Supreme Court - Daily Orders
Jaishri Laxmanrao Patil vs The Chief Minister And Ors. on 18 March, 2021
Bench: Ashok Bhushan, L. Nageswara Rao, S. Abdul Nazeer, Hemant Gupta, S. Ravindra Bhat
ITEM NO.501+502+503 Court 7 (Video Conferencing) SECTION III
[Part-Heard]
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. 3123/2020
JAISHRI LAXMANRAO PATIL Appellant(s)
VERSUS
THE CHIEF MINISTER AND ORS. Respondent(s)
[ FOR DIRECTIONS ]
[ IA No. 79207/2020 - APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT and IA No. 68321/2020 -
APPLICATION FOR PERMISSION and IA No. 128266/2020 - APPLICATION FOR
PERMISSION and IA No. 151882/2019 - APPLICATION FOR PERMISSION and
IA No. 65618/2020 - APPLICATION FOR PERMISSION and IA No.
78196/2020 - APPLICATION FOR PERMISSION and IA No. 35586/2020 -
APPLICATION FOR PERMISSION and IA No. 99834/2019 - APPLICATION FOR
PERMISSION and IA No. 108075/2020 - APPLICATION FOR PERMISSION and
IA No. 35576/2020 - APPLICATION FOR PERMISSION and IA No.
66805/2020 - APPLICATION FOR PERMISSION and IA No. 68423/2020 -
APPLICATION FOR PERMISSION and IA No. 103632/2020 - APPLICATION FOR
VACATION OF INTERIM ORDER and IA No. 94699/2020 - APPLICATION FOR
VACATION OF INTERIM ORDER and IA No. 103624/2020 - APPLICATION FOR
VACATION OF INTERIM ORDER and IA No. 90830/2020 - APPLICATION FOR
VACATION OF INTERIM ORDER and IA No. 122033/2020 - APPROPRIATE
ORDERS/DIRECTIONS and IA No. 79203/2020 - APPROPRIATE
ORDERS/DIRECTIONS and IA No. 128263/2020 - APPROPRIATE
ORDERS/DIRECTIONS and IA No. 5465/2021 - APPROPRIATE
ORDERS/DIRECTIONS and IA No. 129073/2020 - APPROPRIATE
ORDERS/DIRECTIONS and IA No. 7125/2021 - APPROPRIATE
ORDERS/DIRECTIONS and IA No. 128272/2020 - APPROPRIATE
ORDERS/DIRECTIONS and IA No. 66706/2020 – CLARIFICATION/DIRECTION
and IA No. 65889/2020 – CLARIFICATION/DIRECTION and IA No.
67966/2020 – CLARIFICATION/DIRECTION and IA No. 37321/2020 –
CLARIFICATION/DIRECTION and IA No. 98197/2020 –
CLARIFICATION/DIRECTION and IA No. 62631/2020 - EARLY HEARING
APPLICATION and IA No. 94740/2020 - EXEMPTION FROM FILING AFFIDAVIT
and IA No. 66512/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No.
5514/2021 - EXEMPTION FROM FILING AFFIDAVIT and IA No. 61937/2020 -
EXEMPTION FROM FILING AFFIDAVIT and IA No. 78200/2020 - EXEMPTION
FROM FILING AFFIDAVIT and IA No. 128265/2020 - EXEMPTION FROM
FILING AFFIDAVIT and IA No. 66440/2020 - EXEMPTION FROM FILING
Signature Not Verified
AFFIDAVIT and IA No. 94703/2020 - EXEMPTION FROM FILING AFFIDAVIT
Digitally signed by
MEENAKSHI KOHLI
Date: 2021.03.18
and IA No. 108517/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No.
17:31:13 IST
Reason:
5468/2021 - EXEMPTION FROM FILING AFFIDAVIT and IA No. 65593/2020 -
EXEMPTION FROM FILING AFFIDAVIT and IA No. 66996/2020 - EXEMPTION
1
FROM FILING AFFIDAVIT and IA No. 70722/2020 - EXEMPTION FROM FILING
AFFIDAVIT and IA No. 61885/2020 - EXEMPTION FROM FILING AFFIDAVIT
and IA No. 127762/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No.
66435/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No. 81052/2020
- EXEMPTION FROM FILING AFFIDAVIT and IA No. 128275/2020 -
EXEMPTION FROM FILING AFFIDAVIT and IA No. 108067/2020 - EXEMPTION
FROM FILING AFFIDAVIT and IA No. 98899/2019 - EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No. 11933/2020 - EXEMPTION FROM
FILING O.T. and IA No. 94704/2020 - EXEMPTION FROM FILING O.T. and
IA No. 108515/2020 - EXEMPTION FROM FILING O.T. and IA No.
7128/2021 - EXEMPTION FROM FILING O.T. and IA No. 7123/2021 -
EXEMPTION FROM FILING O.T. and IA No. 122036/2020 - EXEMPTION FROM
FILING O.T. and IA No. 68323/2020 - EXEMPTION FROM PAYING COURT FEE
and IA No. 103633/2020 - EXEMPTION FROM PAYING COURT FEE and IA No.
65623/2020 - EXEMPTION FROM PAYING COURT FEE and IA No. 67234/2020
- EXEMPTION FROM PAYING COURT FEE and IA No. 103627/2020 -
EXEMPTION FROM PAYING COURT FEE and IA No. 66808/2020 - EXEMPTION
FROM PAYING COURT FEE and IA No. 68427/2020 - EXEMPTION FROM PAYING
COURT FEE and IA No. 65892/2020 - EXEMPTION FROM PAYING COURT FEE
and IA No. 128271/2020 - INTERVENTION APPLICATION and IA No.
62629/2020 - INTERVENTION APPLICATION and IA No. 7495/2021 -
INTERVENTION APPLICATION and IA No. 61936/2020 - INTERVENTION
APPLICATION and IA No. 7143/2021 - INTERVENTION APPLICATION and IA
No. 61919/2020 - INTERVENTION APPLICATION and IA No. 128262/2020 -
INTERVENTION APPLICATION and IA No. 110498/2019 - INTERVENTION
APPLICATION and IA No. 70720/2020 - INTERVENTION APPLICATION and
IA No. 65250/2020 - INTERVENTION APPLICATION and IA No. 127645/2020
- INTERVENTION APPLICATION and IA No. 81051/2020 - INTERVENTION
APPLICATION and IA No. 97751/2020 - INTERVENTION APPLICATION and
IA No. 7117/2021 – INTERVENTION/IMPLEADMENT and IA No. 60218/2020 –
INTERVENTION/IMPLEADMENT and IA No. 122030/2020 –
INTERVENTION/IMPLEADMENT and IA No. 151884/2019 –
INTERVENTION/IMPLEADMENT and IA No. 39129/2020 –
INTERVENTION/IMPLEADMENT and IA No. 108519/2020 –
INTERVENTION/IMPLEADMENT and IA No. 5512/2021 –
INTERVENTION/IMPLEADMENT and IA No. 111119/2019 –
INTERVENTION/IMPLEADMENT and IA No. 35588/2020 –
INTERVENTION/IMPLEADMENT and IA No. 66438/2020 –
INTERVENTION/IMPLEADMENT and IA No. 65590/2020 –
INTERVENTION/IMPLEADMENT and IA No. 35578/2020 –
INTERVENTION/IMPLEADMENT and IA No. 61884/2020 –
INTERVENTION/IMPLEADMENT and IA No. 98193/2020 –
INTERVENTION/IMPLEADMENT and IA No. 61006/2020 –
INTERVENTION/IMPLEADMENT and IA No. 63058/2020 –
INTERVENTION/IMPLEADMENT and IA No. 66433/2020 –
INTERVENTION/IMPLEADMENT and IA No. 29854/2020 –
INTERVENTION/IMPLEADMENT and IA No. 60972/2020 –
INTERVENTION/IMPLEADMENT and IA No. 94738/2020 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 66510/2020 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.
66994/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES and IA No. 7121/2021 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No. 108065/2020 -
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VACATING STAY and IA No. 108512/2020 - VACATING STAY)
WITH
C.A. No. 3124/2020 (III)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
98599/2019 and FOR impleading party ON IA 99217/2019 and FOR
INTERVENTION/IMPLEADMENT ON IA 99217/2019 and FOR impleading party
ON IA 111446/2019 and FOR INTERVENTION/IMPLEADMENT ON IA
111446/2019 and FOR INTERVENTION APPLICATION ON IA 37048/2020 and
FOR EXEMPTION FROM FILING O.T. ON IA 37050/2020
FOR STAY APPLICATION ON IA 48381/2020 and FOR INTERVENTION
APPLICATION ON IA 58698/2020 and IA No. 98599/2019 - EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No. 37050/2020 -
EXEMPTION FROM FILING O.T. and IA No. 58698/2020 - INTERVENTION
APPLICATION and IA No. 37048/2020 - INTERVENTION APPLICATION and IA
No. 111446/2019 – INTERVENTION/IMPLEADMENT and IA No. 99217/2019 –
INTERVENTION/IMPLEADMENT and IA No. 48381/2020 - STAY APPLICATION)
C.A. No. 3127/2020 (III)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
99400/2019 and FOR CLARIFICATION/DIRECTION ON IA 107227/2019 and
FOR EXEMPTION FROM FILING O.T. ON IA 107229/2019 and IA No.
107227/2019 – CLARIFICATION/DIRECTION and IA No. 99400/2019 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.
107229/2019 - EXEMPTION FROM FILING O.T.)
C.A. No. 3133/2020 (III)
( IA No.42647/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.42641/2020-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.42645/2020-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
C.A. No. 3126/2020 (III)
(FOR EXEMPTION FROM FILING O.T. ON IA 100340/2019 and FOR EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 100341/2019 and FOR
APPROPRIATE ORDERS/DIRECTIONS ON IA 128668/2020 and FOR PERMISSION
TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA 6869/2021 and
FOR EXEMPTION FROM FILING O.T. ON IA 6877/2021 and IA No.
128668/2020 - APPROPRIATE ORDERS/DIRECTIONS and IA No. 100341/2019
- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.
6877/2021 - EXEMPTION FROM FILING O.T. and IA No. 100340/2019 -
EXEMPTION FROM FILING O.T. and IA No. 6869/2021 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
C.A. No. 3125/2020 (III)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
100156/2019 and FOR STAY APPLICATION ON IA 107537/2019 and FOR
impleading party ON IA 41147/2020 and FOR INTERVENTION/IMPLEADMENT
ON IA 41147/2020 and FOR INTERVENTION APPLICATION ON IA 62212/2020
FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 62214/2020 and IA No.
62214/2020 - EXEMPTION FROM FILING AFFIDAVIT and IA No. 100156/2019
- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.
62212/2020 - INTERVENTION APPLICATION and IA No. 41147/2020 –
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INTERVENTION/IMPLEADMENT and IA No. 107537/2019 - STAY APPLICATION)
C.A. No. 3128/2020 (III)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
103845/2019 and IA No. 103845/2019 - EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
C.A. No. 3134/2020 (III)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
109279/2019 and IA No. 109279/2019 - EXEMPTION FROM FILING C/C OF
THE IMPUGNED JUDGMENT)
C.A. No. 3131/2020 (III)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
111562/2019 )
C.A. No. 3130/2020 (III)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
114023/2019)
C.A. No. 3129/2020 (III)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
117306/2019)
C.A. No. 3132/2020 (III)
(IA No. 13828/2020 - AMENDMENT OF APPEAL / PETITION / I.A. and IA
No. 177442/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 177443/2019 - EXEMPTION FROM FILING O.T. and IA
No. 177445/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES)
W.P.(C) No. 915/2020 (X)
(FOR IA No.73605/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.73604/2020-CLARIFICATION/DIRECTION )
W.P.(C) No. 504/2020 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 50581/2020
FOR INTERVENTION APPLICATION ON IA 59939/2020
FOR INTERVENTION APPLICATION ON IA 60825/2020
FOR impleading party ON IA 61446/2020
FOR INTERVENTION/IMPLEADMENT ON IA 61446/2020 and IA No. 50581/2020
- APPROPRIATE ORDERS/DIRECTIONS and IA No. 60825/2020 -
INTERVENTION APPLICATION and IA No. 59939/2020 - INTERVENTION
APPLICATION and IA No. 61446/2020 – INTERVENTION/IMPLEADMENT)
W.P.(C) No. 914/2020 (X)
W.P.(C) No. 938/2020 (X)
WITH
Writ Petition(s)(Civil) No(s). 16/2021
((FOR FOR APPLICATION FOR PERMISSION ON IA 18857/2021)
Writ Petition(s)(Civil) No(s). 9/2021
4
Date : 18-03-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Appellant(s)
CA3123/20 Mr. Arvind P. Datar, Sr. Adv.
Mr. Pradeep Sancheti, Sr. Adv.
Mr. Gopal Sankaranarayanan, Sr. Adv.
Ms. Pooja Dhar, AOR
Mr. Surutanjaya Bhardwaj, Adv.
Mr. Rahul Unnikrishnan, Adv.
Ms. Pallavi Bali, Adv.
Mr. Prathamesh Kamat, Adv.
Mr. Arjun A.P. Apoorva, Adv.
CA 3125/20 Mr. Shyam Divan, Sr. Adv.
WP(C)No. 915/2020 Mr. Siddharth Bhatnagar, Sr. Adv.
WP(C)No. 504/2020 Mr. Amit Anand Tiwari, Adv.
Mr. Premlal Krishnan, Adv.
Mr. Rahul Arya, Adv.
Mr. Vivek Singh, AOR
Mr. S. Mahesh Sahasranaman, Adv.
Mr. Pratap Shanker, Adv.
Ms. Mary Mitzy, Adv.
Mr. K.K. Singh, Adv.
Mr. Sagar Saxena, Adv.
Ms. Devyani Gupta, Adv.
Mr. Utsav Trivedi, Adv.
Mr. Anurag Mankar, Adv.
Mr. Vinayak Bhandari, Adv.
Mr. Ashish Choudhary, Adv.
Mr. Aditya Sidhra, Adv.
Mr. Nadeem Afroz, Adv.
CA3130/20 Dr. Rajiv Dhawan, Sr. Adv.
Mr. R.F. Totala, Adv.
Mr. Ashutosh Dubey, AOR
Ms. Rajshri Dudey, Adv.
Mr. Rahul Totala, Adv.
Mr. Abhishek Chauhan, Adv.
Ms. Ravleen Chhabra, Adv.
Mr. V.S. Rawat, Adv.
Mr. Samrudhi Bendbhar, Adv.
3129/20 Mr. B.H. Marlapalle, Sr. Adv.
Mr. Siddhartha Chowdhury, AOR
5
Ms. Bharti Tyagi, AOR
3123/20 Dr. Gunratan Sadavarte, Adv.
Mr. Pankaj Kumar Singh, Adv.
Mr. Makrand Pratap Singh, Adv.
Mr. Pawan Kumar Shukla, Adv.
Mr. Kamal Kumar Pandey, Adv.
Mr. Raj Singh Rana, AOR
SC15991/2019 Mr. S.B. Talekar, Adv.
Mr. Vipin Nair, AOR
Mr. P.B. Suresh, Adv.
Mr. Karthik Jayashankar, Adv.
Mr. Sughosh Subramanyam, Adv.
Ms. Pradyna Talekar, Adv.
Ms. Madhavi Ayyappan, Adv.
Mr. Anshumaan Bahadur, Adv.
3131/20 Mr. R.K. Deshpande, Adv.
Mr. Hrishikesh S. Chitaley, Adv.
Mr. Ashwin Deshpande, Adv.
Mr. Vijay Kari Singh, Adv.
Mr. Samir Malik, AOR
CA3127/20 Mr. Govind Jee, Adv.
Mr. Krishna Kumar Singh, AOR
CA3133/2020 Mr. Sanjay V. Kharde, Adv.
Mr. Satyajeet S. Kharde, Adv.
Mr. Kailas Bajirao Autade, AOR
Mr. Prashant Shantaram Chaudhari, Adv.
Ms. Sheetal Patil, Adv.
WP504/2020 Mr. Shyam Divan, Sr. Adv.
& 915/2020 Mr. Sidharth Bhatnagar, Sr. Adv.
Mr. Amit Anand Tiwari, Adv.
Mr. Vivek Singh, AOR
Mr. Rahul Arya, Adv.
Mr. S. MAHESH Sahasranaman, Adv.
Ms. Mary Mitzy, Adv.
Mr. K.K. Singh, Adv.
Mr. Sagar Saxena, Adv.
Ms. Devyani Gupta, Adv.
WC938/20 Mr. Amol B. Karande, AOR
Mr. Dilip B. Rode, Adv.
Mr. Mahesh B. Karande, Adv.
Mr. Pritam C. Rajput, Adv.
3132/20 Mr. Dilip Annasaheb Taur, AOR
Mr. Rajesh Tekale, Adv.
Mr. Ashish Gaikwad, Adv.
6
Mr. Ramesh Dube Patil, Adv.
Mr. Rishi Kumar Singh Gautam, AOR
3134/20 Mr. Arvind Datar, Sr. Adv.
Mr. Hrishikesh S. Chitaley, Adv.
Mr. Ashwin Deshpande, Adv.
Mr. Vijay Kari Singh, Adv.
Mr. Samir Malik, AOR
70720/20 Mr. Sanjay Kharde, Adv.
Mr. Vishal Kadam, Adv.
Mr. Satyajeet Kharde, Adv.
Mr. Samrat Shinde, Adv.
WP16/21 Mr. Preetesh Kapur, Sr. Adv.
Mr. Amit Pai, AOR
Ms. Pankhuri Bhardwaj, Adv.
Mr. Rahat Bansal, Adv.
Mr. Saurabh Agrawal, Adv.
Ms. Komal Mundhra, Adv.
Ms. Bhavana Duhoon, Adv.
Ms. Ranu Purohit, Adv.
WP 9/21 Ms. Jaikriti S. Jadeja, Adv.
Mr. A. Karthik, AOR
Ms. Smrithi Suresh, Adv.
Mr. Arsh Khan, Adv.
Ms. Sreepriya K., Adv.
For Respondent(s)
State of Mr. Mukul Rohatgi, Sr. Adv.
Maharashtra Mr. Shekhar Naphade, Sr. Adv.
Mr. P.S. Patwalia, Sr. Adv.
Mr. V.A. Thorat, Sr. Adv.
Mr. Rahul Chitnis, Adv.
Mr. Akshay Shinde, Adv.
Mr. Vaibhav Sugdare, Adv.
Ms. Misha Rohatgi Mohta, Adv.
Ms. Harshika Verma, Adv.
Ms. S. Lakshmi Iyer, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Geo Joseph, Adv.
For Mr. Sachin Patil, AOR
CA3123,3133,3134 Mr. Kapil Sibal, Sr. Adv.
3131,3130/20 & Mr. Sudhanshu S. Choudhari, AOR
WP 504/20 Mr. Mahesh P. Shinde, Adv.
Mr. Anil Golegaonkar, Adv.
Mr. Rajesh Tekale, Adv.
Mr. Ashish Gaikwad, Adv.
7
Mr. Madhur Golegaonkar, Adv.
Ms. Rucha Pande, Adv.
Ms. Bhavana Khichi, Adv.
Mr. Bhagwan Gavali, Adv.
Dr. A.M. Singhvi, Sr. Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Arvind P. Datar, Sr. Adv.
Mr. Pradeep Sancheti, Sr. Adv.
Mr. Gopal Sankaranarayanan, Sr. Adv.
Ms. Pooja Dhar, AOR
Mr. Surutanjaya Bhardwaj, Adv.
Mr. Rahul Unnikrishnan, Adv.
Ms. Pallavi Bali, Adv.
Mr. Prathamesh Kamat, Adv.
Mr. Arjun A.P. Apoorva, Adv.
IA66805/20 Mr. Dilip Annasaheb Taur, AOR
IA68321/20 Mr. Rajesh Tekale, Adv.
Mr. Ashish Gaikwad, Adv.
Mr. Ramesh Dube Patil, Adv.
Wakf Board Mr. Abdulrahiman Tamboli, Adv.
Mr. Rahul Joshi, AOR
Maharashtra State Mr. Tapesh Kumar Singh, AOR
Public Service Mr. Aditya Pratap Singh, Adv.
Commission Ms. Bhaswati Singh, Adv.
CA 3123/20 Mr. Nishant Sharma, Adv.
Ms. Adviteeya, Adv.
Mr. Rakesh K. Sharma, AOR
Mr. Nishant Ramakantrao Katneshwarkar, AOR
111119/19 Mr. Abhinandan Vagyani, Adv.
41147/20 Mr. Shriram P. Pingle, AOR
128266/20 Ms. Rashmi D. Dhongde, Adv.
Mr. Abhijit Patil, Adv.
Mr. Sandeep Dere, Adv.
Ms. Pooja Thorat, Adv.
Mr. Nilesh Lonkar, Adv.
108519/20 Mr. Shriram P. Pingle, Adv.
Ms. Rashmi D. Dhongde, Adv.
Mr. Rajesh Inamdar, Adv.
34745/21, Mr. Shriram P. Pingle, Adv.
34767/21
3123 Mr. Shivaji M. Jadhav, AOR
8
Ms. Qurratulain, Adv.
Mr. Brij Kishor Sah, Adv.
Mr. Nicholas Choudhury, Adv.
Mr. Aditya S. Jadhav, Adv.
Ms. Joyshree Barman, Adv.
Mr. Rajat Joseph, AOR
IA97751/20 Mr. Ravi Bharuka, AOR
IA 110498/19 Mr. B.H. Marlapalle, Sr. Adv.
Mr. Ajit Pravin Wagh, AOR
Ms. Astha Prasad, Adv.
Ms. Prabhleen Kaur, Adv.
Ms. Ishita Farsaiya, Adv.
Mr. Apoorv Shukla, Adv.
Prashant Shankar Mr. Dhairyashil Salunkhe, Adv.
Bhosale Ms. Buva Mrunal Dattatraya, Adv.
67792/2020 Mr. Manu T. Ramachandran, AOR
IA 81051/20 Mr. Suhas Kumar Kadam, Adv.
Ms. Manju Jetley, AOR
IA70720/20 Mr. Sanjay V. Kharde, Adv.
Mr. Satyajeet S. Kharde, Adv.
Mr. Samrat Krishnarao Shinde, AOR
CA3123/20 Mr. Amol Nirmalkumar Suryawanshi, AOR
IA127645 & 129073/20Mr. Mareesh Pravir Sahay, AOR
IA127645 Mr. Ranjit Kumar, Sr. Adv.
Mr. Pranav P. Patil, Adv.
Mr. Krishna Kumar, Adv.
Dr. Vipin Gupta, Adv.
I.A. 7495/2021 Mr. V.K. Biju, AOR
Mr. Amlendu Kumar Akhilesh Kumar Jha, Adv.
Mr. Shaji George, Adv.
Mr. Abhay Pratap Singh, Adv.
Ms. Vijay Laxmi, Adv.
Ms. Rubina Jawed, Adv.
I.A. 7143/2021 Mr. Shreyas Gacche, Adv.
Mr. Anerao Pandit, Adv.
Mr. T.R.B. Sivakumar, Adv.
I.A. 61936&
61919/20 Mr. Yadav Narender Singh, AOR
I.A.61884&16096 Mr. Rajsaheb Patil, Adv.
9
Mr. Ravi Prakash Jadhav, Adv.
Ms. Akshata Jadav, Adv.
Ms. Swati Vaibhav, AOR
I.A.61006&63058&
60972/20 Mr. Prashant Shrikant Kenjale, AOR
Mr. Farrukh Rasheed, AOR
I.A. 34722&34729/21 Mr. A. Karthik, AOR
Mr. Arsh Khan, Adv.
Ms. Smrithi Suresh, Adv.
Ms. Sreepriya K., Adv.
I.A. 122030/20 Mr. Ravindra Keshavrao Adsure, Adv.
Mr. Sideshwar N. Biradar, Adv.
Mr. Yash Prashant Sonawane, Adv.
Mr. Yogesh Ramesh Joshi, Adv.
36805,36811,36813 Mr. Rajeev Kumar Bansal, Adv.
Mr. Girish Patel, Adv.
Mr. Abhishek Sharma, Adv.
98193&98197 Mr. Dinesh P. Rajbhar, Adv.
Ms. Anzu K. Varkey, Adv.
Kamaji Pawar Mr. Akash Kakade, Adv.
(I.A.19451/2021) Mr. Somanatha Padhan, Adv.
Mr. Swetab Kumar, Adv.
Ms. Sukhada Kakade, Adv.
WP 16/2021 Mr. Sathish Chanda Verma, Adv. Gen.
R2 Ms. Prachi Misra, Adv.
Dr. Rajesh Pandey, Adv.
Mr. Sumeer Sodhi, Adv.
Ms. Aswathi M.K., AOR
Ms. Jaikriti S. Jadeja, AOR
UOI Mr. K. K. Venugopal, Attorney General
Mr. N. Venketaraman, ASG
Ms. Shraddha Deshmukh, Adv.
Mr. Chinmayee Chandra, Adv.
Mr. Amrish Kumar, AOR
Mr. K.M. Nataraj, ASG
Mr. Apoorv Kurup, Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Amrish Kumar, AOR
STATES
Andhra Pradesh Mr. S. Niranjan Reddy, Sr. Adv.
10
Mr. Mahfooz A. Nazki, Adv.
Mr. Polanki Gowtham, Adv.
Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Mr. Amitabh Sinha, Adv.
Mr. Shrey Sharma, Adv.
Arunachal Pradesh Mr. Abhimanyu Tewari, Adv.
Ms. Eliza Bar, Adv.
Assam Mr. Nalin Kohli, AAG
Ms. Diksha Rai, Adv.
Mr. Shuvodeep Roy, Adv.
Ms. Palak Mahajan, Adv.
Bihar Mr. Manish Kumar, AOR
Mr. Harpreet Singh, Adv.
Mr. Sahil Raveen, Adv.
Mr. Sahil Chandra, Adv.
Chhattisgarh Mr. S.C. Verma, Adv. Gen.
Ms. Prachi Mishra, Adv.
Mr. Sumeer Sodhi, Adv.
Mr. Hussain Ali, Adv.
GNCTD Mr. Chirag M. Shroff, Adv.
Ms. Abhilasha Bharti, Adv.
Mr. Sushant Dogra, Adv.
Gujarat Mr. Tushar Mehta, SG.
Mr. Aniruddha P. Mayee, Adv.
H.P. Mr. Abhinav Mukerji, AAG
Ms. Pratishtha Vij, Adv.
Mrs. Bihu Sharma, Adv.
Haryana Mr. Baldev Raj Mahajan, Sr. Adv.
Mr. Arun Bhardwaj, Adv.
Dr. Monika Gusain, AOR
Jharkhand Mr. Rajiv Ranjan, Adv. Gen.
Mr. Arunabh Choudhary, AAG
Mr. Krishnaraj Thakker, AAG
Ms. Pragya Baghel, Adv.
Mr. Vishnu Sharma, Adv.
Mr. Kumar Anurag Singh, Adv.
Mr. Parthiv Goswami, Adv.
Mr. Abhishek Roy, Adv.
Ms. Tulika Mukherjee, Adv.
J&K Mr. Parth Awasthi, Adv.
Ms. Taruna Ardhendumauli Prasad, Adv.
11
Kerala Mr. Jaideep Gupta, Sr. Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Ms. Anandita Mitra, Adv.
Mr. Supratik Sarkar, Adv.
Mr. G. Prakash, Adv.
Karnataka Mr. Prabhuling Navadgi, Adv. Gen.
Mr. Shubhranshu Padhi, Adv.
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
Manipur Mr. Pukhrambam Ramesh Kumar, Adv.
Ms. Anupama Ngangom, Adv.
Mr. Karun Sharma, Adv.
Mizoram Mr. Siddhesh Kotwal, Adv.
Ms. Bansuri Swaraj, Adv.
Mr. Divyansh Tiwari, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Mr. Nirnimesh Dube, AOR
Nagaland Mr. K.N. Balgopal, Sr. Adv.(A.G.)
Mrs. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Mr. Nitya Nambair, Adv.
Mr. Vitso Rio, Adv.
Punjab Mr. Karan Bharihoke, Adv.
Ms. Neha Sahai Bharihoke, Adv.
Mr. Siddhant Sharma, Adv.
Rajasthan Dr. Manish Singhvi, Sr. Adv.
Mr. D.K. Devesh, Adv.
Mr. Apurve S., Adv.
Sikkim Mr. Vivek Kolhi, AG
Mr. Sameer Abhyankar, AOR
Mr. Nalin Talwar, Adv.
Mr. Amish Tandon, Adv.
Mr. Ayush Beotra, Adv.
Mr. Varun Tandon, Adv.
Mr. Dipin, Tamang, Adv.
Mr. Uddhav Khanna, Adv.
Ms. Shafali Jain, Adv.
Tamil Nadu Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Vijay Narayan, Sr. Adv.
Mr. Jayanth Muth Raj, Sr. Adv.
12
Mr. M. Yogesh Kanna, AOR
Mr. Raja Rajeshwaran S., Adv.
Ms. Lakshmi Iyer, Adv.
Mr. Aditya Chadha, Adv.
Ms. Uma Prasuna Bachu, Adv.
Telangana Mr. P. Venkat Reddy, Adv.
Mr. Prashant Tyagi, Adv.
Mr. P. Srinivas Reddy, Adv.
M/s. Venkat Palwai Law Associates
Tripura Mr. Shuvodeep Roy, Adv.
Mr. Rahul Raj Mishra, Adv.
Uttarakhand Mr. Vinay Arora, DAG
Mr. Apoorv Singhal, Adv.
Mr. Aashish Prasad, Adv.
W.B. Mr. Suhaan Mukerji, Adv.
Mrs. Liz Mathew, Adv.
Mr. Vishal Prasad, Adv.
Mr. Nikhil Parikshith, Adv.
Mr. Abhishek Manchanda, Adv.
Mr. Sayandeep Pahari, Adv.
for M/s PLR Chambers & Co.
Meghalaya Mr. Amit Kumar, A.G.
Mr. Avijit Mani Tripathi, Adv.
Mr. Shaurya Sahay, Adv.
U.Ts.
A&N Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, AOR
Puducherry Mr. V.G. Pragasam, Adv.
Mr. S. Prabhu Ramasubramanian, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Submissions of counsel appearing for the petitioners / appellants have been concluded. The learned Attorney General has completed his submissions. Mr. Tushar Mehta, the learned Solicitor General for the Union of India submits that he shall address his submissions after Mr. Mukul Rohatgi and Mr. Kapil Sibal, learned senior counsel complete their submissions. Mr. Kapil Sibal, 13 learned senior counsel has informed that Mr. Mukul Rohatgi, learned senior counsel has communicated to him that he shall begin his arguments tomorrow (19.03.2021) itself. Let Mr. Mukul Rohatgi, learned senior counsel starts his submissions tomorrow. List the matters tomorrow (19.03.2021) as part heard. Writ Petition No. 16 of 2021 We have heard Mr. Preetesh Kapur, learned senior counsel for the petitioner.
This writ petition has been filed under Article 32 of the Constitution of India by the petitioners praying for the following reliefs:
“A. Issue appropriate writ, order, direction in the nature of Writ of Declaration declaring the Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatoyon, Aur Anya Pichhade Vargon Ke Liye Aarakshan) (Sansodhan) Adhiniyam, 2011 as unconstitutional and void as it violates doctrine of basic structure; and B. Issue appropriate writ, Order, direction in the nature of Writ of Declaration declaring the Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatoyon, Aur Anya Pichhade Vargon Ke Liye Aarakshan) (Sansodhan) Adhiniyam, 2011 as unconstitutional and ultra vires to the competence 14 of the State Legislature for exceeding the limits fixed for reservation under the decision of the Supreme Court in Indra Sawhney v. Union of India; 1992 (Supp.) 3 SCC 217 as confirmed in M. Nagaraj v Union of India; (2006) 8 SCC 212 and Ashok Kumar Thakur v. Union of India; (2008) 6 SCC 1;
C. Issue appropriate writ, order, direction in the nature of Writ of Declaration declaring the Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatoyon, Aur Anya Pichhade Vargon Ke Liye Aarakshan) (Sansodhan) Adhiniyam, 2011 as unconstitutional and ultra-vires to the competence of the State Legislature to identify and classify backward classes after enactment of the Constitution 102nd Amendment Act.” A counter affidavit on behalf of the State of Chhattisgarh and a short affidavit on behalf of the Union of India have already been filed. In the affidavit filed by the State of Chhattisgarh, it has been stated that the population of Scheduled Tribes in Chhattisgarh is 31.76% out of the total population of the State. In paragraph 2, specific details regarding population and other facts pertaining to the State of Chhattisgarh, which is State created under the M.P. State Re- organization Act, 2000 has been given. The vires of the Amendment Act, 2011 has been challenged before us, where by Section 2 of the Amendment Act, 2011, the percentage of 15 vacancies arising in recruitment order in Class I, II, III and IV posts were made.
The issues which have been raised in the writ petition relate to the State of Chhattisgarh where details of the population indicate that the population of Scheduled Tribes is substantial and there are several issues of fact which need to be examined and considered before pronouncing on the vires of the Amendment Act, 2011. In the State of Chhattisgarh, there are some areas which are scheduled areas within the meaning of the Constitution. More so, the Amendment Act, 2011 is being sought to be challenged by the writ petition under Article 32 after about a decade.
We are of the view that the present is not a case to be entertained under Article 32 of the Constitution and heard alongwith the cases which are posted before this Bench. We are of the view that ends of justice be served in giving liberty to the petitioners to challenge the statutory provisions before the High Court in an appropriate writ petition. Subject to the liberty granted to the petitioners as above, the writ petition is dismissed.
Pending application, if any, stands disposed of. W.P. (C ) No. 9 of 2021 Heard Ms. Jaikriti S. Jadeja, learned counsel for the petitioner and Mr. Arun Bhardwaj, learned counsel appearing for the State of Haryana.
This writ petition has been filed under Article 32 of the 16 Constitution of India praying that Haryana Backward Classes (Reservation in Services and Admission in Educational Institutions) Act, 2016 be declared as unconstitutional and void. The aforesaid enactment was challenged before the High Court in Writ Petition No. 9931 of 2016 titled Murari Lal Gupta v. State of Haryana & Ors. with a bunch of other writ petitions. The High Court vide judgment dated 01.09.2017 disposed of the writ petitions upholding the 2016 enactment. Civil Appeal No. 2261/2018 @ SLP (C) D. No. 884 of 2018 titled Satvir Singh Saini & Anr. vs. The State of Haryana & Ors. was filed questioning the judgment dated 01.09.2017 in which this Court passed the following order:
“Delay condoned.
Leave granted.
Issue notice on the prayer for interim relief returnable in four weeks.
Dasti, in addition, is permitted.” We are of the view that the issues which are sought to be raised in the writ petition are already engaging the attention of this Court in the above civil appeal. Learned counsel raised submissions on 102nd Constitutional Amendment 2018 also. We are of the view that any further questions of law and submissions can always be raised in the pending appeal with the leave of the Court. We, thus, are of the view that this writ petition be de- tagged and listed alongwith Civil Appeal No. 2261 of 2018 before an appropriate Bench.
17 W.P. (C ) No. 938 of 2020
By this writ petition, the writ petitioner has prayed that 102nd Constitutional Amendment 2018 published in the Gazette of India dated 11.08.2018 be declared as unconstitutional. This writ petition was tagged with Civil Appeal No. 3123/2020.
Issue notice.
The Union of India is already represented in other matters, which are before this Bench.
Learned counsel for the petitioner is permitted to serve a copy of the writ petition in the office of the learned Solicitor General.
We have already issued notice to the learned Attorney General in the main matter (Civil Appeal No. 3123/2020 etc.). Let formal notice be also issued to the learned Attorney General in view of the fact that the validity of the 102 nd Constitutional Amendment is challenged in this writ petition. (MEENAKSHI KOHLI) (NEELAM GULATI) (RENU KAPOOR) ASTT. REGISTRAR-cum-PS AR-cum-PS BRANCH OFFICER 18