Supreme Court - Daily Orders
Mridul Dhar (Minor) vs Union Of India . on 26 February, 2016
Bench: Dipak Misra, V. Gopala Gowda, Kurian Joseph
WP(C) 306/2004
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO.306 OF 2004
Mridul Dhar (Minor) and Another Petitioner(s)
Versus
Union of India and Others Respondent(s)
W I T H
WRIT PETITION (CIVIL) NO.308 OF 2004
O R D E R
The present writ petitions preferred under Article 32 of the Constitution of India have been continuing in this Court for more than a decade, this Court had pronounced a lengthy order on 12th January, 2005, in Mridul Dhar (Minor) and Another vs. Union of India and Others reported in (2005) 2 SCC 65. Thereafter, number of interlocutory applications have been filed and are disposed of.
In our considered opinion, the main order and the Signature Not Verified Digitally signed by various orders passed by this Court from time to time have GULSHAN KUMAR ARORA Date: 2016.03.04 15:51:28 IST Reason: sub-served the purpose of the writ petitions preferred by the petitioners and, therefore, there is no justification or WP(C) 306/2004 2 warrant to keep them pending in this Court. The writ petitions are, accordingly, disposed of.
All the interlocutory applications filed in these two writ petitions stand disposed of.
....................J. [Dipak Misra] ....................J. [V. Gopala Gowda] ....................J. [Kurian Joseph] New Delhi February 26, 2016.
WP(C) 306/2004
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ITEM NO.303 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.306/2004 MRIDUL DHAR (MINOR) & ANR. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With appln. (s) for intervention and permission to file additional documents and office report) WITH W.P.(C) No.308/2004 (With appln.(s) for impleading party) Contempt Petition (C) No.688/2015 in W.P.(C) No.306/2004 (With appln.(s) for application for permission to file contempt petition and office report) Date: 26/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE KURIAN JOSEPH For Petitioner(s) Mr. Prashant Kumar, AOR WP 308/2004 Mr. S. Wasim A. Qadri, Adv.
Mr. Jubair Ahmad Khan, Adv. Mr. Zaid Abid, Adv.
Mr. Tamim Qadri, Adv. Mr. Saurabh Chopra, Adv. Mr. Lakshmi Raman Singh, AOR CP(C) 688/15 Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Amit Shukla, Adv. Mr. Alok Shukla, AOR For Respondent(s) Mr. Maninder Singh, ASG Mr. Ajay Sharma, Adv. Ms. Rekha Pandey, Adv. WP(C) 306/2004 4 Ms. Sunita Sharma, Adv. Mr. D.S. Mahra, Adv.
Mr. Ramesh Babu M. R., AOR Mr. Tara Chandra Sharma, AOR Ms. Neelam Sharma, Adv. Mr. Rajeev Sharma, Adv. Mr. Aruneshwar Gupta, AOR Mr. Arun K. Sinha, AOR Mr. Ashok Mathur, AOR Mr. E. M. S. Anam, AOR Mr. Gopal Singh, AOR Mr. Rituraj Biswas, Adv. Ms. Varsha Poddar, Adv. Ms. Hemantika Wahi, AOR Ms. Jesal Wahi, Adv.
Ms. Vinakshi Kadam, Adv. Ms. Puja Singh, Adv.
Ms. Kamini Jaiswal, AOR Mr. Naresh K. Sharma, AOR Mr. Pradeep Misra, AOR Ms. Pratibha Jain, AOR Mr. R. Sathish, AOR Mr. K. R. Sasiprabhu, AOR Mr. D. S. Mahra, AOR Mr. Irshad Ahmad, AOR Mrs. B. Sunita Rao, AOR Mr. Ranjan Mukherjee, AOR Mr. V. G. Pragasam, AOR Mr. Prabu Ramasubramanian, Adv. Mr. Khwairakpam Nobin Singh, AOR WP(C) 306/2004 5 Mr. Radha Shyam Jena, AOR Mr. Gopal Prasad, AOR Mr. Sibo Sankar Mishra, AOR Mr. Uma Kant Mishra, Adv. Mr. Rajiv Sinha, Adv. Mr. Mukesh Kumar, Adv. Mr. Ashutosh Kumar Sharma, Adv. Ms. Rachana Srivastava, AOR M/s Corporate Law Group Ms. Kaveeta Wadia, AOR Mr. Rajesh Srivastava, AOR Mr. Ravi Prakash Mehrotra, AOR Mr. Amit Kumar, AOR Mr. T.L.V. Ramachari, Adv. Mr. K.V.L. Raghavn, Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. P. V. Yogeswaran, AOR Mr. Ravindra Keshavrao Adsure, AOR Mr. T.N. Singh, Adv.
Ms. Archana Singh, Adv. Mr. Abhisth Kumar, AOR Mr. T. Harish Kumar, AOR Mr. T. V. George, AOR Mr. Anuvrat Sharma, AOR Ms. Ranjana Vohra, Adv. Mr. S. K. Sabharwal, AOR Mr. Ugra Shankar Prasad, AOR Mr. Sapam Biswajit Meitei, Adv. Mr. S. Vijayanand Sharma, Adv. Mr. Z.H. Issar Haiding, Adv. Mr. Ashok Kumar Singh, AOR WP(C) 306/2004 6 Ms. Linthoingambi Thongam, Adv. Mr. Vishwajit Singh, AOR Applicant-in-person Ms. Malini Poduval, AOR Mr. B. Balaji, Adv.
Mr. Muthuvel Palani, Adv. Mr. Saurabh Ajay Gupta, AAG Mr. Kuldip Singh, Adv. Mr. Suryanarayana Singh, Sr. AAG Ms. Pragati Neekhra, Adv. Mr. Gaurav Sharma, Adv. Mr. Prateek Bhatia, Adv. Mr. Dhawal Mohan, Adv. UPON hearing the counsel the Court made the following O R D E R The writ petitions are disposed of in terms of the signed order.
All the interlocutory applications filed in these two writ petitions stand disposed of. Contempt Petition (C) No.688/2015 in W.P.(C) No.306/2004 Permission to file the contempt petition is granted. By this petition for contempt, the petitioners have prayed for the following reliefs:-
“(i) initiate the contempt proceedings against the respondents/Contemnors for wilful disobedience of the order and judgment dated 12.01.2005 passed by this Hon'ble Court in Writ Petition (Civil) Nos.306 of 2004 and punish them WP(C) 306/2004 7 in accordance with the law: and/or
(ii) pass orders directing contemnors to issue appropriate order/direction to the private medical colleges to surrender 721 seats in compliance of Mridul Dhar (supra) judgment and conduct counseling for admission against the surrendered 721 seats.
(iii) pass orders directing contemnors to not to initiate admission process or to execute the admission through DMAT and conduct counselling for admission against the surrendered 721 seats.
(iv) pass such other or further orders as may deem fit and proper in the interest of justice.” We have heard Mr. Sanjay R. Hegde, learned senior counsel for the petitioners.
Issue notice to the respondents, fixing a returnable date within four weeks.
The personal presence of the respondents is dispensed with for the present.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)