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  • Rule 5 and Rule 6 of the Compensatory Afforestation Fund Rules 2018
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  • Rule 5 and Rule 6 of the Compensatory Afforestation Fund Rules 2018
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    IN RE : T.N. GODAVARMAN THIRUMULPAD v. UNION OF INDIA AND ORS.

    1

    ITEM NO.13+14 COURT NO.4 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(s)(Civil) No(s). 202/1995 IN RE : T.N. GODAVARMAN THIRUMULPAD Petitioner(s)

    VERSUS

    UNION OF INDIA AND ORS. & ORS. Respondent(s) (ONLY[1] I.A.NOS.157777 AND 157782/2023[APPLICATIONS FOR

    IMPLEADMENT AND DIRECTIONS] IN RE: PRADEEP AND[2] I.A.NOS.186240

    AND 193319/2023[APPLICATIONS FOR DIRECTIONS AND PERMISSION TO FILE

    DIRECTIONS] IN RE: ANDHI MARBLE MINE OWNER WELFARE SOCIETY,

    RAJASTHAN AND[3] I.A.NOS.37666, 37670 AND 37679/2020[APPLICATIONS

    FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T.] IN RE:

    UTTAM KUMAR JAIN AND ORS. AND[4] I.A.NOS.87544, 87550 AND 91723 OF

    2023[APPLICATIONS FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM

    FILING O.T.] IN RE: M/S. KRISHNA MINERS AND TRADERS, RAJASTHAN AND[5] I.A.NOS.107906 AND 107909/2023 [APPLICATIONS FOR IMPLEADMENT

    AND DIRECTIONS] IN RE: NALWAYA MINERALS INDUSTRIES PVT. LTD. AND[6]

    I.A.NOS.112525, 112526 AND 112527/2023 [APPLICATIONS FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION FROM FILING O.T.] IN RE: M/S.

    NALWAYA MINERALS INDUSTRIES PVT. LTD. AND[7] I.A.NOS.115479, 115480

    AND 115482/2023 [APPLICATIONS FOR IMPLEADMENT, DIRECTIONS AND

    EXEMPTION FROM FILING O.T.] IN RE: HANUMAN DAS AND[8] I.A.NOS.79569

    AND 79576/2019[APPLICATIONS FOR INTERVENTION AND DIRECTIONS] WITH I.A.NOS.159670 AND 159677/2019[APPLICATIONS FOR EXEMPTION FROM

    FILING OFFICIAL TRANSLATION] AND I. A. D. NOS.14261 AND

    14262/2021[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 40624/2023[APPLICATIONS FOR INTERVENTION AND

    MODIFICATION OF COURT'S ORDER DATED 12.05.2022] AND I. A. NO. 220675/2023[APPLICATION FOR DIRECTION IN I.A. NO. 79576/2019] IN RE: SHRAMIK RICKSHAW CHALAK-MALAK SEVASANSTHA AND[9] I. A. No. 108146 OF 2022[APPLICATIONS FOR DIRECTIONS] IN I.A.NOS.982-984/2003

    (DISPOSED OF)[APPLICATIONS FOR DIRECTIONS] IN RE: SMT. MAGAN DEVI

    MEENA WITH W.P. (C) NO. 633 OF 2022 AND[10] I.A.NOS.90862 AND

    90864/2021[APPLICATIONS FOR DIRECTIONS AND EXEMPTION FROM FILING O.T.] WITH I. A. No. 101580/2023[APPLICATION FOR EXEMPTION FROM FILING O.T.] IN RE: M/S. JAIPUR SILICA SUPPLY CO., RAJASTHAN

    AND[11] IN RE: CONSTRUCTION OF MULTI STOREYED BUILDINGS IN FOREST

    LAND MAHARASHTRA[i] I. A. No. 2079/2007[APPLICATION FOR IMPLEADMENT AND DIRECTIONS] WITH[ii] I.A NOS.2301-2302 [APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS] AND[iii] I.A. NOS.3044- 3045[APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS] AND[iv] I.A. NOS.2771-2772[APPLICATIONS FOR IMPLEADMENT AND DIRECTIONS] AND[v] I.A.NOS.111725 AND 154041/2018[APPLICATIONS FOR SUBSTITUTION OF APPLICANT, i.e. SMT. HOUSABAI HARIBHAU BHAIRAT AND CONDONATION OF

    2

    DELAY IN FILING APPLICATION FOR SUBSTITUTION IN I.A. NOS.2771- 2772/2009] WITH[vi] W.P.(C) NO. 301/2008 AND [12] I.A.NOS.1408, 1457, 1462, 1787, 1863-1864, 3453 WITH I. A. No. 178808/2023 (APPLICATION FOR EXTENSION OF TIME) AND I. A. No. 192984/2023

    (APPLICATION SEEKING PERMISSION TO FILE ADDL. DOCUMENTS ) AND[13]

    I.A. NO. 41723 OF 2022[APPLICATION FOR DIRECTIONS] IN RE:AMAN

    SINGH, RAJASTHAN AND[14] I.A.NOS.43616, 43618 AND

    43621/2020[APPLICATIONS FOR INTERVENTION, DIRECTIONS AND EXEMPTION FROM FILING O.T.] IN RE: ABRAHAM ABRAHAMAND[15]I.A. NOS.2930/2010 AND 3963/2017[APPLICATIONS FOR DIRECTIONS AND PERMISSION TO FILE ADDL. DOCUMENTS] WITH I.A. No. 160714/2019[APPLICATION FOR EXEMPTION FROM FILING OFFICIAL TRANSLATION] AND I.A. No. 77320/2023[APPLICATION FOR OBJECTION ON BEHALF OF APPLICANT] AND I.A. No. 79064/2023[APPLICATION FOR LEAVE TO AMEND THE I.A. NO. 2930/2010] IN RE: M/S SHEWALKER DEVELOPERS LTD AND[16] [i] I.A. NO. 19010/2019[APPLICATION FOR DIRECTIONS] WITH[ii] I.A. NO. 75982/2019[APPLICATION FOR EXEMPTION FROM FILING O.T] WITH[iii] I.A. NO. 86706/2019[APPLICATION FOR DIRECTIONS] WITH[iv] I.A. NO. 90640/2019[APPLICATION FOR PERMISSION TO FILE ADDL. DOCUMENTS] WITH[v] I.A. NO. 122128 AND 122130/2019 [APPLICATION FOR EXTENSION

    OF TIME AND EXEMPTION FROM FILING O.T.] FILED BY MR. NISHANT R.

    KATNESHWARKAR, ADVOCATE WITH[vi] I.A. NO. 129260 AND 129264/2019[APPLICATION FOR IMPLEADMENT AND DIRECTIONS] FILED BY MR. RAVINDRA KESHAVRAO ADSURE, ADVOCATE] AND[vii] I.A. NO. 129279/2019[APPLICATION FOR DIRECTION] FILED BY MR. GOPAL BALWANT SATHE, ADVOCATE AND[viii]I.A. NOS.150901 AND

    150915/2019[APPLICATIONS FOR INTERVENTION AND DIRECTION FILED BY

    MS. MAYURI RAGHUVANSHI, ADVOCATE IN RE: CONSERVATION ACTION TRUST,

    MAHARASHTRA AND[17]I.A. NOS.2874 AND 2876 OF 2010[APPLICATIONS FOR

    INTERVENTION AND DIRECTION] WITH I.A. NO. 3129 OF 2011 (APPLICATION

    FOR INTERIM DIRECTIONS IN I.A. NOS.2874 AND 2876 OF 2010) IN RE:

    M/S. JAI POLYMERS CO. PVT. LTD. AND[18] I.A. NOS.2877 AND 2879 OF

    2010[APPLICATIONS FOR INTERVENTION AND DIRECTION] WITH I.A. NO.

    3125 OF 2011 (APPLICATION FOR INTERIM DIRECTIONS IN I.A. NOS.2877

    AND 2879 OF 2010) IN RE: M/S. MODI MINERALS GRINDING MILLS PVT. LTD. AND[19] I. A. NO. 90000/2022[APPLICATIONS FOR DIRECTIONS] IN

    RE: STATE OF UTTARAKHAND AND[20] I.A.NOS.85332 AND

    85124/2023[APPLICATIONS FOR INTERVENTION AND DIRECTIONS] IN RE:

    ROHIT CHOUDHARY AND[21] I.A.NOS.230229, 230238 AND

    230242/2023[APPLICATIONS FOR IMPLEADMENT, DIRECTIONS AND EXEMPTION

    FROM FILING O.T.] IN RE: SHARAD GAUR AND ORS. AND[22] I.A. NO.

    12465/2019[APPLICATION FOR DIRECTIONS] WITH I.A. NO. 98194/2019[APPLICATION FOR PERMISSION TO FILE ADDL. DOCUMENTS IN I.A. NO. 12465/2019] AND I. A. NO. 127871 AND 127874/2020[APPLICATION FOR INTERVENTION AND DIRECTIONS] IN RE:

    ZUDPI LANDS, STATE OF MAHARASHTRA AND[23] [i] CONTEMPT PETITION (CIVIL) NO. 319 OF 2021 IN I.A.No. 90182 OF 2019 (DISPOSED OF) (APPLICTION FOR DIRECTIONS) WITH I. A. No. 66719/2021 (APPLICATION FOR EXEMPTION FROM FILING NOTORIZED AFFIDAVIT) AND I. A. No. 140286/2023 (APPLICATION FOR CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT) WITH I. A.NOS.197410 AND 197412/2023 (APPLICTIONS FOR

    PERMISSION TO FILE ADDL. DOCUMENTS AND EXEMPTION FROM FILING O.T.)

    IN RE: RAJAJI TIGER RESERVE, UTTARAKHAND WITH [ii] I. A. No.

    3

    186910/2022 (CEC REPORT NO. 30/2022 - REPORT OF CEC IN APPLN. NO. 1557/2022 FILED BEFORE IT BY GAURAV KUMAR BANSAL) AND I.A. NO. 52187/2023 (APPLICATION FOR EXEMPTION FROM FILING O.T.) AND I.A.

    NOS.181182 AND 181186/2023 (APPLICATIONS FOR MODIFICATION OF ORDER

    DT. 8.2.2023 AND EXEMPTION FROM FILING O.T.) AND I.A. NO.

    197351/2023 (APPLICATION FOR PERMISSION TO FILE AFFIDAVIT) )

    WITH

    C.A. No. 12234-12235/2018 (XVII) (IA No. 126327/2021 - APPLICATION FOR PERMISSION, IA No.

    116496/2022 - APPLICATION FOR VACATION OF INTERIM ORDER, IA No.

    100099/2021 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 116495/2022 - INTERVENTION/IMPLEADMENT,IA No. 100097/2021 - INTERVENTION/IMPLEADMENT, IA No. 184781/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES),

    CONMT.PET.(C) No. 938/2021 in C.A. No. 12234-12235/2018 (XVII)

    (FOR ADMISSION)

    W.P.(C) No. 301/2008 (PIL-W) (IA No. 2/2008 - EXEMPTION FROM FILING O.T.) SLP(C) No. 25047/2018 (XVI)

    Diary No(s). 16757/2022 (X)

    (IA No. 205367/2022 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS, IA No. 205369/2022 - EXEMPTION FROM FILING O.T., IA No. 205368/2022 - STAY APPLICATION)

    W.P.(C) No. 633/2022 (X)

    (IA No. 113675/2022 - APPROPRIATE ORDERS/DIRECTIONS AND IA No. 113674/2022 - EXEMPTION FROM FILING O.T.)

    C.A. No. 9206/2022 (XVII)

    (IA No.197916/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED

    JUDGMENT and IA No.197920/2022-EXEMPTION FROM FILING O.T. and IA

    No.197919/2022-APPROPRIATE ORDERS/DIRECTIONS, IA No. 60508/2023 -

    APPROPRIATE ORDERS/DIRECTIONS, IA No. 197919/2022 - APPROPRIATE

    ORDERS/DIRECTIONS, IA No. 197916/2022 - EXEMPTION FROM FILING C/C

    OF THE IMPUGNED JUDGMENT, IA No. 197920/2022 - EXEMPTION FROM FILING O.T., IA No. 891/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

    C.A. No. 4942/2023 (XVII)

    (IA No.154229/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED

    JUDGMENT and IA No.154230/2023-EXEMPTION FROM FILING O.T.) CONMT.PET.(C) No. 319/2021 in W.P.(C) No. 202/1995 (IN I.A. NO. 90182 OF 2019To be taken up alongwith WP(C) No. 202 of 1995, IA No. 140286/2023 - CONDONATION OF DELAY IN FILING COUNTER AFFIDAVIT, IA No. 66719/2021 - EXEMPTION FROM FILING AFFIDAVIT, IA No. 197412/2023 - EXEMPTION FROM FILING O.T., IA No. 197410/2023 -

    PERMISSION TO PLACE ADDITIONAL FACTS AND GROUNDS)

    4

    Date : 22-11-2023 This petition was called on for hearing today.

    CORAM :

    HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA For parties:

    Mr. K. Parameshwar, Advocate (A.C.) Ms. Arti Gupta, Adv.

    Ms. Kanti, Adv.

    Mr. Chinmay Kalgaonkar, Adv. Mr. Dama S. Naidu, Sr. Adv.

    Mr. N. Reddy, Sr. Adv.

    Ms. Aruna Gupta, AOR

    Mr. Ramesh Allanki, Adv.

    Mr. Nandram, Adv.

    Mr. Syed Ahmed Naqvi, Adv.

    Mr. V. Giri, Sr. Adv.

    Mr. Roy Abraham, Adv.

    Ms. Reena Roy, Adv.

    Mr. Aditya Koshy Roy, Adv.

    Ms. Neelam Saini, Adv.

    Mr. Himinder Lal, Adv.

    Mr. Prashant Bhusan, Adv.

    Mr. Kunal Chatterji, AOR

    Ms. Maitrayee Banerjee, Adv. Mr. Rohit Bansal, Adv.

    Ms. Kshitij Singh, Adv.

    Mr. Sohhom Sau, Adv.

    Mr. Ajay Bansal, Adv.

    Mr. Gaurav Yadav, Adv.

    Ms. Veena Bansal, Adv.

    Mr. Sourav Jimpal, Adv.

    Mr. Sanjay Yadav, Adv.

    Mr. Ravindra Keshavrao Adsure, AOR Mr. Sagar N. Pahune Patil, Adv. Ms. Sakshi Ajit Kale, Adv.

    Dr. Surender Singh Hooda, AOR Mr. Ayushman Aeron, Adv.

    Mr. Surender Singh Deswal, Adv. Mr. Ashutosh Kumar, Adv.

    Mr. Navin Kumar, Adv.

    Ms. Rashmi Rawat, Adv.

    Mr. Vikram Singh Rawat, Adv.

    5

    Ms. Bano Deswal, Adv. Mr. Amit Kumar, Adv. Mr. Sumit Kumar, Adv. Mr. Arjun D. Singh, Adv. Mr. Yimyanger Lonkmer, Adv. Mr. Sanjay Parikh, Sr. Adv. Ms. Srishti Agnihotri, AOR Ms. Sanjana G. Thomas, Adv. Mr. S Hariharan, Adv. Ms. Jaikriti S. Jadeja, AOR Mr. Amaan Shreyas, Adv. Ms. Yashashwini Chauhan, Adv. Mr. Shekhar G Devasa, Adv. Mr. Manish Tiwari, Adv. Ms. Thashmitha Muthanna, Adv. Mr. Shashi Bhushan Nagar, Adv. Mr. Vishwanath Chaturvedi, Adv. M/S. Devasa & Co., AOR Mr. Manish Kumar Saran, Adv. Ms. Ananya Tyagi, Adv. Mr. Chanchal Kumar Ganguli, AOR M/S. Plr Chambers And Co., AOR Mr. Syed Mehdi Imam, AOR Mr. T. Harish Kumar, AOR Mr. Dhruv Mehta, Sr. Adv. Mr. Yashraj Singh Deora, Adv. Mr. Priyesh Mohan Srivastava, Adv. Mr. Abhishek Singh, Adv. Ms. Sonal K Chopra, Adv. M/S. Mitter & Mitter Co., AOR M/S. Lawyer S Knit & Co, AOR Mr. Balbir Singh, A.S.G. Ms. Aishwarya Bhati, ASG Mr. Gurmeet Singh Makker, AOR Ms. Archana Pathak Dave, Adv. Ms. Suhashini Sen, Adv. Mr. S. S. Rebello, Adv. Mr. Shyam Gopal, Adv. Mr. Raghav Sharma, Adv. Mr. Sughosh Subramanyam, Adv. Ms. Ruchi Kohli, Adv. Ms. Shagun Thakur, Adv. Ms. Manisha C., Adv.

    6

    Mr. Nishant Ramakantrao Katneshwarkar, AOR Mr. Gaichangpou Gangmei, AOR

    Mr. Raj Kishor Choudhary, AOR Mr. Nalin Kohli, Sr. AAG

    Ms. Nimisha Menon, Adv.

    Ms. Shruti Agrawal, Adv.

    Mr. Shuvodeep Roy, AOR

    Mr. Deepayan Dutta, Adv.

    Mr. Saurabh Tripathi, Adv.

    Mr. K. V. Vijayakumar, AOR

    Mr. P. N. Gupta, AOR

    Mr. Sarad Kumar Singhania, AOR Mr. E. C. Agrawala, AOR

    Mr. Kuldip Singh, AOR

    Mr. Ranjan Mukherjee, AOR

    Mr. Ashok Mathur, AOR

    Mr. Rajat Joseph, AOR

    Mr. Gopal Prasad, AOR

    Ms. Jyoti Mendiratta, AOR

    Mr. S.. Udaya Kumar Sagar, AOR Ms. Madhu Moolchandani, AOR

    Mr. T. Mahipal, AOR

    Ms. S. Janani, AOR

    M/S. Arputham Aruna And Co, AOR Mrs. Nandini Gore, AOR

    Mr. Raj Kumar Mehta, AOR

    M/S. M. V. Kini & Associates, AOR Mr. Shreyas Awasthi, Adv.

    Ms. Ripul Swati Kumari, Adv.

    Ms. Astha Sharma, AOR

    Mr. Rakesh K. Sharma, AOR

    Mr. Tejaswi Kumar Pradhan, AOR Mrs. Kanchan Kaur Dhodi, AOR

    Mr. Surya Kant, AOR

    Mr. E. C. Vidya Sagar, AOR

    Mr. Amit Anand Tiwari, AOR

    Ms. Pratibha Jain, AOR

    Mr. Rajeev Singh, AOR

    Mr. Prashant Kumar, AOR

    Mr. Subodh Kr. Pathak, Adv.

    Mr. Shashi Ranjan, Adv.

    Mr. Vinod K. Soni, Adv.

    Mr. Pawan Kumar Sharma, Adv.

    Mr. Akash Swami, Adv.

    7

    Mr. Dharmendra Kumar Sinha, AOR Mr. Adharsh Upadhyay, AOR Mr. Manish Kumar, Adv. Ms. Sujata Kurdukar, AOR Ms. Sharmila Upadhyay, AOR Mr. Sarvjit Pratap Singh, Adv. Ms. A. Singh, Adv.

    Mr. Omkar Singh, Adv. Mr. Abhishek Singh, Adv. Mr. Dheeraj Singh, Adv. Mr. Sahil , Adv. Ms. Shreya Singh, Adv. Ms. Ruby Mohd. Wasim, Adv. Mr. Amit Kumar Gupta, Adv. Mr. Kamal Mohan Gupta, AOR Mr. Sudarsh Menon, AOR Mr. Ramesh Babu M. R., AOR Mr. Vikrant Singh Bais, AOR Mr. Shiva Pujan Singh, AOR Mr. Rajesh Singh, AOR Mrs. B. Sunita Rao, AOR Mr. M. C. Dhingra, AOR Mr. Ejaz Maqbool, AOR Mr. Rajesh, AOR M/S. Corporate Law Group, AOR Mr. Lakshmi Raman Singh, AOR Mr. Himanshu Shekhar, AOR Mr. Parth Shekhar, Adv. Ms. Ambali Vedasen, Adv. Mr. Shubham Singh, Adv. Mr. Vijay Singh, Adv. Mr. Darshan Chandrakant Siddarkar, Adv. Mr. Dr. Mahesh Y.reddy, Adv. Mr. Baiju Varkey Varughese, Adv. Mr. Arvind Kumar, Adv.

    Mr. Mayur Raj, Adv.

    Mr. Nikhil Singh, Adv.

    Ms. Nina Nariman, Adv.

    Ms. Tahira Karanjawala, Adv. Mr. Arjun Sharma, Adv.

    Ms. Sukanya Das, Adv.

    Mrs. Manik Karanjawala, AOR Mr. Bhavanishankar V.gadnis, Adv. Mr. A. Venayagam Balan, AOR

    8

    Mr. Gaurav Pal, Adv. Mr. C. L. Sahu, AOR Ms. Sumita Hazarika, AOR Ms. Abha R. Sharma, AOR Mr. Abhishek Chaudhary, AOR Mr. S. R. Setia, AOR Ms. Charu Mathur, AOR Mr. Rajiv Mehta, AOR Mr. T. V. George, AOR Mr. Krishnanand Pandeya, AOR Mr. Neeraj Shekhar, AOR Dr. Sumit Kumar, Adv. Mr. P.R.Rajhans, Adv. Mr. Rajesh Maurya, Adv. Mr. Karan Tomar, Adv. Mr. Chandra Pratap, Adv. Mr. Karan Sharma, AOR Mr. Rishabh Sharma, Adv. Ms. Asha Gopalan Nair, AOR Mr. E. M. S. Anam, AOR Ms. K. V. Bharathi Upadhyaya, AOR Mr. Vikas Kumar Singh, Adv. Ms. Rajshree Singh, Adv. Dr. Sham Chand, Adv. Mr. T. N. Singh, AOR Mr. Punit Dutt Tyagi, AOR Mr. Rathin Das, AOR Mr. Ratan Kumar Choudhuri, AOR Mr. Sudhir Kulshreshtha, AOR Ms. Binu Tamta, AOR

    Mr. B V Deepak, AOR

    Mr. Gopal Singh, AOR Mr. Sudhir Kumar Gupta, AOR Mr. A. N. Arora, AOR Mr. Irshad Ahmad, AOR Mr. G. Prakash, AOR Mr. Rauf Rahim, AOR Mrs. Rekha Pandey, AOR Mr. Upendra Mishra, Adv. Mr. Avijitmani Tripathi, Adv. Mrs. Jyoti Aggarwal, Adv. Ms. Sanjivani Aggarwal, Adv. Mr. Pradeep Shekhawat, Adv. Mr. Mohd. Irshad Hanif, AOR

    9

    Mr. P. V. Yogeswaran, AOR Mr. Jitendra Mohan Sharma, AOR Ms. Malini Poduval, AOR Ms. C. K. Sucharita, AOR Mrs. Anjani Aiyagari, AOR Ms. Hemantika Wahi, AOR Mr. Pradeep Kumar Bakshi, AOR Mr. K. L. Janjani, AOR Mr. Naresh K. Sharma, AOR Ms. A. Sumathi, AOR Mr. Jai Prakash Pandey, AOR Mr. Ajit Pudussery, AOR Ms. Sushma Suri, AOR Mrs. Rani Chhabra, AOR Ms. Divya Roy, AOR Mr. Tarun Johri, AOR Mr. Radha Shyam Jena, AOR Mr. Ram Swarup Sharma, AOR Mrs. Bina Gupta, 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. R. Venkataramani, Attorney General for India Mr. Sanjay Upadhyay, Adv.

    Mr. Nalin Kohli, Adv.

    Ms. Ruchira Gupta, Adv.

    Ms. Harshita Sharma, Adv.

    Ms. Pooja Tripathi, Adv.

    Ms. Nimisha Menon, Adv.

    Ms. Eisha Krishn, Adv.

    Mr. Shishir Deshpande, AOR

    Mr. Shibashish Misra, AOR

    Mr. Umesh Bhagwat, AOR

    Mrs. M. Qamaruddin, AOR

    Mr. H. S. Parihar, AOR

    Ms. Baby Krishnan, AOR

    Ms. Bina Madhavan, AOR

    Dr. Manish Singhvi, Sr. Adv.

    Mr. Sandeep Kumar Jha, AOR

    Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR

    Mr. Bharat Bagla, Adv.

    Mr. Sourav Singh, Adv.

    Mr. Aditya Krishna, Adv.

    Ms. Raavi Sharma, Adv.

    10

    Ms. Yamini Singh, Adv. Mr. M. Yogesh Kanna, AOR Mr. Naresh Kumar, AOR Mr. Nishant Awana, Adv. Ms. Rini Badoni, Adv. Mr. Niteen Kumar Sinha, AOR Mr. Hardik Choudhary, Adv. Mr. Arjun Agrawal, Adv. Mr. Syed Jafar Alam, AOR Mr. P. S. Sudheer, AOR Mr. Saurabh Mishra, A.A.G. Mr. Sunny Choudhary, AOR Mr. Sandeep Sharma, Adv. Mr. Karan Bishnoi, Adv. Mr. Sunil Kumar Sharma, AOR Mr. Raghvendra Kumar, AOR Mr. Devvrat Singh, Adv. Mr. K.M.Nataraj, A.S.G. Mr. Mukesh Kumar Maroria, AOR Ms. Mrinal Elkar Mazumdar, Adv. Mr. Mukesh Kr. Verma, Adv. Mr. Neeraj Kr. Sharma, Adv. Ms. Indira Bhakar, Adv. Mr. Harish Pandey, Adv. Ms. Priyanka Sharma, aDv. Mr. Prahil Sharma, Adv. Mr. Ambuj Saraswat, Adv. Mr. Pawan Kumar Sharma, Adv. Mr. Shreekant Neelappa Terdal, AOR Dr. Monika Gusain, AOR

    Mr. P. K. Manohar, AOR

    Mr. Jaideep Gupta, Sr. Adv. Mr. Nishe Rajen Shonker, AOR Ms. Anu K Joy, Adv.

    Mr. Alim Anvar, Adv. Mr. Abraham Mathew, Adv. Mr. Riddhi Bose, Adv. Mr. Shreekant Neelappa Terdal, AOR Mr. K.m.nataraj, A.S.G.

    Mr. Mukesh Kumar Maroria, Sr. Adv.

    11

    Ms. Mrinal Elkar Mazumdar, Adv. Mr. Mukesh Kr.verma, Adv. Mr. Neeraj Kr.sharma, Adv. Ms. Indira Bhakar, Adv. Mr. Harish Pandey, Adv. Ms. Sunieta Ojha, AOR Mr. Mohit D. Ram, AOR Mr. Naveen Kumar, AOR Mr. James P. Thomas, AOR Mr. Ravi Sagar, Adv. Mr. Remish Lakra, Adv. Mr. Boby Thomas, Adv. Ms. Archana Pathak Dave, Adv. Ms. Deepanwita Priyanka, AOR Mrs. Kirti Renu Mishra, AOR Mrs. Apurva Upmanyu, Adv. Mr. A.N.S. Nadkarni,, Sr. Adv. Mr. Atul Sharma, AOR

    Ms. Rachna Gandhi, Adv. Mr. Chinmoy Khaladkar, Adv. Ms. Salonee Paranjape, Adv. Mr. B. K. Pal, AOR

    Ms. Shalini Kaul, AOR Mrs. Niranjana Singh, AOR Mr. Dhaval Mehrotra, AOR Mr. Ravindra Kumar, Sr. Adv. Mr. Binay Kumar Das, AOR Ms. Priyanka Das, Adv. Ms. Neha Das, Adv. Ms. Priyadarshani Mishra, Adv. Mr. Shubhranshu Padhi, AOR Mr. Sarvam Ritam Khare, AOR Mr. Gaurav Agrawal, AOR Ms. Shibani Ghosh, AOR Mr. Rishad A Chowdhury, Adv. Mr. Yogesh Malik, Adv. Mrs. Pragya Baghel, AOR Mr. Aravindh S., AOR M/S. D.s.k. Legal, AOR

    12

    Mr. Mohit Paul, AOR Mr. Siddharth Bhatnagar, Sr. Adv. Mr. Yash Prashant Sonavane, Adv. Mr. Gopal Balwant Sathe, AOR Mr. Mrinal Gopal Elker, AOR Dr. Manish Singhvi, Sr. Adv. Ms. Shubhangi Agarwal, Adv. Mr. Apurv Singhvi, Adv. Mr. Rohan Darade, Adv. Mr. Milind Kumar, AOR Ms. Purnima Krishna, AOR Mr. M.F. Philip, Adv. Mr. Karamveer Singh Yadav, Adv. Mr. Kaushik Choudhury, AOR Mr. V. N. Raghupathy, AOR Mr. Manendra Pal Gupta, Adv. Mr. Amrish Kumar, AOR Mr. Shreyas Awasthi, Adv. Ms. Ripul Swati Kumari, Adv. Ms. Astha Sharma, AOR Mr. Abhimanyu Tewari, AOR Ms. Eliza Bar, Adv. Mr. Abhishek Atrey, AOR Dr. Abhishek Atrey, Adv. Ms. Vidyottma Jha, Adv. Dr. Manish Singhvi, Sr. Adv. Mr. Sandeep Kumar Jha, AOR Ms. Anzu. K. Varkey, AOR Mr. Ravindra S. Garia, AOR Mr. Shashank Singh, Adv. Mr. Vikas Negi, Adv. Mr. Shekhar Chandra, Adv. Mr. Kapil Dev, Adv. Mr. Naveen Kumar, AOR Mr. M. R. Shamshad, AOR Mr. Ajay Marwah, AOR Mr. Atmaram N S Nadkarni, Sr. Adv.

    13

    Mr. Vivek Jain, AOR Ms. Suchitra Kumbhat, Adv. Ms. Honey Kumbhat, Adv. Mr. Abhinav Jain, Adv. Mr. Rajat Jain, Adv. Mr. S S Rebello, Adv. Ms. Deepti Arya, Adv. Ms. Arzu Paul, Adv. Ms. Manisha Gupta, Adv. Mr. Siddhant Gupta, Adv. Mr. Pashupathi Nath Razdan, AOR Ms. Maitreyee Jagat Joshi, Adv. Mr. Astik Gupta, Adv.

    Ms. Akanksha Tomar, Adv. Ms. Priyanka, Adv.

    Mr. Argha Roy, Adv.

    Mr. Gaurav Kumar, Adv. M/S. Cyril Amarchand Mangaldas Aor, AOR Mr. Guntur Pramod Kumar, AOR Ms. Mayuri Raghuvanshi, AOR Mr. Sanjay Upadhyay, Adv.

    Mr. Vyom Raghuvanshi, Adv.

    Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv. Mr. Sourav Singh, Adv. Mr. Aditya Krishna, Adv. Ms. Raavi Sharma, Adv. Ms. Yamini Singh, Adv. Mr. Mayank Aggarwal, AOR Ms. Adarsh Nain, AOR

    Mr. Abhinav Mukerji, AOR Ms. Ruchira Goel, AOR

    M/S. V. Maheshwari & Co., AOR Mr. Rajeev Singh, AOR Ms. Seita Vaidyalingam, AOR Mr. Kumar Anurag Singh, Adv. Mr. Anando Mukherjee, AOR Mrs. Tulika Mukherjee, Adv. Mr. Shwetank Singh, Adv. Mr. Siddhartha Jha, AOR Ms. Surbhi Mehta, AOR Mr. Sri Harsha Peechara, Adv. Mr. Duvvuri Subrahmanya Bhanu, Adv.

    14

    Ms. Kriti Sinha, Adv. Ms. Pallavi, Adv. Mr. Akshat Kulshrestha, Adv. Mr. Rajiv Kumar Choudhry, AOR Mr. Ninad Laud, Adv. Mr. Ivo D Costa, Adv. Ms. Rashika Narain, Adv. Ms. Anshula Vijay Kumar Grover, AOR Mr. Nishanth Patil, AOR

    M/S. Venkat Palwai Law Associates, AOR Mr. Vinod Sharma, AOR

    Mr. A. Karthik, AOR

    Ms. Smrithi Suresh, Adv.

    Ms. Sreepriya K, Adv.

    Mr. Arsh Khan, Adv.

    Mr. Siddharth Sharma, AOR

    Mr. Syed Jafar Alam, AOR

    Ms. Vanshaja Shukla, AOR

    Ms. Ankeeta Appanna, Adv.

    Mr. Chirag M. Shroff, AOR

    Mrs. Mahima C Shroff, Adv. Dr. Joseph Aristotle S., AOR Ms. Swati Ghildiyal, AOR

    Ms. Devyani Bhatt, Adv.

    Mr. Krishna Ballabh Thakur, AOR Mr. Avishkar Singhvi, Adv. Mr. Tushar Kumar, Adv.

    Ms. Rashmi Kumari, Adv.

    Mr. Ajay Aggarwal, A.A.G.

    Mr. Rajeev Kumar Dubey, Adv. Mr. Ashiwan Mishra, Adv.

    Mr. Kamlendra Mishra, AOR

    Mr. Sudeep Kumar, Adv.

    Mr. Somesh Chandra Jha, AOR Mr. S. Gowthaman, AOR

    Mr. Nishit Agrawal, AOR

    Mr. Romy Chacko, AOR

    Ms. Pooja Dhar, AOR

    15

    UPON hearing the counsel the Court made the following

    O R D E R

    I.A.Nos. 157777 and 157782/2023 in W.P.(C) No(s). 202/1995 Issue notice, returnable on 10.01.2024.

    I.A.No.186240 and 193319/2023 in W.P.(C) No(s). 202/1995 We are not inclined to entertain these applications. The applications are, accordingly, dismissed. I.A.Nos. 37666, 37670 and 37679/2020, I.A.Nos. 87544, 87550 and 91723 /2023 and 107906 and 107909/2023, IA Nos. 112525, 112526 and 112527/2023, IA Nos. 115479, 115480 and 115482/2023 in W.P.(C) No(s). 202/1995

    1. As prayed, four weeks' time is granted to file reply affidavit by way of last chance.

    2. List these applications on 10.01.2024. I.A.Nos. 79569 and 79576/2019, IA Nos. 159670 and 159677/2019,

    I. A. D. Nos.14261 and 14262/2021, I.A.Nos. 40599 and 40624/2023, 220675/2023 in W.P.(C) No(s). 202/1995

    1. Ms. Nina Nariman, learned counsel appearing on behalf of the Applicant-Sthanik Ashwpal Sanghatana seeks and is granted time to file reply to the application(s).

    2. List these applications on 10.01.2024.

    3. Until further order(s), we permit the State to continue the E-Rickshaw Pilot Project in the City of Matheran, Maharashtra.

    16

    I. A. No. 108146 OF 2022 in W.P.(C) No(s). 202/1995 with W.P.

    (C) No. 633 OF 2022

    1. As prayed, four weeks' time is granted to the learned counsel for the State to file reply affidavit by way of last chance.

    2. List this application/matter on 10.01.2024.

    3. In the event, lessee does not submit his reply to the Central Empowered Committee (for short "CEC"), it shall be presumed that it has nothing to say in the matter and CEC would proceed accordingly.

    I.A.Nos. 90862 and 90864/2021 in W.P.(C) No(s). 202/1995

    1. As requested by Dr. Manish Singhvi, learned senior counsel appearing for the State of Rajasthan, four weeks' time is granted to file reply affidavit.

    2. List these applications on 10.01.2024.

    I. A. No. 2079/2007, I.A Nos. 2301-2302/2008, I.A. Nos.3044- 3045/2011, I.A.Nos. 111725 and 154041/2018 in I.A. Nos.2771- 2772/2009 and W.P.(C) No. 301/2008

    1. As prayed by Mr. Sidharth Dharmadhikari, learned counsel appearing for the State of Maharashtra, four weeks' time is granted to file reply affidavit.

    2. List these application(s)/matter(s) on 10.01.2024.

    17

    I.A.Nos.1408, 1457 and 1462 of 2005, 1787 and 1863-1864 of 2007, 3453 of 2012 with I. A. No. 178808/2023 and I. A. No. 192984/2023 and I.A. No. 41723 of 2021 in W.P.(C) No(s). 202/1995

    1. As prayed, four weeks' time is granted to file reply affidavit.

    2. List these applications on 10.01.2024. I.A.Nos. 43616, 43618 and 43621 of 2020 in W.P.(C) No(s). 202/1995

    1. Issue notice to respondent No.10, returnable on

    10.01.2024.

    2. Dasti, in addition, is permitted. I.A. Nos.2930/2010 and 3963/2017, I.A. No. 160714/2019, I.A. No. 77320/2023 and I.A. No. 79064/2023 in W.P.(C) No. 202 of

    1995

    1. For appreciating rival submissions, it will be necessary that the State Government furnishes a map demarcating an area of 395.939 hectares of the Nazul Land falling in the Panchmarhi Plateau, which was to be excluded from the Panchmarhi Wildlife Sanctuary as per order passed by this Court in I.A. Nos. 2202-2203 dated 12th August 2013.

    2. We, therefore, direct the Collector, Hosangabad to file an affidavit annexing therewith a map of the aforesaid area of

    395.939 hectares and also specify as to whether the land belonging to the applicant(s) is within those 395.939 hectares or beyond that area.

    3. The applicant(s) shall also place on record as to whether they have obtained the necessary permission from the competent

    18

    authority for acquiring the land in question.

    4. List these applications on 10.01.2024.

    5. In the meantime, the State is at liberty to file additional affidavit.

    I.A. NO. 19010/2019, I.A. NO. 75982/2019, I.A. NO. 86706/2019, I.A. NO. 90640/2019, I.A. NO. 122128 AND 122130/2019, I.A. NO. 129260 and 129264/2019, I.A. NO. 129279/2019 and I.A. Nos.150901 AND 150915/2019, IA Nos. 2874 and 2876/2010 with I.A. NO. 3129 of 2011 in I.A. Nos. 2874 AND 2876 OF 2010 & I.A. No(s). 2877 & 2879/2010 in W.P.(C) No(s). 202/1995 As prayed, list these applications on 10.01.2024. I.A. No. 90000/2022

    1. This application has been filed by the State Government. When the matter was listed before this Court on 17.05.2023, the Court passed the following order: -

    "1. The present application has been filed with the following prayers:-

    "a. Permit the State Government to maintain Fire-lines in Forest areas in Forests of Uttarakhand even if it ordains felling of green 2 trees.

    b. Permit the State Government of Uttarakhand to carry out Silvicuture Operations including felling, thinning, pollarding and other cultural operations, in accordance with the prescriptions of Working Plans approved by MoEF&CC, Government of India. c. Pass an Order to Central Government and to CAMPA to provide for requisite funds under Rule 5 and Rule 6 of the Compensatory Afforestation Fund Rules 2018 for preparation of Working Plans as per the National Working Plan Code so as to ensure best management for forest fire

    19

    management and suppression; Funds may also be provided for undertaking forest research which cover all subjects of forest management."

    2. Insofar as prayer clauses 'a' and 'b' are concerned, learned Additional Solicitor General of India states that MoEFF&CC has no objection for the same. Learned Additional Solicitor General submits that, on the contrary, maintaining of Fire-lines and Silviculture Operations are part of the approved Working Plans.

    3. In that view of the matter, insofar as prayer clauses 'a' and 'b' are concerned, we are inclined to grant those prayers. Ordered accordingly.

    4. Insofar as prayer clause 'c' is concerned, the MoEF&CC may file its reply within a period of six weeks from today.

    5. We will consider passing orders on prayer clause 'c' after the reply of the MoEF&CC is received.

    6. List after six weeks."

    2. A reply affidavit has been filed by the Union of India dated 26.07.2023 stating that the CAMPA funds are special funds realised as Compensatory Levies in lieu of diversion of forest land. It is submitted that the main objective of the said funds is of compensating the loss of forest land and ecosystem services. It is not meant to replace the normal budgetary support for regular schemes/programmes of Central and State Government.

    3. It is stated in the affidavit that the CAMPA funds cannot be utilised in other activities where other routine regular

    20

    funding is available to the State Forest Departments under the various State Schemes/Centrally Sponsored Schemes.

    4. The learned Amicus Curiae also states that the CAMPA Act is a complete Code in itself which provides activities for which the CAMPA funds can be utilised.

    5. In that view of the matter, we pass the following order:

    a) The order dated 17.05.2023 allowing the application in terms of clauses 'a' and 'b' is reiterated.

    b) The application (I.A. No. 90000/2022) stands rejected insofar as clause 'c' mentioned in the prayer. I.A. Nos. 85124/2023, 85332/2023

    1. As prayed, four weeks' time is granted to file reply affidavit by way of last chance.

    2. List these applications on 10.01.2024. I.A. Nos. 230229, 230238 and 230242/2023

    1. Learned counsel appearing for the applicant(s) seeks permission to withdraw the applications, with liberty to file an appropriate application before the Election Commission of India.

    2. Permission granted.

    3. The applications are, accordingly, disposed of with liberty as prayed for.

    21

    I.A.Nos. 12465/2019, 98194/2019, 127871/2020 and 127874/2020 As prayed, list on 10.01.2024.

    SLP(C) No. 25047 of 2018

    As prayed, list on 10.01.2024.

    C.A. No. 9206/2022

    1. As prayed, four weeks' time is granted to file counter affidavit by way of last chance.

    2. List on 10.01.2024. C.A. No. 4942/2023 As prayed, list on 10.01.2024. In the meantime, by way of last chance, counter affidavit, if any, be filed.

    I.A. Nos. 181182, 181186/2023 in W.P. (C) No. 202/1995 As prayed, list on 24.11.2023.

    I.A. Nos. 174896/2019 and 196062 of 2019 in W.P. (C) No. 202 of 1995

    As prayed, list these Interlocutory Applications on

    11.12.2023.

    C.A. Nos. 12234-12235 of 2018 and Contempt Petition(C) No. 938 of 2021 in C.A. No. 12234-35 of 2018

    List these matters tomorrow, i.e. 23.11.2023.

    22

    Rest of the application(s)/matter(s) List these application(s)/matter(s) on 10.01.2024.

    (DEEPAK SINGH) (POOJA SHARMA) (ANJU KAPOOR)

    COURT MASTER (SH) COURT MASTER(SH) COURT MASTER (NSH)

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