Supreme Court - Daily Orders
N. Rajaraman vs Union Of India on 16 January, 2024
Author: Dipankar Datta
Bench: Dipankar Datta
WP(C) No. 703/2014
ITEM NO.40 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 (Civil) No. 703/2014
N. RAJARAMAN & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 54588/2019 - APPROPRIATE ORDERS/DIRECTIONS, IA No.
52984/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No. 1/2014 -
PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 16-01-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
Mrs. Aishwarya Bhati, A.S.G.
Mr. Amrish Kumar, AOR
Mr. Varun Chugh, Adv.
Mrs. Ruchi Kohli, Adv.
Mrs. Swarupama Chaturvedi, Adv.
Mr. Chinmayee Chandra, Adv.
Mrs. Neelakshi Bhaduria, Adv.
Ms. Aishwarya Bhati, A.S.G.
Ms. Ruchi Kohli, Adv.
Ms. Swarupama Chaturvedi, Adv.
Ms. Chinmayee Chandra, Adv.
Ms. Neelakshi Bhaduria, Adv.
Ms. Shrey Jain, Adv.
Mr. Anirudh Singh, Adv.
Mr. G.S. Makker, Adv./AOR
Mr. M.K. Maroria, Adv./AOR
Dr. Manish Singhvi, Sr. Adv. (N/P)
Signature Not Verified
Ms. Shubhangi Agarwal, Adv.
Digitally signed by
Deepak Guglani
Date: 2024.01.16
Mr. Rohan Darade, Adv.
18:55:15 IST
Reason: Ms. Ruchi Kohli, AOR
Mr. Gaurav Khanna, AOR
Dr. Ravindra Chingale, Adv.
WP(C) No. 703/2014
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Raavi Sharma, Adv.
Mr. Rajiv Singh, Adv.
Ms. Pragya Baghel, Adv.
Ms. Pallavi Langar, AOR
Mr. Ramesh Babu M.R., AOR
Mr. Sumeer Sodhi, AOR
Mr. Prasang Sharma, Adv.
Mr. Sunny Choudhary, AOR
Mr. Manoj Kumar, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Mr. Karun Sharma, Adv.
Ms. Rajkumari Divyasana, Adv.
Mr. R. Rajaselvan, Adv.
Mr. Avijit Mani Tripathi, AOR
Mr. T.K. Nayak, Adv.
Ms. Marbiang Khongwir, Adv.
Mr. Daniel Lyngdoh, Adv.
Mr. Kynpham V. Kharlyngdoh, Adv.
Mr. Upendra Mishra, Adv.
Mr. P.S. Negi, Adv.
Mr. Siddhesh Shirish Kotwal, Adv.
Mr. Pawan Upadhyay, Adv.
Mr. T. Illayarasu, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Raghvendra Kumar, AOR
Mr. Anand Kumar Dubey, Adv.
Mr. Maneesh Pathak, Adv.
Mr. Jatinder Kumar Bhatia, AOR
Mr. Krishnam Mishar, Adv.
Mr. Param Kumar Mishar, Adv.
Mr. Abhimanyu Tewari, AOR
Ms. Eliza Bar, Adv.
Ms. G. Indira, AOR
Mr. Harnaman Singh, Adv.
Mr. Rahul Tiwari, Adv.
Mr. Gandeepan, Adv.
WP(C) No. 703/2014
Mr. T.R.B. Sivakumar, AOR
Ms. K. Enatoli Sema, AOR
Mr. Divyanshu Kumar Srivastava, Adv./AOR
UPON hearing the counsel the Court made the following
O R D E R
It is pointed out that the Wetlands (Conservation and Management) Rules, 2010 have been omitted with the enactment of the Wetlands (Conservation and Management) Rules, 2017.
In view of the aforesaid position, the petitioner, who appears in person, seeks permission to withdraw the present writ petition with liberty to initiate appropriate proceedings before the appropriate forum in accordance with law.
The statement is taken on record.
The writ petition is dismissed as withdrawn with liberty as prayed.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR