajasthan Gp. Capt. Karan Singh Bhati, Adv.
Ms. Mehul Singh, Adv.
Mr. T. Gopal, Adv.
Mr. Adarsh Kumar Tiwari, Adv.
Mr. Amit Verma, Adv.
Mr. Dilip Kumar Nayak, Adv.
Mr. Milind Kumar, AOR
Mr. Venkita Subramoniam T.R., AOR
Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. Shailesh Madiyal, AOR
Ms. Shivani Srivastava, Adv.
Mr. Chinmay, Adv.
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Mr. Kaushik Poddar, AOR
Mr. Irshad Ahmad, AOR
Mr. N. Ganpathy, AOR
Mr. Vikas Mehta, AOR
Ms. Praveena Gautam, AOR
M/s. Karanjawala & Co.
Mr. P. Parmeswaran, AOR
Mr. Avijit Bhattacharjee, AOR
CPCB Mr. Vijay Panjwani, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. Surya Kant, AOR
Odisha SPCB Mr. Ashok Kumar Panda, Sr. Adv.
Mr. Tejaswi Kumar Pradhan, AOR
Mr. Manoranjan Paikaray, Adv.
State of Odisha Mr. Krishnayan Sen, AOR
Mr. Uddyam Mukherjee, Adv.
State of Arunachal Pradesh Mr. Anil Shrivastav, AOR
State of Tripura Mr. Gopal Singh, AOR
Mr. Rituraj Biswas, Adv.
Ms. Varsha Poddar, Adv.
Mr. K.B. Rohatgi, AOR
Mr. Kamal Mohan Gupta, AOR
M/s Corporate Law Group, Advs.
State of Gujarat Ms. Hemantika Wahi, AOR
State of H.P. Mr. Suryanarayana Singh, Sr. AAG
Ms. Pragati Neekhra, AOR
Govt. of Puducherry Mr. V.G. Pragasam, AOR
Mr. S. Prabhu Ramasubramanian, Adv.
Chhattisgarh Environment Ms. Purnima Bhat Kak, AOR
Conservation Board
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Ms. Sandhya Goswami, AOR
State of Sikkim Ms. Aruna Mathur, Adv.
Mr. Yusuf Khan, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
for M/s Arputham Aruna & Co.
Agra Nagar Nigam Mr. Pahlad Singh Sharma, AOR
Ms. Shalini Chandra, AOR
State of Nagaland Ms. K. Enatoli Sema, AOR
Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. K. Luikang Michael, Adv.
Mr. Z.H. Issac Haiding, Adv.
Mr. P.V. Yogeswaran, AOR
Mr. Vikas Mehta, AOR
Mr. B.D. Sharma, AOR
Ms. Meera Mathur, AOR
Mr. Abhay Kumar, AOR
Mr. Milind Kumar, AOR
Mr. M.T. George, AOR
Mr. Pahlad Singh Sharma, AOR
Mr. Gaurav Agrawal, AOR
Dr. A.M. Singhvi, Sr. Adv.
Mr. Vivek Kohli, Adv.
Mr. Nalin Talwar, Adv.
Ms. Anubha Singh, Adv.
Mr. Avishkar Singhvi, Adv.
Ms. Sanjana Mohanty, Adv.
Mr. Nikhil Mathur, Adv.
State of Maharashtra Mr. Nishant Ramakantrao Katneshwarkar, AOR
Ms. Madhavi Divan, Adv.
Ms. Nidhi Khanna, Adv.
Mr. B. Krishna Prasad, AOR
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Mr. K.N. Bhat, Sr. Adv.
Ms. Priyanjali Yadav, Adv.
Mr. Ashok Mathur, AOR
State of Kerala Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Mr. Manu Srinath, Adv.
State of Manipur Mr. Sapam Bishwajit Meitei, Adv.
Mr. Naresh Kumar Gaur, Adv.
Ms. Linthoingambi Thongam, Adv.
Mr. M. Ghanshyam, Adv.
Mr. Ashok Kumar Singh, AOR
For Intervenor Mr. Rajiv Dhawan, Sr. Adv.
Mr. Manish Goswami, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Intervenor Mr. Ashok Kumar Gupta II, AOR
For Intervenor Ms. Indu Malhotra, Sr. Adv.
Ms. Vandana Anand, Adv.
Mr. Dheeraj Nair, AOR
UPON hearing the counsel the Court made the following
O R D E R
These matters have been heard inter alia on 1.9.2016, 7.9.2016, 15.9.2016, 16.9.2016, 20.9.2016 and 21.9.2016. In the course of submissions by the learned counsel, it has been stated today that longer time will be required in completing the hearing as more submissions are to be made by many learned counsel representing the parties. Thus, it may not be possible to conclude the hearing so as to enable this Bench to decide the matter within the time available.
In view of submission of the learned counsel for the parties and the learned Amicus Curiae, we direct that the matters be now listed for hearing on 9.11.2016 as first case. 12
At this stage, learned Amicus Curiae has invited the attention of the Court to the Order dated 3.4.2013 passed by this Court. The relevant part of the said order reads as follows:
“Ms. Indira Jaising, learned Additional Solicitor General invited the Court's attention to notifications issued by the Government of 23 States and the Administrators of 5 Union Territories for imposing complete ban on Gutkha and Pan Masala with tobacco and/or nicotine and then stated that notwithstanding the ban, the manufacturers have devised a subterfuge for selling Gutkha and Pan Masala in separate pouches and in this manner the ban is being flouted.
Ms. Indira Jaising also placed before the Court xerox copy of D.O.No.P.16012/12/11-Part I dated 27.08.2012 sent by the Special Secretary, Ministry of Health and Family Welfare, Government of India to the Chief Secretaries of all the States except the States of Madhya Pradesh, Kerala, Bihar Rajasthan, Maharashtra, Haryana, Chhatisgarh and Jharkhand and submitted that the Court may call upon the remaining States and Union Territories to issue necessary notifications.
In view of the statement made by the learned Additional Solicitor General, we order issue of notice to the Chief Secretaries of the States and the Administrators of the Union Territories which have so far not issued notification in terms of 2006 Act to apprise this court with the reasons as to why they have not taken action pursuant to letter dated 27.08.2012.
We also direct the Secretaries, Health Department of all the 23 States and 5 Union Territories to file their affidavits within four weeks on the issue of total compliance of the ban imposed on manufacturing and sale of Gutkha and Pan Masala with tobacco and/or nicotine.” Learned Amicus Curiae has also invited our attention to paragraph 21 of the Written Submissions on behalf of the Ministry of Health and Family Welfare, Government of India, in S.L.P. (C) No. 16308 of 2007, which reads as follows:13
“21. It is most respectfully submitted that to circumvent the ban on the sale of gutkha, the manufacturers are selling pan masala (without tobacco) with flavoured chewing tobacco in separate sachets but often conjoint and sold together by the same vendors from the same premises, so that consumers can buy the pan masala and flavoured chewing tobacco and mix them both and consume the same. Hence, instead of the earlier “ready to consume mixes”, chewing tobacco companies are selling gutkha in twin packs to be mixed as one” Learned Amicus Curiae has also pointed out that this Court has not granted any stay of Regulation 2.3.4 of the Food Safety and Standards (Prohibition & Restrictions on Sales) Regulations, 2011 and the concerned authorities are duty bound to enforce the said regulation framed under Section 92 read with Section 26 of the Food Safety & Standards Act, 2006.
In view of the above, the concerned statutory authorities are directed to comply with the above mandate of law. We also direct the Secretaries, Health Department of all the States and Union Territories to file their affidavits before the next date of hearing on the issue of total compliance of the ban imposed on manufacturing and sale of Gutkha and Pan Masala with tobacco and/or nicotine.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER