Supreme Court - Daily Orders
M.C.Mehta vs Union Of India on 10 March, 2014
ô,
ITEM NO.307 & 329 COURT NO.5 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA No.2310 in IA NO. 2269 in IA NO. 1785
in Writ Petition (C) No.4677 of 1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For clarification of Court’s order dated 14.5.2008 on behalf of Kant
Enclave Residency Society)
WITH
IA Nos.2377-2380 in Writ Petition (C) No.4677 of 1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For impleadment, objection to the 2nd Report of CEC, exemption from filing
official translation, permission to file application for raising
objections)
ITEM NO. 329
IA No.2392 in Writ Petition (C) No.4677 of 1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For impleadment and directions on behalf of Ashok Azad & ors.)
WITH
IA No.2603 in IA NO.1785 in Writ Petition (C) No.4677 of 1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For clarification of Court’s order dated 18.3.2014)
IA No.2269 in Writ Petition (C) No.4677 of 1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For directions on behalf of administrator, Haryana Urban Development
Authority, Faridabad)
IA No.2270 in Writ Petition (C) No.4677 of 1985
M.C.MEHTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For clarification of Court’s order dated 10.5.1996, 10.10.1996 and 6.5.
2002 on behalf of Town and Country Planning Haryana)
Date: 10/03/2014 These Applications were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BEL MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
Mr. Ranjit Kumar, Sr. Adv. (A.C.)
For Petitioner(s) Mr. M.C. Mehta
in person (NP)
For Applicant (s)
in IA 2310 Mr. Ashok Parija, Sr. Adv.
Mr. Piyush Sharma, Adv.
Mr. Shivaji M. Jadhav, Adv.
in IA 2269
Mr. D.S. Mahra, Adv.
in IA 2377-2380 Mr. Paramjit Singh Patwalia, Sr. Adv.
Mr. Nakibur Rahman Barbhuiya, Adv.
Mr. Dinesh C. Pandey, Adv.
in IA 2392 Mr. Krishnan Venugopal, Sr. Adv.
Ms. Roohina Dua, Adv.
Mr. Tejaswi Kumar Pradhan, Adv.
Ms. B. VijayalakshmiMenon, Adv.
In IA 2603
Mr. D.S. Mahra, Adv.
In IA 2270
Mr. D.S. Mahra, Adv.
For Respondent(s)
For UOI Mr. J.S. Attri, Sr. Adv.
Ms. Asha G. Nair, Adv.
Ms. Gargi Khanna, Adv.
Ms. Sukhbeer Kaur Bajwa, Adv.
Ms. Priyanka Bharihoke, Adv.
Mr. B. Krishna Prasad, Adv.
Mr. Shreekant N. Terdal, Adv.
Mr. D.S. Mahra, Adv.
For NCT of Delhi Mr. S. Wasim A. Qadri, Adv.
Ms. Gargi Khanna, Adv.
Mr. D.S. Mahra, Adv.
Mr. D.N. Goburdhun, Adv.
Mr. Prabal Bagchi, Adv.
For DDA Mr. Vishnu B. Saharya, Adv.
For M/s. Saharya & Co., Advs.
For HVOC Mr. Vishwajit Singh, Adv.
Mr. Ritesh Agrawal, Adv.
Mr. Abhindra Maheshwari, Adv.
Mr. Pankaj Singh, Adv.
Ms. Veera Kaul Singh, Adv.
For CPCB Mr. Vijay Panjwani, Adv.
Ms. Madhur Panjwani, Adv.
For State of Haryana
Mr. Narender Hooda,Sr. Adv.
Ms. Bano Deswal, Adv.
Mr. Manjit Singh, AAG.
Ms. Nupur Chaudhary, Adv.
Mr. Tarjit Singh, Adv.
Mr. Kamal Mohan Gupta, Adv.
UPON hearing counsel the Court made the following
O R D E R
A fresh list of only construction matters in Aravalli range in the State of Haryana will be segregated from the list of mining matters and the list be furnished tot he Registry.
These matters will be listed in the month of April, 2014, date for which will be fixed.
| | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |