Supreme Court - Daily Orders
M.C. Mehta vs Union Of India on 18 February, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
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ITEM NO.1 Court No.1 (Video Conferencing) 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).13381/1984
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IN RE: TAJ TRAPEZIUM ZONE(1) IA NO. 42482/2020 (APPLN. FOR
MODIFICATION OF ORDER DT. 06.12.2019 ON BEHALF OF STATE OF U.P.)
(2) IA NOS. 196157, 196158 AND 196159/2019 (APPLNS. FOR
INTERVENTION, DIRECTIONS AND EXEMPTION FROM FILING O.T. ON B/O DR.
SHARAD GUPTA)
(3) IA NOS. 183912, 183918 183919/2019 (APPLNS. FOR INTERVENTION,
DIRECTIONS AND EXEMPTION FROM FILING O.T. ON BEHALF OF DR. SHARAD
GUPTA)
(4) IA NOS. 77043, 77049 AND 77053/2020 (APPLNS. FOR IMPLEADMENT,
DIRECTIONS AND EXEMPTION FROM FILING O.T. ON B/O DR. SHARAD GUPTA)
(5) IA NOS. 172361, 172378, 172379/2018, 10370 AND 10371 OF 2021
(APPLNS. FOR INTERVENTION, DIRECTIONS AND EXEMPTION FROM FILING
O.T. ON B/O AGRA NAGAR NIGAM “ONLY” IN W.P. (C) NO. 13381/1984
Date : 18-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
Counsel for the parties:
Mr. A.D. N. Rao,Adv.
Mr. Anil Katiyar,Adv.
Mr. M.K. Maroria,Adv.
Signature Not Verified
Mr. Tushar Mehta,SG
Digitally signed by
Madhu Bala
Date: 2021.02.19
16:31:44 IST
Reason: Ms. Aishwarya Bhati,ASG
Mr. G.S. Makker,Adv.
Mr. D.L. chidananda,Adv.
Ms. Suhasini Sen,Adv.
Mr. S.S. Rebello,Adv.
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Mr. Kanu Agrawal,Adv.
Ms. Archana Pathak Dave,Adv.
Mr. Tushar Mehta, Ld. S.G.
Mr. Sanjay Upadhyay, Adv.
Ms. Mayuri Raghuvanshi, AOR
Ms. Vyom Raghuvanshi, Adv.
Mr. Salik Shafique, Adv.
Mr. Akshat Singh, Adv.
Ms. Aishwarya Bhati, Ld. ASG
Mr. Rajeev Kumar Dubey, Adv.
Mr. Siddharth Krishna Dwivedi, Adv.
Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Vijay Panjwani,Adv.
Mr. Ankur Praksh,Adv.
Mr. K.C. Jain,Adv.
Mr. Rajesh Kumar,Adv.
Mr. E.C. Agrawala,Adv.
Mr. Siddhesh Kotwal, Adv.
Mr. Divyansh Tiwari, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Mr. Nirnimesh Dube,AOR
Petitioner-in-person
Applicant-in-person, AOR
Mr. Atishi Dipankar, AOR
Mr. Sudhir Kulshreshtha, AOR
Mr. M. R. Shamshad, AOR
Mr. Rakesh Mudgal,AAG
Dr. Monika Gusain,Adv.
Mr. Vishwajit Singh, AOR
Mr. P. K. Manohar, AOR
Mr. Lakshmi Raman Singh, AOR
Mr. Nikhil Goel, AOR
Mr. Pradeep Misra, AOR
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Mr. Suraj Singh,Adv.
Mr. Ajit Sharma, AOR
Dr. (Mrs. ) Vipin Gupta, AOR
Mr. P. Parmeswaran, AOR
Mrs. Rachana Joshi Issar, AOR
Mr. Prashant Kumar, AOR
Mr. P. Narasimhan, AOR
Mr. Rajiv Tyagi, AOR
M/S. Manoj Swarup And Co., AOR
Mr. Ajay K. Agrawal, AOR
Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Vedant Bharadwaj, Adv.
Mr. Shiv Prakash Pandey, AOR
Mrs. Laxmi Arvind, AOR
Mrs. Suchitra Atul Chitale, AOR
Mr. Badri Prasad Singh, AOR
M/S. Lawyer S Knit & Co, AOR
Mr. Ravi Prakash Mehrotra, AOR
Mrs. Rachna Gupta, AOR
Mrs. Rachana Joshi Issar,Adv.
Ms. Nidhi Tewari,Adv.
Mr. Abhinav Agrawal, AOR
Mr. Abhinav Shrivastava, AOR
Mr. Abhishek Chaudhary, AOR
Mr. Saurabh Mishra, AOR
Mr. Onkar Singh,Adv.
Ms. Neha Tripathi,Adv.
Mr. Gaurav Goel, AOR
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Mr. Rajesh Kumar,Adv.
Mr. Anshul Gupta,Adv.
Mr. Deepesh Raj,Adv.
Mr. Nihaar Reddy,Adv.
Mr. Nischal Kumar Neeraj, AOR
M/S. Gsl Chambers, AOR
Ms. Aparna Bhat, AOR
Mr. Gaurav Agrawal, AOR
Mr. Arvind Kumar Sharma, AOR
Mr. Shantanu Krishna, AOR
Dr. Manish Singhvi, Sr. Adv.
Mr. Sandeep Kumar Jha, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A NO. 42482/2020
List this I.A. after two weeks along with I.A. No. 6853 of 2021 as mentioned by Mr. Abhay Gupta, learned counsel. I.A NOS. 196157, 196158 AND 196159/2019 The proposal in these interlocutory applications may be vetted by Central Empowered Committee (CEC).
Ordered accordingly.
List these I.As after four weeks.
IA NOS. 183912, 183918 183919/2019 At the request of Ms. Aishwarya Bhati, learned Additional General for the respondent-State, list these I.As after six weeks. I.A NOS. 77043, 77049 AND 77053/2020 List these I.As along with I.A. No. 11157 of 2019 as mentioned by Ms. Mridula Ray Bhardwaj, learned counsel after four weeks. 5 I.A NOS. 172361, 172378, 172379/2018, 10370 AND 10371 OF 2021 I.A. No. 172361 of 2021 for intervention is allowed for the purpose of passing orders in the instant interlocutory applications for directions.
By these interlocutory applications for directions, the Agra Nagar Nigam has prayed for permission to establish waste to energy plant & construction and demolition plant in Kuberpur landfill site at Agra.
Mr. Tushar Mehta, learned Solicitor General of India has pointed out to a letter dated 08.01.2021 by which the Vice-Chairman of the Agra Development Authority has written to the Municipal Commissioner, Agra, stating that an application may be filed again in the Taj Trapezium Zone (TTZ) after taking permission from this Court for the establishment of the plant.
We find that this question is squarely covered by our order dated 06.12.2019 in which this Court has clearly stated that there shall be no impediment for the authorities to consider the pending environmental clearance which are necessary to secure essential amenities within Taj Trapezium Zone (TTZ). This Court also observed that not allowing construction of such basic infrastructure can itself create new polluting waste and threaten the environment. We are informed that the Agra Nagar Nigam has obtained all necessary clearances.
In these circumstances, we consider it appropriate to grant the application. The applications for directions are therefore 6 allowed in terms of prayer 13(a) which reads as under:
“13(a) Allow to the applicant to establish waste to energy plant & construction & demolition plaint in Kuberpur landfill site at Agra in accordance with law”.
Ordered accordingly.
Rest of the interlocutory applications shall stand disposed of.
(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR