Supreme Court - Daily Orders
Vidya Athreya vs Union Of India . on 19 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C)No.275/15 1
ITEM NO.5 COURT NO.1 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).275/2015
VIDYA ATHREYA & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 19-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Vinayak Bhandari, Adv.
Mr. P. K. Manohar, AOR
For Respondent(s) Mr.K.K.Venugopal, AG
Ms.Pinky Anand, ASG
Mr.A.C.Pradhan, Sr.Adv.
Mr.P.K.Mullick, Adv.
Mr.Hemant Arya, Adv.
Mr.W.A.Qadri, Adv.
Mr.Raj Bahadur, Adv.
Mr.Amit Sharma, Adv.
Mr.Rohit Bhatt, Adv.
Mr.Zaid Ali, Adv.
Dr.(Mrs.)Swati Garg, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Joseph Aristotle S., AOR
Ms. Diksha Rai, AOR
Mr.Pawan Upadhyay, Adv.
Mr.Sarvjit Pratap Singh, Adv.
Ms. Sharmila Upadhyay, AOR
Mr.Deepak Goel, Adv.
Mr.Ajay Choudhary, Adv.
Ms.Charu Singhal, Adv.
Mrs. Rachna Gupta, AOR
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2018.01.20
12:41:44 TLT
Ms.Prachi Mishra, Adv.
Mr.Arjun Garg, Adv.
Reason:
Ms.Pragya Garg, Adv.
Mr.G.Prakash, Adv.
WP(C)No.275/15 2
Mr.Jishnu M.L., Adv.
Mrs.Priyanka Prakash, Adv.
Mrs.Beena Prakash, Adv.
Mr.Vijay Shankar V.L., Adv.
Mrs.Hemantika Wahi, Adv.
Ms.Puja Singh, Adv.
Ms.Mamta Singh, Adv.
Ms.Shodhika Sharma, Adv.
Ms.Narmada, Adv.
Mr.Chanchal Kr.Ganguli, Adv.
Mr.Mahaling Pandarge, Adv.
Mr.Nishant R.Katneshwarkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
An affidavit has been filed by the Joint Director (Wildlife), Ministry of Environment & Forest & Climate Change, Government of India. Paragraph 6 of the said affidavit reads as follows:
“6. It is submitted that the Standing Committee of the Wildlife Board is meeting on 25th January 2018 and all the five suggestions of the Petitioner can be placed before the Standing Committee. This Hon'ble Court may suggest that on 25th January 2018, the Standing Committee of Wildlife may consider all these five aspects and, if practical, may take a decision on the same so that follow-up action could be taken by all the State Governments. It is submitted that such follow-up action, considering the magnitude of the entire exercise, would take at least four months after which a report could be placed before this Hon'ble Court setting out the action taken in regard to each one of the decisions which the Standing Committee of the Wildlife Board would take at its meeting on 25th January 2018 or on any subsequent date.” In view of the aforesaid, let the matter be listed in the first week of April, 2018.
(Chetan Kumar ) (H.S.Parasher)
Court Master Assistant Registrar
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