In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 11 April, 2018

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Supreme Court - Daily Orders

In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 11 April, 2018

Bench: Madan B. Lokur, Deepak Gupta

     ITEM NO.8                   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 & ORS.                                        Respondent(s)

     [ 1 ]
     [ i ] INTERLOCUTORY APPLICATION NO. 2702
     (Applications for Permission)

     In re    : Permission to carry out work related to basic amenities
     in the Janmam Lands in the State of Tamil Nadu

     Date : 11-04-2018       These applications were called on for hearing
                             today.

     CORAM :                 HON'BLE MR. JUSTICE MADAN B. LOKUR
                             HON'BLE MR. JUSTICE DEEPAK GUPTA

     For Petitioner(s)       Mr. Harish N. Salve, Sr. Adv. [A.C.][NP]

                             Mr. A.D.N. Rao, Advocate [A.C.]
                             Mr. Sudipto Sircar, Adv.
                             Ms. Tulika Chikker, Adv.

                             Mr. Siddhartha Chowdhury, Advocate [A.C.]

                             Ms. Aparajita Singh, Advocate [A.C.]

     For Respondent(S)       Mr. Haris Beeran, Adv.

     For S.No. [1] [i To Iv]
                         Mr.     A.N.S. Nadkarni, ASG
                         Mr.     S. Wasim A. Qadri, Adv.
                         Mr.     D.L. Chidanand, Adv.
                         Mr.     Ritesh Kumar, Adv.
                         Mr.     Zaid Ali, Adv.
                         Mr.     Arun Kumar Yadav, Adv.
                         Mr.     Amrish Kumar Sharma, Adv.
                         Mr.     A.K. Sharma, Adv.
                         Mr.     G.S. Makker, Adv.
Signature Not Verified
                         Mr.     Ravindra Bana, Adv.
                         Ms.     Gargi Khanna, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.04.16
17:28:36 IST
Reason:


                             Mr. K. Rama Moorthy, Sr. Adv.


                                            1
Mr. Subramonium Prasad, SR. Adv.
Mr. M. Yogesh Kanna, Adv.
Ms. Maha Lakshmi, Adv.
Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr.   V. Prabhakar, Adv.
Ms.   Jyoti Parasher, Adv.
Mr.   N.J. Ramchandar, Adv.
Mr.   R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv.
Mr. Abhinav Goyal, Adv.
Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr.   C.A. Sundaram, Sr. Adv.
Mr.   Pratap Venugopal, Adv.
Ms.   Surekha Raman, Adv
Mr.   Prahlad Bhatt, Adv.
Mr.   Anuj Sarma, Adv.
Ms.   Niharika, Adv.
Ms.   Kanika Kalaiyarasan, Adv.
For   M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Nakul Gandhi, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. Anupam Prakash, Adv.
For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.
Ms. Divya Swami, Adv.
Mrs. Prabha Swami, Adv.

Mr.   M.A. Chinnasamy, Adv.
Mr.   C. Rubavathi, Adv.
Mr.   V. Senthil Kumar, Adv.
Mr.   P. Raja Ram, Adv.
Mr.   S. Peer Mohammad, Adv.



               2
                    Mr. S. Srinivasan, Adv.

                    Mr. E.M.S. Anam, Adv.

                    Mr. C.N. Sreekumar, Adv.

                    Mr. Naveen R. Nath, Adv.

                    Mr. Joseph Pookkatt, Adv.
                    Mr. Prashant Kumar, Adv.
                    Mr. Dhawesh Pahuja, Adv.

                    Mr.   G. Sivabalamurugan, Adv.
                    Ms.   Vandana, Adv.
                    Mr.   Vasantha Kumar, Adv.
                    Mr.   L.K. Pandey, Adv.

                    Mrs. Revathy Raghavan, Adv.

                    Mr. L.C. Agrawala, Adv.

                    Mr. Shiv Prakash Pandey, Adv.

                    Mr.   V. Giri, Sr. Adv.
                    Mr.   Romy Chacko, Adv.
                    Mr.   Andrews C.M., Adv.
                    Mr.   Varun Mudgal, Adv.
                    Ms.   Sujata Kurdukar, Adv.
                    Mr.   Chandan Kumar M., Adv.

                    Mr. P.K. Manohar, Adv.

         UPON hearing the counsel the Court made the following

                               O R D E R

The parties should produce a chart with respect to 11 major Janmam Estates in the Gudalur region Tamil Nadu as per the proforma handed over in Court today.

List the matter (Janmam Estates in Tamil Nadu) on 18.04.2018.





(MEENAKSHI KOHLI)                                    (SAROJ KUMARI GAUR)
     COURT MASTER                                         COURT MASTER




                                   3
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

[ i ] INTERLOCUTORY APPLICATION NO. 2702 (Applications for Permission) In re : Permission to carry out work related to basic amenities in the Janmam Lands in the State of Tamil Nadu Date : 11-04-2018 These applications were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv.

Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R Report dated 2nd July, 2014 of the CEC filed by the State of Tamil Nadu seeking permission to carry out basic amenities related works in Town Panchayat O'Valley and the Tribal Hamlets in six villages in Taluks Gudalur and Pandalur in District Nilgris, Tamil Nadu.

The Report dated 2nd July, 2014 of the CEC has been accepted by the Chief Secretary, Tamil Nadu. No further orders are required to be passed on this Report.

The Report stands disposed of.



(MEENAKSHI KOHLI)                                    (SAROJ KUMARI GAUR)
     COURT MASTER                                         COURT MASTER


                                   6
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv.

Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R Affidavit filed on behalf of the State of Tamil Nadu on 11.04.2017 The contents of this affidavit have been considered by the CEC in its Report dated 27.07.2017 which has been accepted by the Chief Secretary, Tamil Nadu. No orders are required to be passed in this affidavit.

The affidavit stands disposed of.



(MEENAKSHI KOHLI)                                    (SAROJ KUMARI GAUR)
     COURT MASTER                                         COURT MASTER



                                   9
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv.

Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R Affidavit filed on behalf of the Chief Secretary to Govt. of Tamil Nadu on 09.10.2017 The contents of the affidavit dated 09.10.2017 have been considered by the CEC in its report. No further orders are required to be passed in this affidavit.

The affidavit stands disposed of.




(MEENAKSHI KOHLI)                                            (SAROJ KUMARI GAUR)
     COURT MASTER                                                 COURT MASTER


                                          12
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv.

Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R Affidavit filed on behalf of the Chief Secretary to Government of Tamil Nadu on 24.10.2017 and 17.11.2017 List the matter on 18.04.2018 along with the chart.





(MEENAKSHI KOHLI)                                    (SAROJ KUMARI GAUR)
     COURT MASTER                                         COURT MASTER




                                   15
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv.

Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R I.A. No. 2702/2008 In view of the orders passed by this Court from time to time, nothing further survives in this application.

The application stands disposed of.





(MEENAKSHI KOHLI)                                     (SAROJ KUMARI GAUR)
     COURT MASTER                                          COURT MASTER



                                    18
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv.

Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R Counter Affidavit filed by the Collector of the Nilgiris, Udhagamandalam No orders are required to be passed in these affidavits.

The affidavits stand disposed of.





(MEENAKSHI KOHLI)                                    (SAROJ KUMARI GAUR)
     COURT MASTER                                         COURT MASTER




                                   21
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

[ ii ] INTERLOCUTORY APPLICATION NO. 19859/2018 [Applications For Impleadment] Applicant: Nilambur Kovilakam Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv.

Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R I.A. NO. 19859/2018 (Application for impleadment - Nilambur Kovilakam) We propose to hear the application at the time of disposal of the case. No orders are required to be passed either on the application or on the affidavit. List along with the Janmam Estates Matter.



(MEENAKSHI KOHLI)                                         (SAROJ KUMARI GAUR)
     COURT MASTER                                              COURT MASTER



                                       24
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

[ iii ] CONTEMPT PETITION (CIVIL) NO.193/2001WITHINTERLOCUTORY APPLICATION No. 4(Application for Directions) Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv. Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv.

Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R List the matter in September, 2018 after disposal of the proceedings with regard to 11 major States in Gudalur region in the Nilgiris and 82 minor States in the same district.





(MEENAKSHI KOHLI)                                        (SAROJ KUMARI GAUR)
     COURT MASTER                                             COURT MASTER




                                       27
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

[ iii ] CONTEMPT PETITION (CIVIL) NO.193/2001WITHINTERLOCUTORY APPLICATION No. 4(Application for Directions) Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv. Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv.

Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R Affidavit dated 09.04.2018 filed on behalf of the Chief Secretary to Government of Tamil Nadu An affidavit has been filed by the Chief Secretary to Govt. of Tamil Nadu to the effect that the Monitoring Committee has been set up to monitor the implementation of the orders passed by this Court. This fact is taken on record. It is also stated in the affidavit that a counsel has been engaged for the purposes of contesting the cases pertaining to the 11 major leases. This fact 30 is also taken on record.





(MEENAKSHI KOHLI)               (SAROJ KUMARI GAUR)
     COURT MASTER                    COURT MASTER




                           31
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

[ iii ] CONTEMPT PETITION (CIVIL) NO.193/2001WITHINTERLOCUTORY APPLICATION No. 4(Application for Directions) Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv. Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv.

Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R Objection on behalf of Parry Agro Industries Ltd.

The objection on behalf of Parry Agro Industries Ltd. has been filed in Contempt Petition 193/2001. They do no pertain to the contempt petition. Hence, no orders are required to be passed on this affidavit.




(MEENAKSHI KOHLI)                                     (SAROJ KUMARI GAUR)
     COURT MASTER                                          COURT MASTER




                                    34
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

[ iv ] INTERLOCUTORY APPLICATION NO. 925(Recommendation of CEC in Contempt Petition (C) No. 193/2001) In re : Permission to carry out work related to basic amenities in the Janmam Lands in the State of Tamil Nadu Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv. Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R I.A. No. 925 (Recommendation of CEC in Contempt Petition No. 193 of 2001) In view of orders passed by this Court from time to time, nothing further survives in I.A. NO. 925.

The application stands disposed of.



(MEENAKSHI KOHLI)                                    (SAROJ KUMARI GAUR)
     COURT MASTER                                         COURT MASTER



                                   37
ITEM NO.8                 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 & ORS.                                      Respondent(s)

[ 1 ]

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [1] [i To Iv] Mr. A.N.S. Nadkarni, ASG Mr. S. Wasim A. Qadri, Adv. Mr. D.L. Chidanand, Adv. Mr. Ritesh Kumar, Adv.

Mr. Zaid Ali, Adv.

Mr. Arun Kumar Yadav, Adv. Mr. Amrish Kumar Sharma, Adv. Mr. A.K. Sharma, Adv.

Mr. G.S. Makker, Adv.

Mr. Ravindra Bana, Adv.

Ms. Gargi Khanna, Adv.

Mr. K. Rama Moorthy, Sr. Adv. Mr. Subramonium Prasad, SR. Adv. Mr. M. Yogesh Kanna, Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv.

Ms. Sangeeta Kumar, Adv.

Mr. V. Prabhakar, Adv.

Ms. Jyoti Parasher, Adv. Mr. N.J. Ramchandar, Adv. Mr. R. Chandrachud, Adv.

Mr. Gautam Narayan, Adv. Mr. Abhinav Goyal, Adv.

Mr. Nikhil Nayyar, Adv.

Mr. R. Nedumaran, Adv.

Mr. K.K. Mani, Adv.

Mr. V. Ramasubramanian, Adv.

Mr. C.A. Sundaram, Sr. Adv. Mr. Pratap Venugopal, Adv. Ms. Surekha Raman, Adv Mr. Prahlad Bhatt, Adv.

Mr. Anuj Sarma, Adv.

Ms. Niharika, Adv.

Ms. Kanika Kalaiyarasan, Adv. For M/S K.J. John And Co.

Ms. Srikala Gurukrishna Kumar, Adv.

Mr. Subramonium Prasad, Adv.

Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Nakul Gandhi, Adv.

Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. For M/s Karanjawala & Co.

Mr. Nikhil Swami, Adv.

Ms. Divya Swami, Adv.

Mrs. Prabha Swami, Adv.

Mr. M.A. Chinnasamy, Adv. Mr. C. Rubavathi, Adv.

Mr. V. Senthil Kumar, Adv. Mr. P. Raja Ram, Adv.

Mr. S. Peer Mohammad, Adv.

Mr. S. Srinivasan, Adv.

Mr. E.M.S. Anam, Adv.

Mr. C.N. Sreekumar, Adv.

Mr. Naveen R. Nath, Adv.

Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, Adv. Mr. Dhawesh Pahuja, Adv.

Mr. G. Sivabalamurugan, Adv. Ms. Vandana, Adv.

Mr. Vasantha Kumar, Adv. Mr. L.K. Pandey, Adv.

Mrs. Revathy Raghavan, Adv.

Mr. L.C. Agrawala, Adv.

Mr. Shiv Prakash Pandey, Adv.

Mr. V. Giri, Sr. Adv.

Mr. Romy Chacko, Adv.

Mr. Andrews C.M., Adv.

Mr. Varun Mudgal, Adv.

Ms. Sujata Kurdukar, Adv. Mr. Chandan Kumar M., Adv.

Mr. P.K. Manohar, Adv.

UPON hearing the counsel the Court made the following O R D E R Supplementary Report dated 24.12.2003 of the CEC No orders are required to be passed in view of the affidavit filed by the Chief Secretary, Tamil Nadu.

The Supplementary Report stands disposed of.





(MEENAKSHI KOHLI)                                    (SAROJ KUMARI GAUR)
     COURT MASTER                                         COURT MASTER


                                   40
ITEM NO.8                   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 & ORS.                                       Respondent(s)

[ 2 ][ i ] INTERLOCUTORY APPLICATION NO. 2155 (Application for Impleadment/permission) In re : Tamil Nadu Iron Ore Mining Corporation Ltd.

Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [2] [i ] And [ii] [a] To [d] Mr. Amit Sibal, Sr. Adv.

Mr. Rajat Jariwal, Adv.

Mr. Aakash Bajaj, Adv.

Mr. A. Jaisal, Adv.

Mr. Sanjeev K. Kapoor, Adv. For M/S. Khaitan And Co.

Mr. K. Rama Moorthy, Sr. Adv. Mr. Subramonium Prasad, SR. Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv. Mr. M. Yogesh Kanna [ State Of Tamil Nadu ] 41 UPON hearing the counsel the Court made the following O R D E R Learned counsel for the applicant seeks leave to withdraw the application.

The application is dismissed as withdrawn.





(MEENAKSHI KOHLI)                                (SAROJ KUMARI GAUR)
     COURT MASTER                                     COURT MASTER




                                42
ITEM NO.8                 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 & ORS.                                    Respondent(s)

Applicant:    Tamil Nadu Iron Ore Mining Corporation Ltd.

2.

[ ii ] (a) INTERLOCUTORY APPLICATION NO. 2156 [Application for Impleadment/Permission] [ ii ] (b) INTERLOCUTORY APPLICATION NO. 2680, 3275 [Application For Directions to reject the CEC Report and Permission to file affidavit] [ ii ] (c) INTERLOCUTORY APPLICATION NO. 3434 [Application For Directions] [ ii ] (d) INTERLOCUTORY APPLICATION NO. 3611, 3685 [Application For Directions and placing additional document on record] In re : Permission to fell trees by Tamil Nadu Iron Ore Mining Corporation Ltd.

Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [2] [i ] And [ii] [a] To [d] 43 Mr. Amit Sibal, Sr. Adv.

Mr. Rajat Jariwal, Adv.

Mr. Aakash Bajaj, Adv.

Mr. A. Jaisal, Adv.

Mr. Sanjeev K. Kapoor, Adv. For M/S. Khaitan And Co.

Mr. K. Rama Moorthy, Sr. Adv. Mr. Subramonium Prasad, SR. Adv. Ms. Maha Lakshmi, Adv.

Mrs. Sujatha Bagadhi, Adv. Mr. M. Yogesh Kanna [ State Of Tamil Nadu ] UPON hearing the counsel the Court made the following O R D E R I.A. No.2156 is an application filed by Tamil Nadu Iron Ore Mining Corporation Ltd. in which permission is sought for the felling of 2,22,397 number of trees of spontaneous growth, if the ban on felling of spontaneous growth is applicable to the project.

The Report has been filed by the CEC in respect of this application.

Mr. Amit Sibal, learned counsel for the applicant says that he has some objections to the CEC Report. In furtherance of the objections, the applicant has filed several applications namely 2680/2009, 3275/2011, 3434/2012, 3611/2013 and 3685/2013.

Liberty is granted to the applicant to file a consolidated compilation of all the applications by way of convenience volume and a response to the CEC Report. In view of this, the applications are disposed of.




(MEENAKSHI KOHLI)                                               (SAROJ KUMARI GAUR)
     COURT MASTER                                                    COURT MASTER




                                            44
ITEM NO.8                  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 & ORS.                                     Respondent(s)

[ 3 ] INTERLOCUTORY APPLICATION NO. 2066 @ Contempt Petition (C) No. 133 of 2007 (Application for Directions) In re : Mohan Lal Sharma Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [3]

Ms. Pratibha Jain, Adv.

Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv.

Mr. Sandeep Singh, Adv.

Mr. Ankit Raj, Adv.

Ms. Indira Bhakar, Adv.

Ms. Ruchi Kohli [ State Of Rajasthan ] UPON hearing the counsel the Court made the following O R D E R This is an application filed by Mohan Lal Sharma. The prayer 45 in this application is M/s Boutique Hotel is sought to be constructed in a Wildlife Sanctuary. It appears that conversion of land has since been withdrawn by the State of Rajasthan vide order dated 28.06.2012 under Section 90-B of the Rajasthan Land Revenue Act, 1956 and proceedings have also been initiated for cancellation of lease but these proceedings are pending since 2012.

Learned AAG for the State of Rajasthan says that he will give the latest status report.

List the application on 11.05.2018.




(MEENAKSHI KOHLI)                                       (SAROJ KUMARI GAUR)
     COURT MASTER                                            COURT MASTER




                                     46
ITEM NO.8                 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 & ORS.                                     Respondent(s)

[ 4 ] INTERLOCUTORY APPLICATION NO. 2843-2844 (Applications for Impleadment/Intervention and Directions) In re : Mananthavady-Mysore Road Joint Action Council Date : 11-04-2018 These applications were called on for hearing today.

Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [4]

Mr. Ashwani Bhardwaj, Adv.[NP] Ms. Anitha Shenoy [ State Of Karnataka ] Ms. Srishti Agnihotri, Adv. Ms. Remya Raj, Adv.

UPON hearing the counsel the Court made the following O R D E R No one is present on behalf of the applicant.

It is stated by Ms. Anitha Shenoy, learned counsel for the 47 State of Karnataka that an alternative road was in existence and has since been repaired and is functional, therefore nothing further survives in this application.

In view of the statement made by learned counsel the application stands disposed of.




(MEENAKSHI KOHLI)                                          (SAROJ KUMARI GAUR)
     COURT MASTER                                               COURT MASTER




                                        48
ITEM NO.8                 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 & ORS.                                    Respondent(s)

[ 5 ][ i ] INTERLOCUTORY APPLICATION NOS. 1137 ( Application for Directions ) In Re: Exemption from Payment of NPV by State of Kerala [ ii ]INTERLOCUTORY APPLICATION NO. 1319 ( REPORT OF CEC IN I.A.NO. 1137 ) Date : 11-04-2018 These applications were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Harish N. Salve, Sr. Adv. [A.C.][NP] Mr. A.D.N. Rao, Advocate [A.C.] Mr. Siddhartha Chowdhury, Advocate [A.C.] Ms. Aparajita Singh, Advocate [A.C.] For Respondent(S) Mr. Haris Beeran, Adv.

For S.No. [5] Mr. G. Prakash [ State Of Kerala ][NP] The Court made the following O R D E R Neither there is any appearance on behalf of the applicant nor status report has been filed.

The application is dismissed for non prosecution.

(MEENAKSHI KOHLI) (SAROJ KUMARI GAUR) COURT MASTER COURT MASTER 49

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In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 11 April, 2018

Bench: Madan B. Lokur, Deepak Gupta