Supreme Court - Daily Orders
In Re: Outrage As Parents End Life After ... vs ..... on 3 October, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
ITEM NO.5 COURT NO.2 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
SMW (C) No(s).1/2015
IN RE: OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE
Date : 03-10-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
Mr. Colin Gonsalves, Sr. Adv. (AC)
Ms. Olivia Bang, Adv.
For Petitioner(s)
For Respondent(s) Mr. Maninder Singh, ASG
UOI Ms. Saudamini Sharma, Adv.
Moef Mr. S. Wasim A. Qadri, Adv.
Mr. R. Bala, Adv.
Ms. Kanika Saran, Adv.
Mr. Hemant Arya, Adv.
Ms. Snidha Mehra, Adv.
Mr. Balendu Shekhar, Adv.
Mr. R.R. Rajesh, Adv.
Ms. Suhasini Sen, Adv.
Mr. D.L. Chidanand, Adv.
Mr. Raj Bahadur, Adv.
Mr. Arun Kr., Adv.
Mr. Ritesh Kumar, Adv.
Mrs. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. B.V. Balram Das, Adv.
Ms. Ashita Chawla, Adv.
Mr. Parangat Pandey, Adv.
Mr. Anand Grover, Sr. Adv.
Mr. Rahul Mehra, Adv.
Mr. Chirag M. Shroff, Adv.
Ms. Sanjana Nangia, Adv.
Mr. Joyshree Barman, Adv.
SDMC Mr. Sanjiv Sen, Sr. Adv.
EDMC Mr. Rajiv Dutta, Sr. Adv.
NDMC
Signature Not Verified
Ms. Mini Pushkarna, Adv.
MCD
Digitally signed by
SANJAY KUMAR
Date: 2018.10.03
Ms. Garima Prasad, Adv.
17:25:28 IST
Reason: Mr. Zaid Ali Subzposh, Adv.
Mr. Praveen Swarup, Adv.
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Mr. Balendu Shekhar, Adv.
Mr. Gaung K., Adv.
Mr. Soumo Palit, Adv.
Mr. S. Wasim A. Qadri, Adv.
NHAI Ms. Soumiya Pridrashnee, Adv.
for M/s. M.V. Kini & Associates
CPCB Mr. Avijit Roy, AOR
DDA Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
For Saharya & Co.
For States of Mr. A. Tewari, Adv.
Arunachal Pradesh Ms. Eliza Bar, Adv.
Mr. Shree Pal Singh, Adv.
A.P. Mr. Guntur Prabhakar, Adv.
Ms. Prerna Singh, Adv.
Assam Mr. Debojit Borkakati, AOR
Mr. Vivek Sonkar, Adv.
Bihar Mr. M. Shoeb Alam, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Chhattisgarh Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. D.K. Sinha, Adv.
Gujarat Ms. Hemantika Wahi, Adv.
Haryana Mr. Sanjay Kumar Visen, Adv.
H.P. Mr. Vikas Mahajan, AAG
Mr. Vinod Sharma, Adv.
J&K Mr. M. Shoeb Alam, Adv.
Mr. Ujjwal Singh, Adv.
Mr. Mojahid Karim Khan, Adv.
Jharkhand Mr. Tapesh Kumar Singh, Adv.
Mr. Kumar Anurag Singh, Adv.
Karnataka Mr. V.N. Raghupathy, Adv.
Mr. Parikshit P. Angadi, Adv.
Md. Apzal Ansari, Adv.
Kerala Mr. K.N. Balgopal, Sr. Adv.
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Mr. G. Prakash, Adv.
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Madhya Pradesh Mr. Arjun Garg, Adv.
Maharashtra Mr. Nishant R. Katneshwarkar, Adv.
Manipur Mr. Leishangthem Roshmani, Adv.
Ms. Maibam Babina, Adv.
Ms. Anupama Ngangom, Adv.
Meghalaya Mr. Ranjan Mukherjee, Adv.
Mr. Daniel Stone Lyngdoh, Adv.
Nagaland Ms. K. Enatoli Sema, Adv.
Mr. Amit Kumar Singh, Adv.
Odisha Mr. Som Raj Choudhury, Adv.
Mr. Prashant Kumar, Adv.
Punjab Mr. Abhigya, Adv.
Mr. Kumar Sumit, Adv.
Mr. Anuj Bhushan, Adv.
Rajasthan Mr. S.S. Shamshery, AAG
Mr. Amit Sharma, Adv.
Mr. Sandeep Singh, Adv.
Mr. Ankit Raj, Adv.
Ms. Indira Bhakar, Adv.
Ms. Ruchi Kohli, AOR
Sikkim Ms. Aruna Mathur, Adv.
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
Ms. Geetanjali, Adv.
for M/s Arputham Aruna & Co.
Tamil Nadu Mr. B. Vinodh Kanna, Adv.
Telangana Mr. P. Venkat Reddy, Adv.
Mr. Prashant Tyagi, Adv.
For M/s Venkat Palwai Law Associates
Tripura Mr. Shuvodeep Roy, Adv.
Mr. Rituraj Biswas, Adv.
Uttar Pradesh Mr. Anurag Kishore, Adv.
Mr. Garvesh Kabra, Adv.
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Uttarakhand Mr. J.K. Sethi, Dy. AG
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Himanshu Sethi, Adv.
W.B Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Abhishek Manchanda, Adv.
Ms. Dimple Nagpal, Adv.
Ms. Kajal Dalal, Adv.
For M/s PLR Chambers & Co.
A&N Mr. Mrinal K. Mondal, Adv.
Mr. K.V. Jagdishvaran, Adv.
Mrs. G. Indira, Adv.
Chandigarh Mr. Samarhar, Adv.
Mr. Chandra Prakash, Adv.
Mr. Vivek Singh, Adv.
Mr. Mohit D., Adv.
Dadra & Nagar Mr. Deepak Jain, Adv.
Haveli Mrs. Jaspreet Anlakh, Adv.
Ms. Prabhleen Kaur, Adv.
Mr. Vaibhav M. Srivastava, Adv.
Daman & Diu Mr. Deepak Jain, Adv.
Mrs. Jaspreet Anlakh, Adv.
Ms. Prabhleen Kaur, Adv.
Mr. Vaibhav M. Srivastava, Adv.
Lakshdweep Mr. S. Wasim A. Qadri, Adv.
Mr. R.R. Rajesh, Adv.
Mr. Raj Bahadur, Adv.
Puducherry Mr. V.G. Pragasam, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. S. Manuraj, Adv.
Ms. Anitha Shenoy, AOR
Ms. Srishti Agnihotri, Adv.
Ms. Remya Raj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned ASG appearing on behalf of the Central Government / Lieutenant Governor and Mr. Rahul Mehra, learned counsel appearing on behalf of the Delhi Government. We 4 have also heard Mr. Sanjiv Sen, learned senior counsel on behalf of South Delhi Municipal Corporation and Ms. Mini Pushkarna, learned counsel appearing on behalf of East Delhi Municipal Corporation and North Delhi Municipal Corporation.
It is common knowledge that sanitation workers are abstaining from work in East Delhi. As a result of this, there is a huge amount of garbage that has piled up. There are, of course, differences on how the issue is to be tackled. The Lieutenant Governor has one point of view but the Delhi Government has a different point of view.
However, keeping the interest of the citizens of Delhi in mind, Mr. Rahul Mehra, learned counsel says that he has spoken to the Delhi Government today and without prejudice to the rights and contentions of the Delhi Government in any of the matters relating to any disputes and differences between the Delhi Government and the Central Government / Lieutenant Governor, for the purposes of tiding over the present crisis, an amount of Rs.500 crores will be released within two days. The proportion in which the amount is to be released and to whom it is to be released will be decided by the Delhi Government. It is made clear that this offer has been made without prejudice to the rights and contentions of the Delhi Government.
In view of the offer made by the Delhi Government, we have requested the learned ASG to take instructions whether a similar amount can be released by the Central Government / Lieutenant Governor to tide over the present crisis. Of course, any decision taken by the Central Government / Lieutenant Governor in this 5 regard will be without prejudice to the rights and contentions of the Central Government / Lieutenant Governor.
We have already noted above that the offer made by the Delhi Government is without prejudice to the rights and contentions of the Delhi Government and if the Central Government / Lieutenant Governor also makes a similar offer, it will be without prejudice to the rights and contentions of either of the parties.
We also make it clear that these amounts will, of course, be subject to future adjustments.
Liberty is granted to the parties to file affidavits / responses.
List the matter on 08.10.2018 for the response of the learned ASG.
I.A. No. 142520 of 2018
Issue notice.
Learned counsel accepts notice and seeks some time to file a reply.
Reply be filed within ten days.
List the application on 24.10.2018.
I.A. No. 141319/2018 Issue notice.
Learned counsel accepts notice and seeks some time to file a reply.
Reply be filed within ten days.
List the application on 24.10.2018.
6 I.A. No. 142844/2018 Since the application (No. 137469/2018) was not listed on 26.09.2018, the order passed on that date is recalled. List the I.A. No. 137469/2018 on 9.10.2018.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER ASSISTANT REGISTRAR
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