Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India And Ors. on 8 February, 2018
Bench: Madan B. Lokur, Deepak Gupta
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RECORD OF PROCEEDINGS
INTERLOCUTORY APPLICATION NO. 2702 in
Writ Petition(s)(Civil) No(s).202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
IN RE : PERMISSION TO CARRY OUT WORKS RELATED TO BASIC AMENITIES IN
THE JANMAM LANDS IN THE STATE OF TAMIL NADU
[APPLICATIONS FOR PERMISSION]
Date : 08-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
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 Petitioner(s)
For Respondent(s)
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.
Signature Not Verified
Mr. Ravindara Bana, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2018.02.09
Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
17:00:17 IST
Reason:
Mr. G.S. Makker, Adv.
Mr. K.V. Viswanathan, Sr. Adv.
2
Ms. Ruby Singh Ahuja, Adv.
Mr. Utsav Trivedi, Adv.
Mr. Nakul Gandhi, Adv.
Mrs. Manik Karanjawala, Adv.
Mr. Anupam Prakash, Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. J. Sivanandaraaj, Adv.
Ms. Shalini Kaul, Adv.
Mr. Arvind P. Datar, Sr., Adv.
Mr. Pratap Venugopal, Adv.
Mr. Prahalad Bhat, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv.
For M/s. K.J. John & Co.
Mr. M. Yogesh Kanna, AOR
Mrs. Sujatha Bagadhi, Adv.
Mr. V. Giri, Sr. Adv.
Mr. Romy Chacko, Adv.
Mr. Andrews C.M., Adv.
Mr. Varun Mudgal, Adv.
Mr. Akash P., Adv.
Mr. Chandan Kumar Mandar, Adv.
Mr. Mohit Paul, AOR
Mr. Nishant R. Katneshwarkar, AOR
Mr. Joseph Pookkatt, Adv.
Mr. Prashant Kumar, AOR
Mr. Dhawesh Pahuja, Adv.
Mr. Haris Beeran, AOR
Ms. Sangeeta Kumar, AOR
Mr. R. Chandrachud, AOR
Mr. Gautam Narayan, Adv.
Mr. Nikhil Nayyar, AOR
Mahamaya Chatterjee, Adv.
Mr. R. Nedumaran, AOR
Mr. K.K. Mani, AOR
Mr. V. Ramasubramanian, AOR
Ms. Srikala Gurukrishna Kumar, AOR
3
Mr. Subramonium Prasad, AOR
Mrs. Manik Karanjawala, AOR
Ms. Divya Swami, Adv.
Mrs. Prabha Swami, AOR
Mr. Nikhil Swami, Adv.
Mr. M.A. Chinnasamy, AOR
Mr. S. Srinivasan, AOR
Mr.E.M.S. Anam, AOR
Mr. C.N.Sreekumar, AOR
Mr. Naveen R. Nath, AOR
Mr. L.K. Pandey, AOR
Mrs. Revathy Raghavan, AOR
Mr. L.C. Agrawala, AOR
Mr. Shiv Prakash Pandey, AOR
UPON hearing the counsel the Court made the following
O R D E R
List the matter on 11th April, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
4
ITEM NO.7 COURT NO.4 SECTION PIL-W
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RECORD OF PROCEEDINGS
CONTEMPT PETITION (CIVIL) NO.193/2001 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) IN RE : PERMISSION TO CARRY OUT WORKS RELATED TO BASIC AMENITIES IN THE JANMAM LANDS IN THE STATE OF TAMIL NADU Date : 08-02-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. Mr. Utsav Trivedi, Adv.
Mr. Nakul Gandhi, Adv.5
Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. Mr. Shekhar Naphade, Sr. Adv. Mr. J. Sivanandaraaj, Adv. Ms. Shalini Kaul, Adv.
Mr. Arvind P. Datar, Sr., Adv. Mr. Pratap Venugopal, Adv. Mr. Prahalad Bhat, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv. For M/s. K.J. John & Co.
Mr. M. Yogesh Kanna, AOR Mrs. Sujatha Bagadhi, Adv. Mr. V. Giri, Sr. Adv.
Mr. Romy Chacko, Adv.
Mr. Andrews C.M., Adv.
Mr. Varun Mudgal, Adv.
Mr. Akash P., Adv.
Mr. Chandan Kumar Mandar, Adv. Mr. Mohit Paul, AOR Mr. Nishant R. Katneshwarkar, AOR Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, AOR Mr. Dhawesh Pahuja, Adv. Mr. Haris Beeran, AOR Ms. Sangeeta Kumar, AOR Mr. R. Chandrachud, AOR Mr. Gautam Narayan, Adv. Mr. Nikhil Nayyar, AOR Mahamaya Chatterjee, Adv. Mr. R. Nedumaran, AOR Mr. K.K. Mani, AOR Mr. V. Ramasubramanian, AOR Ms. Srikala Gurukrishna Kumar, AOR Mr. Subramonium Prasad, AOR 6 Mrs. Manik Karanjawala, AOR Ms. Divya Swami, Adv.
Mrs. Prabha Swami, AOR Mr. Nikhil Swami, Adv.
Mr. M.A. Chinnasamy, AOR Mr. S. Srinivasan, AOR Mr.E.M.S. Anam, AOR Mr. C.N.Sreekumar, AOR Mr. Naveen R. Nath, AOR Mr. L.K. Pandey, AOR Mrs. Revathy Raghavan, AOR Mr. L.C. Agrawala, AOR Mr. Shiv Prakash Pandey, AOR UPON hearing the counsel the Court made the following O R D E R CONTEMPT PETITION (CIVIL) NO.193/2001 Allegations were made against more than 400 persons as being in contempt of the orders passed by this Court.
Through the present note submitted by learned amicus curiae, the number has come down to 75. There are also about 29 encroachers.
Learned counsel for the State of Tamil Nadu says that he would like to look into the matter and will consider the allegations made in the note submitted by learned amicus curiae and also take into consideration the views of the alleged contemnors, the alleged encroachers and the tea estates provided the views are submitted on affidavit to the State Government and learned amicus 7 curiae.
List the matters on 11th April, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
8
ITEM NO.7 COURT NO.4 SECTION PIL-W
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INTERLOCUTORY APPLICATION No. 4 in WP(C) No.202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) IN RE : PERMISSION TO CARRY OUT WORKS RELATED TO BASIC AMENITIES IN THE JANMAM LANDS IN THE STATE OF TAMIL NADU [APPLICATION FOR DIRECTIONS] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. 9 Mr. Utsav Trivedi, Adv.
Mr. Nakul Gandhi, Adv.
Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. Mr. Shekhar Naphade, Sr. Adv. Mr. J. Sivanandaraaj, Adv. Ms. Shalini Kaul, Adv.
Mr. Arvind P. Datar, Sr., Adv. Mr. Pratap Venugopal, Adv. Mr. Prahalad Bhat, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv. For M/s. K.J. John & Co.
Mr. M. Yogesh Kanna, AOR Mrs. Sujatha Bagadhi, Adv. Mr. V. Giri, Sr. Adv.
Mr. Romy Chacko, Adv.
Mr. Andrews C.M., Adv.
Mr. Varun Mudgal, Adv.
Mr. Akash P., Adv.
Mr. Chandan Kumar Mandar, Adv. Mr. Mohit Paul, AOR Mr. Nishant R. Katneshwarkar, AOR Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, AOR Mr. Dhawesh Pahuja, Adv. Mr. Haris Beeran, AOR Ms. Sangeeta Kumar, AOR Mr. R. Chandrachud, AOR Mr. Gautam Narayan, Adv. Mr. Nikhil Nayyar, AOR Mahamaya Chatterjee, Adv. Mr. R. Nedumaran, AOR Mr. K.K. Mani, AOR Mr. V. Ramasubramanian, AOR Ms. Srikala Gurukrishna Kumar, AOR 10 Mr. Subramonium Prasad, AOR Mrs. Manik Karanjawala, AOR Ms. Divya Swami, Adv.
Mrs. Prabha Swami, AOR Mr. Nikhil Swami, Adv.
Mr. M.A. Chinnasamy, AOR Mr. S. Srinivasan, AOR Mr.E.M.S. Anam, AOR Mr. C.N.Sreekumar, AOR Mr. Naveen R. Nath, AOR Mr. L.K. Pandey, AOR Mrs. Revathy Raghavan, AOR Mr. L.C. Agrawala, AOR Mr. Shiv Prakash Pandey, AOR UPON hearing the counsel the Court made the following O R D E R List the matter on 11th April, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
11
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INTERLOCUTORY APPLICATION NO. 925 in in WP(C) No.202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) IN RE : PERMISSION TO CARRY OUT WORKS RELATED TO BASIC AMENITIES IN THE JANMAM LANDS IN THE STATE OF TAMIL NADU [RECOMMENDATION OF CEC IN CONTEMPT PETITION (C) NO. 193/2001] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. K.V. Viswanathan, Sr. Adv. Ms. Ruby Singh Ahuja, Adv. 12 Mr. Utsav Trivedi, Adv.
Mr. Nakul Gandhi, Adv.
Mrs. Manik Karanjawala, Adv. Mr. Anupam Prakash, Adv. Mr. Shekhar Naphade, Sr. Adv. Mr. J. Sivanandaraaj, Adv. Ms. Shalini Kaul, Adv.
Mr. Arvind P. Datar, Sr., Adv. Mr. Pratap Venugopal, Adv. Mr. Prahalad Bhat, Adv.
Mr. Anuj Sarma, Adv.
Ms. Niharika, Adv.
Ms. Kanika Kalaiyarasan, Adv. For M/s. K.J. John & Co.
Mr. M. Yogesh Kanna, AOR Mrs. Sujatha Bagadhi, Adv. Mr. V. Giri, Sr. Adv.
Mr. Romy Chacko, Adv.
Mr. Andrews C.M., Adv.
Mr. Varun Mudgal, Adv.
Mr. Akash P., Adv.
Mr. Chandan Kumar Mandar, Adv. Mr. Mohit Paul, AOR Mr. Nishant R. Katneshwarkar, AOR Mr. Joseph Pookkatt, Adv. Mr. Prashant Kumar, AOR Mr. Dhawesh Pahuja, Adv. Mr. Haris Beeran, AOR Ms. Sangeeta Kumar, AOR Mr. R. Chandrachud, AOR Mr. Gautam Narayan, Adv. Mr. Nikhil Nayyar, AOR Mahamaya Chatterjee, Adv. Mr. R. Nedumaran, AOR Mr. K.K. Mani, AOR Mr. V. Ramasubramanian, AOR Ms. Srikala Gurukrishna Kumar, AOR 13 Mr. Subramonium Prasad, AOR Mrs. Manik Karanjawala, AOR Ms. Divya Swami, Adv.
Mrs. Prabha Swami, AOR Mr. Nikhil Swami, Adv.
Mr. M.A. Chinnasamy, AOR Mr. S. Srinivasan, AOR Mr.E.M.S. Anam, AOR Mr. C.N.Sreekumar, AOR Mr. Naveen R. Nath, AOR Mr. L.K. Pandey, AOR Mrs. Revathy Raghavan, AOR Mr. L.C. Agrawala, AOR Mr. Shiv Prakash Pandey, AOR UPON hearing the counsel the Court made the following O R D E R List the matter on 11th April, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
14
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INTERLOCUTORY APPLICATION NO. 2746-2748, 2941 in Writ Petition(s) (Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATIONS FOR IMPLEADMENT, DIRECTIONS, EXEMPTION FROM FILING O.T. AND PERMISSION TO FILE REJOINDER AFFIDAVIT] Date : 08-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR 15 Mr. Kedar Nath Tripathy, AOR Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R Exemption from filing O.T and permission to file rejoinder affidavit granted. In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in these applications. They are accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
16
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INTERLOCUTORY APPLICATION NO. 3629 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR DIRECTIONS] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 17 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in the application. It is accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
18
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INTERLOCUTORY APPLICATION NO. 3721 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR DIRECTIONS] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 19 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in the application. It is accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
20
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INTERLOCUTORY APPLICATION NO. 3764-3765 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR IMPLEADMENT AND DIRECTIONS] Date : 08-02-2018 These applications were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 21 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in these applications. They are accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
22
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INTERLOCUTORY APPLICATION NO. 2862 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR IMPLEADMENT] IN RE : ALLEGED ILLEGAL MINING IN KEOJHAR, SUNDARGARH AND OTHER DISTRICTS OF ODISHA Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. 23 Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in the application. It is accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
24
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INTERLOCUTORY APPLICATION NO. 2894-2895 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATIONS FOR INTERVENTION AND DIRECTIONS] IN RE : M/S FERRO ALLOYS CORPORATION LTD. Date : 08-02-2018 These applications were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR 25 Mr. Kedar Nath Tripathy, AOR Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R Applications are dismissed.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
26
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RECORD OF PROCEEDINGS
INTERLOCUTORY APPLICATION NO. 3706-3707 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATIONS FOR INTERVENTION AND DIRECTIONS] Date : 08-02-2018 These applications were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 27 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in these applications. They are accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
28
ITEM NO.7 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
INTERLOCUTORY APPLICATION NO. 3737 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR MODIFICATION OF COURT’S ORDER DATED 13.01.2014] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 29 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in the applications. It is accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
30
ITEM NO.7 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
INTERLOCUTORY APPLICATION NO. 3740 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR IMPLEADMENT] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 31 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in the application. It is accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
32
ITEM NO.7 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
INTERLOCUTORY APPLICATION NO. 3745 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR IMPLEADMENT] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 33 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in the application. It is accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
34
ITEM NO.7 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
INTERLOCUTORY APPLICATION NO. 3755 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR IMPLEADMENT] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 35 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in the application. It is accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
36
ITEM NO.7 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
INTERLOCUTORY APPLICATION NO. 3756 in Writ Petition(s)(Civil) No(s).202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [APPLICATION FOR INTERVENTION] Date : 08-02-2018 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA Mr. 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 Petitioner(s) For Respondent(s) 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. Ravindara Bana, Adv. Ms. Gargi Khanna, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Haris Beeran, AOR Mr. T. Harish Kumar, AOR Ms. Kirti Renu Mishra, AOR Ms. Apurva Upmanyu, Adv. Mr. Naveen Kumar, AOR Mr. Kedar Nath Tripathy, AOR 37 Mr. R.C.Kohli, AOR UPON hearing the counsel the Court made the following O R D E R In view of the judgment of this Court in Common Cause Vs. Union of India [(2017) 9 SCC 499], nothing further survives in the application. It is accordingly dismissed as infructuous.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER