Supreme Court - Daily Orders
Mumbai Metropolitan Region ... vs Dileep B. Nevatia . on 4 November, 2019
Bench: Arun Mishra, Indira Banerjee
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6111/2016
MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY APPELLANT(S)
VERSUS
DILEEP B. NEVATIA & ORS. RESPONDENT(S)
O R D E R
1. There are subsequent developments pointed out by the learned Attorney General for India. It was pointed out that CRZ permission has been granted but has been questioned in the proceedings before the National Green Tribunal (NGT).
2. It has also been pointed out that environment clearance is not required. In this regard, Ministry of Environment and Forest has issued a notification dated 21.03.2016.
3. In view of the aforesaid development, the order passed by the NGT has become of academic importance and the observations made shall not come in the way of either of the parties in the pending matter.
4. Accordingly, the appeal stands disposed of.
5. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2019.11.09 ...........................J. 12:52:10 IST Reason: [INDIRA BANERJEE] NEW DELHI;
NOVEMBER 04, 2019.
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ITEM NO.70 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 6111/2016 MUMBAI METROPOLITAN REGION DEVELOPMENT AUTHORITY APPELLANT(S) VERSUS DILEEP B. NEVATIA & ORS. RESPONDENT(S) Date : 04-11-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MS. JUSTICE INDIRA BANERJEE For Appellant(s) Mr. K.K. Venugopal,AG Mr. K.V. Viswanathan,Sr.Adv. Ms. Anushka Sharda,Adv. Ms. Raveena Rai,Adv.
Mr. Sanjeev K. Kapoor,Adv. For M/s. Khaitan & Co.
For Respondent(s) Dr. Surender Singh Hooda, AOR Mr. V. Dalmia,Adv.
Mr. Vijay Prakash,Adv. Mr. Suchakshu Jain,Adv. Mr. Gurmeet Singh Makker, AOR Mr. Amrish Kumar Sharma,Adv.
Mr. Mukesh Verma,Adv.
Mr. Pawan Kumar Shukla,Adv. Mr. Yash Pal Dhingra, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
(NARENDRA PRASAD) (PRADEEP KUMAR) COURT MASTER COURT MASTER
(Signed order is placed on the file) 2