Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 7 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
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INTERLOCUTORY APPLICATION NO. 3840 in
Writ Petition(s)(Civil) No(s).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
IN RE : SILVICULTURE FELLING OF TREES IN THE STATE OF HIMACHAL
PRADESH
[APPLICATION FOR PERMISSION FOR CARRYING OUT SILVICULTURAL FELLING
OF TREES]
Date : 07-02-2018 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
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)
For Respondent(s) Mr. S. Wasim A. Qadri, Adv.
UOI Mr. Ravindara Bana, Adv.
Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
State Mr. J.S. Attri, Sr. Adv.
Mr. Varinder Kumar Sharma, Adv.
Mr. Chandra Nand Jha, Adv.
Ms. Pragati Neekhra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by SANJAY KUMAR Arguments heard.
Date: 2018.02.0717:26:20 IST Reason: Order reserved.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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INTERLOCUTORY APPLICATION NOS. 1424-1425 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) In Re : Non-Forest Activities in the State of Chhattisgarh WITH I.A. No.2749 and 2118, 2442 (Applications for Directions, Exemption from filing O.T. and Stay) Date : 07-02-2018 These applications were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. A.D.N. Rao, Adv. (A.C.) Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv. Mr. Siddhartha Chowdhury, Adv. (A.C.) For Petitioner(s) For Respondent(s) UOI Mr. S. Wasim A. Qadri, Adv.
Mr. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv. Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. Prashant Bhushan, Adv. Mr. L.R. Singh, AOR Ms. Neha Rathi, Adv.
Mr. C.A. Sundaram, Sr. Adv. Mr. Prashanto Chandra Sen, Sr. Adv. Mr. Shivanshu Singh, Adv. 3 Ms. Binu Tamta, AOR Mr. E.C. Agrawala, AOR Mr. Apoorv Kurup, AOR Mr. A.C. Boxipatro, Adv. UPON hearing the counsel the Court made the following O R D E R These applications pertain to alleged non-forestry activities and encroachment by BALCO. List the applications on 21st March, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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INTERLOCUTORY APPLICATION NO. 2587 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) In Re : Non-Forest Activities in the State of Chhattisgarh (Application for Stay of the order for recovery passed by the Respondent No.3 on 23.09.2008) Date : 07-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA 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) For Respondent(s) UOI Mr. S. Wasim A. Qadri, Adv.
Mr. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv. Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. Prashant Bhushan, Adv. Mr. L.R. Singh, AOR Ms. Neha Rathi, Adv.
Mr. C.A. Sundaram, Sr. Adv. Mr. Prashanto Chandra Sen, Sr. Adv. Mr. Shivanshu Singh, Adv. Ms. Binu Tamta, AOR 5 Mr. E.C. Agrawala, AOR Mr. Apoorv Kurup, AOR Mr. A.C. Boxipatro, Adv.
UPON hearing the counsel the Court made the following O R D E R List the application on 20th March, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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INTERLOCUTORY APPLICATION NOS. 2211 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 : BALCO WITH I.A. NOS. 2649, 2811-2812 (Applications for Clarification of Court’s Order dated 29.02.2008, Exemption from filing O.T. and Permission to file Additional Documents) Date : 07-02-2018 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. A.D.N. Rao, Adv. (A.C.) Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Adv. (A.C.) For Petitioner(s) For Respondent(s) UOI Mr. S. Wasim A. Qadri, Adv.
Mr. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv. Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. L.R. Singh, AOR Ms. Binu Tamta, AOR Mr. E.C. Agrawala, AOR 7 Mr. Apoorv Kurup, AOR Mr. A.C. Boxipatro, Adv.
UPON hearing the counsel the Court made the following O R D E R Exemption from filing O.T. and Permission to file Additional Documents granted.
I.A. No.2211 This is an application (filed by BALCO) seeking clarification of an order dated 29.02.2008 passed by this Court.
List the application along with I.A. No.1424-1425 in Writ Petition(s)(Civil) No(s).202/1995.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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INTERLOCUTORY APPLICATION NOS. 3427-3428 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) In Re : BALCO (Applications for Directions and Exemption from filing O.T.) Date : 07-02-2018 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. A.D.N. Rao, Adv. (A.C.) Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Mr. Siddhartha Chowdhury, Adv. (A.C.) For Petitioner(s) For Respondent(s) UOI Mr. S. Wasim A. Qadri, Adv.
Mr. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv. Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. Prashant Bhushan, Adv. Mr. L.R. Singh, AOR Ms. Neha Rathi, Adv.
Ms. Binu Tamta, AOR Mr. E.C. Agrawala, AOR 9 Mr. Apoorv Kurup, AOR Mr. A.C. Boxipatro, Adv.
UPON hearing the counsel the Court made the following O R D E R Exemption from filing O.T. granted.
This is an application (filed by BALCO) to the effect that ex post facto forest clearance may be granted under the Forest Conservation Act, 1980 with respect to the forest land in possession of BALCO and also to permit BALCO to make payment of NPV without prejudice to its rights and contentions.
List the application along with I.A. No.I.A. No.1424- 1425 in Writ Petition(s)(Civil) No(s).202/1995.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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ITEM NO.10.2 COURT NO.4 SECTION PIL-W
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CONTEMPT PETITION (C) No. 388/2009 in INTERLOCUTORY APPLICATION Nos. 1424-1425 in Writ Petition(s)(Civil) No(s).202/1995 BHUPESH BAGHEL Petitioner(s) VERSUS MR. ANIL AGARWAL Respondent(s) Date : 07-02-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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. Prashant Bhushan, Adv.
Mr. L.R. Singh, AOR Ms. Neha Rathi, Adv.
For Respondent(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. Prashanto Chandra Sen, Sr. Adv. Mr. Shivanshu Singh, Adv. Ms. Binu Tamta, AOR Mr. Haris Beeran, AOR UOI Mr. S. Wasim A. Qadri, Adv.
Mr. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv. Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
UPON hearing the counsel the Court made the following O R D E R List the petition along with I.A. No.1424-1425 in Writ Petition(s)(Civil) No(s).202/1995.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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INTERLOCUTORY APPLICATION NO. 2020 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) In Re: Dev Chand and Ors., Rajasthan (Application for Further Directions) Date : 07-02-2018 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA 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) For Respondent(s) UOI Mr. S. Wasim A. Qadri, Adv.
Mr. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv. Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Ms. Sumita Hazarika, AOR (NP) Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv. Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv. Ms. Ruchi Kohli, AOR 12 UPON hearing the counsel the Court made the following O R D E R No one is present on behalf of the applicant.
Application is dismissed for non-prosecution.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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ITEM NO.10.1 COURT NO.4 SECTION PIL-W
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Writ Petition(s)(Civil) No(s).469/2005
SARTHAK THROUGH ITS GENERAL SECRETARY Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
Date : 07-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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. Puneet Jain, Adv.
Mr. Abhinav Gupta, Adv. Ms. Priyal Jain, Adv.
Ms. Pratibha Jain, AOR For Respondent(s) UOI Mr. S. Wasim A. Qadri, Adv.
Mr. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv. Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
Mr. C.A. Sundaram, Sr. Adv. Mr. Prashanto Chandra Sen, Sr. Adv. Mr. Shivanshu Singh, Adv. Ms. Binu Tamta, AOR Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Rajesh Shrivastava, Adv.
Mr. Sunil Kumar Jain, AOR Mrs. Yogmaya Agnihotri, Adv. Mr. Rohit K. Singh, Adv.14
Mr. Rajesh Srivastava, Adv.
Mr. Radha Shyam Jena, Adv.
Mr. Shankar Divate, Adv.
Mr. Satish Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R List the petition along with I.A. No.1424-1425 in Writ Petition(s)(Civil) No(s).202/1995.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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ITEM NO.10.3 COURT NO.4 SECTION PIL-W
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SLP(C) No.37511/2013
BHUPESH BEGHEL Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH Respondent(s)
Date : 07-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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. Prashant Bhushan, Adv.
Mr. L.R. Singh, AOR Ms. Neha Rathi, Adv.
For Respondent(s) UOI Mr. S. Wasim A. Qadri, Adv.
Mr. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Mr. D.L. Chidanand, Adv. Mr. Zaid Ali, Adv.
Mr. Ritesh Kumar, Adv.
Mr. G.S. Makker, Adv.
Mr. C.A. Sundaram, Sr. Adv. Mr. Prashanto Chandra Sen, Sr. Adv. Mr. Shivanshu Singh, Adv. Ms. Binu Tamta, AOR Mr. A.P. Mayee, Adv.
Mr. Avnish M. Oza, Adv.
Mr. Chirag Jain, Adv.
UPON hearing the counsel the Court made the following O R D E R List the petition along with I.A. No.1424-1425 in Writ Petition(s)(Civil) No(s).202/1995.16
Pleadings be completed before the next date of hearing.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER