Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India on 19 March, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.13 COURT NO.2 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)
INTERLOCUTORY APPLICATION FOR 19.03.2025 “ONLY”
I.A. NO. 55806 OF 2025 [Application for Impleadment filed by Ms.
Shilpa Singh, Advocate] AND I.A. NO. 55814 OF 2025 [Application for
Directions/Modification filed by Ms. Shilpa Singh, Advocate] IN
RE : RAJINDER SINGH & ORS. IN WRIT PETITION (CIVIL) NO. 171 OF 1996
AND
I.A. NOS. 269550, 269552 AND 269553 OF 2024 [Application for
Impleadment, Directions and O.T. filed by Ms. Rani Mishra,
Advocate] IN RE : JUMMA & ORS. AND
I.A. NOS. 85332 AND 85124 OF 2023 [Applications For Intervention
And Directions] WITH I.A. NOS. 60136 AND 60352 OF 2024
(Applications For Intervention Filed By Mr. Anurag Tandon, Advocate
In I.A. No. 85332/2023 ) WITH I.A. NOS. 64180 AND 64434 OF 2024
[(Applications For Interventions Filed By Mr. Anurag Tandon,
Advocate On Behalf Of “Bilibar Patar” And “Harichandra Boro”,
Applicants Respectively In I.A. No. 85332/2023) WITH I.A. NO. 67379
OF 2024 (Application For Permission To Bring On Record Additional
Documents Filed By Mr. Shuvodeep Roy, Advocate In I.A. No.
85124/2023 ) IN RE : ROHIT CHOUDHARY IN RE : PITSING KONWAR &
APURBA KUMAR DEKA IN RE : BILIBAR PATAR & HARICHANDRA BORO AND
I.A. NO. 212089 OF 2024 [Application for Impleadment in I.A. Nos.
58031 & 58032 of 2024 filed by Ms. Aruna Gupta, Advocate] AND I.A.
NOS. 212084 & 212086 OF 2024 [Application for Directions &
Exemption from filing O.T. in I.A. Nos. 58031 & 58032 of 2024 filed
by Ms. Aruna Gupta, Advocate] AND [ 4 a ] CIVIL APPEAL DIARY NO.
12516 OF 2019 AND [ 4 b ] SUO-MOTU WRIT PETITION (C) NO. 1 OF 2023
IN RE : SARISKA TIGER RESERVE IN RE : PAVAN SINGH IN RE : CHAND
KANWAR AND
I.A. NO. 5891 OF 2019 [Application For Directions] AND I.A. NOS.
259426, 259429 & 259431 OF 2024 (Applications for Impleadment,
Directions and Exemption from filing O.T. filed by Ms. Rani Mishra,
Advocate) IN RE : COMPENSATORY AFFORESTATION MANAGEMENT AND
PLANNING AUTHORITY (CAMPA) FUNDS ALONGWITH IN RE: STATUS OF FUNDS
Signature Not Verified
IN RE: VAISHALI RANA AND
Digitally signed by
NARENDRA PRASAD
Date: 2025.03.25
16:49:19 IST
Reason:
I.A. NOS. 99457 AND 99462 OF 2024 [Applications for Intervention
and Clarifications filed by Ms. Shalini Kaul, Advocate] WITH I.A.
1
NO. 211469 OF 2024 [Applications for Intervention filed by Mr.
Tarun Gupta, Advocate in I.A. 99457/2024] WITH I.A. NO. 256515 OF
2024 [Applications for permission to place Additional documents on
record filed by Mr. Tarun Gupta, Advocate in I.A. 211469/2024] IN
RE : SUMITRA NEGI & ORS.
IN RE : LIEUTENANT GENERAL SARVJIT SINGH CHAHAL (RETD.) & ORS. AND
I.A. NO. 263809 OF 2023 [Application for Intervention] WITH I.A.
NOS. 263810, 263811 AND 263812 OF 2023 [Applications seeking
permission to file application for Directions, Directions and
Exemption from filing O.T.] AND I.A. NO. 92980 OF 2024
[Applications for placing on record Additional Documents in I.A.
No. 263809/2023 filed by Dr. Surender Singh Hooda, Advocate for the
Applicant] AND I.A. NO. 141598 OF 2024 [Applications for placing on
record Additional Documents in I.A. No. 263809/2023 filed by Mr.
Dinesh C. Pandey, Advocate for the Applicant No. 2]
IN RE : ANUJ KAUSHAN & ANR.
IN RE : SUKHNA LAKE AND
I.A. NO. 268213 AND 268214 OF 20234 [Application for Impleadment
and Directions filed by Mr. Rajeev Singh, Advocate]
IN RE : ALL INDIAN KISAN SABHA ANDAMAN & NICOBAR STATE COMMITTEE
AND GOURANGA CHANDRA MAJHI AND
SPECIAL LEAVE PETITION(C) NO. 26642 OF 2024 AND
SPECIAL LEAVE PETITION(C) No. 25047 OF 2018 AND
I.A. NOS. 1424-1425 OF 2005 AND 2749 OF 2009 (Applications for
Directions and Stay)
IN RE : ALLEGED NON-FORESTRY ACTIVITIES AND ENCROACHMENT BY BALCO
AND [ ii ] I.A. NOS. 2211 OF 2008 (Applications for Clarification
of Court’s Order dated 29.02.2008) In Re : BALCO AND [ iii ] I.A.
NO. 3427 OF 2012 (Applications for Directions) WITH I.A. NOS.
167802 AND 167804 OF 2019 (Applications For Directions And
Exemption From Filing O.T.) WITH I.A. NOS. 187590 AND 187591 OF
2019 (Applications For Directions And Exemption From Filing O.T.)
IN RE : BALCO, RESPONDENT NO. 7 IN I.A.NO. 1424-1425 WITH [ iv ]
CONTEMPT PETITION (C) No. 388 OF 2009 IN I.A. NOS. 1424-1425 IN
WRIT PETITION(C) NO. 202 OF 1995 WITH SPECIAL LEAVE PETITION(C) NO.
37511 OF 2013 AND WRIT PETITION (C) NO. 469 OF 2005 AND
I.A. NO. 41723 OF 2022 (DISPOSED OF ON 18.12.2024) [APPLICATION FOR
DIRECTIONS] IN RE : AMAN SINGH, RAJASTHAN IN RE : ORANS IN
RAJASTHAN TO BE LISTED ONLY FOR RECEIVING THE COMPLIANCE REPORT AND
I.A. NO. 20650 OF 2023 (CEC REPORT NO. 3/2023 - REPORT OF CEC IN
APPLN. NO. 1558/2021 FILED BEFORE IT BY GAURAV KUMAR BANSAL) WITH
I.A. NO. 75033 OF 2023 (Application For Exemption From Filing O.T.)
AND I.A. NO. 199355 OF 2024 (CEC REPORT NO. 16/2024 – INTERIM
REPORT OF THE CEC ON APPLN. NO. 1578/2024 FILED BY SHRI ABHIJAY
NEGI IN I.A. NO. 20650/2023) IN RE : GAURAV KUMAR BANSAL AND
CONTEMPT PETITION (C) DIARY NO. 39857 OF 2024
IN RE : K. MRUTYUNJAYA RAO AND
2
I. A. NO. 37210 OF 2025 [Application for Directions] WITH I.A. NOS.
44311 & 44314 OF 2025 (Applications for permission to take on
record Additional Documents and Exemption from filing O.T.) IN RE :
MOHSINA C/O. MOHD IRFAN AND I.A. NO.44049/2025
I. A. NOS. 79569 AND 79576 OF 2019 [Applications for Intervention
and Directions] WITH I. A. NOS. 159670 AND 159677 OF 2019
[Application for Exemption from filing Official Translation] WITH
I. A. D. NOS. 14261 AND 14262 OF 2021 [Applications for Urgent
Listing of I.A. Nos. 79569 and 79576/2019 and Exemption from filing
duly Attested Affidavit] AND I. A. NOS. 40599 AND 40624 OF 2023
[Applications for Intervention and Modification of Court’s order
dated 12.05.2022] AND I. A. NO. 220675 OF 2023 [Application for
Direction in I.A. No. 79576/2019]
IN RE : SHRAMIK RICKSHAW CHALAK-MALAK SEVASANSTHA AND
I.A. NOS. 44500 & 44502 OF 2025 [Application for permission to file
application for Impleadment and Application for Impleadment] AND
I.A. NOS. 44507 & 44504 OF 2025 [Application for Directions and
Exemption from filing O.T.] IN RE : M/S. JOINT STOCK COMPANY
INDUSTRIAL ASSOCIATION ‘VOZROZHDENIE’ AND
I.A. NO. 285881 OF 2024 (Application for Impleadment as Co-
petitioners filed by Mr. Arun K. Sinha, Advocate) WITH I.A. NOS.
285829 & 285830 OF 2024 (Applications for Directions and Exemption
from filing O.T. filed by Mr. Arun K. Sinha, Advocate) AND I.A. NO.
300603 OF 2024 (Application seeking Impleadment of the owner of the
Land as Party Respondent filed by Mr. Arun K. Sinha, Advocate)
IN RE : UDIT NARAYAN SONAKIYA & ANR. AND
I.A. NO. 12465 OF 2019 [Application for Directions] WITH I. A. NO.
98194 OF 2019 [Application for permission to file Additional
Documents In I.A. No. 12465/2019] AND I. A. NO. 127871 AND 127874
OF 2020 [Application for Intervention and Directions ] AND I.A. NO.
44602 OF 2025 (CEC REPORT NO. 08/2025 - Report in I.A. No.
12465/2019 filed by the Divisional Commissioner, Nagpur Division,
State of Maharastra (ZUDPI Land) IN RE : ZUDPI LANDS, STATE OF
MAHARASHTRA IN WRIT PETITION (CIVIL) NO. 202/1995 “ONLY” ARE LISTED
IN W.P.(C) No. 202/1995 “ONLY” ON 19.03.2025
WITH
W.P.(C) No. 171/1996 (PIL-W)
ONLY I.A. NOS. 55806 & 55814 OF 2025 IS TO BE LISTED.
IA No. 55806/2025 - INTERVENTION/IMPLEADMENT
IA No. 55814/2025 - MODIFICATION OF COURT ORDER
W.P.(C) No. 469/2005 (X)
FOR ON IA 10308/2006 FOR EXEMPTION FROM FILING O.T. ON IA 2/2006
FOR ON IA 16560/2007 FOR STAY APPLICATION ON IA 3/2007 FOR ON
IA 32804/2008 FOR ON IA 89843/2008
IA No. 2/2006 - EXEMPTION FROM FILING O.T.
IA No. 3/2007 - STAY APPLICATION
3
CONMT.PET.(C) No. 388/2009 In W.P.(C) No. 202/1995 (PIL-W)
FOR ON IA 1/2017
SLP(C) No. 37511/2013 (IV-C)
(IA No. 68210/2018 - EXEMPTION FROM FILING O.T.
IA No. 90909/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 68208/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
SLP(C) No. 25047/2018 (XVI)
Diary No(s). 12516/2019 (XVII)
[FOR PERMISSION TO FILE APPEAL ON IA 68527/2019 FOR CONDONATION OF
DELAY IN FILING ON IA 68530/2019 FOR EX-PARTE STAY ON IA
68535/2019 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
ON IA 68538/2019 FOR impleading party ON IA 220462/2024 FOR
INTERVENTION/IMPLEADMENT ON IA 220462/2024
IA No. 68530/2019 - CONDONATION OF DELAY IN FILING
IA No. 68535/2019 - EX-PARTE STAY
IA No. 68538/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 220462/2024 - INTERVENTION/IMPLEADMENT IA No. 68527/2019 - PERMISSION TO FILE APPEAL SMW(C) No. 1/2023 (PIL-W) [TO FOR impleading party ON IA 227339/2024 FOR INTERVENTION/IMPLEADMENT ON IA 227339/2024 FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 282482/2024 FOR EXEMPTION FROM FILING O.T. ON IA 285430/2024 IA No. 282482/2024 - APPROPRIATE ORDERS/DIRECTIONS IA No. 285430/2024 - EXEMPTION FROM FILING O.T. IA No. 227339/2024 - INTERVENTION/IMPLEADMENT Diary No(s). 39857/2024 (PIL-W) SLP(C) No. 26642/2024 (IV-B) IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 257198/2024 FOR PERMISSION TO FILE APPLICATION FOR DIRECTION ON IA 33258/2025, IA No. 257198/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No. 33258/2025 - PERMISSION TO FILE APPLICATION FOR DIRECTION Date : 19-03-2025 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH Mr. Harish N. Salve, Sr. Adv. [A.C.] (Not Present) 4 Mr. A.D.N. Rao, Sr. Advocate [A.C.] (Not Present) Ms. Aparajita Singh, Sr. Advocate [A.C.] (Not Present) Mr. Siddhartha Chowdhury, Advocate [A.C.] Mr. K. Parameshwar, Sr. Advocate [A.C.] Ms. Kanti,Adv.
Mr. M.V. Mukunda,Adv. Ms. Raji Gururaj,Adv. Mr. Shreenivas Patil,Adv. Ms. Chaitransha Singh Sikarwar,Adv.
Mr. Tushar Mehta,S.G. Ms. Ankita Sharma,Adv. Mr. Arjun D. Singh,Adv.
Mr. Gurminder Singh, A.G. (Punjab) Mr. Vivek Jain, D.A.G. Mr. Mohd. Irshad,D.A.G. Mr. Karan Sharma,AOR Ms. Meenakshi Arora,Sr.Adv. Ms. Nina Nariman,Adv. Mr. Venkata Raghuvamsy D.,Adv.
Mr. Nalin Kohli,Sr.Adv. Mr. Shuvodeep Roy,Adv. Mr. Saurabh Tripathi,Adv. Mr. Deepayn Dutta,Adv. Mr. Anshul Malik,Adv. Ms. Shruti Agrawal,Adv.
Ms. Madhavi Divan,Sr.Adv. Ms. Srishti Agnihotrai,Adv. Ms. Sanjana Grace Thomas,Adv. Aishani Nariin,Adv.
Ms. Meenakshi Arora,Sr.Adv. Ms. Nina Nariman,Adv. Ms. Aruna Gupta,Adv.
Mr. Shyam Divan,Sr.Adv. Ms. Nina Nariman,Adv. Ms. Tahira Karanjawala,Adv. Mr. Arjun Sharma,Adv. Mr. Shreyas Maheshwari,Adv. Ms. Sarah Ayreen Mir,Adv. Ms. Sharanya Ghosh,Adv. For M/s. Karanjawala & Co.
Mr. Narender Hooda, Sr. Adv. Mr. Shiv Bhatnagar, Adv. Mrs. Pallvi Hooda, Adv. Mr. Yuvraj Nandal, Adv.5
Mrs. Seema Sindhu, Adv. Ms. Tannu, Adv.
Dr. Surender Singh Hooda, AOR Ms. Aishwarya Bhati, A.S.G. Mr. K. M. Nataraj Ld. Asg, A.S.G. Mr. Shyam Gopal, Adv. Mr. Salvador Santosh Rebello, Adv. Ms. Suhasini Sen, Adv. Mr. Raghav Sharma, Adv. Ms. Ruchi Kohli, Adv. Mr. Harish Pandey, Adv. Ms. Indira Bhakar, Adv. Mr. Anuj Srinivas Udupa, Adv. Mr. Krishna Kant Dubey, Adv. Mr. Piyush Beriwal, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Mrinal Elker Mazumdar, Adv. Mr. Shashwat Parihar, Adv. Mr. Mukesh K Verma, Adv. Mr. Vinayak Sharma, Adv. Mr. Shreekant Neelappa Terdal, AOR Ms. Aishwarya Bhati, A.S.G. Mr. Shiv Mangal Sharma, A.A.G. Mr. Saurabh Rajpal, Adv. Mr. Amogh Bansal, Adv. Ms. Nidhi Jaswal, AOR Ms. Shilpa Singh, AOR Ms. Rani Mishra, AOR Ms. Shibani Ghosh, AOR Mr. Anurag Tandon, AOR Mr. Shuvodeep Roy, AOR Ms. Parul Shukla, AOR Mr. Milind Kumar, AOR Mr. Shrey Kapoor, AOR Ms. Aruna Gupta, AOR Ms. Nidhi Jaswal, AOR MR. Shyam D. Nandan, Adv.
Mr. G.S. Makker, AOR Mr. Aravind S., AOR Mr. Samir Ali Khan, AOR Mr. Akshay Amritanshu, AOR Ms. Purnima Krishna, AOR Mr. Prashant Kumar, AOR Mr. S.N. Terdal, AOR Mr. V.N. Raghupathy, AOR 6 Mr. Karan Sharma, AOR Ms. Astha Sharma, AOR Mr. Sudeep Kumar, AOR Mr. Shovan Mishra, AOR Mr. Shuvodeep Roy, AOR Ms. Sugandha Anand, AOR Mr. Abhishek Atrey, AOR Mr. Nishe Rajen Shonker, AOR Mr. Aaditya A. Pande, AOR Mr. K. Enatoli Sema, AOR Mr. Pashupati Nath Razdan, AOR Mr. Anando Mukherjee, AOR Mr. Guntur Pramod Kumar, AOR Ms. Nidhi Jaswal, AOR Mr. Chirag M. Shroff, AOR Ms. Swati Ghildiyal, AOR Ms. Mrinal Gopal Elker, AOR Mr. Sameer Abhyankar, AOR Mr. Shishir Deshpande, AOR Mr. Pukhrambam Ramesh Kumar, AOR Mr. Sravan Kumar Karanam, AOR Mr. Avijit Mani Tripathi, AOR Ms. Rani Mishra, AOR Ms. Shalini Kaul, AOR Mr. Tarun Gupta, AOR Mr. Dinesh C. Pandey, AOR Dr. Surender Singh Hooda, AOR Mr. Rajeev Singh, AOR Mr. Surender Singh Hooda, AOR Mr. S.N. Terdal, AOR Mr. Apoorva Singhal, AOR Mr. Kunal Chatterji, AOR Ms. Astha Sharma, AOR Mr. Naresh Kumar, AOR Mr. G.S. Makker, AOR Mr. Anando Mukherjee, AOR Ms. Pooja Dhar, AOR Mr. S.N. Terdal, AOR Mr. Mohit D. Ram, AOR Mr. Pranav Sachdeva, AOR Mr. P.S. Sudheer, AOR Mr. Nishant Patil, AOR Mr. Aswathi M.K., AOR Ms. Prathibah Jain, AOR Mr. Sunil Kumar Jain, AOR Mr. Satish Kumar, AOR Mr. Shankar Divate, AOR Ms. Binu Tamta, AOR Mr. Rohit K. Singh, AOR 7 Mr. Rajesh Srivastava, AOR Mr. Radha Shyam Jena, AOR Mr. Nishanth Patil, AOR Mr. E.C. Agrawala, AOR Mr. Farukh Rasheed, AOR Mr. Siddharatha Jha, AOR Mr. Sandeep Kumar Jha, AOR Ms. Nidhi Jaswal, AOR Dr. Abhishek Atrey, AOR Mr. G.S. Makker, , AOR Mr. M.K. Maroria, AOR Mr. Akshay Mann,Adv. Mr. Mukesh Kumar, AOR Mr. Venkata Raghuvamsy D., AOR Ms. Misha Rohatgi Mohta, AOR M/S. Karanjawala & Co., AOR Mr. Krishna Ballabh Thakur, AOR Mr. T.R.B. Sivakumar, AOR Mr. Aaditya A . Pande, AOR Mr. Deeptakirti Verma, AOR Mr. Arun K. Sinha, AOR Mr. Ashutosh Kumar Sharma, AOR Mr. Nishant R. Katneshwarkar, AOR Mr. Aaditya A. Pande, AOR Mr. Puneet Jain, Sr. Adv. Mrs. Christi Jain, Adv. Mr. Mann Arora, Adv.
Ms. Akriti Sharma, Adv. Mr. Harsh Jain, Adv.
Mr. Om Sudhir Vidyarthi, Adv.
Mr. Rohit Bohra, Adv. Ms. Nandana Menon, Adv. Mr. Shyam D. Nandan, AOR By Courts Motion, AOR Ms. Purnima Bhat, AOR Mr. Mukesh Kumar, AOR Mr. Kunal Chatterji, AOR Ms. Maitrayee Banerjee, Adv. Mr. Rohit Bansal, Adv.8
Mr. Sudiep Shrivastava, Adv. Mr. Pranav Sachdeva, AOR Mr. Jatin Bhardwaj, Adv. Ms. Neha Rathi, Adv.
Mr. Abhay Nair, Adv.
Mr. P Rohit Ram, Adv.
Mr. Chanchal Kumar Ganguli, AOR M/S. Plr Chambers And Co., AOR Mr. Syed Mehdi Imam, AOR Mr. T. Harish Kumar, AOR M/S. Mitter & Mitter Co., AOR M/S. Lawyer S Knit & Co, AOR Mr. Gurmeet Singh Makker, AOR Mr. Gaichangpou Gangmei, AOR Mrs. Anil Katiyar, AOR Mr. Raj Kishor Choudhary, AOR Mr. Shuvodeep Roy, AOR Mr. Saurabh Tripathi, Adv. Mr. Deepayan Dutta, Adv.
Mrs. B. Sunita Rao, AOR Mr. Gunmaya S Mann, Adv.
Mr. Kamal Mohan Gupta, AOR Mr. Sudarsh Menon, AOR Mrs. Nimisha Sudarsh Menon, Adv.
Mr. Ramesh Babu M. R., AOR Mr. Vikrant Singh Bais, AOR Mr. Shiva Pujan Singh, AOR Mrs. Manik Karanjawala, AOR Mr. Bhavanishankar V.gadnis, Adv. Mr. A. Venayagam Balan, AOR Mr. Vishwanath Gadnis, Adv. Mr. Yashodeep P Deshmukh, Adv.
Mr. Ejaz Maqbool, AOR Mr. Rajesh, AOR M/S. Corporate Law Group, AOR Mr. Lakshmi Raman Singh, AOR Ms. Charu Mathur, AOR Mr. Rajiv Mehta, AOR Mr. C. L. Sahu, AOR Ms. Sumita Hazarika, AOR Ms. Abha R. Sharma, AOR Mr. Abhishek Chaudhary, AOR 9 Mr. Parth Awasthi, Adv. Mr. Pashupathi Nath Razdan, AOR Ms. K. V. Bharathi Upadhyaya, AOR Mr. T. N. Singh, AOR Mr. T. V. George, AOR Mr. Krishnanand Pandeya, AOR Mr. Neeraj Shekhar, AOR Mrs. Kshama Sharma, Adv. Mr. Rajesh Kumar Maurya, Adv. Mr. Ujjwal Ashutosh, Adv. Mr. Anand Krishna, Adv. Mr. Sarfraz Ahmed, Adv.
Ms. Asha Gopalan Nair, AOR Mr. Shashikant Pralhad Chaudhari, Adv.
Mr. Rajesh Singh, AOR Mr. B V Deepak, AOR Mr. Gopal Singh, AOR Mr. Punit Dutt Tyagi, AOR Mr. Rathin Das, AOR Mr. Ratan Kumar Choudhuri, AOR Mr. Sudhir Kulshreshtha, AOR Mr. Himanshu Shekhar, AOR Mr. Parth Shekhar, Adv. Mr. Shubham Singh, Adv. Mr. Mheshwaram Yadava Reddy, Adv. Mr. Rajat Sinha Roy, Adv. Mr. Rajiv Ranjan, Adv. Mr. Anand Kumar Chaudhary, Adv. Ms. Ambali Vedasen, Adv. Mr. Prakhar Garg, Adv. Mr. Vishal Prasad, Adv. Mr. Mahabir Singh, Adv. Mr. Vivek Kumar, Adv. Mr. Mohan Dattatraya Armakar, Adv. Mr. Youkteshwari Prasad, Adv. Mr. Gyanesh Kumar Maheshwari, Adv. Mr. Ritesh Kumar Gupta, Adv. Mr. Mukesh Kumar Verma, Adv. Mr. Mata Prasad Pathak, Adv.
Mrs. Rekha Pandey, AOR Ms. Gauri Pandey, Adv. Mr. Raghav Pandey, Adv. Mr. Ritesh Kumar, Adv.
Mr. Mohd. Irshad Hanif, AOR Ms. Rifat Ara Butt, Adv.10
Mr. Sudhir Kumar Gupta, AOR Mr. A. N. Arora, AOR Mr. Irshad Ahmad, AOR Mr. G. Prakash, AOR Mr. E. M. S. Anam, AOR Ms. Hemantika Wahi, AOR Mr. Pradeep Kumar Bakshi, AOR Mr. P. V. Yogeswaran, AOR Mr. Jitendra Mohan Sharma, AOR Ms. Malini Poduval, AOR Ms. C. K. Sucharita, AOR Ms. Binu Tamta, AOR Ms. Yogmaya Agnihotri, Adv. Mr. Rohit K. Singh, AOR Ms. Sushma Suri, AOR Mr. K. L. Janjani, AOR Mr. Naresh K. Sharma, AOR Ms. A. Sumathi, AOR Mr. Jai Prakash Pandey, AOR Mrs. Anjani Aiyagari, AOR Mr. Rajesh Srivastava, AOR Mr. Gaurav Verma, Adv.
Mrs. Bina Gupta, AOR Mrs. Rani Chhabra, AOR Ms. Divya Roy, AOR Mr. Tarun Johri, AOR Mr. Radha Shyam Jena, AOR Mr. Ajit Pudussery, AOR Mr. Sunil Kumar Jain, AOR Mr. Shibashish Misra, AOR M/S. Parekh & Co., AOR M/S. K J John And Co, AOR Ms. Surekha Raman, Adv. Mr. Shreyash Kumar, Adv. Mr. Imilikaba Jamir, Adv. Mr. Harshit Singh, Adv. Mr. Yashwant Sanjenbam, Adv.
Mr. V. Balachandran, AOR Mr. S. C. Birla, AOR Mr. Ram Swarup Sharma, AOR Mr. Guntur Pramod Kumar, AOR Mr. Dama Seshadri Naidu, Sr. Adv. Ms. Prerna Singh, Adv. Mr. Dhruv Yadav, Adv.
Mr. K. V. Vijayakumar, AOR 11 Mr. Umesh Bhagwat, AOR Mrs. M. Qamaruddin, AOR Mr. H. S. Parihar, AOR Ms. Baby Krishnan, AOR Mr. P. R. Ramasesh, AOR Mr. Ashok Mathur, AOR Mr. P. N. Gupta, AOR Mr. Sarad Kumar Singhania, AOR Mr. E. C. Agrawala, AOR Mr. Kuldip Singh, AOR Ms. Bina Madhavan, AOR Mr. T. Mahipal, AOR Mr. Rajat Joseph, AOR Mr. Gopal Prasad, AOR Ms. Jyoti Mendiratta, AOR Mr. S.. Udaya Kumar Sagar, AOR Mr. Ranjan Mukherjee, AOR Mr. Rakesh K. Sharma, AOR Ms. S. Janani, AOR M/S. Arputham Aruna And Co, AOR Mrs. Nandini Gore, AOR Mr. Raj Kumar Mehta, AOR Ms. Madhu Moolchandani, AOR Ms. Pratibha Jain, AOR Mr. Tejaswi Kumar Pradhan, AOR Mrs. Kanchan Kaur Dhodi, AOR Mr. Surya Kant, AOR Mr. E. C. Vidya Sagar, AOR M/S. M. V. Kini & Associates, AOR Ms. Sharmila Upadhyay, AOR Mr. Rajeev Singh, AOR Mr. Prashant Kumar, AOR Mr. Dharmendra Kumar Sinha, AOR Mr. P. Parmeswaran, AOR Ms. Sujata Kurdukar, AOR Ms. Ankita Sharma, AOR Nishanth Patil, AOR Mr. M. Yogesh Kanna, AOR Mr. Naresh Kumar, AOR Mr. Kunal Mimani, AOR Mr. Prashant Alai, Adv. Ms. Prashant Alai, Adv.
Mr. K. R. Sasiprabhu, AOR Mr. Sanchar Anand, Adv. Mr. Apoorva Singhal, AOR Mr. Shiv Kumar, Adv.
Mr. Aman Kumar Thakur, Adv.12
Mr. Abhishek Bhardwaj, Adv.
Ms. Vibha Datta Makhija, Sr. Adv. Mr. Sanjay Upadhyay, Sr. Adv. Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv. Mr. Bharat Sood, Adv. Mr. Jai Govind M J, Adv. Mr. Jai Govind M J, Adv.
Ms. Aishwarya Bhati, A.S.G. Mr. K. M. Nataraj A.S.G. Mr. Shyam Gopal, Adv. Mr. Salvador Santosh Rebello, Adv. Ms. Suhasini Sen, Adv. Mr. Raghav Sharma, Adv. Ms. Ruchi Kohli, Adv. Mr. Harish Pandey, Adv. Ms. Indira Bhakar, Adv. Mr. Anuj Srinivas Udupa, Adv. Mr. Krishna Kant Dubey, Adv. Mr. Piyush Beriwal, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Mrinal Elker Mazumdar, Adv. Mr. Shashwat Parihar, Adv. Mr. Mukesh K Verma, Adv. Mr. Vinayak Sharma, Adv. Mr. Shreekant Neelappa Terdal, AOR Mr. Anupam Raina, Adv. Mr. Deepak Goel, AOR Mr. Vikash Singh, AOR Mr. Shankar Divate, AOR Mr. Satish Kumar, AOR Ms. Anjana Sharma, Adv. Mr. Abhaya Nath Das, Adv. Ms. Swagoti Batchas, Adv. Mr. Om Prakash, Adv.
Ms. Swati Mishra, Adv. Mr. Hitesh C Soni, Adv. Ms. Vaishali H Soni, Adv. Mr. Boya Kranthi Naidu, Adv. Mr. Kishor Kumar Mishra, Adv. Mr. B C Bhatt, Adv.
Mr. N D Kaushik, Adv.
Mr. Naveen Kumar, AOR Mr. P. K. Manohar, AOR Mr. Vinod Sharma, AOR Ms. Surbhi Mehta, AOR 13 Mr. Rajeev Singh, AOR Ms. Parul Shukla, AOR Ms. Shubhangi Pandey, Adv. Mr. Saday Mondol, Adv.
Ms. Dr. Monika Gusain, Sr. Adv. Mr. Akshay Amritanshu, AOR Mr. Hariom Yaduvanshi, Adv. Mr. Arjun Yaduvanshi, Adv. Ms. S. Harini, Adv.
Mr. Avi Dhankar, Adv. Mr. Vansmani Tripathi, Adv. Ms. Drishti Saraf, Adv. Ms. Pragya Upadhyay, Adv.
Mr. Ashok Gaur, Sr. Adv. Ms. Megha Karnwal, AOR Ms. Sakshi Singh, Adv. Mr. Aaditya Thorat, Adv. Ms. S Soorya Gayathry, Adv. Mr. Avishal Singh, Adv.
Mr. Balwant Singh Billwria, Adv. Mr. Anirudh Ray, Adv. Mr. Vivekanand Singh, Adv. Mr. Rajinder Singh, Adv. Mr. Akshay Singh, Adv. Mr. Gurmeet Singh, Adv. Ms. Shilpa Singh, AOR Mr. B. K. Pal, AOR Mr. James P. Thomas, AOR Mr. S. Gowthaman, AOR Mr. A. Karthik, AOR Mr. Rajiv Kumar Choudhry , AOR Ms. Vibha Datta Makhija, Sr. Adv. Mr. Aastik Dhingra, Adv. Mr. Anurag Tandon, AOR Mr. Karan Mamgain, Adv.
Mr. Samir Ali Khan, AOR Mr. Pranjal Sharma, Adv. Mr. Abhimanyu Jhamba, Adv. Mr. Anil Kumar Verma, Adv.
Mr. Shishir Deshpande, AOR Mr. Vishnu Kant, AOR Ms. Shalini Kaul, AOR Mr. K S Rupal, Adv.14
Mr. Sunil Kumar Sharma, AOR Ms. Swati Ghildiyal, AOR Ms. Devyani Bhatt, Adv. Ms. Neha Singh, Adv.
Ms. Sneha Menon, Adv.
Mr. Siddharth Sharma, AOR Mrs. Aishwrya Bhati, A.S.G. Mrs. Archana Pathak Dave, A.S.G. Mr. Raj Bahadur Yadav, AOR Mrs. Ruchi Kohli, Adv. Mr. Uday Prakash Yadav, Adv. Mr. Suhasini Sen, Adv. Mr. S S Rebello, Adv.
Mr. Raghav Sharma, Adv. Mr. Sughosh Subramanium, Adv.
Ms. K. Enatoli Sema, AOR Mr. Amit Kumar Singh, Adv. Ms. Chubalemla Chang, Adv. Mr. Prang Newmai, Adv.
Mr. Anant Mann, AOR Mr. Shubhranshu Padhi, AOR Mr. Nishe Rajen Shonker, AOR Mr. Alim Anvar, Adv.
Ms. Anu K Hoy, Adv.
Mr. Santhosh K, Adv.
Mr. Nishit Agrawal, AOR Mr. Krishna Ballabh Thakur, AOR Ms. Aruna Gupta, AOR Applicant-in-person, AOR Mr. S.P. Chaly, Sr. Adv. Mr. Roy Abraham, Adv. Ms. Reena Roy, Adv.
Mr. Adithya Koshy Roy, Adv. Mr. Yaduinder Lal, Adv. Ms. Rajni Ohri Lal, Adv. Mr. Shrey Kumar, Adv. Mr. Himinder Lal, AOR Mrs. Pragya Baghel, AOR Ms. Deepanwita Priyanka, AOR Mr. Raghvendra Kumar, AOR 15 Mr. Sravan Kumar Karanam, AOR Ms. Harshini Sharma, Adv. Mr. P. Venkatraju, Adv.
Mr. Saurabh Rajpal, AOR Ms. Anne Mathew, AOR Mr. Gopal Balwant Sathe, AOR Mr. Sarvam Ritam Khare, AOR Ms. Shweta Chaurasia, Adv. Mr. Kushagra Sharma, Adv. Mr. Anuj Agarwal, Adv. Mr. Akarsh Khare, Adv.
Ms. Aishwarya Bhati, A.S.G. Mr. K. M. Nataraj, A.S.G. Mr. Shyam Gopal, Adv. Mr. Salvador Santosh Rebello, Adv. Ms. Suhasini Sen, Adv. Mr. Raghav Sharma, Adv. Ms. Ruchi Kohli, Adv. Mr. Harish Pandey, Adv. Ms. Indira Bhakar, Adv. Mr. Anuj Srinivas Udupa, Adv. Mr. Krishna Kant Dubey, Adv. Mr. Piyush Beriwal, Adv. Mr. Neeraj Kumar Sharma, Adv. Ms. Mrinal Elker Mazumdar, Adv. Mr. Shashwat Parihar, Adv. Mr. Mukesh K Verma, Adv. Mr. Vinayak Sharma, Adv. Mr. Shreekant Neelappa Terdal, AOR Ms. Sunieta Ojha, AOR Mr. Dinesh Chandra Pandey, AOR Mr. Dushyant Dahiya, Adv.
Mr. Shrey Kapoor , AOR Mr Rahul Jain, AOR Mr. Kaushik Choudhury, AOR Mr. Aravindh S., AOR Mr. Akshay Gupta, Adv. Mr. Aadithya Aravindh, Adv.
Mrs. Kirti Renu Mishra, AOR Mr. Atul Sharma, AOR Mr. Anirudh Sanganeria, AOR Mr. Chinmay Deshpande, Adv.16
Mr. Subhasish Mohanty, AOR Ms. Pallavi Langar, AOR Mr. Abhishek Atrey, AOR Dr. Abhishek Atrey, Adv. Ms. Ishita Bist, Adv. Ms. Ambika Atrey, Adv.
Ms. Mrinal Gopal Elker, AOR Mr. Chinmoy Chaitanya, Adv.
Mr. Dhaval Mehrotra, AOR Mr. Ravindra Kumar, Sr. Adv. Mr. Binay Kumar Das, AOR Ms. Priyanka Das, Adv. Ms. Neha Das, Adv.
Mr. Shivam Saksena, Adv. Mr. Vikas Bharti, Adv.
Ms. Lakshmi N. Kaimal, AOR Ms. Aishwarya Bhati, A.S.G. Mr. Shiv Mangal Sharma, A.A.G. Mr. Saurabh Rajpal, Adv. Mr. Amogh Bansal, Adv. Ms. Nidhi Jaswal, AOR Ms. Ankita Sharma, AOR Mr. Naveen Kumar, AOR Mr. V. N. Raghupathy, AOR Mr. Raghavendra M. Kulkarni, Adv. Mr. Md. Apzal Ansari, Adv.
M/S. D.s.k. Legal, AOR Ms. Shibani Ghosh, AOR Mr. Rishad A Chowdhury, Adv.
Mr. Chandra Bhushan Prasad, AOR Ms. Manika Tripathy, AOR Mr. Sunil Kumar Verma, AOR Mr. Desam Sudhakara Reddy, Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR Mr. Shiv Mangal Sharma, A.A.G. Mr. Sandeep Kumar Jha, AOR Ms. Nidhi Jaswal Standing Counsel, Adv.
Mr. Milind Kumar, AOR 17 Mr. Mohit Paul, AOR Ms. Rashmi Nandakumar, AOR Mr. Rajeev Kumar Dubey, Adv. Mr. Naveen Tripathi, Adv. Ms. Saroj Tripathi, AOR Mr. D.kumanan, AOR Mr. Kunal Mimani, AOR Mr. Prashant Alai, Adv. Ms. Prashant Alai, Adv.
Ms. Adarsh Nain, AOR Mr. Dama Seshadri Naidu, Sr. Adv. Mr. Guntur Pramod Kumar, AOR Ms. Prerna Singh, Adv. Mr. Dhruv Yadav, Adv.
Mr. Amrish Kumar, AOR Ms. Purnima Krishna, AOR Mr. M.f. Philip, Adv. Mr. Karamveer Singh Yadav, Adv.
Ms. Aishwarya Bhati, A.S.G. Mrs. Ruchi Kohli, Sr. Adv. Mr. Mukesh Kumar Maroria, AOR Ms. Suhasini Sen, Adv. Mr. S.s. Rebello, Adv. Mr. Raghav Sharma, Adv. Mr. Gaurang Bhushan, Adv. Mr. Jagdish Chandra Solanki, Adv.
Mr. Narender Hooda, Sr. Adv. Mr. K.s.rupal, Adv.
Mr. Shiv Bhatnagar, Adv. Mrs. Pallvi Hooda, Adv. Mr. Yuvraj Nandal, Adv. Ms. Tannu, Adv.
Mrs. Seema Sindhu, Adv. Dr. Surender Singh Hooda, AOR Mr. Aldanish Rein, AOR Ms. Uttara Babbar, Sr. Adv. Mr. Deeptakirti Verma, AOR Ms. Neha Sharma, Adv. Mr. N.k. Kantawala, Adv. Mr. Abhishek Dutta, Adv. Mr. A.m. Nair, Adv.
Mr. Nishant Kantawala, Adv.18
Ms. Seita Vaidyalingam, AOR Mr. Kumar Anurag Singh, Adv. Mr. Anando Mukherjee, AOR Mr. Shwetank Singh, Adv.
Ms. Anzu. K. Varkey, AOR Ms. Astha Sharma, AOR Mr. Shreyas Gacche, Adv. Mr. T. R. B. Sivakumar, AOR Mr. Sujit Kumar Mishra , AOR Mr. Avijit Mani Tripathi, AOR Mr. T.k. Nayak, Adv.
Mr. Daniel Lyngdoh, Adv. Ms. Marbiang Khongwir, Adv.
Mr. Venkata Raghuvamsy D. , AOR Ms. Pooja Dhar, AOR Nishanth Patil, AOR M/S. Venkat Palwai Law Associates, AOR Mr. Ajay Marwah, AOR Mr. Ravindra S. Garia, AOR Mr. Shashank Singh, Adv. Mr. Madan Chandra Karnatak, Adv. Mr. G Sri Niwas Reddy, Adv.
Ms. Sugandha Anand , AOR Mr. Lenin Singh Hijam, Adv. Gen, Adv. Mr. Pukhrambam Ramesh Kumar, AOR Mr. Karun Sharma, Adv. Ms. Anupama Ngangom, Adv. Ms. Rajkumari Divyasana, Adv. Ms. Lunita Hijam, Adv.
Ms. Ranjeeta Rohatgi, AOR Ms. Vanshaja Shukla, AOR Mr. Chirag M. Shroff, AOR Ms. Mayuri Raghuvanshi, AOR Mr. Vyom Raghuvanshi, Adv. Ms. Akanksha Rathore, Adv.
Mr. Vivek Jain, AOR 19 Ms. Garima Prashad, Sr. A.A.G. Mr. Sudeep Kumar, AOR Ms. Manisha, Adv.
Ms. Rupali, Adv.
Mr. Gaurav Kumar Bansal, Adv. Mr. Vishnu Gupta, Adv. Ms. Nandita Bansal, Adv. Ms. Rani Mishra, AOR Mr. Sameer Abhyankar, AOR Mr. Rahul Kumar, Adv. Mr. Aakash Thakur, Adv. Ms. Ripul Swati Kumari, Adv. Ms. Yachna Sharma, Adv.
Mr. Tushar Mehta, Solicitor General Mr. J K Sethi, D.A.G. Mr. Ashutosh Kumar Sharma, AOR Mr. Ajay Kumar Bahuguna, Adv.
Mr. Mohit D. Ram, AOR Mr. Ajay Agarwal, A.A.G. Mr. Rajeev Kumar Dubey, Adv. Mr. Ashiwan Mishra, Adv. Mr. Kamlendra Mishra, AOR Mr. Somesh Chandra Jha, AOR Ms. Ruchira Goel, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv. Ms. Aditya Krishna, Adv. Mr. Adarsh Dubey, Adv.
Mr. Parth Awasthi, Adv. Mr. Pashupathi Nath Razdan, AOR Mr. Tarun Gupta, AOR Mr. Gs Dhillon, Adv.
Mr. Hirday Virdi, Adv. Mr. Sidhant Ranta, Adv. Mr. Sameer Chaudhary, Adv.
Mr. Shovan Mishra, AOR Ms. Bipasa Tripathy, Adv.
Mr. Arun K. Sinha, AOR Ms. Vibha Datta Makhija, Sr. Adv. Mr. Sanjay Upadhyay, Sr. Adv.20
Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv. Mr. Bharat Sood, Adv. Mr. Jai Govind M J, Adv. Mr. Jai Govind M J, Adv.
Mr. Sunny Choudhary, AOR Mr. Siddhartha Jha, AOR M/S. V. Maheshwari & Co., AOR Ms. Oshin Maggu, Adv. Mr. Ayush Mittal, Adv. Mr. S, Senthil Elangovan, Adv. Mr. K Krishnamoorthy, Adv. Mr. K Kummaravadivel, Adv. Mr. C. Dinakaran, Adv.
Mr. Mayank Aggarwal, AOR Mr. Sanjeev Kumar, AOR Mr. Abhishek Pandey, Adv. Mr. Prashant Kumar Umrao, AOR Mr. Omanakuttan K. K., AOR Ms. Srishti Agnihotri, AOR Ms. Pratibha Jain, AOR Mr. Sabarish Subramanian,Adv.
UPON hearing the counsel the Court made the following O R D E R [1] I.A. NO. 55806 OF 2025 AND I.A. NO. 55814 OF 2025 IN W.P.(C) NO. 171/1996 List on 26.03.2025.
[ 2 ] I.A. NOS. 269550, 269552 and 269553 of 2024
1. These applications have been filed by the applicants seeking the following reliefs:
a) Direct the Central Empowered Committee to investigate and submit a status report on the illegalities committed by various individuals, including government officials, in connection with the construction of the road.21
b) Direct the State to take penal action against the individuals involved in the illegal construction of the road.
c) Order the restoration of the area affected by the illegal construction of the road.
d) Grant exemplary environmental compensation to the affected parties under the “polluter pays” principle.
2. It is the case of the applicants that certain persons are illegally, without approval of the competent authority, carrying on mining activities and construction of the road.
3. We, therefore, request the Central Empowered Committee (CEC) to examine the matter and submit a report pertaining to the aforesaid within four weeks from today.
4. List on 16.04.2025.
[ 3 ] I.A.NOS.44500 & 44502 OF 2025 & I.A.NOS. 44507, 44504 OF 2025 List on 26.03.2025.
[ 4 ] I.A. NO. 41723 OF 2022 (DISPOSED OF ON 18.12.2024) List on 16.04.2025.
[ 5 ] I.A. Nos. 1424-1425 of 2005 AND I.A. No. 2749 of 2009, I.A. No. 2211 of 2008, I.A. No. 3427 of 2012, I.A. Nos. 167802 AND 167804 of 2019 WITH I.A. Nos. 187590 AND 187591 of 2019 AND I.A. NO. 67672 OF 2025 (CEC REPORT NO. 09/2025 IN I.A. NOS. 1424- 1425/2005) WITH CONTEMPT PETITION (C) No. 388 of 2009 IN I.A. Nos. 1424- 1425 of 2005 IN W.P.(C) No. 202 of 1995 WITH SLP(C)No. 37511 of 2013 AND W.P.(C) No. 469 of 2005 List on 16.04.2025.
22 [ 6 ] I.A. NO. 285881 OF 2024 WITH I.A. NO. 285829, 285830 OF 2024 AND I.A. NO. 300603 OF 2024
1. In pursuance to the order dated 05.03.2025 passed by this Court, Ms. Radha Raturi, Chief Secretary, Government of Uttarakhand, Dehradun, Uttarakhand has filed an affidavit.
2. We had sought the response of the State Government since in the report of the Comptroller and Auditor General certain issues with regard to the mis-utilization of the CAMPA fund were brought out.
3. The perusal of the affidavit would reveal that the amounts spent were on the activities which are directly or indirectly connected with afforestation and/or preservation of forest. The amount spent is about 1.8% of the total fund earmarked for utilization of CAMPA.
4. Insofar as the delayed deposit of interest is concerned, Mr. Tushar Mehta, learned Solicitor General for India submits that since the interest rates were not decided by the Central Government, the State Government could not deposit the same within the stipulated period. It is submitted that as soon as the Central Government notified the interest rates, the interest would be credited in the CAMPA fund.
5. In view of the averment made in the affidavit, we do not propose to proceed any further.
6. We find that the deviations, if any, are trivial in 23 nature, however, the State would ensure hereinafter that no deviations are made. The State would also ensure that the interest is deposited regularly at an approximate rate which can be subsequently adjusted, as and when the Central Government notifies the rate of interest.
7. In that view of the matter, the proceedings, insofar as the mis-utilization of the CAMPA fund is concerned, stand closed/disposed of.
Issue with regard to the ESZ notification for Rajaji National Park and Corbet National Park
1. Vide our order dated 05.03.2025, we had granted last opportunity for submitting the revised proposal for identification of the ESZ after taking into consideration the suggestions given by the Union of India.
2. Shri J.K. Sethi, learned Deputy Advocate General appearing for the State of Uttarakhand submits that in compliance of orders dated 20.02.2025 and 05.03.2025 the revised proposal has already been forwarded to the Ministry of Environment, Forest and Climate Change (“MoEF&CC” for short) on 11.03.2025. He submits that two affidavits, one in respect of Rajaji National Park and the other in respect of Corbet National Park, have been filed by the State of Uttarakhand.
3. We, therefore, request the MoEF&CC to consider the revised proposal received from the State of Uttarakhand and to 24 take steps for publication of final notification after following the procedure as prescribed under the law.
4. Ms. Aishwarya Bhati, learned Additional Solicitor General appearing for the MoEF&CC assures the Court that the procedure would be started forthwith and an attempt would be made to complete the same at the earliest.
5. List these applications after 12 weeks. [7] IA No. 20650 of 2023 AND I.A. No. 75033 of 2023 AND I.A. No. 199355 of 2024
1. With regard to the departmental proceedings against the officers involved in illegal construction in the Corbet Tiger Reserve, an affidavit is filed by one Shri Dhirendra Kumar Singh, who is presently posted as Deputy Secretary, Forest Department, Government of Uttarakhand.
2. In the affidavit, the details of the departmental proceedings against the forest officers have been given.
3. In the said affidavit, two charts have been placed on record.
4. Insofar as the first chart is concerned, out of 17 officers, who are in the rank of Ranger, Deputy Ranger, Foresters and Forest Guards, the proceedings are completed insofar as 16 officers are concerned. Unfortunately one of them has died in the road accident.
5. However the second chart which pertains to the IAS 25 officers is concerned, the charts would reveal that the proceedings are moving at a snail’s pace.
6. In one of the cases, though the reply to chargesheet is received as way back as on 22.05.2023, nothing has been done.
7. In case of officer at Sr. No.5, though the comments of delinquent officers has been received as early as on 27.01.2025, no further action has been taken.
8. We deprecate the practice of the State in proceeding at a great speed against the lower rank officers but proceeding against the IAS Officers at a snail’s pace.
9. In respect of one of the officers, the matter has been pending with the MoEF&CC for a long time. The chart would show in spite of various reminders, the MoEF&CC has not responded.
10. We, therefore, direct the State to conclude all the departmental proceedings with respect to all the officers within the period of three months from today.
11. In case of the officer at serial No.4, the MoEF&CC shall send the information to the State Government as sought by it within a period of a fortnight from today.
12. We have also perused the report submitted by the Central Bureau of Investigation. We are satisfied with the progress of the investigation. The report would reveal that the investigation is complete and the final report under Section 173 of Code of Criminal Procedure, 1973 would be filed before 26 the Trial Court in due course.
13. List these applications after three months for further orders.
14. We expect the final report to be filed before the competent Court prior to the next date.
[ 8 ] I.A. NO. 12465 OF 2019 WITH I. A. NO. 98194 OF 2019 IN I.A. NO. 12465/2019] AND I. A. NO. 127871 AND 127874 OF 2020, AND I.A. NO. 44602 OF 2025 List on 26.03.2025.
[ 9 ] I.A. NOS. 85332 AND 85124 OF 2023 WITH I.A. NOS. 60136 AND 60352 OF 2024 WITH I.A. NOS. 64180 AND 64434 OF 2024 WITH I.A. NO. 67379 OF 2024
1. Shri Nalin Kohli, learned senior counsel appearing for the State of Assam, submits that the process of re-demarcating the boundaries of the Pobitra Wildlife Sanctuary is under active consideration. The matter was referred to the State Board of Wildlife as well as the Ministry of Environment, Forest and Climate Change (MoEF&CC). Learned senior counsel submits that something concrete would come up by the end of April, 2025 and therefore requests for an adjournment of the matter.
2. Adjourned to 21.05.2025.
[ 10 ] CONTEMPT PETITION (C) DIARY NO. 39857 OF 2024 List on 02.04.2025.
[ 11 ] I.A. NO. 5891 OF 2019 AND I.A. NOS. 259426, 259429 & 259431 OF 2024 27
1. Ms. Aishwarya Bhati, learned Additional Solicitor General of India, states that the report is at the stage of preparation and some time is required to finalize the same.
2. List on 16.04.2025.
[ 12 ] I.A. NO.212089 OF 2024 AND I.A. NOS. 212084 & 212086 OF 2024 AND CIVIL APPEAL DIARY NO. 12516 OF 2019 AND SUO-MOTU WRIT PETITION (C) NO. 1 OF 2023 List on 16.04.2025.
[ 13 ] I. A. NO. 37210 OF 2025 WITH I.A. NOS. 44311 & 44314 OF 2025 AND I.A. NO.44049/2025
1. Application for directions has been filed by the applicant(s) with a grievance that though this Court has specifically banned mining activities within one kilometer of the Sariska Tiger Reserve, the mining activities are illegally being carried out.
2. In an affidavit filed by the State of Rajasthan, the same is specifically denied by the State. It is stated that the inspections are being conducted even at night times and on highways so as to prevent the illegal mining activities.
3. As against this, Ms. Meenakshi Arora, learned senior counsel appearing on behalf of the applicant(s), submits that in spite of the specific ban, mining activities are still going on illegally. Ms. Arora further submits that the equipments and machinery used for the purpose of mining activities are still lying within the area of one kilometer. It is submitted that unless the electricity connections are disconnected and those equipments and machinery are 28 removed from the areas within one kilometer, the mining activities in effect would not come to a standstill.
4. Shri K. Parameshwar, learned Amicus Curiae, submits that the better way to address the issue/concern would be that the State Government appoints a Nodal Officer for every district, wherein such grievances could be raised. Only upon non-consideration of the grievance by the aggrieved persons, such aggrieved persons can take recourse to the remedies available to them in law.
5. We, therefore, direct the State of Rajasthan to appoint/nominate a Nodal Officer in the office of District Mining Office, Alwar. Such officer, on receipt of the complaint would take a decision on the grievance of the person making it within a period of two weeks from the making the representation. If such a grievance is not entertained, the aggrieved person can approach the jurisdictional High Court for raising their grievance.
6. With these observations, these applications are disposed of. [ 14 ] I.A. NOS. 99457 AND 99462 OF 2024 WITH I.A. NO. 211469 OF 2024 WITH I.A. NO. 256515 OF 2024 AND I.A. NO. 263809 OF 2023 WITH I.A. NOS. 263810, 263811 & 263812 OF 2023 AND I.A. NO. 92980 OF 2024 AND I.A. NO. 141598 OF 2024 & SPECIAL LEAVE PETITION(C) NO. 26642 OF 2024
1. Shri Gurminder Singh, learned Advocate General, appearing on behalf of the State of Punjab states that the border abutting Sukhna Wildlife Sanctuary in the State of Punjab is about 13.2 kilometers. He states that in the said area there are certain thickly populated areas and the concern of the people residing in 29 such areas shall also to be taken into consideration.
2. Learned Advocate General further submits that the State of Punjab proposes to have Eco-Sensitive Zone (ESZ) ranging for 11.2 kilometers from the 13.2 kilometers area. Insofar as the remaining two kilometers is concerned the learned Advocate General states that the State Government proposes to have a 200 meters buffer zone where no activities would be permitted.
3. Learned Advocate General states that the proposal to that effect would be approved by the Cabinet and thereafter be forwarded to the Ministry of Environment, Forest and Climate Change (MoEF&CC), within a period of four weeks from today.
4. Shri Narender Hooda, learned senior counsel, Ms. Shalini Kaul, learned counsel and Mr. Dinesh C. Pandey, appearing for the applicant(s) submit that the applicants have purchased residential plots in the proposed ESZ areas. It is submitted that though the residential activity is a permitted activity within the ESZ areas, the applications for grant of permission to carry out constructions are not being considered by the competent authority.
5. Shri Gurminder Singh, learned Advocate General for the State of Punjab, states that the respective Municipal Committees within whose jurisdiction such plots are situated would consider such applications in accordance with law and if the plans submitted are permissible with the requisite height restrictions there should be no impediment in granting the same.
6. We take the statement of learned Advocate General for the State of Punjab on record.
7. List after four weeks.
30 I.A. NO. 268213 AND 268214 OF 20234 IN RE : ALL INDIAN KISAN SABHA ANDAMAN & NICOBAR STATE COMMITTEE AND GOURANGA CHANDRA MAJHI List on 16.04.2025.
[ 15 ] SPECIAL LEAVE PETITION(C) No. 25047 OF 2018 List on 16.04.2025.
[ 16 ] I. A. NOS. 79569 AND 79576 OF 2019 WITH I. A. NOS. 159670 AND 159677 OF 2019 WITH I. A. D. NOS. 14261 AND 14262 OF 2021 AND I. A. NOS. 40599 AND 40624 OF 2023 AND I. A. NO. 220675 OF 2023
1. The issue pertains to placing the paver blocks on the mud roads situated in the hill city of Matheran.
2. Shri Shyam Divan, learned senior counsel appearing for the applicant(s), submits that the entire effort of placing paver blocks is an attempt to motorize the city of Matheran, which hitherto was a city meant only for pedestrians and the mode of transportation was either horses or manual rickshaws.
3. In our earlier orders, we had clearly observed that permitting plying of manual rickshaws in this day and age would be against the human rights.
4. We had, therefore, on an experimental basis permitted use of E-Rickshaws only for the purpose of rehabilitation of the rickshaw pullers.
5. The State is trying to justify the installation of paver blocks on the ground that if the paver blocks are not installed 31 there is a possibility of soil erosion. The learned counsel appearing for the State also submits that in collaboration with the I.I.T. Bombay, it is considering the installation of clay paver blocks instead of concrete paver blocks.
6. We find that it will be appropriate that the National Environmental Engineering Research Institute (NEERI), which is the most prestigious body in the sphere of Environmental Science examines the issue. We, therefore, call a report from NEERI on the following aspects:-
i. As to whether it is necessary to install the paver blocks in order to avoid soil erosion.
ii. As to whether there could be any other alternative than installation of clay-paver blocks, in order to avoid the soil erosion.
iii. As to whether, installation of paver blocks would arrest the soil erosion.
iv. As to whether the use of clay-paver blocks instead of the concrete paver blocks would address the issue.
7. The report, as above, be submitted within a period of four weeks.
8. The State of Maharashtra shall make necessary arrangements for the visit of experts from NEERI and provide them with all the facilities required for conducting the inspection and the necessary assistance for submitting the report.
32
9. List on 16.04.2025.
I.A. NOS.254548, 254550 & 254551 OF 2023
1. These applications were mentioned.
2. List these applications on 16.04.2025 along with other applications.
(NARENDRA PRASAD) (DEEPAK SINGH) (ANJU KAPOOR) DEPUTY REGISTRAR AR-cum-PS ASSISTANT REGISTRAR 33