Supreme Court - Daily Orders
A. Rangarajan vs Union Of India Ministry Of Environment ... on 12 July, 2018
Bench: Madan B. Lokur, Deepak Gupta
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ITEM NO.1 COURT NO.3 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).897/1996
A. RANGARAJAN & ORS. Petitioner(s)
VERSUS
UNION OF INDIA
MINISTRY OF ENVIRONMENT AND FOREST & ORS. Respondent(s)
WITH
SLP(C) No. 5176/2012 (XII)
SLP(C) No. 2666/2012 (XII)
SLP(C) No. 7619/2012 (XII)
S.L.P.(C)...CC No. 5161/2012 (XII)
SLP(C) No. 20154/2011 (XII)
SLP(C) No. 37332/2013 (XII)
S.L.P.(C)...CC No. 9201/2012 (XII)
SLP(C) No. 21460/2011 (XII)
SLP(C) No. 17313-17314/2011 (XII)
SLP(C) No. 21463-21464/2011 (XII)
SLP(C) No. 21461/2011 (XII)
SLP(C) No. 16668/2011 (XII)
SLP(C) No. 17160/2011 (XII)
SLP(C) No. 17155-17156/2011 (XII)
SLP(C) No. 17150-17151/2011 (XII)
SLP(C) No. 21480/2011 (XII)
Signature Not Verified
SLP(C) No. 21467/2011 (XII)
Digitally signed by
SANJAY KUMAR
Date: 2018.07.13
17:07:29 IST
Reason:
SLP(C) No. 21472/2011 (XII)
SLP(C) No. 21477/2011 (XII)
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SLP(C) No. 21478/2011 (XII)
SLP(C) No. 21470/2011 (XII)
SLP(C) No. 21468/2011 (XII)
SLP(C) No. 21469/2011 (XII)
SLP(C) No. 24826/2011 (XII)
SLP(C) No. 19112/2011 (XII)
SLP(C) No. 25010/2011 (XII)
SLP(C) No. 31581/2011 (XII)
SLP(C) No. 35559/2013 (XII)
SLP(C) No. 30535/2011 (XII)
SLP(C) No. 35644/2013 (XII)
SLP(C) No. 30536/2011 (XII)
SLP(C) No. 9305/2012 (XII)
S.L.P.(C)...CC No. 5278/2012 (XII)
S.L.P.(C)...CC No. 5312/2012 (XII)
Diary No(s). 16319/2017 (XII)
Date : 12-07-2018 These matters 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)
Ms. Aparajita Singh, Adv. (A.C.)
Mr. A.D.N. Rao, Adv. (A.C.)
Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Adv. (A.C.)
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Mr. Manan Verma, Adv.
Ms. Palak Mahajan, Adv.
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Ms. Diksha Rai, AOR
Mr. Venkataramani, Sr. Adv.
Mr. Deepayan Mandal, Adv.
Mr. Rahul Shyam Bhandari, Adv.
Mr. Sudarsh Menon, AOR
Mr. K. V. Mohan, AOR
Mr. K.V. Balakrishnan, Adv.
Mr. Nikhil Nayyar, AOR
Mr. S. Ravi Shankar, AOR
Mr. Avishkar Singhvi, Adv.
Mr. Abhimanyu Bhandari, Adv.
Ms. Roohina Dua, Adv.
Mr. Cheitanya Madan, Adv.
Mr. Naveen Kumar, AOR
Mr. Sridhar Potaraju, AOR
Mr. Prabhat Kumar, Adv.
Ms. Ankita Sharma, Adv.
Mrs. Lalita Kaushik, AOR
Mr. Sanjay Upadhyay, Adv.
Ms. Sharmishtha Shukla, Adv.
Mr. Shakil Ahmed Syed, AOR
Mohd. Parvez Dabas, Adv.
Mr. Uzmi Jameel Husain, Adv.
Mr. R. Anand Padmanabhan, Adv.
Mr. Romil Pathak, Adv.
Mr. Shashi Bhushan Kumar, AOR
Mr. Kaustubh Shukla, AOR
Mr. Ankur Kashyap, Adv.
Mr. Konark Tyagi, Adv.
Mr. Deepayan Mandan, Adv.
Mr. Rahul Shyam Bhandari, Adv.
Mr. Abhay Singh, Adv.
Mr. V. Balachandran, AOR
Mr. Siddharth Naidu, Adv.
Mr. Rajat Sehgal, Adv.
Mr. Vikas Mehta, AOR
Mr. K.N. Balgopal, Sr. Adv.
Mr. L. C. Agrawala, AOR
Mr. A.P. Mukundan, Adv.
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Mr. Trideep Pais, Adv.
Mr. Pranav Jain, Adv.
Mr. N.K. Verma, Adv.
Ms. Rukhsana Choudhury, AOR
Mr. Senthil Jagadeesan, AOR
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhary, Adv.
Mr. P. K. Manohar, AOR
Mr. Manoj V. George, Adv.
Mr. Zulfiker Ali P. S, AOR
Ms. Shilpa Liza George, Adv.
Mr. Faisal M. Aboobaker, Adv.
Ms. Lakshmi Sree Puthenpurackal, Adv.
Md. Thoyyib Hudawi, Adv.
For Respondent(s)/
applicant(s) Mr. Atmaram N.S. Nadkarni, ASG
Mr. S. Wasim A. Qadri, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Saeed Qadri, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. B. Krishna Prasad, AOR
Assam Mr. Shuvodeep Roy, AOR
Mr. Sayooj Mohandas N., Adv.
Bihar Mr. Gopal Singh, AOR
Mr. Manish Kumar, Adv.
Kerala Mr. G. Prakash, Adv.
Ms. Priyanka Prakash, Adv.
Meghalaya Mr. Ranjan Mukherjee, AOR
Mr. Daniel Stone Lyngdoh, Adv.
Mr. K.V. Kharlyngdoh, Adv.
Nagaland Ms. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Tripura Mr. Shuvodeep Roy, AOR
Tamil Nadu Mr. Raju Ramachandran, Sr. Adv.
Mr. M. Yogesh Kanna, AOR
Ms. Sujatha Bagadhi, Adv.
West Bengal Mr. Suhaan Mukerji, Adv.
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Ms. Astha Sharma, Adv.
Mr. Harsh Hiroo Gursaan, Adv.
Mr. C. Paramasivam, Adv.
Mr. Vinodh Kanna B., AOR
Mr. A. Sriram, Adv.
Ms. Aparna Bhat, AOR
Ms. Joshita Pai, Adv.
Ms. Anitha Shenoy, AOR
Mr. Sridhar Potaraju, AOR
Caveator-in-person
Mr. K. V. Vijayakumar, AOR
Mr. Vinodh Kanna B., AOR
Mr. A. Sriram, Adv.
Mr. Manikandan, Adv.
Mr. Elephant G. Rajendran, Adv.
Mr. Manoj V. George, Adv.
Mr. Zulfiker Ali P. S, AOR
Ms. Shilpa Liza George, Adv.
Mr. Faisal M. Aboobaker, Adv.
Ms. Lakshmi Sree Puthenpurackal, Adv.
Md. Thoyyib Hudawi, Adv.
Mr. B. Balaji, AOR
Mr. Annam D. N. Rao, AOR
Mr. P. A. Noor Muhamed, AOR
Mr. Parijat Sinha, AOR
Mr. M. A. Krishna Moorthy, AOR
Mr. Anil Shrivastav, AOR
Mr. R. N. Keswani, AOR
UPON hearing the counsel the Court made the following
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O R D E R
In spite of the orders of this Court as well as the directions issued by the Government of India through the Ministry of Environment, Forest and Cliamte Change, there has been absolutely no response with regard to elephant corridors from the following States:
1. Uttarakhand (no appearance)
2. Odisha (no appearance)
3. Arunachal Pradesh
4. Karnataka (no appearance)
5. Andhra Pradesh (no appearance)
6. Uttar Pradesh (no appearance)
7. Jharkhand (no appearance)
8. Chhattisgarh (no appearance)
9. Maharashtra (no appearance)
10. Punjab (no appearance)
11. Haryana (no appearance)
12. Manipur (no appearance)
13. Rajasthan (no appearance)
14. Madhya Pradesh (no appearance) Apart from the fact that the response from the above States is not provided, even learned counsel for these States have not bothered to appear in the matter.
This shows the kind of interest and concern the States have for directions of this Court and the Government of India and for elephants and protection of the elephant corridors, some of which are critical 7 elephant corridors.
We propose to hear these matters on 8th August, 2018 till submissions are concluded.
State of Tamil Nadu We have been informed that there are large scale constructions going on in the elephant corridors in the State of Tamil Nadu.
We make it clear that no construction is permitted in the elephant corridors in Tamil Nadu. In fact, we direct the Collector of the Nilgiris to prepare a plan of action on how to identify the constructions that have been made, when they have been made and for what purpose the constructions are being utilized. The plan of action should be with respect to the elephant corridors as mentioned in the Report of the Elephant Task Force titled “Gajah” as well as the area described as “expanded corridors”.
The plan of action should be presented on the next date of hearing.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER