Supreme Court - Daily Orders
Ajay Dubey vs National Tiger Conservation Auth.. on 29 March, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
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IN THE SUPREME COURT OF INDIA
CIVIL/ORIGINAL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CIVIL) NO.(S).21339 OF 2011
AJAY DUBEY Petitioner(s)
VERSUS
NATIONAL TIGER CONSERVATION AUTH.& ORS. Respondent(s)
WITH
W.P.(C) No. 387 of 2012
W.P.(C) No. 438 of 2012
O R D E R
SLP(C)NO.21339 OF 2011:
This special leave petition is directed against an interim order dated 19th January, 2011 passed by the High Court of Madhya Pradesh at Jabalpur in Writ Petition NO.12351 of 2010 filed in public interest. The High Court has, upon a prima facie consideration of the matter, declined to issue any Signature Not Verified interim directions restraining tourism activities within the Digitally signed by Mahabir Singh Date: 2016.04.13 17:04:22 IST Reason: core and critical areas of tiger reserves in the State of Madhya Pradesh.2
Several directions have been issued by this Court from time to time pursuant whereto the National Tiger Conservation Authority has by a notification dated 15th October, 2012 notified comprehensive guidelines for tiger conservation and tourism. Part B of the said Guidelines titled “Guidelines for Tourism in and around Tiger Reserves” sets out the broad parameters within which such tourism activities have been permitted.
When the matter came up before this Court on 16 th October, 2012, this Court noted the Guidelines, aforementioned, and while modifying interim order dated 24th July, 2012 directed that henceforth tourism activities will be strictly in accordance with the said Guidelines. This Court also directed the authorities concerned to ensure that the requirements in the aforesaid Guidelines are complied with before tourism activities are recommenced. It was clarified that the validity of Notification dated 15th October, 2012 had not been examined and that any party feeling aggrieved of the said notification would be free to challenge the same before an appropriate forum.
In the circumstances therefore and keeping in view the above subsequent developments, which sufficiently protect the core and critical areas of tiger reserves in terms of the Guidelines issued on the subject, we see no reason to keept these proceedings pending with us any further. 3
Learned counsel for the petitioner, however, submitted that although the impugned order was only an interim order, the High Court has disposed off the main writ petition on 7 th November, 2012 on the ground that this Court was now seized of the matter. She submits that some progress has no doubt been made in the direction of protecting the tiger population in the country on account of the interim orders passed by this Court yet much more remains to be done for which purpose the writ petition could be restored befoe the High Court for being taken to its logical conclusion on its merit. We see no reason why the petitioner should not have the liberty to approach the High Court for restoration of the writ petition especially when we have not examined any other aspect of the matter in the proceedings before us inasmuch as the challenge before us was only to the refusal of an interim order by the High Court.
In the circumstances, we dispose off the special leave petition with the observations that the petitioner shall be free to have Writ Petition No.12351 of 2010, filed by it, restored before the High Court for any further direction that he may seek. We make it clear that we have expressed no opinion on the merits of anyone of the contentions that may be open to the parties in the said writ petition including those relating to the validity of the Notification already issued for any matter relevant or incidental thereto.
This order shall also dispose off Writ Petitions (Civil) No.387 of 2012 and 438 of 2012 and all applications filed therein, reserving liberty for the parties in those cases to 4 seek redress in appropriate proceedings, if so advised before the High Court. No costs.
....................CJI.
(T.S. THAKUR) ......................J. (R. BANUMATHI) ......................J. (UDAY UMESH LALIT) NEW DELHI DATED 29th March, 2016.
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ITEM NO.11 COURT NO.1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21339/2011
(From the Judgment and Order dated 19/01/2011 in WP NO.12351 of 2010 of the HIGH COURT OF MADHYA PRADESH AT JABALPUR) AJAY DUBEY Petitioner(s) VERSUS NATIONAL TIGER CONSERVATION AUTH.& ORS. Respondent(s) (With appln.(s) for compliance of order and directions and impleadment and intervention and receive on record document and affidavit in response to the draft comprehensive guidelines for project tiger reserves framed by the National Tiger Conservation Authority and interim relief and office report) WITH W.P.(C) No. 387/2012 (With appln.(s) for urgent interim orders and Office Report) W.P.(C) No. 438/2012 (With Office Report) Date: 29/03/2016 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE UDAY UMESH LALIT Mr. Raj Panjwani Sr.Adv.(A.C.) For Petitioner(s) Ms. Prerna Mehta,Adv.
Mr. Subramonium Prasad,Adv.
Mr. S.P. Singh,Sr.Adv.
Mr. Dhirendra Singh Parmar,Adv. Mr. Susheel Tomar,Adv.
Mr. Anil Kumar Gupta-II,Adv.
For Respondent(s) Dr. K.P. Kylasanath Pillai,Sr.Adv.
Ms. V.S. Lakshmi,Adv.
Mr. A. Venayagam Balan,Adv.
(State of Madhya Pradesh) Mr. Mishra Saurabh,Adv.
Mr. Ankit Kr. Lal,Adv.6
(State of Uttar Pradesh) Mr. Sanjay Kr. Visen,Adv.
Mr. M.R. Shamsad,Adv.
Mr. Abhishek Chaudhary,Adv.
(St. of Arunachal Pradesh) Mr. Anil Shrivastav,Adv.
Mr. Rituraj Biswas,Adv.
(State of Chhatisgarh) Mr. C. D. Singh,Adv.
Ms. Sakshi Kakkar,Adv.
(State of Uttarakhand) Mr. Dinesh Kumar Garg,Adv.
(State of Bihar) Mr. Gopal Singh,Adv.
Ms. Varsha Poddar,Adv.
(State of Tripura) Mr. Gopal Singh,Adv.
Mr. Rituraj Biswas,Adv.
Ms. Varsha Poddar,Adv.
(State of Rajasthan) Mr. Shiv Mangal Sharma,Adv.
Mr. Vivek R. Mohanty,Adv. Mr. Milind Kumar,Adv.
(State of Odisha) Mr. Ashish Kumar Sinha,Adv.
Mr. Shibashish Misra,Adv.
(State of Jharkhand) Mr. Tapesh Kumar Singh,Adv.
Mr. Mohd. Waquas,Adv.
Mr. Jayesh Gaurav,Adv.
(State of Assam) Mr. Riku Sarma,Adv.
Mr. Navnit Kumar,Adv.
For M/s Corporate Law Group (State of Himachal Pradesh) Ms. Pragati Neekhra,Adv.
(State of Telangana) Mr. S. Udaya Kumar Sagar,Adv.
Mr. Krishna Kumar Singh,Adv.
(State of Manipur) Mr. Sapam Biswajit Meitei,Adv.
Ms. B. Khushbansi,Adv.
Mr. Naresh Kumar Gaur,Adv. Mr. Vijayananda Sharma,Adv. Mr. Z.H. Isaac Haiding,Adv. Mr. Ashok Kumar Singh,Adv.
(State of Nagaland) Mr. Edward B.,Adv.
Ms. Enatoli Sema,Adv.
Mr. Amit Kumar Singh,Adv. Mr. K.L. Michael,Adv.7
(State of Karnataka) Mr. V. N. Raghupathy,Adv.
Mr. Anil Kumar Gupta-II,Adv.
Mr. Shiv Prakash Pandey,Adv.
Mr. S.S. Ray,Adv.
Ms. Manita Verma,Adv.
Mr. Shreekant N. Terdal,Adv. Mr. B. Krishna Prasad,AOR.
Mr. Sanjay Parikh,Adv.
Ms. Aparna Bhatt,Adv.
Ms. Ninni Susan Thomas,Adv. Ms. Anita Shenoy,Adv.
Mr. T.L.V. Ramachari,Adv. Mr. K.V.L. Raghavn,Adv.
Mr. Hitesh Kumar Sharma,Adv. Mr. P. V. Yogeswaran,Adv.
Mr. Abhay Kumar,Adv.
Mr. Vineet Kr. Singh,Adv.
Ms. N. Shoba,Adv.
Mr. Sri Ram J. T;halapathy,Adv. Mr. V. Adhimoolam,Adv.
Mr. Shilp Vinod,Adv.
Mr. Sanjay Upadhyay,Adv. Mrs Lalita Kaushik,Adv.
Dr. M.P. Raju,Adv.
Mr. P. George Giri,Adv.
Mr. Ginesh P.,Adv.
Mr. M. Vishnu,Adv.
Mr. B. Balaji,Adv.
Mr. Muthuvel Palani,Adv.
Mr. Abhijat P. Medh,AOR.
Mr. Arjun Garg,AOR.
Mr. Bhargava V. Desai,AOR. Mr. Gautam Narayan,AOR.
Mr. Khwairakpam Nobin Singh,AOR. Mr. Parmanand Gaur,AOR.
Mr. P. George Giri,AOR.
Mr. Ramesh Babu M. R.,AOR. Mr. S. Chandra Shekhar,AOR. Mr. Vikas Mehta,AOR.
Mr. Vivek Singh,AOR.
Ms. Anuradha Mutatkar,AOR.8
Ms. Aparna Bhat,AOR.
Ms. Asha Gopalan Nair,AOR. Ms. C. K. Sucharita,AOR.
Ms. Shilpa Singh,AOR.
M/s Vidhi International Ms. Dharitry Phookan,AOR. M/s. Karanjawala & Co.
Ms. Namita Choudhary,Adv.
UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, these matters are disposed off:
“In the circumstances, we dispose off the special leave petition with the observations that the petitioner shall be free to have Writ Petition No.12351 of 2010, filed by it, restored before the High Court for any further direction that he may seek. We make it clear that we have expressed no opinion on the merits of anyone of the contentions that may be open to the parties in the said writ petition including those relating to the validity of the Notification already issued for any matter relevant or incidental thereto.
This order shall also dispose off Writ Petitions (Civil) No.387 of 2012 and 438 of 2012 and all applications filed therein, reserving liberty for the parties in those cases to seek redress in appropriate proceedings, if so advised before the High Court. No costs.” (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)