Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 20 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
1
ITEM NO.15 COURT NO.4 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)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND
MAHARASHTRA”
[ 1 ] [ i ] INTERLOCUTORY APPLICATION NO. 2079, 2760 AND 2856
[APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS, PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND PERMISSION TO FILE ADDITIONAL AFFIDAVIT]
WITH
Date : 20-02-2018 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.](NP)
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. Wasim A. Qadri, Adv.
Mr. Rajesh Kr. Singh, Adv.
Mr. Raj Bahadur, Adv.
Mr. Amit Sharma, Adv.
Mr. D.L. Chidanand, Adv.
Signature Not Verified
Mr. Ritesh Kumar, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.02.22
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
17:09:46 IST
Reason:
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv.
Mr. Amrish Kumar Sharma, Adv.
2
Mr. G.S. Makker, AOR
Mr. Haris Beeran, AOR
Ms. Anitha Shenoy, AOR
Ms. Srishti Agnihotri, Adv.
Ramya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Chinmoy Khaladhar, Adv.
Mr. B.K. Pal, AOR
Mr. Rajesh K. Singh, Adv.
Mr. Srisatya Mohanty, Adv.
Mr. R. Verma, Adv.
Mr. Nishant R. Katneshwarkar, AOR
Ms. Asmita Singh, Adv.
Mr. Ragya V Singh, Adv.
M/S Mitter And Mitter Co.,
Mr. Yashraj Singh Deora AOR
Ms. Ranjeeta Rohtagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Since learned amicus curiae is not well, list the matter in the last week of March, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
3
ITEM NO.15 COURT NO.4 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)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND MAHARASHTRA” [ ii ] INTERLOCUTORY APPLICATION NOS. 2301-2302 AND 6364/2018, 6366/2018 [APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS AND EXEMPTION FROM FILING O.T. AND SEEKING PERMISSION TO PLACE ADDITIONAL FACTS AND DOCUMENTS ON RECORD] Date : 20-02-2018 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.](NP) 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. Wasim A. Qadri, Adv. Mr. Rajesh Kr. Singh, Adv. Mr. Raj Bahadur, Adv.
Mr. Amit Sharma, Adv.
Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.4
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR Ms. Anitha Shenoy, AOR Ms. Srishti Agnihotri, Adv. Ramya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv. Mr. Chinmoy Khaladhar, Adv. Mr. B.K. Pal, AOR Mr. Rajesh K. Singh, Adv. Mr. Srisatya Mohanty, Adv. Mr. R. Verma, Adv.
Mr. Nishant R. Katneshwarkar, AOR Ms. Asmita Singh, Adv.
Mr. Ragya V Singh, Adv.
M/S Mitter And Mitter Co., Mr. Yashraj Singh Deora AOR Ms. Ranjeeta Rohtagi, AOR UPON hearing the counsel the Court made the following O R D E R Exemption from filing O.T. granted. Since learned amicus curiae is not well, list the matter in the last week of March, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
5
ITEM NO.15 COURT NO.4 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)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND MAHARASHTRA” [ iii ] INTERLOCUTORY APPLICATION NOS. 3044-3045 [APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS] Date : 20-02-2018 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.](NP) 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. Wasim A. Qadri, Adv.
Mr. Rajesh Kr. Singh, Adv. Mr. Raj Bahadur, Adv.
Mr. Amit Sharma, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR 6 Mr. Haris Beeran, AOR Ms. Anitha Shenoy, AOR Ms. Srishti Agnihotri, Adv. Ramya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv. Mr. Chinmoy Khaladhar, Adv. Mr. B.K. Pal, AOR Mr. Rajesh K. Singh, Adv.
Mr. Srisatya Mohanty, Adv. Mr. R. Verma, Adv.
Mr. Nishant R. Katneshwarkar, AOR Ms. Asmita Singh, Adv.
Mr. Ragya V Singh, Adv.
M/S Mitter And Mitter Co., Mr. Yashraj Singh Deora AOR Ms. Ranjeeta Rohtagi, AOR UPON hearing the counsel the Court made the following O R D E R Since learned amicus curiae is not well, list the matter in the last week of March, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
7
ITEM NO.15 COURT NO.4 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)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND MAHARASHTRA” [ iv ] INTERLOCUTORY APPLICATION NOS. 2771-2772 [APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS] Date : 20-02-2018 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.](NP) 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. Wasim A. Qadri, Adv.
Mr. Rajesh Kr. Singh, Adv. Mr. Raj Bahadur, Adv.
Mr. Amit Sharma, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR 8 Mr. Haris Beeran, AOR Ms. Anitha Shenoy, AOR Ms. Srishti Agnihotri, Adv. Ramya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv. Mr. Chinmoy Khaladhar, Adv. Mr. B.K. Pal, AOR Mr. Rajesh K. Singh, Adv.
Mr. Srisatya Mohanty, Adv. Mr. R. Verma, Adv.
Mr. Nishant R. Katneshwarkar, AOR Ms. Asmita Singh, Adv.
Mr. Ragya V Singh, Adv.
M/S Mitter And Mitter Co., Mr. Yashraj Singh Deora AOR Ms. Ranjeeta Rohtagi, AOR UPON hearing the counsel the Court made the following O R D E R Since learned amicus curiae is not well, list the matter in the last week of March, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
9
ITEM NO.15 COURT NO.4 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)
IN RE : “CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST LAND MAHARASHTRA” [ v) W.P.(C)NO. 301/2008 Date : 20-02-2018 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.](NP) 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. Wasim A. Qadri, Adv.
Mr. Rajesh Kr. Singh, Adv. Mr. Raj Bahadur, Adv.
Mr. Amit Sharma, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Haris Beeran, AOR 10 Ms. Anitha Shenoy, AOR Ms. Srishti Agnihotri, Adv. Ramya Raj, Adv.
Mr. Shekhar Naphade, Sr. Adv. Mr. Chinmoy Khaladhar, Adv. Mr. B.K. Pal, AOR Mr. Rajesh K. Singh, Adv.
Mr. Srisatya Mohanty, Adv. Mr. R. Verma, Adv.
Mr. Nishant R. Katneshwarkar, AOR Ms. Asmita Singh, Adv.
Mr. Ragya V Singh, Adv.
M/S Mitter And Mitter Co., Mr. Yashraj Singh Deora AOR Ms. Ranjeeta Rohtagi, AOR UPON hearing the counsel the Court made the following O R D E R Since learned amicus curiae is not well, list the matter in the last week of March, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
11
ITEM NO.15 COURT NO.4 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
SPECIAL LEAVE PETITION (C) No. 19255/2012 MAHARASHTRA ACADEMY OF ENGINEERING AND EDUCATIONAL RESEARCH, PUNE & ANR. Petitioner(s) VERSUS CHIEF SECRETARY, GOVERNMENT OF MAHARASHTRA & ORS. Respondent(s) Date : 20-02-2018 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.](NP) Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Petitioner(s) Mr. Pramit Saxena, Adv.
Mr. Rahul Aggarwal, Adv.
Mr. Amit Pratap Singh, Adv.
For Respondent(s) Mr. Rajesh K. Singh, Adv.
Mr. Srisatya Mohanty, Adv. Mr. R. Verma, Adv.
Mr. Nishant R. Katneshwarkar, AOR UPON hearing the counsel the Court made the following O R D E R We have heard learned counsel for the petitioner and we have also heard Mr. Mahendra Vyas, who is a member of the Central Empowered Committee (CEC).
We make it clear that there is no restriction on the 12 CEC for making report with regard to notice dated 14 th September, 2005 about afforestation in Survey No.102, Kothrud Forest, Pune.
Report may be submitted within a period of six weeks in this Court.
List the matter thereafter.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
13
ITEM NO.15 COURT NO.4 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)
INTERLOCUTORY APPLICATION NOS. 566, 826 in I.A.No. 566 and 955, 958, 985, 1001-1001A, 1013-1014, , 1016-1018, 1046, 1047, 1180- 1181, 1182-1183, 1196 , 1208-1209, 1301-1302, 1303-1304, 1318, 1325, 1365-1366, 1384, 1441, 1475-1476, 1513, 1573, 1597, 1634, 1676, 1721, 1785-1786, 1993, 2013, 2074-2076, 2230-2231, 2240- 2241, 2820-2821 In Re : Payment of Net Present Value [ Suo-motu action taken by this Hon’ble Court on the statement of Mr. K.N. Raval, learned Additional Solicitor General vide Order dated 17.04.2002, Recommendation of CEC in I.A.No. 566, Modification of Order dated 30.10.2002, Modification of Order dated 29.10.2002, Direction/Modification of Orders dated 01.08.2003 and 30.10.2002, Permission to file Appln. for Modification, Impleadment, Clarification/Modification, Exemption from filing O.T., Directions, Report of CEC in I.A.No. 1137, Clarification of Order dated 30.10.2002, Intervention, Exemption from paying/depositing NPV, Recommendation of CEC regarding exemption from payment of NPV] Date : 20-02-2018 These applications were 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.](NP) Mr. Sudipto Sircar, Adv. Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] 14 For Petitioner(s) For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. Wasim A. Qadri, Adv. Mr. Rajesh Kr. Singh, Adv. Mr. Raj Bahadur, Adv.
Mr. Amit Sharma, Adv.
Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. Shuvodeep Roy [ State Of Assam ], Mr. Mishra Saurabh, Adv. Mr. Arjun Garg [ State Of Madhya Pradesh], M/S Lawyers Knit And Co., Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv. Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv. Ms. Ruchi Kohli [ State Of Rajasthan], Mr. V. Balachandran, Mr. G. Prakash, AOR [ State Of Kearala] Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv. Ms. Beena Prakash, Adv. Mr. Vijay Shankar V.L., Adv. Ms. Vijaya Mohan V., Adv. Mr. Vijay Kumar, Mr. K. Rajeev, Mr. Badri Prasad Singh, Mr. Apoorv Kurup [ State Of Chhattisgargh], Ms. Sharmila Upadhyay [ State Of Odisha], Mr. P. Parmeswaran, 15 Mr. B.K. Prasad [ Ministry Of Railways], Mr. Devashish Bharuka, Ms. Rachana Srivastava, Mr. Kunal Verma, AOR Mr. Piyush Bhardwaj, Adv. Mrs. Yugandhara Pawar Jha, Adv. Mr. Nikhil Nayyar, Mr. D.B. Vohra, Mr. Sanjay R. Hegde, Mr. Ambhoj Kumar Sinha, Ms. Anitha Shenoy [ State Of Karnataka ] Ms. Srishti Agnihotri, Adv. Ramya Raj, Adv.
UPON hearing the counsel the Court made the following O R D E R On a perusal of these applications, it appears to us that all these applications are infructuous and in any case there is no one representing the applicants in most if not in all the applications.
Accordingly, all these applications are dismissed as infructuous.
However, we make it clear that the reports given by the CEC and which are the subject matter of the applications are accepted.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
16
ITEM NO.15 COURT NO.4 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
INTERLOCUTORY APPLICATION NOS. 1137 in 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) In Re : Payment of Net Present Value (FOR DIRECTIONS) WITH INTERLOCUTORY APPLICATION NO. 1319 (REPORT OF CEC IN IA NO.1137) Date : 20-02-2018 These applications were 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.](NP) 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. Wasim A. Qadri, Adv.
Mr. Rajesh Kr. Singh, Adv. Mr. Raj Bahadur, Adv.
Mr. Amit Sharma, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Ravindra Bana, Adv.17
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. G.S. Makker, AOR Mr. G. Prakash, AOR [ State Of Kearala] Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv. Ms. Beena Prakash, Adv.
Mr. Vijay Shankar V.L., Adv. Ms. Vijaya Mohan V., Adv.
UPON hearing the counsel the Court made the following O R D E R List these applications on 10th April, 2018.
In the meanwhile, we expect the State of Kerala to comply with the directions and give us a latest status report in terms of the order dated 30th April, 2010.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER