Bookmark
PDF
Share
CaseIQ

Navin M. Raheja v. Union Of India And Others

Supreme Court Of India

Feb 21, 2005

Judgment

Subsequent
References

CaseIQ

Case Information

CITATION CODES

citation codes

CASE NO.

Writ Petition (C) No. 47 of 1998 with SLP (C) No. 1474 of 1998, decided on February 21, 2005

Attorney(S)

For the Appearing Parties :- Prakash Shrivastava

Avtar Singh Rawat

AAG

D. Bharati Reddy

Pramod Dayal

Mohan Lal

Rajiv Mehta

Ashok Bhan

SWA Qadri

Anil Katiyar

V.G. Pragasam

Sanjay Singh

Kavita Wadia

B.B. Singh

Ashok Mathur

Arup Banerjee

S. Udaya Kumar Sagar

M/s. Bina Madhavan

Pooja Nanekar

Susan Zachariah

A. Venayagam

M/s. Lawyers Knit Co.

Shailendra Sharma

Manoj Saxena

M/s. Mohan Prasad Meharia

S.K. Mittra

Debojit Borkakati

Kamini Jaiswal

Shomila Bakshi

Hemantika Wahi

Sadhna Sandhu

Aruneshwar Gupta

AAG

Naveen Kumar Singh

Shivangi

Kumar Kartikay

Krishna Sarma

M/s. Namrata Chadda

V.K. Sidharthan

Atul Kumar

M/s. Corporate Law Group

U. Hazarika

M/s. Satya Mitra

Sumita Hazarika

Anil Srivastava

M/s. Saurabh Srivastava

Smita

Kirti Renu Mishra

Satish K. Agnihotri

M/s. Rohit K. Singh

Amit Mishra

Suparna Srivastava

M/s. Rahul Srivastava

Deepti Singh

Rajesh Srivastava

A. Subhashini

A. Mariarputham

Aruna Mathur

M/s. Arputham

Aruna Co.

K.H. Nobin Singh

S.S. Shinde

Mukesh K. Giri

R.K. Rathore

AAG

A.K. Sinha

R. Ayyam Perumal

Sewa Ram

S. Vallinayagam

Sanjay R. Hegde

Ranjan Mukherjee

Shakeel Ahmed Syed

Annam D.N. Rao

P. Parmeswaran

Rajeev Sharma

Arvind Kumar Sharma

G.R.K. Prasad

J.S. Attri

Ramesh Babu M.R.

T.V. Ratnam

Anis Suhrawardy

Anitha Shenoy

T.C. Sharma

Advocates.

JUDGES

Record of Proceedings

ACTS

No Acts

See more information ... Less ...

Order

1. Pursuant to the order dated 25-11-2004 (2012) 11 SCC 539 an additional affidavit of Dr Rajesh Gopal, Inspector General of Forests and Project Director, Ministry of Environment and Forests has been filed on 17-1-2005. The suggestions given in the said affidavit are accepted.

2. In respect of time-frame for fund release/utilisation certificate, while accepting the time-frame for release of first and the second instalments, we direct that the State Governments/UTs shall within a period of 15 days release the Central assistance to field formations so that the amounts are available for use for the purpose for which the Central Government gives the assistance. On the aspect of monitoring, the petitioner may first discuss the matter with the respondents.

3. Call after six weeks.

Court Masters