Supreme Court - Daily Orders
Goa Foundation vs Union Of India . on 14 August, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
WP(C) NO.435 of 2012
ITEM NO.1 COURT NO.7 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(Civil) No. 435/2012
GOA FOUNDATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With application for directions and office report)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
AMICUS CURIAE
Mr. Harish N. Salve, Sr. Adv. (NP)
Mr. A.D.N. Rao, Adv.(A.C.)
Mr. Siddharth Chowdhury, Adv.(A.C.)
For Petitioner (S) Mr. Prashant Bhushan, A.O.R.
Mr. Pranav Sachdeva, Adv.
Ms. Neha Rathi, Adv.
For Applicant (s)
Goa Foundation Mr. Prashant Bhushan, A.O.R.
Mr. Pranav Sachdeva, Adv.
Ms. Neha Rathi, Adv.
Goa Mining Labour
Welfare Union
Ms. Jyoti Mendiratta, A.O.R.
Goa Mining Assn. Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Signature Not Verified
Ms. Niharika, Adv.
Digitally signed by
Kalyani Gupta
Date: 2015.08.20 Mr. Gaurav Nair, Adv.
17:53:07 IST
Reason:
Mr. Purushottam K. Jha, Adv.
For M/s. KJ John & Co., Advs.
PAGE NO. 1 of 9
WP(C) NO.435 of 2012
Sesa Goa Ltd. Mr. Kapil Sibal, Sr. Adv.
Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Ninad Laud, Adv.
Mr. Abhijit Gosavi, Adv.
Mr. Jayant Mohan, A.O.R.
Mr. Karan Mathur, Adv.
Cose Costa & Sons Dr. (Ms.) Vipin Gupta, Adv.
Sociedade Timblo Mr. Rafique Dada, Sr. Adv.
Irmaos Limitada Mr. Yashraj Singh Deora, Adv.
Mr. Parag Rao, Adv.
Ms. Swati Kamat, Adv.
Mr. Abhijeet Rastogi, Adv.
Garge Barge Owners' Ms. Triveni Poteker, Adv.
Assn. Mr. Chandra Shekhar Ashri, Adv.
Aleixo Manual
C.P. Costa Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s. KJ John & Co., Advs.
Salvia Oliver Mr. Shiv Kumar Suri, A.O.R.
Rodrigues Mr. Shikhil Suri, Adv.
Ms. Smriti Dua, Adv.
Mr. Satendra K. Rai, Adv.
Sudip N. Tamankar Mr. Shiv Kumar Suri, Adv.
Mr. Chandrika Prasad Mishra, Adv.
Mr. Shikhil Suri, Adv.
For Mr. P.V. Yogeswaran, Adv.
Ramcanta Visnum,
Sociedade Sir Maha Mr. Pratap Venugopal, Adv.
Laxmi, Shaikh Ms. Surekha Raman, Adv.
Abdul Kuddus Ms. Niharika, Adv.
Com. Mineria Pro. Mr. Gaurav Nair, Adv.
Ltda. Bhanudas, Mr. Purushottam K. Jha, Adv
Emco, Shashikala, For M/s.KJ John & Co., Advs.
Atchuta Visnum,
Rajaram Bandekar
Mines, Smt.Shakuntala
bai & Orient Goa
PAGE NO. 2 of 9
WP(C) NO.435 of 2012
Dr. Prafulla R. Mr. Bhavani Shankar Gadnis, Adv.
Hede Mines Mr. A. Venayagam Balan, Adv.
Motiram Data
Goundalkar Mr. Pratap Venugopal, Adv.
Ghanshyam Ms. Surekha Raman, Adv.
Sardesai Ms. Niharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s. K.J. John & Co., Advs.
M/s. Bandekar Bros
Pvt. Ltd. Mr. Parijat Sinha, Adv.
Ms. Reshmi Rea sinha, Adv.
M/s Madachem Bat
Mines Pvt. Ltd. Mr. Parijat Sinha, Adv.
Ms. Reshmi Rea Sinha, Adv.
Village Panchayat of
Kirlapal-Dabal & Ors.
Ms. Madhu Sikri, Adv.
M/s Baddruddin
Hussainbhai Mavani Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Meenakshi Chauhan, Adv.
Mr. Gaurav Nair, Adv.
For M/s. KJ John & Co., Advs.
Kamalini Ramakant
Painguinkar & Ors. Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Meenakshi Chauhan, Adv.
Mr. Gaurav Nair, Adv.
For M/s. KJ John & Co., Advs.
Pandurang Timblo Mr. Arvind Gupta, Adv.
Inds. & Anr. Mr. Depopriya Pal, Adv.
Mr. Harish Pandey, Adv.
Mr. Santosh Paul, Adv.
Rajesh P. Mr. Rohit M. Alex, Adv.
Timbloo Mr. P.S. Sudheer, Adv.
Mr. Rishi Maheshwari, Adv.
Mr. Gaurav Jain, Adv.
Mr. Ramavtar Sharma, Adv.
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WP(C) NO.435 of 2012
M/s Sarda Energy Mr. Shivam Sharma, Adv.
& Minerals Ltd. Mr. Mohan Pandey, A.O.R.
Mr. V.S. Pandey, Adv.
M/s Noor Mohd.
Abdul Karim & Anr. Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Meenakshi Chauhan, Adv.
Mr. Gaurav Nair, Adv.
For M/s. K.J. John & Co., Advs.
Ramesh Sajo Mr. Shiv Kumar Suri, Adv.
Gauns & Ors. Mr. Chandrika Prasad Mishra, Adv.
Mr. Shikhil Suri, Adv.
Girish M.
Tendulkar & Ors. Ms. Sudha Gupta, A.O.r.
Gomantak Inv. Mr. Ninad Laud, Adv.
Pvt. Ltd. Mr. E.C. Agrawala, A.O.R.
Damodar Mangalji Mr. Ninad Laud, Adv.
& Co. Ltd. Mr. E.C. Agrawala, A.O.R.
Geetabala Manohar
Naik Parulekar For M/s J.S. Wad & Co., Advs.
Ana Berta Do
Rego E. Fernandes Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s K.J. John & Co., Advs.
G.N. Agrawal Mr. M.P. Jha, Adv.
Chowgule & Co.
Pvt. Ltd. For M/s Parekh & Co., Advs.
Hardesh Ores
Pvt. Ltd. Mr. Mohit Abraham, Adv.
Goa Mining
Foundation Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
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WP(C) NO.435 of 2012
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s. K.J. John & Co., Advs.
Timblo Enterprises Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Nioharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s. K.J. John & Co., Advs.
Crisna Mucunda
Camotim Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s. K.J. John & Co., Advs.
Jaisinh Maganlal Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s K.J. John & Co., Advs.
Shantilal Kushaldas
& Bros P. Ltd. Dr. (Ms.) Vipin Gupta, Adv.
For Respondent (s)
State of Goa Mr. A.N.S. Nadkarni, AG
Mr. Siddharth Bhatnagar, Adv.
Mr. Dattaprasad Lawande, Adv.
Mr. Salvador S. Rebello, Adv.
Mr. Anshuman Srivastava, Adv.
Mr. Amogh Prabhudesai, Adv.
Mr. Siddharth Mohan, Adv.
Mr. T. Mahipal, Adv.
Union of India
M/o Env. & Forests Ms. Kiran Bhardwaj, Adv.
Mr. Ajay Sharma, Adv.
Mr. Shreekant N. Terdal, A.O.R.(NP)
Mr. D.S. Mahra, A.O.R.(NP)
Union of India
M/s Mines & Min. Ms. Kiran Bhardwaj, Adv.
Mr. Ajay sharma, Adv.
Mr. Shreekant N. Terdal, Adv.(NP)
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WP(C) NO.435 of 2012
RR 5 Mr. Abhijat P. Medh, A.O.R.
RR 6-Goa Min. Lab.
Welfare Union Ms. Jyoti Mendiratta, A.O.R.
For RR 7-Chowgule
& Co.Pvt. Ltd.
For M/s Parekh & Co., A.O.R.
For RR 8-HL Nathurmal
Mr. Amit Sharma, A.O.R.
For RR 9-Goa Min.
Assn. Soc. Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s. KJ John & Co., Advs.
For RR 10- M/s Mr. Kapil Sibal, Sr. Adv.
Sesa Goa Ltd. Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Ninad Laud, Adv.
Mr. Jayant Mohan, A.O.R.
Mr. Abhijit Gosavi, Adv.
Mr. Karan Mathur, Adv.
For RR 11-Cosme
Cose Costa & Sons Dr. (Ms.) Vipin Gupta, A.O.R.
For RR 12- Socie.
Tim.Irmaos Lim. Mr. Abhishek Puri, A.O.R.
For Rr No. 13
Goa Barge Owners Ms. Triveni Potekar, Adv.
Assn. Mr. Chandra Shekhar Ashri, A.O.R.
For RR 14 Mr. Yash Raj Singh Deora, Adv.
For M/s Mitter & Mitter Co., Advs.
For RR 15-27 Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s. KJ John & Co., Advs.
For RR 28 -M/s.
PAGE NO. 6 of 9
WP(C) NO.435 of 2012
Bandekar Bros
Pvt. Ltd. Mr. Parijat Sinha, A.O.R.
Ms. Reshmi Rea Sinha, Adv.
For RR 30 -
Dr. Prafulla Mr. Mr. Bhavani Shankar Gadnis, Adv.
Hede Mines Mr. A. Venayagam Balan, A.O.R.
Mr. Rameshwar Prasad Goyal, A.O.R.(NP)
For RR 31 & 32 Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Niharika, Adv.
Mr. Gaurav Nair, Adv.
Mr. Purushottam K. Jha, Adv.
For M/s. KJ John & Co., Advs.
UPON hearing counsel the Court made the following
O R D E R
IA No. 85
Application is dismissed.
IA No. 87 Issue notice.
Learned Advocate General for the State of Goa, Mr. A.D.N. Rao, learned counsel for the Central Empowered Committee and Mr. Prashant Bhushan, learned counsel for the petitioner accept and waive formal notice.
Copy of the Report be furnished to the learned Advocate General, and counsel for the Central Empowered Committee, Petitioner and the Union of India.
They may also with the reply to the application PAGE NO. 7 of 9 WP(C) NO.435 of 2012 file their response to the Report of the Monitoring Committee as well as that of the Expert Committee.
The Report stated to have been filed by the State of Goa on 21st April, 2015 as reported by the learned Advocate General of Goa be taken on record if not already filed, directed to file forthwith.
Office Report also states that one of the members of the Expert Committee who was Former Principal Chief Conservator of Forests has forwarded a letter dated 5th January, 2015 stating that members fo the Expert Committee were not paid any monthly honorarium for more than a year as directed in our judgment dated 21st April, 2014.
Learned Advocate General for the State of Goa, however, stated that the payment in respect of other members was duly made and in so far as Mr. S. Parmeswarappa was concerned there was some dispute as to at what rate his last drawn pay is to be worked out. The State was awaiting further orders of this Court. In our order dated 11th November, 2013 in paragrap 13 we directed that the Members of the Expert Committee who were not in service on the date of the order would be entitled for last pay drawn along with daily allowance at the rate PAGE NO. 8 of 9 WP(C) NO.435 of 2012 applicable to the Secretary, Government of India apart from travel expenses as per actuals. We, therefore, direct that since S. Parmeswarappa was stated to have been holding office on par with the Joint Secretary of India as on the date of our order, his last drawn pay shall be worked out and paid to him as was payable to that of Joint Secretary or the last pay actually drawn by him whichever is higher along with other allowance as directed in our order dated 11th November, 2013.
The Central Empowered Committee, State of Goa, Ministry of Environment and Forests and the Union of India are also directed to file their affidavit as to how the direction contained in paragraphs 87 and 88 of our judgment dated 21st April, 2014 has been implemented/complied with. Such affidavits as well as response to the Report of the Expert Committee shall be filed by the parties within four weeks. Reply to the IA No. 87 shall also be filed within the said date.
List the applications thereafter.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
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WP(C) NO.435 of 2012
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