Supreme Court - Daily Orders
Justice Sunanda Bhandare Foundation vs U.O.I. on 6 March, 2020
Bench: Arun Mishra, Indira Banerjee
ITEM NO.2 COURT NO.3 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). 116/1998
JUSTICE SUNANDA BHANDARE FOUNDATION Petitioner(s)
VERSUS
U.O.I. & ORS. Respondent(s)
(ONLY INTERLOCUTORY APPLICATIONS ARE TO BE LISTED
IA No. 134118/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 14/2017 - DIRECTIONS
IA No. 13/2015 - DIRECTIONS
IA No. 10/2015 - DIRECTIONS
IA No. 11/2015 - EXEMPTION FROM FILING O.T.
IA No. 93954/2018 - EXEMPTION FROM FILING O.T.)
WITH
C.A. No. 11938/2016 (XIV-A)
(ONLY OFFICE FOR DIRECTION IS TO BE LISTED BEFORE HON'BLE COURT
IA No. 130117/2018 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 06-03-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Ms. Manali Singhal,Adv.
Mr. Santosh Sachin,Adv.
Ms. Aanchal Kapoor,Adv.
Mr. Deepak Singh Rawat,Adv.
Mr. Ambar Qamaruddin, AOR
Mr. Tejasvi Kumar,Adv.
Ms. Nabila Hasan,Adv.
Ms. Jyoti Mendiratta, AOR
For Respondent(s) Ms. Pinky Anand,ASG
Ms. V. Mohana,Sr.Adv.
Signature Not Verified
Mr. S. Saini,Adv.
Digitally signed by
NARENDRA PRASAD
Date: 2020.03.07
Ms. Sunita Sharma,Adv.
13:14:21 IST
Reason: Ms. Rashmi Malhotra,Adv.
Mr. K. Chandra Mohan,Adv.
Mr. R.R. Rajesh,Adv.
1
Mr. Raj Bahadur Yadav,Adv.
Mr. B.V. Balram Das,Adv.
Mr. R. Balasubramanian,Sr.Adv.
Mr. Jitendra Kumar Tripathi,Adv.
Mr. B.V. Balram Das,Adv.
Dr. Manish Singhvi,Sr.Adv.
Mr. Satyendra Kumar,Adv.
Mr. Arpit Prakash,Adv.
Mr. Sandeep Kumar Jha,Adv.
Mr. Alok Sangwan,AAG
Mr. Sunny Kadiyan,Adv.
Mr. Apoorv Yadav,Adv.
Mr. Vipul Dahiya,Adv.
Mr. Jatinder Kumar Sethi,Adv.
Dr. Rajiv Nanda,Adv.
Ms. Rachna Gandhi,Adv.
Ms. D. Bharathi Reddy,Adv.
Mr. Prashant Kumar, AOR
Mr. T.R.B. Sivakumar, AOR
Mr. Anil Shrivastav, AOR
Mr. Rituraj Biswas,Adv.
Mr. Yash Kapoor,Adv.
Mr. G.N. Reddy,Adv.
Mr. T. Vijaya Bhaskar Reddy,Adv.
Mr. Digvijay Harichandan,Adv.
Mr. B. Balaji, AOR
Ms. Pragati Neekhra, AOR
Mr. Abhijit Sengupta, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Chanchal Kumar Ganguli, AOR
Mr. Abhishek Chaudhary, AOR
Mr. Gopal Singh, AOR
Mr. Tapesh Kumar Singh, AOR
Mr. Aditya Pratap Singh,Adv.
Ms. Hemantika Wahi, AOR
2
Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Ms. Ayushi Gaur,Adv.
Mr. Akhil Abraham Roy,Adv.
Mr. Vijay Valsan,Adv.
for M/s. K.J. John and Co.
Ms. Deepanwita Priyanka, AOR
Mr. Ashok Mathur, AOR
Mr. Gulshan Kumar Bajwa, AOR
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh,Adv.
Ms. Diksha Rai, AOR
Mr. Palak Mahajan,Adv.
Mr. Satish Vig, AOR
Mr. Samrat Shinde,Adv.
Mr. Sachin Patil,Adv.
Mr. P.V. Yogeswaran, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Avijit Mani Tripathi,Adv.
Mr. T.K. Nayak,Adv.
Mr. P.S. Negi,Adv.
Mr. S. Ram Kochar,Adv.
Ms. Rajani Ohri Lal, AOR
Mr. Nirnimesh Dube, AOR
Mr. Shuvodeep Roy, AOR
Mr. Rahul Raj Mishra,Adv.
Mr. Kabir Shankar Bose,Adv.
Mr. Ashok Kumar Singh, AOR
Mr. K.V. Jagdishvaran,Adv.
Ms. G. Indira, AOR
Mr. M.K. Mandal,Adv.
Ms. Sharmila Upadhyay, AOR
Mr. Sarvjit Pratap Singh,Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. V.N. Raghupathy, AOR
Mr. Manendra Pal Gupta,Adv.
3
Mr. Upendra Mishra,Adv.
Mr. Avijit Mani Tripathi,Adv.
Mr. Ranjan Mukherjee,Adv.
Mr. Arjun Garg, AOR
Mr. Anuvrat Sharma, AOR
For M/s. Arputham Aruna and Co.
Mr. Shibashish Misra, AOR
Mr. Manoj Ranjan Sinha,Adv.
Ms. Sarita Kumari,Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Sunil Fernandes, AOR
Mr. G. Prakash, AOR
Mr. Jishnu M.L.,Adv.
Mrs. Priyanka Prakash,Adv.
Mrs. Beena Prakash,Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Praveen Swarup, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. T.V. George, AOR
Mr. S. Udaya Kumar Sagar, AOR
Ms. Swati Bhardwaj,Adv.
Mr. Devendra Singh, AOR
Ms. Rajkumari Banju, AOR
Mr. K.V. Mohan, AOR
Mrs. Anil Katiyar, AOR
Ms. Rachana Srivastava, AOR
Mr. V.G. Pragasam, AOR
Mr. S. Prabu Ramasubramanian,Adv.
Mr. Aniruddha P. Mayee, AOR
Dr. Monika Gusain, AOR
Ms. Padhmalakshmi Iyengar,Adv.
4
Mr. Vishal Meghwal,Adv.
Mr. Milind Kumar, AOR
Mr. Rajeev Sharma, AOR
Mr. T.R.B. Sivakumar,Adv.
Mrs. M. Karthiga,Adv.
Mr. R. Sathish, AOR
Mr. C.K. Sasi, AOR
Mr. Abdulla Naseeh V.T.,Adv.
Ms. Somya Gupta,Adv.
Mr. S.D. Singh,Adv.
Ms. Bharti Tyagi, AOR
Mr. Ram Kripal Singh,Adv.
Mrs. Meenu Singh,Adv.
Mrs. Swarupama Chaturvedi, AOR
Mr. Nikhil Jain, AOR
Ms. Uttara Babbar, AOR
Ms. Bhavana Duhoon,Adv.
Mr. Manan Bansal,Adv.
Mr. B.K. Satija,Adv.
Mr. Suhaan Mukerji,Adv.
Mr. Vishal Prasad,Adv.
Ms. Liz Mathew,Adv.
Mr. Abhishek Manchanda,Adv.
For M/s. PLR Chambers and Co.
Mr. Abhinav Mukerji, AOR
Mr. Vishnu Shankar Jain, AOR
Mr. Raghvendra Kumar,Adv.
Mr. Anand Kr. Dubey,Adv.
Mr. Narendra Kumar, AOR
Mr. K.V. Vijayakumar, AOR
Mr. G.M. Kawoosa,Adv.
Mr. M. Shoeb Alam, AOR
Mr. Tanmaya Agarwal, AOR
Mr. Wrick Chatterjee,Adv.
Ms. Smriti Dua,Adv.
5
Mr. Raj Bahadur Yadav, AOR
Ms. Astha Sharma, AOR
Ms. Bansuri Swaraj,Adv.
Ms. Arshiya Ghose,Adv.
Mr. Divyansh Tiwari,Adv.
Ms. Ana Upadhyay,Adv.
Dr. Rajesh Pandey,Adv.
Ms. Shweta Mulchandani,Adv.
Ms. Tanuja Manjari Patra,Adv.
Ms. Aswathi M.K., AOR
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Guntur Prabhakar, AOR
Mr. B.V. Balaram Das, AOR
Mr. Sangram S. Saron,Adv.
Mr. Shree Pal Singh, AOR
Mr. Rahul Kaushik, AOR
Ms. Bhuvneshwari Pathak,Adv.
Ms. Shilpi Satyapriya Satyam,Adv.
Mr. Rahul Khatri,Adv.shree
Ms. Sushma Suri,AOR
Mr. D.S. Mahra,AOR
Mr. Shreekant N. Terdal,AOR
UPON hearing the counsel the Court made the following
O R D E R
Writ Petition(s)(Civil) No(s). 116/1998 The following States/Union Territories have either partially complied or non-complied the provisions of the Rights of Persons with Disabilities Act, 2016:-
Sr States/UT Provisions of the RPWD Provisions of the RPWD ACT 2016 - Partially ACT 2016 - Not Complied (PC) Complied (NC)
1. Andaman and Nicobar Islands 2 Sections 23, 26, 32, 35-
Andhra Pradesh 38, 66, 72, 79, 83, 88, 101 3 Arunachal Pradesh Sections 3-23, 26-31, 32- 6 Sr States/UT Provisions of the RPWD Provisions of the RPWD ACT 2016 - Partially ACT 2016 - Not Complied (PC) Complied (NC) 35, 36-48, 57, 59, 66, 70, 72, 79, 83 84, 85, 88 4 Assam Sections 13, 14, 21, 22, 35, 38 5 Bihar 6 Chandigarh Sections 21, 26, 35, 37 7 Chhattisgarh Sections 21, 37, 101 8 Sections 79 , 83 Sections 8, 11, 14, 21, 22, 23, 32, 33, 34, 35, 37, 38, Dadra and Nagar Haveli 40, 43, 44, 46, 47, 48, 49, 50-55, 59, 66, 70, 72, 84, 85, 88, 89, 91, 101 9 Sections 41, 42, 79, 83 Sections 14, 21, 22, 23, 33-35, 37, 38, 40, 43, 44, Daman and Diu 46-55, 59, 66, 70, 72, 84, 85, 88, 89, 91, 101 10 National Capital Sections 6, 28, 38, 66, 88 Territory of Delhi 11 Sections 14, 15, 18, 23, 30, Sections 12, 17, 38, 88 Goa 37, 53, 72, 79, 83, 85 12 Sections 33, 37 Sections 3-11, 13-15, 18, Gujarat 19, 26, 34, 38, 39, 43, 48, 101 13 Haryana Section 18, 33, 36-37, 88 Sections 32, 35, 38, 59, 70 14 Sections 9, 10, 14, 15, 18, Himachal Pradesh 42, 43, 57, 59, 84, 85, 101 15 Shown compliance of their local act in the capacity as a Jammu and Kashmir State. Now being a UT compliance of The RPWD Act 2016 needs to be shown 16 Sections 26, 35, 37, 48, 50- Sections 21, 34, 85 Jharkhand 55 17 Sections 15, 20, 32 Sections 23, 72, 84, 85, Karnataka 88, 101 18 Kerala Sections 21, 28, 37, 50-55, Sections 49, 72, 88, 101 59 19 Lakshadweep 20 Now being a UT Ladakh compliance of 2016 Act needs to be shown 21 Sections 3-14, 18-32, 34, Madhya Pradesh 37, 39-42, 45-49, 50-55 22 Maharashtra Sections 35, 88, 101 7 Sr States/UT Provisions of the RPWD Provisions of the RPWD ACT 2016 - Partially ACT 2016 - Not Complied (PC) Complied (NC) 23 Sections 6, 7, 23, 37 Sections 14-15, 21, 27-29, Manipur 32-34, 38, 84, 85, 101 24 Sections 17, 21, 30, 37 Sections 3, 4, 5, 7, 9, 11, Meghalaya 15, 18, 26, 28, 35, 38, 48, 88 25 Sections 3-5, 7-10,12, 13, 15, 18, 20, 21, 26, 28, 29, Mizoram 32, 34, 35, 38, 39, 42-44, 48, 88 26 Nagaland Section 3, 22, 23, 35, 37, 88 27 Odisha 28 Sections 20-21, 43, 66, 70, Puducherry 72, 79, 83 29 Punjab Section 79 Section 83 30 Rajasthan Sections 79, 83, 88 Sections 21, 70 31 Sections 23 Sections 3, 4, 5, 9, 10, 13- 15, 20-22, 26-30, 32, 33, Sikkim 35, 37, 38, 43, 46, 47, 48, 49, 50-55, 59, 72, 79, 83, 84, 85 32 Tamil Nadu Section 46 33 Sections 37 Sections 9-10, 12-13, 15, Telangana 29, 32, 43, 66, 70, 72, 85, 88 34 Sections 21, 23, 34, 35, 79, Tripura 83, 88 35 Uttar Pradesh Sections 23, 25 36 Uttarakhand 37 Sections 37, 38, 42, 88 Sections 35, 36, 53, 57, West Bengal 59, 84, 85 The concerned non-compliant States/Union Territories are directed to file their affidavit of compliance with a period of six weeks from today, failing which the Secretary of the concerned department shall remain present in this Court on the next date of hearing.
List on 04.05.2020.
8 C.A. No. 11938/2016The following States have not filed their compliance affidavit:-
1. Arunachal Pradesh
2. Andhra Pradesh
3. Madhya Pradesh
4. Uttar Pradesh
5. Goa Let compliance affidavit be filed by the above mentioned States within a period of six weeks from today.
List on 04.05.2020.
(NARENDRA PRASAD) (JAGDISH CHANDER) A.R-CUM-P.S. COURT MASTER 9