Supreme Court - Daily Orders
Dakshinamurthy vs B.K.Das I.A.S . on 14 March, 2016
Bench: Jagdish Singh Khehar, Madan B. Lokur, C. Nagappan
1
Corrected
ITEM NO.302 COURT NO.3 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 144/2006 IN C.A. NO. 3492-3494 OF 2005
DAKSHINAMURTHY Petitioner(s)
VERSUS
B.K.DAS I.A.S & ORS. Respondent(s)
(with appln. (s) for correcting the cause title and directions
and extension of time and may refer to remarks and office
report)
WITH
CONMT.PET.(C) No. 96/2007 IN C.A. NO. 3492-3494 OF 2005
(With appln.(s) for permission to file additional documents and
appln.(s) for interim relief)
SLP(C) No. 11829/2008
(With appln.(s) for permission to place addl. documents on
record and Interim Relief and Office Report)
CONMT.PET.(C) D 26236/2008 IN C.A. NO. 3492-3494 OF 2005
(With Interim Relief and Office Report)
S.L.P.(C)...CC No. 10129-10130/2014
(With appln.(s) for permission to file SLP and Office Report)
Date : 14/03/2016 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Signature Not Verified
Ms. Meenakshi Arora, Sr. Adv.
Digitally signed by USHA
Ms. Monisha Handa, Adv.
Mr. Mohit D. Ram,Adv.
RANI BHARDWAJ
Date: 2016.03.17
11:09:18 IST
Reason:
Mr. Neeraj Kumar, Adv.
2
Mr. S. Udaya Kumar Sagar, adv.
Ms. Bina Madhavan, Adv.
Ms. Praseena Elizabeth Joseph, Adv.
Ms. Akanksha Mehra, Adv.
Ms. Shrinjan Khosla, Adv.
Ms. Swati Vellodi, Adv.
Mr. Mrityunjai Singh, Adv.
Mr. Abhishek Singh, Adv.
for M/s. Lawyer S Knit & Co,Adv.
For Petitioner(s)/ Mr. S. Sriranga, Adv.
Respondent(s) Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering, Adv.
Mr. Vinnet Kr. Singh, Adv.
Mr. Dushyant Dave, Sr. Adv.
Mr. Ramesh Singh, Adv.
Mr. Vasudevan Raghavan,Adv.
Mr. K.T.Anantharaman, Adv.
Mr. R.V.S. Naik, Adv.
Mr. Aswin Prabhu, Adv.
Ms. Atishree Sood, Adv.
Mr. Ankit Singal, Adv.
Ms. B. Vijayalakshmi Menon,Adv.
For Respondent(s) Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Madhu Sudan R. Naik, Adv.Gen.
Mr. Sunil Yadav, adv.
Ms. Sruti, Adv.
Ms.Anitha Shenoy,Adv.
Ms. Maityree,Adv.
Ms. Kiran Suri, Sr. Adv.
Mr. S.J. Amith, Adv.
Dr. (Mrs.) Vipin Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sanjay R. Hegde, learned senior counsel, in the opening statement affirmed, that State Government was committed to the implementation of the Bangalore-Mysore Infrastructure Corridor 3 Project, in letter and in spirit.
Mr.Dushyant Dave, learned senior counsel appearing for the petitioner, untertakes to furnish to this Court, his priority wise proposal, for the course of action to be adopted, in the implementation of the Bangalore-Mysore Infrastructure Corridor Project. He undertakes to do the needful by 28.03.2016 and furnish an advance copy thereof to Ms. Anitha Shenoy.
The proposal made on behalf of the petitioner, shall be examined and responded to, after being briefed by the Chief Secretary of the State of Karnataka and the Principal Secretary, Public Works Department, by 11.04.2016.
The hearing in the matter shall commence on 18.04.2016 so as to continue on 25.04.2015 and 02.05.2016. The hearing shall be aimed at determining ways and means for implementing the project under consideration. For such implementation, we would consider appropriate to ask the Chief Secretary of the State of Karnataka, as also, the Principal Secretary, Public works Department,to be present in Court in person to assist 4 us along with relevant official record on 18.04.2016.
List on 18.04.2016.
[ Charanjeet Kaur ] [ Renuka Sadana ]
A.R.-cum-P.S. Court Master
1
ITEM NO.302 COURT NO.3 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 144/2006 IN C.A. NO. 3492-3494 OF 2015 DAKSHINAMURTHY Petitioner(s) VERSUS B.K.DAS I.A.S & ORS. Respondent(s) (with appln. (s) for correcting the cause title and directions and extension of time and may refer to remarks and office report) WITH CONMT.PET.(C) No. 96/2007 IN C.A. NO. 3492-3494 OF 2015 (With appln.(s) for permission to file additional documents and appln.(s) for interim relief) SLP(C) No. 11829/2008 (With appln.(s) for permission to place addl. documents on record and Interim Relief and Office Report) CONMT.PET.(C) D 26236/2008 IN C.A. NO. 3492-3494 OF 2015 (With Interim Relief and Office Report) S.L.P.(C)...CC No. 10129-10130/2014 (With appln.(s) for permission to file SLP and Office Report) Date : 14/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Ms. Meenakshi Arora, Sr. Adv.
Ms. Monisha Handa, Adv.
Mr. Mohit D. Ram,Adv.
Mr. Neeraj Kumar, Adv.2
Mr. S. Udaya Kumar Sagar, adv. Ms. Bina Madhavan, Adv.
Ms. Praseena Elizabeth Joseph, Adv. Ms. Akanksha Mehra, Adv.
Ms. Shrinjan Khosla, Adv. Ms. Swati Vellodi, Adv.
Mr. Mrityunjai Singh, Adv. Mr. Abhishek Singh, Adv.
for M/s. Lawyer S Knit & Co,Adv.
For Petitioner(s)/ Mr. S. Sriranga, Adv. Respondent(s) Mr. Abhay Kumar,Adv.
Mr. Tenzing Tsering, Adv. Mr. Vinnet Kr. Singh, Adv.
Mr. Dushyant Dave, Sr. Adv. Mr. Ramesh Singh, Adv.
Mr. Vasudevan Raghavan,Adv. Mr. K.T.Anantharaman, Adv. Mr. R.V.S. Naik, Adv.
Mr. Aswin Prabhu, Adv.
Ms. Atishree Sood, Adv.
Mr. Ankit Singal, Adv.
Ms. B. Vijayalakshmi Menon,Adv.
For Respondent(s) Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Madhu Sudan R. Naik, Adv.Gen. Mr. Sunil Yadav, adv.
Ms. Sruti, Adv.
Ms.Anitha Shenoy,Adv.
Ms. Maityree,Adv.
Mr. S.J. Amith, Adv.
Dr. (Mrs.) Vipin Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R Mr. Sanjay R. Hegde, learned senior counsel, in the opening statement affirmed, that State Government was committed to the implementation of the Bangalore-Mysore Infrastructure Corridor Project, in letter and in spirit.3
Mr.Dushyant Dave, learned senior counsel appearing for the petitioner, untertakes to furnish to this Court, his priority wise proposal, for the course of action to be adopted, in the implementation of the Bangalore-Mysore Infrastructure Corridor Project. He undertakes to do the needful by 28.03.2016 and furnish an advance copy thereof to Ms. Anitha Shenoy.
The proposal made on behalf of the petitioner, shall be examined and responded to, after being briefed by the Chief Secretary of the State of Karnataka and the Principal Secretary, Public Works Department, by 11.04.2016.
The hearing in the matter shall commence on 18.04.2016 so as to continue on 25.04.2015 and 02.05.2016. The hearing shall be aimed at determining ways and means for implementing the project under consideration. For such implementation, we would consider appropriate to ask the Chief Secretary of the State of Karnataka, as also, the Principal Secretary, Public works Department,to be present in Court in person to assist us along with relevant official record on 4 18.04.2016.
List on 18.04.2016.
[ Charanjeet Kaur ] [ Renuka Sadana ] A.R.-cum-P.S. Court Master