Supreme Court - Daily Orders
North East Affected Area Development ... vs Union Of India . on 28 August, 2015
Author: Chief Justice
Bench: Chief Justice, Abhay Manohar Sapre, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No.25000/2015)
NORTH EAST AFFECTED AREA
DEVELOPMENT SOCIETY AND ANR. ...APPELLANT(S)
VERSUS
UNION OF INDIA AND ORS. ...RESPONDENT(S)
O R D E R
1. Delay condoned.
2. These appeals are directed against the judgments and orders passed by the National Green Tribunal, Principal Bench, New Delhi in Appeal No.8/2011, dated 13.01.2015 and Review Application No.04/2015, dated 26.05.2015.
3. Heard Shri Sanjay Parikh, learned counsel appearing for the appellants.
4. The civil appeals are dismissed.
5. However, the orders passed by the National Green Tribunal, Southern Zone, Chennai in Appeal Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.09.01 09:42:19 IST No.08/2011 and Review Application No.04/2015 in Reason: 2 Appeal No.08/2011 shall not be treated as precedent in any other case.
6. Certain observations made by the Tribunal, in our view, are contrary to the settled legal principles.
7. The question of law raised in the civil appeals are kept open to be agitated in an appropriate case.
.............CJI.
(H.L. DATTU) ...............J. (ABHAY MANOHAR SAPRE) ...............J. (AMITAVA ROY) NEW DELHI AUGUST 28, 2015.
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ITEM NO.46 COURT NO.1 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 Diary No(s). 25000/2015
NORTH EAST AFFECTED AREA DEVELOPMENT SOCIETY AND ANR. Appellant(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (With appln. (s) for condonation of delay in filing appeal and office report) Date : 28/08/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Sanjay Parikh, Adv.
Ms. Anitha Shenoy,Adv.
Ms. Vishruti Vijay, Adv. Ms. Ninni Thomas, Adv.
For Respondent(s) Mr. Tarun Johri,Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)