Supreme Court - Daily Orders
In Re : T.N. Godavarman Thirumulpad vs Union Of India on 26 May, 2025
W.P. (Civil) No. 202/1995
ITEM NO.2 COURT NO.1 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 (CIVIL) NO. 202/1995
IN RE : T.N. GODAVARMAN THIRUMULPAD PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
INTERLOCUTORY APPLICATION FOR 26.05.2025 “ONLY” [ 1 ] I. A. NOS.
90783, 97784 & 101677 OF 2025 [Applications for Directions,
Exemption from filing O.T. and Impleadment filed by Mr. Lakshmeesh
S. Kamath, Advocate] IN RE : M/S. PULPALLY STONE CRUSHERS AND [ 2 ]
I. A. NO. 69462 OF 2025 [Application for Directions filed by Ms.
Sugandha Anand, Advocate] IN RE : STATE OF HIMACHAL PRADESH AND [ 3
] I. A. NOS. 28216 & 28217 OF 2025 [Applications for Impleadment
and Directions filed by Mr. Sachin Patil, Advocate] IN I.A. NOS.
3864-3866 OF 2015 (Applications for Impleadment, Clarification and
O.T. filed by Mr. Sachin Patil, Advocate) IN RE : ASHOK BHIWAJI
DESAI AND [ 4 ] I. A. NO. 88067 2025 [Application for Clarification
of order dated 24.10.2025 filed by Ms. Sugandha Anand, Advocate]
WITH I. A. NO. 120608 OF 2025 [Application seeking permission to
filed application for Clarification & Modification of order dated
24.10.2025 filed by Mr. Ajit Sharma, Advocate] WITH I. A. NOS.
110655 & 110660 OF 2025 [Applications for Clarification &
Modification of order dated 24.10.2025 and Exemption from filing
O.T. filed by Mr. Ajit Sharma, Advocate] WITH I. A. (D) NO. 118542
OF 2025 [Application for Impleadment filed by Mr. Ajit Sharma,
Advocate] IN RE : THE STATE OF HIMACHAL PRADESH IN RE : M/S.
GOLDSTONE CRUSHING COMPANY IN I. A. NOS. 157777 AND 157782 OF 2023
(Disposed of vide orde dated 24.10.2025) [Applications For
Impleadment And Directions] IN RE : PRADEEP IN RE : MINING WITHIN
10 KMS WETLAND AND [ 5 ] I. A. NOS. 127050, 127055 and 132503 OF
2025 [Applications for Directions, Exemption from filing O.T. filed
and Impleadment by Ms. Aruna Gupta, Advocate] IN RE : KARNI MARBLES
& ORS. AND CIVIL APPEAL NO. 6790 OF 2025 AND [ 6 ] ISSUE REGARDING
ORDER DATED 16.04.2025 PASSED IN W.P.(C)NO. 4677 OF 1985. AND [ 7 ]
I. A. NOS. 105337 & 105336 OF 2025 [Applications for Directions and
Exemption from filing O.T. filed by Ms. Aruna Gupta, Adv.] WITH I.
A. NO. 110791 OF 2025 [Application for Impleadment filed by Ms.
Signature Not Verified
Aruna Gupta, Adv.] IN RE : M/S. ANDHI MINERAL AND MARBLES PVT. LTD.
Digitally signed by
AND [ 8 ] I. A. NO. 280902 OF 2024 [Application for Directions
DEEPAK SINGH
Date: 2025.06.04
14:04:28 IST
filed by Mr. Sabarish Subramanian, Advocate] AND I. A. NO. 91650 &
Reason:
91651 OF 2025 [Application for bringing on record subsequent events
1
W.P. (Civil) No. 202/1995
and filing additional documents alongwith application for Exemption
from filing O.T. of Ms. Purnima Krishna, Advocate] IN RE : TAMIL
NADU WATER SUPPLY DRAINAGE BOARD, THE GOVERNMENT OF TAMIL NADU AND
[ 9 ] I. A. NOS. 100352 & 100351 OF 2024 [Applications for
Impleadment and Directions filed by Mr. Rajeev Kumar Dubey,
Advocate] AND I. A. NOS. 56927, 56928 & 56929 OF 2025 [Applications
for Amendment of I.A. Nos. 100351 & 100352/2024 , Amended
application for Directions and Exemption form filing O.T. filed by
Mr. Rajeev Kumar Dubey, Advocate] IN RE : SHRI RAM KRISHNA PANDEY
AND [ 10 ] I. A. NOS. 227104 & 227108 OF 2023 [Applications for
Directions and Exemption from filing O.T. filed by Mr. Sanjeev
Kumar, Advocate] AND I. A. NO. 237508 OF 2023 [Application seeking
permission to file application for Directions filed by Mr. Sanjeev
Kumar, Advocate] IN RE : BHUWNESHWAR PRASAD MEHTA & ORS. AND [ 11 ]
I.A. NOS. 99457 AND 99462 OF 2024 [Applications for Intervention
and Clarifications filed by Ms. Shalini Kaul, Advocate] WITH I.A.
NO. 211469 OF 2024 [Applications for Intervention filed by Mr.
Tarun Gupta, Advocate in I.A. 99457/2024] WITH I.A. NO. 256515 OF
2024 [Applications for permission to place Additional documents on
record filed by Mr. Tarun Gupta, Advocate in I.A. 211469/2024] IN
RE : SUMITRA NEGI & ORS. IN RE : LIEUTENANT GENERAL SARVJIT SINGH
CHAHAL (RETD.) & ORS. AND [11(a)] I.A. NO. 263809 OF 2023
[Application for Intervention] WITH I.A. NOS. 263810, 263811 AND
263812 OF 2023 [Applications seeking permission to file application
for Directions, Directions and Exemption from filing O.T.] AND I.A.
NO. 92980 OF 2024 [Applications for placing on record Additional
Documents in I.A. No. 263809/2023 filed by Dr. Surender Singh
Hooda, Advocate for the Applicant] AND I.A. NO. 141598 OF 2024
[Applications for placing on record Additional Documents in I.A.
No. 263809/2023 filed by Mr. Dinesh C. Pandey, Advocate for the
Applicant No. 2] IN RE : ANUJ KAUSHAL & ANR. IN RE : SUKHNA LAKE
AND [ 12 ] I.A. NO. 254548 OF 2023 [Application for Impleadment
filed by Mr. Ashutosh Dubey, Advocate] WITH I.A. NOS. 254550 &
254551 OF 2023 [Applications for Directions and Exemption from
filing O.T. filed by Mr. Ashutosh Dubey, Advocate] IN RE : GURPREET
SINGH SONI AND [ 13 ] I.A. NOS. 85332 AND 85124 OF 2023
[Applications For Intervention And Directions] WITH I.A. NOS. 60136
AND 60352 OF 2024 (Applications For Intervention Filed By Mr.
Anurag Tandon, Advocate In I.A. No. 85332/2023 ) WITH I.A. NOS.
64180 AND 64434 OF 2024 [(Applications For Interventions Filed By
Mr. Anurag Tandon, Advocate On Behalf Of “Bilibar Patar” And
“Harichandra Boro”, Applicants Respectively In I.A. No. 85332/2023)
WITH I.A. NO. 67379 OF 2024 (Application For Permission To Bring On
Record Additional Documents Filed By Mr. Shuvodeep Roy, Advocate In
I.A. No. 85124/2023 ) IN RE : ROHIT CHOUDHARY IN RE : PITSING
KONWAR & APURBA KUMAR DEKA IN RE : BILIBAR PATAR & HARICHANDRA BORO
AND [ 14 ] I. A. NOS. 97573, 97577, 97574 & 106073 OF 2025
[Applications for Directions and Exemption from filing O.T.,
2
W.P. (Civil) No. 202/1995
Impleadment & permission to file Additional Documents filed by Ms.
Shruti Jose, Advocate] (Dismissed vide order dated 29.04.2025) IN
RE : UMESH PRASAD JAISWAL (LISTED ONLY FOR COMPLIANCE OF ORDER DT.
29.04.2025) AND [ 15 ] I. A. NO. 125177 2025 [CEC REPORT NO. 23 OF
2025] IN RE: JAWAHAR LAL NEHRU UNIVERSITY, NEW DELHI AND [ 16 ]
I.A. NO. 126582 OF 2025 (CEC REPORT NO. 25 OF 2025) IN RE: M/S. RR
TEXKNIT LLP AND [ 17 ] I.A. NO. 283732 OF 2024 (CEC REPORT NO. 30
OF 2024) IN RE: NON-COMPLIANCE WITH THE HON’BLE SUPREME COURT ORDER
DATED 12.12.1996 AND JUDGMENT DATED 06.07.2011 AND [ 18 ] I. A.
NOS. 104049 AND 104048 OF 2025 [Applications for Directions,
Exemption from filing O.T. filed by Ms. Aruna Gupta, Advocate] IN
RE : M/S. ARPIT MARBLES PVT. LTD. AND [ 19 ] I. A. NOS. 110282,
110283, 111437 AND 111438 OF 2025 [Applications for Direction, O.T.
and Impleadment and O.T.] IN RE : INDIAN SOAPSTONE PRODUCERS
ASSOCIATION AND [ 20 ] I. A. NOS. 125409, 125412 OF 2025
[Applications for Intervention and Directions] IN RE : DILIP NATH
AND [ 21 ] I. A. NOS. 125603 AND 125604 OF 2025 [Applications for
Intervention and Directions ] IN RE : JITUL DEKA AND [ 22 ] I.A.
Nos. 123463, 123464 of 123465 of 2025 (Applications for Directions,
Intervention and O.T.) WITH I.A. Nos. 123488, 123489 & 123490 of
2025 (Applications for Directions, Intervention and O.T.) WITH I.A.
Nos. 123668, 123669 & 123670 of 2025 (Applications for Directions,
Intervention and O.T.) WITH I.A. Nos. 123907, 123998 & 123999 of
2025 (Applications for Directions, Intervention and O.T.) IN I.A.
Nos. 2825-2827 of 2010 IN RE : CHANDRA KANT BIYANI IN RE : ANITA
BIYANI AND [ 23 ] I.A. NOS. 122148 & 122149 of 2025 [Applications
for Impleadment and Directions] IN RE : MOHAN LAL & ORS. AND [ 24 ]
I.A. NOS. 117782, 117783 AND 117785 of 2025 [Applications for
Impleadment, Directions and O.T.] IN RE : SANJAY KUMAR AND [ 25 ]
I.A. NOS. 130290 AND 130291 of 2025 [Applications for Directions
and O.T.] IN RE : LAXMI NARAYAN MEENA AND [ 26 ] I.A. NOS. 119396
AND 119397 of 2025 [Applications for Impleadment and O.T.] IN RE :
M.T. RANJITH AND [ 27 ] I.A. NOS. 132289 AND 132290 of 2025
[Applications for Intervention and Directions] IN RE : KICHU K.
RAVI AND [ 28 ] I.A. No. 128159, 127240 and 127241 of 2025
[Applications for Directions, Impleadmen and O.T.] IN RE : M/S.
JAIPUR MINERAL DEVELOPMENT SYNDICATE PVT. LTD. AND [ 29 ] I.A. NO.
20650 OF 2023 (CEC REPORT NO. 3/2023 - REPORT OF CEC IN APPLN. NO.
1558/2021 FILED BEFORE IT BY GAURAV KUMAR BANSAL) WITH I.A. NO.
75033 OF 2023 (Application For Exemption From Filing O.T.) AND I.A.
NO. 199355 OF 2024 (CEC REPORT NO. 16/2024 – INTERIM REPORT OF THE
CEC ON APPLN. NO. 1578/2024 FILED BY SHRI ABHIJAY NEGI IN I.A. NO.
20650/2023) IN RE : GAURAV KUMAR BANSAL AND [ 30 ] I.A. NO. 285881
OF 2024 (Application for Impleadment as Co-petitioners filed by Mr.
Arun K. Sinha, Advocate) WITH I.A. NOS. 285829 & 285830 OF 2024
(Applications for Directions and Exemption from filing O.T. filed
by Mr. Arun K. Sinha, Advocate) AND I.A. NO. 300603 OF 2024
(Application seeking Impleadment of the owner of the Land as Party
3
W.P. (Civil) No. 202/1995
Respondent filed by Mr. Arun K. Sinha, Advocate) IN RE : UDIT
NARAYAN SONAKIYA & ANR. AND [ 32 ] I. A. NOS. 79569 AND 79576 OF
2019 [Applications for Intervention and Directions] WITH I. A. NOS.
159670 AND 159677 OF 2019 [Application for Exemption from filing
Official Translation] WITH I. A. D. NOS. 14261 AND 14262 OF 2021
[Applications for Urgent Listing of I.A. Nos. 79569 and 79576/2019
and Exemption from filing duly Attested Affidavit] AND I. A. NOS.
40599 AND 40624 OF 2023 [Applications for Intervention and
Modification of Court’s order dated 12.05.2022] AND I. A. NO.
220675 OF 2023 [Application for Direction in I.A. No. 79576/2019]
IN RE : SHRAMIK RICKSHAW CHALAK-MALAK SEVASANSTHA IN WRIT PETITION
(CIVIL) NO. 202/1995 “ONLY” ARE LISTED IN W.P.(C) No. 202/1995
“ONLY” ON 26.05.2025 AND THE NAMES OF “ONLY” THE FOLLOWING
ADVOCATES MAY BE TREATED TO HAVE BEEN SHOWN AGAINST THESE I.As. MR.
HARISH N. SALVE, SR. ADV. [A.C.], MR. A.D.N. RAO, SR. ADVOCATE
[A.C.], MS. APARAJITA SINGH, SR. ADVOCATE [A.C.], MR. SIDDHARTHA
CHOWDHURY, ADVOCATE [A.C.] MR. K. PARAMESHWAR, SR. ADVOCATE [A.C.]
MR. G.S. MAKKER, ADVOCATE MR. S.N. TERDAL, ADVOCATE FOR S.NO. [ 1 ]
MR. K. PARAMESHWAR (A.C.), MR. LAKSHMEESH S. KAMATH FOR S.NO. [ 2 ]
MR. K. PARAMESHWAR (A.C.), MS. SUGANDHA ANAND (STATE OF HIMACHAL
PRADESH) FOR S.NO. [ 3 ] MR. K. PARAMESHWAR (A.C.), MR. SACHIN
PATIL FOR S.NO. [ 4 ] MR. K. PARAMESHWAR (A.C.), MS. SUGANDHA ANAND
(STATE OF HIMACHAL PRADESH), MR. AJIT SHARMA FOR S.NO. [ 5 ] MR. K.
PARAMESHWAR (A.C.), MS. ARUNA GUPTA, MS. NEHA RAI (FOR CIVIL APPEAL
NO. 6790/2025) FOR S.NO. [ 6 ] MR. K. PARAMESHWAR (A.C.) FOR S.NO.
[ 7 ] MR. K. PARAMESHWAR (A.C.), MS. ARUNA GUPTA FOR S.NO. [ 8 ]
MR. K. PARAMESHWAR (A.C.), MR. SABARISH SUBRAMANIAN (STATE OF TAMIL
NADU), MS. PURNIMA KRISHNA (STATE OF TAMIL NADU) FOR S.NO. [ 9 ]
MR. K. PARAMESHWAR (A.C.), MR. RAJEEV KUMAR DUBEY FOR S.NO. [ 10 ]
MR. K. PARAMESHWAR (A.C.), MR. SANJEEV KUMAR FOR S. NO. [ 11 ], [11
(a)] MR. K. PARAMESHWAR (A.C.), MS. SHALINI KAUL, MR. TARUN GUPTA,
MR. DINESH C. PANDEY, DR. SURENDER SINGH HOODA, MR. RAJEEV SINGH
FOR S.NO. [ 12 ] MR. K. PARAMESHWAR (A.C.), MR. ASHUTOSH DUBEY FOR
S.NO. [ 13 ] MR. K. PARAMESHWAR (A.C.), MS. SHIBANI GHOSH, MR.
ANURAG TANDON, MR. SHUVODEEP ROY (STATE OF ASSAM) FOR S.NO. [ 14 ]
MR. K. PARAMESHWAR (A.C.), MS. SHRUTI JOSE FOR S.NO. [ 15 ] MR. K.
PARAMESHWAR (A.C.) FOR S.NO. [ 16 ] MR. K. PARAMESHWAR (A.C.) FOR
S.NO. [ 17 ] MR. K. PARAMESHWAR (A.C.) FOR S.NO. [ 18 ] MR. K.
PARAMESHWAR (A.C.), MS. ARUNA GUPTA FOR S.NO. [ 19 ] MR. K.
PARAMESHWAR (A.C.), MS. SAKSHI KAKKAR FOR S.NO. [ 20 ] MR. K.
PARAMESHWAR (A.C.), MS. SUMAN KUKRETY FOR S.NO. [ 21 ] MR. K.
PARAMESHWAR (A.C.), MS. SHUBHAM UPADHYAY FOR S.NO. [ 22 ] MR. K.
PARAMESHWAR (A.C.), MR. K. PAARIVENDHAN FOR S.NO. [ 23 ] MR. K.
PARAMESHWAR (A.C.), MR. SYED MEHDI IMAM FOR S.NO. [ 24 ] MR. K.
PARAMESHWAR (A.C.), MS. RANI MISHRA FOR S.NO. [ 25 ] MR. K.
PARAMESHWAR (A.C.), MS. ANISHA MAHAJAN FOR S.NO. [ 26 ] MR. K.
PARAMESHWAR (A.C.), MS. SUPREETA SHARANAGOUDA FOR S.NO. [ 27 ] MR.
K. PARAMESHWAR (A.C.), MS. SWATHI H. PRASAD FOR S.NO. [ 28 ] MR. K.
4
W.P. (Civil) No. 202/1995
PARAMESHWAR (A.C.), MR. RAJEEV M. ROY FOR S. NO. [ 29 ] MR. K.
PARAMESHWAR (A.C.), DR. ABHISHEK ATREY (FOR STATE OF UTTARAKHAND),
MR. G.S. MAKKER, MR. M.K. MARORIA (FOR C.B.I.) FOR S.NO. [ 30 ] MR.
K. PARAMESHWAR (A.C.), MR. ARUN K. SINHA, MR. ASHUTOSH KUMAR SHARMA
(STATE OF UTTARAKHAND) FOR S.NO. [ 31 ] MR. K. PARAMESHWAR (A.C.),
MR. PRANAV SACHDEVA, MR. P.S. SUDHEER, MR. NISHANT PATIL, MR.
ASWATHI M.K., MS. PRATHIBAH JAIN, MR. SUNIL KUMAR JAIN, MR. SATISH
KUMAR, MR. SHANKAR DIVATE, MS. BINU TAMTA, MR. ROHIT K. SINGH, MR.
RAJESH SRIVASTAVA, MR. RADHA SHYAM JENA, MR. NISHANTH PATIL, MR.
E.C. AGRAWALA, MR. FARUKH RASHEED FOR S.NO. [ 32 ] MR. K.
PARAMESHWAR (A.C.), MS. MISHA ROHATGI MOHTA, M/S. KARANJAWALA &
CO., MR. KRISHNA BALLABH THAKUR, MR. T.R.B. SIVAKUMAR, MR. AADITYA
A . PANDE (STATE OF MAHARASHTRA)
WITH
C.A. No. 6790/2025 (XVII)
(IA No. 124013/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 124014/2025 - EXEMPTION FROM FILING O.T., IA No.
124012/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 26-05-2025 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
(PARTIAL COURT WORKING DAYS BENCH)
Mr. K. Parameshwar, Sr. Advocate (AC)
Ms. M.V. Mukunda, Adv.
Mr. Sreenivas Patil, Adv.
Ms. C.S. Shikarwar, Adv.
For Petitioner(s) :
Mr. Puneet Jain, Sr. Adv.
Ms. Pratibha Jain, AOR
Mrs. Christi Jain, Adv.
Mr. Mann Arora, Adv.
Ms. Akriti Sharma, Adv.
Mr. Harsh Jain, Adv.
Mr. Om Sudhir Vidyarthi, Adv.
Miss Neha Rai, AOR
Mr. Chanchal Kumar Ganguli, AOR
5
W.P. (Civil) No. 202/1995
M/S. PLR Chambers And Co., AOR
Mr. Syed Mehdi Imam, AOR
Mr. Mohd Parvez Dabas, Adv.
Mr. Uzmi Jamil Husain, Adv.
Ms. Pooja Kumari, Adv.
Mr. T. Harish Kumar, AOR
M/S. Mitter & Mitter Co., AOR
M/S. Lawyer S Knit & Co, AOR
Mr. Pranav Sachdeva, AOR
Mr. Sanjay Upadhyay, Sr. Adv.
Mr. Om Prakash, Adv.
Mr. Nitish Pande, Adv.
Ms. Swati Mishra, Adv.
Mr. Amish Kumar, Adv.
Mr. Sarthak Udaipuria, Adv.
Mr. Asutosh Dubey, AOR
Mr. Amit Anand Tiwari, Sr. Adv.
Mr. Ajit Sharma, AOR
Mr. Krushan Kumar, Adv.
Mr. Yuvrajsinh C. Solanki, Adv.
Mr. L. Habib Ansari, Adv.
Mr. Rishabh Sancheti, Adv.
Ms. Padma Priya, Adv.
Mr. Armaan Arora, Adv.
Mr. K. Paarivendhan, AOR
Mr. Siddhartha Dave, Sr. Adv.
Ms. Nina Nariman, Sr. Adv.
Mr. Ramesh Allanki, Adv.
Ms. Anisha Mahajan, AOR
Ms. Nina Nariman, Adv.
Ms. Tahira Karanjawala, Adv.
Mr. Arjun Sharma, Adv.
Mr. Shreyas Maheshwari, Adv.
Ms. Sarah Ayreen Mir, Adv.
Ms. Sharanya Ghosh, Adv.
Mr. Samarth Suri, Adv.
For M/s Karanjawala & Co., AOR
6
W.P. (Civil) No. 202/1995
For Respondent(s) :
Ms. Aishwarya Bhati, A.S.G.
Mr. Gurmeet Singh Makker, AOR
Ms. Ruchi Kohli, Sr. Adv.
Ms. Suhasini Sen, Adv.
Mr. Raghav Sharma, Adv.
Mr. Gaurang Bhushan, Adv.
Mr. Rohan Gupta, Adv.
Mr. Gaichangpou Gangmei, AOR
Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Ms. Pratibha Singh, Adv.
Mr. Vikram Patralekh, Adv.
Mr. Syed Faizan Ali, Adv.
Mr. Himanshu Gupta, Adv.
Mr. Nalin Kohli, Sr. Adv.
Mr. Shuvodeep Roy, AOR
Ms. Nimisha Menon, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. Deepayan Dutta, Adv.
Ms. Ankita Sharma, AOR
Ms. K. V. Bharathi Upadhyaya, AOR
Mr. Rajiv Mehta, AOR
Mr. Ejaz Maqbool, AOR
Mr. Rajesh, AOR
M/S. Corporate Law Group, AOR
Mr. Lakshmi Raman Singh, AOR
Mr. B V Deepak, AOR
Mr. T. N. Singh, AOR
Mr. C. L. Sahu, AOR
Ms. Sumita Hazarika, AOR
Ms. Kalpana K Tripathy, Adv.
Mr. Lalgoulen Kipgen, Adv.
Mr. Prakhar Gupta, Adv.
Ms. Abha R. Sharma, AOR
Mr. Abhishek Chaudhary, AOR
Mr. Rajesh Singh, AOR
Mrs. Rekha Pandey, AOR
Mr. Gopal Singh, AOR
Mr. T. V. George, AOR
Mr. Krishnanand Pandeya, AOR
7
W.P. (Civil) No. 202/1995
Mr. Neeraj Shekhar, AOR
Ms. Asha Gopalan Nair, AOR
Mr. Himanshu Shekhar, AOR
Ms. Hemantika Wahi, AOR
Mr. Mohd. Irshad Hanif, AOR
Mr. Punit Dutt Tyagi, AOR
Mr. Rathin Das, AOR
Mr. Ratan Kumar Choudhuri, AOR
Mr. Sudhir Kulshreshtha, AOR
Mr. E. M. S. Anam, AOR
Ms. Sushma Suri, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. A. N. Arora, AOR
Mr. Irshad Ahmad, AOR
Mr. G. Prakash, AOR
Ms. Binu Tamta, AOR
Ms. Yogmaya Agnihotri, Adv.
Mr. Rohit K. Singh, AOR
Mrs. Bina Gupta, AOR
Mr. P. V. Yogeswaran, AOR
Mr. Jitendra Mohan Sharma, AOR
Ms. Malini Poduval, AOR
Ms. C. K. Sucharita, AOR
Mrs. Anjani Aiyagari, AOR
Mr. Rajesh Srivastava, AOR
Mr. Shibashish Misra, AOR
Mr. K. L. Janjani, AOR
Mr. Naresh K. Sharma, AOR
Ms. A. Sumathi, AOR
Mr. Jai Prakash Pandey, AOR
Mr. Ajit Pudussery, AOR
Mr. Sunil Kumar Jain, AOR
Mr. K. V. Vijayakumar, AOR
Mrs. Rani Chhabra, AOR
Ms. Divya Roy, AOR
Mr. Tarun Johri, AOR
Mr. Radha Shyam Jena, AOR
Mr. Ram Swarup Sharma, AOR
Mr. Ashok Mathur, AOR
M/S. Parekh & Co., AOR
M/S. K J John And Co, AOR
Mr. V. Balachandran, AOR
Mr. S. C. Birla, AOR
Mr. P. R. Ramasesh, AOR
Mr. T. Mahipal, AOR
Mr. Umesh Bhagwat, AOR
8
W.P. (Civil) No. 202/1995
Mrs. M. Qamaruddin, AOR
Mr. H. S. Parihar, AOR
Ms. Baby Krishnan, AOR
Ms. Bina Madhavan, AOR
Mr. Rakesh K. Sharma, AOR
Mr. P. N. Gupta, AOR
Mr. Sarad Kumar Singhania, AOR
Mr. E. C. Agrawala, AOR
Mr. Kuldip Singh, AOR
Mr. Ranjan Mukherjee, AOR
Ms. Pratibha Jain, AOR
Mr. Rajat Joseph, AOR
Mr. Gopal Prasad, AOR
Ms. Jyoti Mendiratta, AOR
Mr. S.. Udaya Kumar Sagar, AOR
Ms. Madhu Moolchandani, AOR
Ms. Sharmila Upadhyay, AOR
Mr. Tejaswi Kumar Pradhan, AOR
M/S. Arputham Aruna And Co, AOR
Mrs. Nandini Gore, AOR
Mr. Raj Kumar Mehta, AOR
M/S. M. V. Kini & Associates, AOR
Mrs. B. Sunita Rao, AOR
Mr. Rajeev Singh, AOR
Mrs. Kanchan Kaur Dhodi, AOR
Mr. Surya Kant, AOR
Mr. E. C. Vidya Sagar, AOR
Mrs. Manik Karanjawala, AOR
Mr. Kamal Mohan Gupta, AOR
Mr. Prashant Kumar, AOR
Mr. Dharmendra Kumar Sinha, AOR
Mr. P. Parmeswaran, AOR
Ms. Sujata Kurdukar, AOR
Ms. Charu Mathur, AOR
Mr. Bhavanishankar V.gadnis, Adv.
Mr. A. Venayagam Balan, AOR
Mr. Vishwanath Gadnis, Adv.
Mr. Sudarsh Menon, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Vikrant Singh Bais, AOR
Mr. Shiva Pujan Singh, AOR
Nishanth Patil, AOR
Mr. M. Yogesh Kanna, AOR
Mr. P. S. Sudheer, AOR
9
W.P. (Civil) No. 202/1995
Mr. Vikash Singh, AOR
Mr. Shankar Divate, AOR
Mr. Satish Kumar, AOR
Mr. S S Bandyopadhyay, Adv.
Mrs. Barnali Basak, Adv.
Ms. Swagoti Batchas, Adv.
Mr. Om Prakash, Adv.
Ms. Swati Mishra, Adv.
Mr. Bhupendra Pathak, Adv.
Mr. Boya Kranthi Naidu, Adv.
Mr. Hitesh C Soni, Adv.
Mr. Vaishali H Soni, Adv.
Mr. Kishor Kumar Mishra, Adv.
Dr. Aditya Mishra, Adv.
Mr. Prashant Kumar, Adv.
Mr. B. K. Pal, AOR
Mr. James P. Thomas, AOR
Mr. S. Gowthaman, AOR
Mr. A. Karthik, AOR
Mr. Rajiv Kumar Choudhry , AOR
Mr. Aastik Dhingra, Adv.
Mr. Anurag Tandon, AOR
Ms. Dr. Monika Gusain, Sr. Adv.
Mr. B.K. Satija, A.A.G.
Mr. Rahul Khurana, Adv.
Mr. Akshay Amritanshu, AOR
Mr. Hariom Yaduvanshi, Adv.
Mr. Arjun Yaduvanshi, Adv.
Ms. S. Harini, Adv.
Mr. Avi Dhankhar, Adv.
Mr. Vansmani Tripathi, Adv.
Ms. Aahana Jaiswal, Adv.
Ms. Drishti Rawal, Adv.
Ms. Pragya Upadhyay, Adv.
Ms. Drishti Saraf, Adv.
Mr. Omanakuttan K. K., AOR
Mr. Ajit Sharma, AOR
Ms. Shalini Kaul, AOR
Mr. Sunil Kumar Sharma, AOR
Ms. Swati Ghildiyal, AOR
Ms. Neha Singh, Adv.
10
W.P. (Civil) No. 202/1995
Mr. Siddharth Sharma, AOR
Mrs. Aishwrya Bhati, A.S.G.
Mrs. Archana Pathak Dave, A.S.G.
Mr. Raj Bahadur Yadav, AOR
Mr. Uday Prakash Yadav, Adv.
Mr. Raghav Sharma, Adv.
Mr. Sughosh Subramanium, Adv.
Ms. Ruchi Kohli, Adv.
Ms. Suhasini Sen, Adv.
Mr. Samir Ali Khan, AOR
Mr. Sachin Patil, AOR
Mr. Shubhranshu Padhi, AOR
Mr. Nishe Rajen Shonker, AOR
Mr. Nishit Agrawal, AOR
Mr. Krishna Ballabh Thakur, AOR
Mr. A.N.S. Nadkarni, Sr. Adv.
Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Gaurav Sharma, Sr. Adv.
Mr. Ramesh Allanki, Adv.
Ms. Aruna Gupta, AOR
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
Mr. Shishir Deshpande, AOR
Mr. Yusuf, AOR
Mrs. Pragya Baghel, AOR
Ms. Deepanwita Priyanka, AOR
Mr. Raghvendra Kumar, AOR
Mr. Sravan Kumar Karanam, AOR
Mr. Kumar Abhishek, Adv.
Mr. Abhiram Bannur, Adv.
Applicant-in-person, AOR
Mr. Anant Mann, AOR
Mr. Shailesh Madiyal, Sr. Adv.
Mr. Lakshmeesh S. Kamath, AOR
Mrs. Samriti Ahuja, Adv.
11
W.P. (Civil) No. 202/1995
Ms. Aditi Prakash, Adv.
Ms. Divija Mahajan, Adv.
Mr. Gopal Balwant Sathe, AOR
Mr. Sarvam Ritam Khare, AOR
Mr. Kushagra Sharma, Adv.
Mr. Anuj Agarwal, Adv.
Mr. Akarsh Khare, Adv.
Ms. Aishwarya Bhati, A.S.G.
Mr. Shyam Gopal, Adv.
Ms. Suhasini Sen, Adv.
Mr. Raghav Sharma, Adv.
Ms. Ruchi Kohli, Adv.
Mr. Harish Pandey, Adv.
Ms. Indira Bhakar, Adv.
Mr. Anuj Srinivas Udupa, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Piyush Beriwal, Adv.
Mr. Neeraj Kumar Sharma, Adv.
Ms. Mrinal Elker Mazumdar, Adv.
Mr. Shashwat Parihar, Adv.
Mr. Mukesh K Verma, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Raman Yadav, Adv.
Mr. Shreekant Neelappa Terdal, AOR
Ms. Sunieta Ojha, AOR
Mr. Dinesh Chandra Pandey, AOR
Mr. Saurabh Rajpal, AOR
Mr. Himinder Lal, AOR
Dr. Manish Singhvi, Sr. Adv.
Mr. Sandeep Kumar Jha, Adv.
Ms. Shruti Jose, AOR
Mr. Kaushik Choudhury, AOR
Mr. Aravindh S., AOR
Mr. Aman Gautam, Adv.
Mrs. Kirti Renu Mishra, AOR
Mr. Atul Sharma, AOR
12
W.P. (Civil) No. 202/1995
Mr. Anirudh Sanganeria, AOR
Mr. Chinmay Deshpande, Adv.
Mr. Shrey Kapoor , AOR
Ms. Anne Mathew, AOR
Mr. Yash S. Vijay, AOR
Mr. Abhishek Atrey, AOR
Dr. Abhishek Atrey, Adv.
Ms. Vidyottma Jha, Adv.
Mr. Brijesh Kumar, Adv.
Ms. Mrinal Gopal Elker, AOR
Mr. Chinmoy Chaitanya, Adv.
Mr. Dhaval Mehrotra, AOR
Mr. Binay Kumar Das, AOR
Ms. Lakshmi N. Kaimal, AOR
Mr. Subhasish Mohanty, AOR
Mr Rahul Jain, AOR
Mr. Sabarish Subramanian, AOR
Mr. Naveen Kumar, AOR
Mr. V. N. Raghupathy, AOR
M/S. D.S.k. Legal, AOR
Ms. Shibani Ghosh, AOR
Mr. Rishad A Chowdhury, Adv.
Mr. Chandra Bhushan Prasad, AOR
Ms. Aishwarya Bhati, A.S.G.
Mr. Shiv Mangal Sharma, A.A.G.
Mr. Saurabh Rajpal, Adv.
Mr. Amogh Bansal, Adv.
Ms. Nidhi Jaswal, AOR
Ms. Pallavi Langar, AOR
Mr. Rajeev Kumar Dubey, AOR
M/S. Cyril Amarchand Mangaldas, AOR
Mr. Sandeep Kumar Jha, AOR
Mr. Milind Kumar, AOR
Mr. Mohit Paul, AOR
Ms. Rashmi Nandakumar, AOR
Ms. Manika Tripathy, AOR
13
W.P. (Civil) No. 202/1995
Ms. Ankita Sharma, AOR
Ms. Supreeta Sharanagouda, AOR
Mr. Sharanagouda Patil, Adv.
Mr. Jyotish Pandey, Adv.
Mr. Yash, Adv.
Mr. Vaibhav Gaggar, Sr. Adv.
Mr. Abhishek Nair, Adv.
Ms. Ranu Purohit , AOR
Mr. Yashas R.K., Adv.
Ms. Adarsh Nain, AOR
Mr. Guntur Pramod Kumar, AOR
Mr. Amrish Kumar, AOR
Mr. Amit Anand Tiwari, Sr. Advocate, A.A.G.
Ms. Purnima Krishna, AOR
Mr. M.F.Philip, Adv.
Mr. Karamveer Singh Yadav, Adv.
Mr. Togin M. Babichen, Adv.
Ms. Aishwarya Bhati, A.S.G.
Mrs. Ruchi Kohli, Sr. Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Raghav Sharma, Adv.
Mr. Jagdish Chandra Solanki, Adv.
Mr. Suhasini Sen, Adv.
Mr. Gaurang Bhushan, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Sunil Kumar Verma, AOR
Mr. Prakash Kumar Singh, AOR
Mr. Shoeb Alam, Sr. Adv.
Mr. Anmol Kheta, Adv.
Ms. Tanya Srivastava, AOR
Mr. Dev Sareen, Adv.
Ms. Seita Vaidyalingam, AOR
Mr. Anando Mukherjee, AOR
Ms. Anzu. K. Varkey, AOR
Ms. Astha Sharma, AOR
Ms. Panistha Bhatt, Adv.
Mr. T. R. B. Sivakumar, AOR
14
W.P. (Civil) No. 202/1995
Mr. Sujit Kumar Mishra , AOR
Mr. Aldanish Rein, AOR
Mr. Kunal Mimani, AOR
Mr. Shantanu Kumar, AOR
Mr. Sanjeev Kumar, Adv.
Mr. Nishanth Patil, AOR
M/S. Venkat Palwai Law Associates, AOR
Mr. Ajay Marwah, AOR
Mr. Ravindra S. Garia, AOR
Mr. Vivek Jain, A.A.G.
Mr. Karan Sharma, AOR
Mr. Vaibhav Srivastava, AAG for H.P.
Ms. Sugandha Anand , AOR
Mr. Avijit Mani Tripathi, AOR
Mr. Deeptakirti Verma, AOR
Ms. Usha Nandini V., AOR
Ms. Vanshaja Shukla, AOR
Mr. Chirag M. Shroff, AOR
Ms. Mayuri Raghuvanshi, AOR
Mr. Vivek Jain, AOR
Ms. Garima Prashad, Sr. A.A.G.
Mr. Sudeep Kumar, AOR
Ms. Manisha, Adv.
Ms. Rupali, Adv.
Mr. Gaurav Kumar Bansal, Adv.
Mr. Vishnu Kumar Gupta, Adv.
Ms. Nandita Bansal, Adv.
Mrs. Chandrika Upadhyay, Adv.
Ms. Rani Mishra, AOR
Mr. Pukhrambam Ramesh Kumar, AOR
Ms. Anupama Ngangom, Adv.
Ms. Rajkumari Divyasana, Adv.
Mr. Venkata Raghuvamsy D. , AOR
15
W.P. (Civil) No. 202/1995
Ms. Swathi H. Prasad, AOR
Mr. M.K.S. Menon, Adv.
Mr. Amit Bansal, Adv.
Mr. Ajay Agarwal, A.A.G.
Mr. Rajeev Kumar Dubey, Adv.
Mr. Ashiwan Mishra, Adv.
Ms. Aditi Mishra, Adv.
Mr. Vinod Kumar, Adv.
Mr. Kamlendra Mishra, AOR
Mr. Somesh Chandra Jha, AOR
Ms. Ruchira Goel, AOR
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Aditya Krishna, Adv.
Mr. Adarsh Dubey, Adv.
Mr. Pashupathi Nath Razdan, AOR
Mr. Tarun Gupta, AOR
Mr. Hirday Virdi, Adv.
Mr. Sidhant Ranta, Adv.
Mr. Sameer Chaudhary, Adv.
Mr. Sameer Abhyankar, AOR
Mr. Rahul Kumar, Adv.
Mr. Aakash Thakur, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Sanjay Upadhyay, Sr. Adv.
Mr. Shubham Upadhyay, AOR
Ms. Mansi Bachani, Adv.
Ms. Gitanjali Sanyal, Adv.
Mr. P. S. Sudheer, AOR
Mr. Sunny Choudhary, AOR
Mr. Siddhartha Jha, AOR
Mr. Naveen.n, Adv.
Mr. K Nagan Pillai, Adv.
Mr. Naved Anwar, Adv.
16
W.P. (Civil) No. 202/1995
Mr. Jazib Siddiqui, Adv.
M/S. V. Maheshwari & Co., AOR
Mr. Mayank Aggarwal, AOR
Mr. Vineet Yadav, Adv.
Mr. Amir Yadav, Adv.
Mr. Sanjeev Kumar, AOR
Mr. Ajit Singh, Adv.
Mr. Ravin Dubey, Adv.
Mr. Mohit Kumar Singh, Adv.
Mr. Shovan Mishra, AOR
Ms. Bipasa Tripathy, Adv.
Mr. J K Sethi, D.A.G.
Mr. Ashutosh Kumar Sharma, AOR
Mr. Ajay Kumar Bahuguna, Adv.
Ms. Anitha Shenoy, Sr. Adv.
Mr. Madhav Bhatia, Adv.
Mr. Vivek Sura, Adv.
Ms. Suman Kukrety, AOR
Mr. Naveen Kumar, AOR
Mr. P. K. Manohar, AOR
Mr. Vinod Sharma, AOR
Ms. Surbhi Mehta, AOR
Mr. Rajeev Singh, AOR
Mr. P B Suresh, Sr. Adv.
Ms. Parul Shukla, AOR
Ms. Shubhangi Pandey, Adv.
Mr. Saday Mondol, Adv.
Mr. Prashant Kumar Umrao, AOR
Mr. Arun K. Sinha, AOR
Mr. P N Misra, Sr. Adv.
Mr. Dama Sheshadri Naidu, Sr. Adv.
Ms. Sakshi Kakkar, AOR
Mr. Alok Pandey, Adv.
Mrs. Kiran Pandey, Adv.
Mr. Hitanshu Kaushal, Adv.
Mr. Shakti Singh, Adv.
Ms. Poonam Sherma, Adv.
17
W.P. (Civil) No. 202/1995
Mr. Ashok Panigrahi, Sr. Adv.
Mr. Nilesh Kumar, Adv.
Mr. Rajeev M. Roy, AOR
Mr. P. Srinivasan, Adv.
Ms. Malvika Kapila, AOR
Ms. Harbani S., Adv.
Ms. Tanwangi, Shukla, Adv.
Mr. Apoorv Jain, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
[ 1 ] I. A. NOS. 90783, 90784, 101677, 135350, 135351, 135375, 135376 OF 2025:
Issue notice, returnable on 30.07.2025.
[ 2 ] I. A. NO. 69462 OF 2024:
1. This application has been filed seeking following reliefs:
“a) Allow the present application and the Applicant State herein i.e. State Government of Himachal Pradesh may be permitted to allow the landowners of Khudro Drakhtan Malkiyat Sarkar Lands (KDMS Lands) for felling of trees from their private land in accordance with approved management plan or working plans prepared on the format submitted by expert committee under the chairmanship of the principal chief conservator of forests (management) with members drawn from FSI, ICFRE and IRO Shimla, for Dharamsala, Nurpur and Dehra forest division and Hamirpur forest circle sent to Central Government vide letter dated 07.02.2024. And working plan for Palampur forest division sent to Central Government vide letter dated 13.02.2024.”
2. We find that it would be appropriate that CEC shall examine the issue and submit its report to this Court 18 W.P. (Civil) No. 202/1995 within a period of eight weeks from today.
3. List on 13.08.2025.
[ 3 } I. A. NOS. 28216 & 28217 OF 2025 IN I.A. NOS. 3864- 3866 OF 2015:
1. Issue notice to the State of Maharashtra, returnable on 30.07.2025.
2. In addition to the usual mode, liberty is granted to the applicant to serve the standing counsel for the State of Maharashtra.
[ 4 } I. A. NOS. 88067, 120608, 110655, 110660 OF 2025 & I. A. (D) NO. 118542 OF 2025:
1. IA No. 88067/2025 has been filed by the State of Himachal Pradesh seeking the following reliefs:
“(a) Permit the applicant State to grant mining license/renewal of mining license to project proponent who has valid Environment clearance issued by Ministry of Environment, Forest and Climate Change, Government of India/ State Level Environment Impact Assessment Authority (SEIAA) as per the order passed by this Hon’ble Court on 14.02.2024 regarding conditional mining activity within 10 km radius from boundary of Asan Wetland Conversation Reserve for Applicant State herein;
(b) Clarify the direction issued for permission from National Board for wildlife for undertaking mining activity as per Wildlife Protection Act 1972 on basis of minutes of meeting of Standing Committee of National Board for wildlife and the affidavit filed by the Union of India through Ministry of Environment, Forest and Climate Change before Hon’ble High Court of Himachal Pradesh at Shimla Stating that no permission is required for conducting mining activity under 19 W.P. (Civil) No. 202/1995 Wildlife Protection Act 1972 from National Board for Wildlife for Applicant state herein.
2. It would be appropriate that the Ministry of Environment, Forest and Climate Change (MOEF&CC) responds to the aforesaid applications.
3. Issue notice to the MOEF&CC, returnable on 30.07.2025.
4. The applicants are directed to supply a copy of these applications to the Ms. Aishwarya Bhati, learned ASG.
5. Learned counsel for the applicant in I. A. (D) NO. 118542 of 2025 has circulated a letter dated 08.05.2025 seeking withdrawal of this application.
Accordingly, this application is disposed of as withdrawn.
[ 5 ] ISSUE REGARDING ORDER DATED 16.04.2025 PASSED IN W.P.(C)NO. 4677 OF 1985 List on 29.05.2025.
[ 6 ], [16] & [17] I. A. NOS. 104049, 104048, 110791, 105336, 105337, 132503, 127050, 127055 OF 2025:
1. Issue notice, returnable on 30.07.2025.
2. Ms. Aishwarya Bhati, learned ASG appearing for the State of Rajasthan submits that the State is not obstructing mining activities of the licensees who are 20 W.P. (Civil) No. 202/1995 having valid license and who are situated beyond one km of area from tiger reserve.
[ 7 ] I. A. NOS. 110282, 110283, 111437 AND 111438 OF 2025:
List tomorrow, i.e. 27.05.2025.
[ 8 ] I. A. NOS. 125409, 125412 OF 2025:
1. Issue notice, returnable on 30.07.2025.
2. Copy of this application be served to the learned ASG.
3. We request the MOEF&CC to examine the grievance raised in this application and submit a report before this Court before the next date of hearing.
[ 9 ] I. A. NOS. 125603 AND 125604 OF 2025:
1. Issue notice, returnable on 30.07.2025.
2. In addition to the usual mode, liberty is granted to the applicant(s) to serve the standing counsel for the State.
3. A copy of this application be supplied to the learned ASG as well as to the CEC.
4. Learned standing counsel for the State of Meghalaya and Assam shall file a response to the grievance raised in the application(s) prior to the next date of listing.21 W.P. (Civil) No. 202/1995
[ 10 ] I.A. Nos. 123463, 123464, 123465, 123488, 123489, 123490, 123668, 123669, 123670, 123997, 123998, 123999 of 2025 IN I.A. Nos. 2825-2827 OF 2010:
List tomorrow, i.e. 27.05.2025.
[ 11 ] I.A. NOS. 122148 & 122149 of 2025:
List on 29.05.2025.
[ 12 ] I.A. NOS. 117782, 117783 AND 117785 of 2025:
List tomorrow, i.e. 27.05.2025.
[ 13 ] I.A. NOS. 130290 & 130291 OF 2025:
1. Learned counsel appearing for the applicants seeks permission to withdraw these applications with liberty to make a representation to the Rationalization Committee appointed by the State of Rajasthan.
2. Permission is granted.
3. These applications are disposed of as withdrawn with the liberty as prayed for.
4. The Rationalization Committee would examine the grievance of the applicants and make appropriate recommendation.
[ 14 ] I.A. NOS. 119396 AND 119397 of 2025:
1. These applications have been filed with the 22 W.P. (Civil) No. 202/1995 following reliefs:
“i. Allow the impleading applicant/proposed respondent no.12 to be impleaded as a party Respondent in Writ Petition (C) No. 202 of 1995 with Writ Petition (C) No. 171 of 1996; ii. Direct the Additional Chief Conservator of Forest to grant a permission to shift the sawmill M/s Kailash Wood Industry, as per license bearing No. 83/2014-15, situated at No.21/5, Gottigere, Bannerghatta Road, Bengaluru, to Survey No. 28/I, Marur Village, Arehalli Hubli, Belur Taluk, Hassan District as per order dated 15.02.2021 produced herein as Annexure A-8 and quash the order dated 23.05.2022 passed by the Additional Chief Conservator Forest produced herein as Annexure A-11”
2. The learned Amicus Curiae informs that the application for shifting has already been rejected by the Additional Principal Chief Conservator of Forests, Bengaluru on 23.05.2022. It is also informed that the said order is also under challenge by way of a writ petition (Writ Petition (Civil) No. 29337/2024) before the High Court of Karnataka.
3. In that view of the matter, we do not find it necessary to pass any order in these applications and the same are accordingly disposed of.
4. The High Court would consider the grievance of the petitioner in the pending writ petition and decide it in accordance with law.
[ 15 ] I.A. NOS. 132289 & 132290 of 2025: 23 W.P. (Civil) No. 202/1995
1. Issue notice to the State of Kerala, returnable on 29.05.2025.
2. In addition to the usual mode, liberty is granted to the applicant(s) to serve the standing counsel for the State.
[ 18 ] I.A. NOS. 128159, 127240, 127241 & 135578 OF 2025:
Issue notice, returnable on 30.07.2025.
[ 19 ] I. A. NO. 280902 OF 2024 & I. A. NO. 91650 & 91651 OF 2025” List on 30.07.2025.
[ 20 ] I. A. NOS. 100351 & 100352 OF 2024 & I. A. NOS. 56927, 56928 & 56929 OF 2025:
List on 29.05.2025.
[ 21 ] I. A. NOS. 227104, 227108, 237508 OF 2023:
1. These applications have been filed seeking the following prayers” “(a) Quash the Ministry of Environment, Forest and Climate Change Gazette Notification dated 01.08.2019, whereby an eco-sensitive Zone of 900 meter to 5 k.m. was notified for the Hazaribagh Wildlife Sanctuary.
(b) Modify this Hon’ble Court order dated 03.06.2022 passed in I.A.No. 1000/2023 in W.P. (C) No. 202/1995 whereby a direction for minimum one K.M. of Eco-sensitive Zone for each National Parks and Wildlife Sanctuary was issued by this Hon’ble Court;
(c) Direct that the Hazaribagh Wildlife Sanctuary be treated as special case and an area of 100 meters to 500 meters be declared as Eco- 24 W.P. (Civil) No. 202/1995 sensitive Zone in respect of the Hazaribagh Wildlife Sanctuary, Jharkhand.”
2. Insofar as prayer clause ‘a’ is concerned, it seeks quashing of the notification dated 01.08.2019 thereby notifying the ESZ area for Hazaribagh Wildlife Sanctuary. The said relief cannot be granted in such an application.
3. Insofar as the prayer clause ‘b’ is concerned, again the order dated 03.06.2022 passed by this Court specifying the one km of ESZ area as a non-mining area for each of the National Park and Wildlife Sanctuary was issued by this Court after consideration of all the aspects and hearing the stakeholders, as such the said relief also cannot be granted.
3. Insofar as the clause ‘c’ with regard to treating the Hazaribagh area as a special case and directing only an area of 100 meters to 500 meters be declared as Eco- sensitive Zone, such a relief also cannot be granted, inasmuch as any alteration in the boundaries of a National Park or Wildlife Sanctuary or the ESZ can be done only by the Standing Committee of the National Board for the Wildlife.
The applications are, therefore, rejected. [ 22 ] & 22(a) I. A. NOS. 99457, 99462 OF 2024 WITH IA NO. 25 W.P. (Civil) No. 202/1995 211469/2024 WITH IA NO. 256515 OF 2024 AND I.A. NO. 263809 OF 2023 WITH I.A. NOS. 263810, 263811 AND 263812 OF 2023 AND I.A. NO. 92980 OF 2024 AND I.A. NO. 141598 OF 2024:
List on 30.07.2025.
[ 23 ] I. A. NOS. 254548, 254550 & 254551 OF 2023:
1. Learned Amicus Curiae, on instructions from the CEC, states that the CEC would decide the application filed by the present applicant(s) within a period of one month from today.
2. In that view of the matter, the applications stand disposed of.
[ 24 ] I. A. NOS. 85332 & 85124 OF 2023, I.A. NOS. 60136, 60352, 64180, 64434, 67379 OF 2024:
List on 13.08.2025.
[ 25 ] I. A. NOS. 97573, 97577, 97574, 106073 of 2025:
1. Heard Dr. Manish Singhvi, learned senior counsel for the applicant.
2. The cost of Rs.1,00,000/- imposed vide order dated 29.04.2025 stands waived.
[ 26 ] I. A. NO. 125177 of 2025:
1. This application has been filed by the Jawahar Lal Nehru University, New Delhi, seeking permission for 26 W.P. (Civil) No. 202/1995 felling of 46 trees and use of 2.1 Hectare of land for construction of new hostel blocks in the University campus.
2. As per the proposal submitted by the JNU, out of 46 trees, 27 are proposed to be felled and 19 are proposed to be transplanted. The applicant has also undertaken to plant ten times the number of affected trees, rounded of to 500 trees within its campus.
3. This Court had directed the CEC to consider the aforesaid application and submit its report.
4. The CEC, after taking into consideration the nature of project and the larger interest of the public at large, has proposed grant of permission on the following conditions:
“i) As per the extant/rules the Jawaharlal Nehru University (JNU) will deposit 5% of the sanctioned project cost with the Ridge Management Board Fund and which, under the close supervision and direction of the Ridge Management Board, shall be used by the Delhi Forest Department for tree plantation, conservation and development of the Delhi Ridge;
ii) Since 46 trees are to be felled/transplanted, the JNU shall plant ten times this number, rounded off to 500 trees in the area earmarked for the purpose. In addition to this, the JNU shall actively plant, in two concentric rings, indigenous fruit trees all along its perimeter and undertake gap planting because tree and plant cover on the campus is on constant decline. This becomes more important because the JNU is part and parcel of the larger Ridge 27 W.P. (Civil) No. 202/1995 ecosystem, which needs to be preserved.
iii) The JNU will deposit the cost of undertaking of plantation and its maintenance for a period of 5 years with the Delhi Forest Department, which shall take up the plantation of indigenous tree species and their maintenance; and
iv) The JNU shall ensure protection of wild plant and animal species found on the campus.
The boundary wall around the campus, wherever found necessary, shall be repaired and strengthened suitably.
v) The JNU shall make adequate provision for water for birds, squirrels primarily, and other wildlife which is so ubiquitous on the campus.
vi) The University must undertake a thorough anyalysis and corresponding remedial measures with respect to the waste management, rainwater harvesting and energy conservation, not only for the proposed hostel blocks but also throughout its campus and structural entities.
Vii) Quarterly compliance report of all the conditions that may be imposed by this Hon’ble Court shall be submitted by the CEC through the online portal maintained by the CEC for the same.
(https://cecindia.in/auth/login). Viii) Any other condition that this Hon’ble Court may impose.”
5. Therefore, we are inclined to allow this application. The application is allowed subject to strict compliance of conditions as specified by the CEC in its report, as reproduced above. [ 27 ] I. A. NO. 126582 of 2025 (CEC Report No. 25 of 2025), 135736, 136040 and 135954 of 2025:
List on 29.05.2025.28 W.P. (Civil) No. 202/1995
[ 28 ] I. A. NO. 283732 OF 2024, [29] I.A. NOS. 20650 OF 2023, 75033 OF 2023 & 199355 OF 2024, [ 30 ] I.A. NO. 285881, 285829 & 285830 OF 2024 AND I.A. NO. 300603 OF 2024, [ 32 ] I. A. NOS. 79569, 79576, 159670, 159677 OF 2019 WITH I.A.D.NOS. 14261 AND 14262 OF 2021, I. A. NOS. 40599, 40624, 220675 OF 2023 and IA No. 111336 of 2025:
List tomorrow, i.e. 27.05.2025.
(POOJA SHARMA) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)
29