Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 22 April, 2019
Bench: Arun Mishra, Deepak Gupta
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ITEM NO.302 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)
(“ONLY”[ 1 ] INTERLOCUTORY APPLICATION NO. 14948 AND
14952/2019[APPLICATIONS FOR PERMISSION ANDEXEMPTION FROM FILING
OFFICIAL TRANSLATION]IN RE : PERUMALAI RESERVE FOREST DINDIGUL,
TAMIL NADUAND
[ 2 ] INTERLOCUTORY APPLICATION NO. 173405/2018[APPLICATION FOR
MODIFICATION OF COURT’S ORDER DATED 07.05.2002 IN I. A. NO. 502]In
Re: REHABILITATION OF FARMERS FROM ANDAMAN AND NICOBAR ISLANDAND
[ 3 ] INTERLOCUTORY APPLICATION NOS. 34945 AND
36821/2019[APPLICATIONS FOR IMPLEADMENT ANDEXEMPTION FROM FILING
OFFICIAL TRANSLATION]IN RE : PADMANABHA ANANTRAO PANDITRAO
Date : 22-04-2019 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE DEEPAK GUPTA
By Courts Motion
Mr. Harish N. Salve, Sr. Adv. [A.C.],
Mr. A.D.N. Rao, Advocate [A.C.]
Mr. Sudipto Sircar, Adv.
Mr. Siddhartha Chowdhury, Advocate [A.C.]
Ms. Aparajita Singh, Advocate [A.C.]
Counsel for the parties:-
Mr. Sanjay Jain, ASG
Mr. D.L. Chidananda, Adv.
Ms. Suhasini Sen, Adv.
Signature Not Verified
Ms. Archana Pathak Dave, Adv.
Digitally signed by R
NATARAJAN
Date: 2019.04.23
Ms. Shradha Deshmukh, Adv.
17:24:35 IST
Reason: Mr. G.S. Makker, Adv.
Dr. Manish Singhvi, Sr. Adv.
Mr. Satyendra Kumar, Adv.
Mr. Shailja Nanda Mishra, Adv.
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Ms. Ruchi Kohli, Adv.
Mr. Milind Kumar, AOR
Mr. Balaji Srinivasan, AAG
Mr. B. Vinodh Kanna, Adv.
Mr. M. Yogesh Kanna, Adv.
Mr. S. Raja Rajeshwaran, Adv.
Mr. S. Parthasarathi, Adv.
Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, Adv.
Ms. Rangoli Seth, Adv.
Dr. Monika Gusain, AOR
Manpreet Kaur Bhalla, Adv.
Mr. Rajat Kapoor, Adv.
Mr. Arvind S. Avhad, Adv.
Mr. Bhavanishankar V. Gadnis, Adv.
Mr. G.S. Makker, Adv.
M/S. Lawyer S Knit & Co
M/S. Mitter & Mitter Co.
Mr. T. Harish Kumar, AOR
Mr. Syed Mehdi Imam, AOR
M/S. Plr Chambers And Co., AOR
Mr. Chanchal Kumar Ganguli, AOR
Mr. Shuvodeep Roy, AOR
Mr. Raj Kishor Choudhary, AOR
Mr. M. Yogesh Kanna, AOR
Mrs. Anil Katiyar, AOR
Ms. Hemantika Wahi, AOR
Mrs. Rekha Pandey, AOR
Mr. B V Deepak, AOR
Ms. K. V. Bharathi Upadhyaya, AOR
Ms. Charu Mathur, AOR
Mrs. Manik Karanjawala, AOR
Mrs. B. Sunita Rao, AOR
Ms. Rachana Srivastava, AOR
Mr. Alok Shukla, AOR
M/S. Fox Mandal & Co., AOR
Mr. V. G. Pragasam, AOR
Ms. Anitha Shenoy, AOR
Ms. Sharmila Upadhyay, AOR
Ms. Pratibha Jain, AOR
Mr. Rakesh K. Sharma, AOR
Mr. T. Mahipal, AOR
Mr. Ashok Mathur, AOR
Mr. R. D. Upadhyay, AOR
Mr. K. V. Vijayakumar, AOR
Mr. Shibashish Misra, AOR
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Mrs. Bina Gupta, AOR
Mr. Pradeep Kumar Bakshi, AOR
Mr. Mohd. Irshad Hanif, AOR
Mr. D. N. Goburdhan, AOR
Mr. Gopal Singh, AOR
Mr. T. N. Singh, AOR
Mr. Rajiv Mehta, AOR
Mr. A. Venayagam Balan, AOR
Mr. M. C. Dhingra, AOR
Mr. D. M. Nargolkar, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Rajeev Singh, AOR
Mr. Tejaswi Kumar Pradhan, AOR
Mr. M. A. Krishna Moorthy, AOR
Ms. S. Janani, AOR
Mr. Rajat Joseph, AOR
Mr. P. N. Gupta, AOR
Mr. Umesh Bhagwat, AOR
M/S. Parekh & Co., AOR
Mrs. Rani Chhabra, AOR
Mr. K. L. Janjani, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Avijit Bhattacharjee, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. Punit Dutt Tyagi, AOR
Mr. T. V. George, AOR
Mr. C. L. Sahu, AOR
Mr. Ejaz Maqbool, AOR
Mr. Sudarsh Menon, AOR
Mr. Prashant Kumar, AOR
Mrs. Kanchan Kaur Dhodi, AOR
Mr. K. J. John, AOR
M/S. Arputham Aruna And Co, AOR
Mr. Gopal Prasad, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. G. N. Reddy, AOR
Mrs. M. Qamaruddin, AOR
Mr. Shakil Ahmed Syed, AOR
M/S. K J John And Co, AOR
Ms. Divya Roy, AOR
Mr. Naresh K. Sharma, AOR
Mr. Jitendra Mohan Sharma, AOR
Mr. A. N. Arora, AOR
Mr. Rathin Das, AOR
Mr. Krishnanand Pandeya, AOR
Ms. Sumita Hazarika, AOR
Mr. Anis Ahmed Khan, AOR
Mr. Rajesh, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. Bharat Sangal, AOR
Mr. Surya Kant, AOR
Mrs. Nandini Gore, AOR
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Ms. Jyoti Mendiratta, AOR
Mr. E. C. Agrawala, AOR
Mr. H. S. Parihar, AOR
Mr. V. Balachandran, AOR
Mr. Tarun Johri, AOR
Ms. A. Sumathi, AOR
Ms. Malini Poduval, AOR
Mr. Irshad Ahmad, AOR
Mr. Ratan Kumar Choudhuri, AOR
Mr. Neeraj Shekhar, AOR
Mr. Anoop Kr. Srivastav, AOR
Mr. M. P. Shorawala, AOR
Ms. Abha R. Sharma, AOR
M/S. Corporate Law Group, AOR
Mr. Vikrant Singh Bais, AOR
Mr. P. Parmeswaran, AOR
Mr. E. C. Vidya Sagar, AOR
Mr. Anip Sachthey, AOR
Mr. Raj Kumar Mehta, AOR
Mr. S.. Udaya Kumar Sagar, AOR
Mr. Kuldip Singh, AOR
Ms. Baby Krishnan, AOR
Mr. S. C. Birla, AOR
Mr. Radha Shyam Jena, AOR
Mr. Jai Prakash Pandey, AOR
Ms. C. K. Sucharita, AOR
Mr. G. Prakash, AOR
Mr. Jishnu M.L., Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
Mr. Sudhir Kulshreshtha, AOR
Ms. Asha Gopalan Nair, AOR
Mr. Abhishek Chaudhary, AOR
Mr. Lakshmi Raman Singh, AOR
Mr. Shiva Pujan Singh, AOR
Ms. Sujata Kurdukar, AOR
Mr. Amit Anand Tiwari, AOR
M/S. M. V. Kini & Associates, AOR
Ms. Madhu Moolchandani, AOR
Mr. Ranjan Mukherjee, AOR
Mr. K.V. Kharlyngdoh, Adv.
Mr. Deniel Stone Lyngdoh, Adv.
Mr. Upendra Mishra, Adv.
Ms. Bina Madhavan, AOR
Mr. P. R. Ramasesh, AOR
Mr. Balraj Dewan, AOR
Mr. Ravi Prakash Mehrotra, AOR
Mr. A. T. M. Sampath, AOR
Mr. Ram Swarup Sharma, AOR
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Mr. B. S. Banthia, AOR
Mr. Aniruddha P. Mayee, AOR
Mr. Ajit Pudussery, AOR
Mrs. Anjani Aiyagari, AOR
Mr. Rauf Rahim, AOR
Ms. Binu Tamta, AOR
Mr. E. M. S. Anam, AOR
Mr. S. R. Setia, AOR
Mr. Himanshu Shekhar, AOR
Mr. Rajesh Singh, AOR
Mr. Gaichangpou Gangmei, AOR
Mr. Navin Chawla, AOR
UPON hearing the counsel the Court made the following
O R D E R
[1] INTERLOCUTORY APPLICATION NO. 14948 AND 14952/2019 [APPLICATIONS FOR PERMISSION AND EXEMPTION FROM FILING OFFICIAL TRANSLATION] IN RE : PERUMALAI RESERVE FOREST DINDIGUL, TAMIL NADU IA NO.14952/2019 Allowed.
IA NO.14948/2019The application has been filed seeking permission for removal of 202 nos. of trees in the Perumalai Reserve Forest at Lingavadai Village in Natham Taluk, Dindigul District from L. Malaiyur Forest Road upto Rajakadu Km 0/0 – 2/800 for laying road. As per CEC report No.13/2019, permission can be granted subject to the following conditions:
(i) For diversion and use of forest land approval of the competent authority shall be obtained under the Forest (Conservation) Act, 1980 and the conditions on which such approval is granted shall be fully complied with including payment of Net Present Value (NPV) and compensatory afforestation will be undertaken in the non-
forest area identified for the purpose;
(ii) the Right of Way of 6 feet wide provided in the Reserved Forest Notification may be modified so as to replace it with the new black topped road proposed to be 6 constructed and a corresponding notification issued under the Tamil Nadu Forest Act;
(iii) 1.68 Ha. Of non-forest land for taking up compensatory afforestation be made available by the user agency adjacent to be boundaries of any of the existing forest land in any part of the State; and
(iv) Additional PCCF, Regional Office of MoEF&CC at Chennai in co-ordination with the Forest Department of State of Tamil Nadu will monitor the implementation of the compensatory planting of trees.
Let six monthly report be submitted to the CEC with respect to plantation and its rate of survival and growth of newly planted trees. The first report be submitted within six months. Thereafter, in every six months, it has to be submitted to the CEC for a period of five years.
Subject to the above, permission is granted. The application is disposed of.
[2] INTERLOCUTORY APPLICATION NO. 173405/2018 [APPLICATION FOR MODIFICATION OF COURT’S ORDER DATED 07.05.2002 IN I. A. NO. 502] In Re: REHABILITATION OF FARMERS FROM ANDAMAN AND NICOBAR ISLANDS This application has been filed for modification of order of this Court dated 07.05.2002 in IA No.502 of 1999 and to allow operation of affected saw mills whose licence were cancelled pursuant to the said order as also to permit the saw mills to operate by importing timber logs from neighbouring foreign countries and by using agriculture and horticulture crops. We are not inclined to modify our order dated 07.05.2002. The application is dismissed.
[3]INTERLOCUTORY APPLICATION NOS. 34945 AND 36821/2019 [APPLICATIONS FOR IMPLEADMENT ANDEXEMPTION FROM FILING OFFICIAL TRANSLATION] IN RE : PADMANABHA ANANTRAO PANDITRAO 7 Issue notice to M/s Panditrao Mines & Minerals Pvt. Ltd. List in the second week of July, 2019.
In the meantime the State is directed to ensure that no mining activity takes place in the area in question.
(ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER