Supreme Court - Daily Orders
M.C.Mehta vs Union Of India on 24 April, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.54+55 COURT NO.5 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
I.A. No. 2377-2380/2009 & 2790-2791/2017 in Writ Petition(s)(Civil)
No(s). 4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Applicant: M/S. R Kant & Co.
(For impleadment and stay and permission to file objection to
second report of CEC and exemption from filing O.T. and permission
to file additional documents)
WITH
I.A. No. 2310/2008 in Writ Petition(s)(Civil) No(s). 4677/1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Applicant: Kant Enclave Residents Welfare Society
(for intervention, direction/clarification)
Date : 24/04/2017 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Parties Petitioner-in-person
Mr. Ranjit Kumar, SG (AC)
Mr. A.N.S. Nadkarni, ASG
Mr. Amit Sharma, Adv.
Ms. Prerna Kumari, Adv.
Mr. Ajay Sharma, Adv.
Ms. Diksha Rai, Adv.
Ms. Anil Katiyar, Adv.
Signature Not Verified
Digitally signed by
Mr. G.S. Makker, AOR
MEENAKSHI KOHLI
Date: 2017.04.26
11:14:54 IST
Reason:
Mr. Anil Grover, AAG
Ms. Noopur Singhal, Adv.
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Mr. Satish Kumar, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr. Sandeep Yadav, Adv.
Mr. D.C. Pandey, AOR
Mr. Yashraj Singh Deora, Adv.
CPCB Mr. Vijay Panjwani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated by the learned Solicitor General that the following IAs pertain to construction activities in Aravali Hills and forest area:
IA No. 2269 in WP (C) No. 4677/1985, I.A. No. 2393 in I.A. No. 2269 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. No. 2198 @ Conmt. Pet. No. 125/2006 in WP (C) No. 4677/1985, I.A. No. 2270 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. Nos. 1911-1912 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. No. 1938 in I.A. No. 1901/04 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. NO. 2306-07 in WP (C) No. 4677/1985, I.A. Nos. 2308-2309 in I.A. No. 1888 in I.A. NO. 1785 in WP (C) No. 4677/1985, I.A. Nos. 2568 & 2569 in WP (C) No. 4677/1985, I.A. Nos. 2381, 2382, 2383, 2384 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. Nos. 2386-2387 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. No. 2392 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. No. 2310 in I.A. No. 2269 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. No. 2377-2380 in WP (C) No. 4677/1985, I.A. Nos. 2497-2498 in WP (C) No. 4677/1985 and I.A. Nos.
2514-2515 in I.A. No. 1785 in WP (C) No. 4677/1985.
List these IAs on 01.05.2017.
2 Mr. Kapil Sibal says that I.A. No. 2310 in I.A. No. 2269 in I.A. No. 1785 in WP (C) No. 4677/1985, I.A. No. 2377-2380 in WP (C) No. 4677/1985 pertain to licensed projects.
List these IAs as a separate item on 21st July, 2017. With regard to the other applications relating to minor and major minerals as well as those pertaining to Gurgaon and Faridabad, learned Solicitor says that he will give the numbers of these IAs and they may be segregated and treated as a separate batch.
(Meenakshi Kohli) (Sharda Kapoor)
Court Master (SH) Court Master (NS)
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