Supreme Court - Daily Orders
M.C. Mehta vs Union Of India on 22 March, 2018
Bench: Madan B. Lokur, Kurian Joseph, Deepak Gupta
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ITEM NO.13 COURT NO.4 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
Writ Petition(s)(Civil) No(s).13381/1984
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(1) IN RE.: FELLING OF TREES IN THE AREA OF TAJ TRAPEZIUM ZONE
(i)I.A. NOS. 57183/2017 (APPLNS. FOR DIRECTIONS/PERMISSION ON
BEHALF OF STATE OF U.P.
(vii) I.A. NO. 460 ON B/O STATE OF U.P. (ALLOWED & DISPOSED OF)
FOR PLACING STATUS REPORTS.
Date : 22-03-2018 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s)
Petitioner-in-person
For Respondent(s) Mr. A.N.S. Nadkarni, ASG
Mr. S.W.A. Qadri, Adv.
Mr. Ritesh Kumar, Adv.
Mr. D.L. Chidanand, Adv.
Mr. G.S. Makker, AOR
Mr. Zaid Ali, Adv.
Mr. Tamim Qadri, Adv.
Signature Not Verified
Mr. Mudasir Nabi, Adv.
Mr. Saeed Qadri, Adv.
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.03.24
13:30:52 IST
Reason:
Mr. Syed Faizan Ali, Adv.
Mr. Amit sharma, Adv.
Mr. Raj Bahadur Yadav, Adv.
2
Mr. A.D.N. Rao, Adv.
Mr. Sudipto Sircar, Adv.
Ms. Tulika Chikker, Adv.
Ms. Anil Katiyar, AOR
Mr. L.R. Singh, AOR
Mr. M.K. Maroria, AOR
Mr. Mridula Ray Bhardwaj, AOR
Mr. Rakesh K. Mudgal, AAG
Mr. Vishwapal Singh, Adv.
Mr. S.N. Terdal, AOR
Mr. Ravi Prakash Mehrotra, AOR
Mr. Ankit Agarwal, Adv.
Mrs. Deepti R. Mehrotra, Adv.
Mr. Ajay Kumar Mishra, Sr. Adv.
Mr. Rohit Kumar Singh, Adv.
Mr. Ashutosh K. Singh, Adv.
Mr. Ankur Prakash, AOR
Mr. Rajiv Tyagi, Adv.
Mr. Divakar Kumar, Adv.
for Mr. Rajiv Tyagi and Associates
Mr. Pradeep Misra, Adv.
Mr. Suraj Singh, Adv.
Ms. Aishwarya Bhati, AAG
Ms. Rachna Gupta, AOR
Mr. Shrish Kumar Misra, Adv.
Mr. Siddhant S. Malik, Adv.
Mr. Shashank Shekhar Singh, Adv.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Kamlendra Mishra, adv.
Mr. Vijay Panjwani, AOR
3
UPON hearing the counsel the Court made the following
O R D E R
It is stated by learned counsel for the State of Uttar Pradesh that a vision document is likely to be prepared in consultation with the School of Planning and Architecture.
A Project Committee has also been constituted for this purpose. The details of the constitution of the Project Committee should be informed to Mr. M.C. Mehta, who is the petitioner in person along with the terms of reference, etc. Mr. Mehta may give his suggestions to learned counsel for the State of Uttar Pradesh in case any modifications or suggestions need to be made. It is stated by learned counsel for the State of Uttar Pradesh that the first draft of the vision document will take about four months. Until then, there will be a status quo in the Taj Trapezium Zone (TTZ). List the applications after four months. Compliance of judgment dated 30th December, 1996 Mr. M.C. Mehta says that the order dated 30th December, 1996 has not been fully complied with. He says that he will give a detailed note in this regard. Liberty is granted to the petitioner to file this Note. After the Note is filed, the Note may be treated as an interlocutory application and be listed accordingly.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
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ITEM NO.13 COURT NO.4 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
Writ Petition(s)(Civil) No(s).13381/1984 M.C. MEHTA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) IN RE: RATIONALIZING THE BOUNDARIES OF TAJ TRAPEZIUM ZONE
(i) IA NO. 12850/2017 (APPLN. FOR DIRECTIONS ON B/O NATIONAL CHAMBER OF INDUSTRIES AND COMMERCE) Date : 22-03-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Petitioner-in-person For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. S.W.A. Qadri, Adv. Mr. Ritesh Kumar, Adv. Mr. D.L. Chidanand, Adv. Mr. G.S. Makker, AOR Mr. Zaid Ali, Adv.
Mr. Tamim Qadri, Adv.
Mr. Mudasir Nabi, Adv. Mr. Saeed Qadri, Adv.
Mr. Syed Faizan Ali, Adv. Mr. Amit sharma, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. A.D.N. Rao, Adv.
Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Ms. Anil Katiyar, AOR 5 Mr. L.R. Singh, AOR Mr. M.K. Maroria, AOR Mr. Mridula Ray Bhardwaj, AOR Mr. Rakesh K. Mudgal, AAG Mr. Vishwapal Singh, Adv.
Mr. S.N. Terdal, AOR Mr. Ravi Prakash Mehrotra, AOR Mr. Ankit Agarwal, Adv. Mrs. Deepti R. Mehrotra, Adv.
Mr. Ajay Kumar Mishra, Sr. Adv. Mr. Rohit Kumar Singh, Adv. Mr. Ashutosh K. Singh, Adv. Mr. Ankur Prakash, AOR Mr. Rajiv Tyagi, Adv.
Mr. Divakar Kumar, Adv. for Mr. Rajiv Tyagi and Associates Mr. Pradeep Misra, Adv. Mr. Suraj Singh, Adv.
Ms. Aishwarya Bhati, AAG Ms. Rachna Gupta, AOR Mr. Shrish Kumar Misra, Adv. Mr. Siddhant S. Malik, Adv. Mr. Shashank Shekhar Singh, Adv. Mr. Rajeev Kumar Dubey, Adv. Mr. Kamlendra Mishra, adv.
Mr. Vijay Panjwani, AOR UPON hearing the counsel the Court made the following O R D E R IA NO. 12850/2017 (APPLN. FOR DIRECTIONS ON B/O NATIONAL CHAMBER OF INDUSTRIES AND COMMERCE) CEC may look into the application and submit a report 6 within four weeks.
List the application on 1st May, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
7
ITEM NO.13 COURT NO.4 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
Writ Petition(s)(Civil) No(s).13381/1984 M.C. MEHTA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (1) IN RE.: FELLING OF TREES IN THE AREA OF TAJ TRAPEZIUM ZONE IA NO. 109556/2017 FOR DIRECTIONS ON B/O U.P. JAL NIGAM, AGRA Date : 22-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Petitioner-in-person For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. S.W.A. Qadri, Adv. Mr. Ritesh Kumar, Adv. Mr. D.L. Chidanand, Adv. Mr. G.S. Makker, AOR Mr. Zaid Ali, Adv.
Mr. Tamim Qadri, Adv.
Mr. Mudasir Nabi, Adv. Mr. Saeed Qadri, Adv.
Mr. Syed Faizan Ali, Adv. Mr. Amit sharma, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. A.D.N. Rao, Adv.
Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Ms. Anil Katiyar, AOR 8 Mr. L.R. Singh, AOR Mr. M.K. Maroria, AOR Mr. Mridula Ray Bhardwaj, AOR 109556 Mr. Shyam Diwan, Sr. Adv.
Ms. Savitri Pandey, Adv. Mr. Manish Tiwari, Adv. Dr. Vipin Gupta, AOR Mr. Rakesh K. Mudgal, AAG Mr. Vishwapal Singh, Adv.
Mr. S.N. Terdal, AOR Mr. Ravi Prakash Mehrotra, AOR Mr. Ankit Agarwal, Adv. Mrs. Deepti R. Mehrotra, Adv.
Mr. Ajay Kumar Mishra, Sr. Adv. Mr. Rohit Kumar Singh, Adv. Mr. Ashutosh K. Singh, Adv. Mr. Ankur Prakash, AOR Mr. Rajiv Tyagi, Adv.
Mr. Divakar Kumar, Adv. for Mr. Rajiv Tyagi and Associates Mr. Pradeep Misra, Adv. Mr. Suraj Singh, Adv.
Ms. Aishwarya Bhati, AAG Ms. Rachna Gupta, AOR Mr. Shrish Kumar Misra, Adv. Mr. Siddhant S. Malik, Adv. Mr. Shashank Shekhar Singh, Adv. Mr. Rajeev Kumar Dubey, Adv. Mr. Kamlendra Mishra, adv.
Mr. Vijay Panjwani, AOR 9 UPON hearing the counsel the Court made the following O R D E R IA NO. 109556/2017 FOR DIRECTIONS ON B/O U.P. JAL NIGAM, AGRA CEC may look into the application and submit a report within four weeks.
List the application on 1st May, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
10
ITEM NO.13 COURT NO.4 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
Writ Petition(s)(Civil) No(s).13381/1984
M.C. MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA NO. 576/2017 FOR IMPLEADMENT AND PERMISSION REGARDING FELLING OF TREES ON BEHALF OF NORTH CENTRAL RAILWAY IA NO. 577/2017 FOR PERMISSION REGARDING CUTTING OF TREES ON BEHALF OF PUBLIC WORKS DEPTT, STATE OF U.P. IA NO. 578/2017 FOR PERMISSION TO CUT TREES ON B/O YAMUNA POLLUTION CONTROL UNIT IA No. 531/2014 FOR DIRECTIONS ON B/O NORTH EASTERN RAILWAY Date : 22-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Petitioner-in-person For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. S.W.A. Qadri, Adv.
Mr. Ritesh Kumar, Adv.
Mr. D.L. Chidanand, Adv. Mr. G.S. Makker, AOR Mr. Zaid Ali, Adv.
Mr. Tamim Qadri, Adv.
Mr. Mudasir Nabi, Adv.
Mr. Saeed Qadri, Adv.
Mr. Syed Faizan Ali, Adv. Mr. Amit sharma, Adv.11
Mr. Raj Bahadur Yadav, Adv.
Mr. A.D.N. Rao, Adv.
Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.
Ms. Anil Katiyar, AOR Mr. L.R. Singh, AOR Mr. M.K. Maroria, AOR Mr. Mridula Ray Bhardwaj, AOR Mr. Rakesh K. Mudgal, AAG Mr. Vishwapal Singh, Adv.
Mr. S.N. Terdal, AOR Mr. Ravi Prakash Mehrotra, AOR Mr. Ankit Agarwal, Adv. Mrs. Deepti R. Mehrotra, Adv.
Mr. Ajay Kumar Mishra, Sr. Adv. Mr. Rohit Kumar Singh, Adv. Mr. Ashutosh K. Singh, Adv. Mr. Ankur Prakash, AOR Mr. Rajiv Tyagi, Adv.
Mr. Divakar Kumar, Adv. for Mr. Rajiv Tyagi and Associates Mr. Pradeep Misra, Adv. Mr. Suraj Singh, Adv.
Ms. Aishwarya Bhati, AAG Ms. Rachna Gupta, AOR Mr. Shrish Kumar Misra, Adv. Mr. Siddhant S. Malik, Adv. Mr. Shashank Shekhar Singh, Adv. Mr. Rajeev Kumar Dubey, Adv. Mr. Kamlendra Mishra, adv.
Mr. Vijay Panjwani, AOR 12 UPON hearing the counsel the Court made the following O R D E R CEC may look into the applications and submit a report within four weeks.
List the applications on 1st May, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
13
ITEM NO.13 COURT NO.4 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
Writ Petition(s)(Civil) No(s).13381/1984 M.C. MEHTA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) IN RE.: ESTABLISHMENT OF LEATHER PARK IN TAJ TRAPEZIUM ZONE
(i)IA NOS. 3973/18, 3975/18 AND 3976/2018 (APPLNS. FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING TYPED COPY OF THE PROJECT FILE ON BEHALF OF U.P. STATE INDUSTRIAL DEVELOPEMENT CORPORATION LTD.) Date : 22-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Petitioner-in-person For Respondent(s) Mr. A.N.S. Nadkarni, ASG Mr. S.W.A. Qadri, Adv. Mr. Ritesh Kumar, Adv. Mr. D.L. Chidanand, Adv. Mr. G.S. Makker, AOR Mr. Zaid Ali, Adv.
Mr. Tamim Qadri, Adv.
Mr. Mudasir Nabi, Adv. Mr. Saeed Qadri, Adv.
Mr. Syed Faizan Ali, Adv. Mr. Amit sharma, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. A.D.N. Rao, Adv.
Mr. Sudipto Sircar, Adv. Ms. Tulika Chikker, Adv.14
Ms. Anil Katiyar, AOR Mr. L.R. Singh, AOR Mr. M.K. Maroria, AOR Mr. Mridula Ray Bhardwaj, AOR Mr. Rakesh K. Mudgal, AAG Mr. Vishwapal Singh, Adv.
Mr. S.N. Terdal, AOR Mr. Ravi Prakash Mehrotra, AOR Mr. Ankit Agarwal, Adv. Mrs. Deepti R. Mehrotra, Adv.
Mr. Ajay Kumar Mishra, Sr. Adv. Mr. Rohit Kumar Singh, Adv. Mr. Ashutosh K. Singh, Adv. Mr. Ankur Prakash, AOR Mr. Rajiv Tyagi, Adv.
Mr. Divakar Kumar, Adv. for Mr. Rajiv Tyagi and Associates Mr. Pradeep Misra, Adv. Mr. Suraj Singh, Adv.
Ms. Aishwarya Bhati, AAG Ms. Rachna Gupta, AOR Mr. Shrish Kumar Misra, Adv. Mr. Siddhant S. Malik, Adv. Mr. Shashank Shekhar Singh, Adv. Mr. Rajeev Kumar Dubey, Adv. Mr. Kamlendra Mishra, adv.
Mr. Vijay Panjwani, AOR UPON hearing the counsel the Court made the following O R D E R CEC may look into the application and submit a report within four weeks.15
List the matter on 1st May, 2018.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER