Supreme Court - Daily Orders
The State Of Kerala Transport ... vs L. Srinivasa Babu And Ors. on 10 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
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ITEM NO.56 COURT NO.12 SECTION IV-A
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). 13838/2010
(Arising out of impugned final judgment and order dated 09-03-2010
in WP No. 17498/2009 09-03-2010 in WP No.17498/2009 passed by the
High Court of Karnataka at Bengaluru)
THE STATE OF KERALA TRANSPORT DEPARTMENT Petitioner(s)
VERSUS
L. SRINIVASA BABU AND ORS. & ORS. Respondent(s)
(FOR INTERVENTION APPLICATION ON IA 8/2012 FOR INTERVENTION
APPLICATION ON IA 9/2014 FOR IMPLEADMENT APPLICATION ON IA
10/2015)
WITH
SLP(C) No.16588/2010 (IV-A)
SLP(C) No.24865-24866/2012 (IV-A)
Date : 10-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr.Gopal Subramanium, Sr.Adv.
Mr.G.Prakash, Adv.
Ms.Beena Prakash, Adv.
Ms.Priyanka Prakash, Adv.
Mr.Jishnu M.L., Adv.
Mr.Vijay Shankar V.L., Adv.
Mr.Vikas Mehta, AOR
Ms.Anushree Menon, Adv.
Mr.Jai Wadhwa, Adv.
Mr.P.S.Sudheer, Adv.
Mr.Rishi Maheshwari, Adv.
Ms.Shruti Jose, Adv.
Ms.Subhoshree Sil, Adv.
Signature Not Verified
Mr.Radha Shyam Jena, AOR
Digitally signed by
For Respondent(s)
SANJAY KUMAR
Date: 2018.01.11
16:46:28 IST
Reason:
Mr.K.K.Venugopal, AG
Mr.P.S.Narsimha, ASG
Ms.Diksha Rai, Adv.
Mr.Rohit Bhatt, Adv.
Mr.G.S.Makker, Adv.
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Mr.V.Giri, Sr.Adv.
Mr.Deepak Prakash, Adv.
Mr.Subhash Choudhary, Adv.
Mr.Sri Ram, Adv.
Ms.Yanmi Phazang, Adv.
Mr.Raneev Dahiya, Adv.
Mr.Nachiketa Vajpayee, Adv.
Mr.S.Wasim A. Qadri, Adv.
Mr.Jubair Ahmad Khan, Adv.
Mr.Zaid Ali, Adv.
Mr.Tamim Qadri, Adv.
Mr.Mudasir Nabi, Adv.
Mr.Saeed Qadri, Adv
Mr.L.R.Singh, Adv.
Mr.Shekhar G Devasa, Adv.
Mr.G.R.Mohan, Adv.
Mr.Manish Tiwari, Adv.
Mrs.Sudha Gupta, AOR
Ms.Anitha Shenoy, Adv.
Ms.Srishti Agnihotri, Adv.
Mr.S.Gowthaman, AOR
Ms.Manjula Gupta, AOR
Mr.Lakshmi Raman Singh, AOR
Mr.T.G.Narayanan Nair, AOR
Mr.Samir Ali Khan, AOR
Mr.E.C.Vidya Sagar, AOR
UPON hearing the counsel the Court made the following
O R D E R
All the applications for intervention/impleadment are allowed and respective parties are allowed to intervene in the matter.
The learned Attorney General suggests that one way out of the present impasse is to set up a Committee headed by the Secretary, Ministry of Road Transport and Highways (MORTH) in which there would be representatives of the State of Kerala, Karnataka and Tamil Nadu. In addition, a representative from the National Tiger 3 Conservation Authority functioning under the Ministry of Environment and Forest will also participate. The aforesaid Committee should have its first meeting within a month from the date a copy of this order is served. The report from this Committee is expected within a period of three months thereafter which is to be placed before this Court.
List the matters in the month of July, 2018.
(Ashok Raj Singh) (Saroj Kumari Gaur)
Court Master Court Master