Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • PETITIONER-IN-PERSON
  • PRAVEEN AGRAWAL
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Click here to upload
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • PETITIONER-IN-PERSON
  • PRAVEEN AGRAWAL
See more information ...
Smart Summary
To access the original judgment, please Sign In or Subscribe.

    DR. BALRAM SINGH v. UNION OF INDIA

    1

    ITEM NO.301 COURT NO.13 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). 324/2020 DR. BALRAM SINGH Petitioner(s)

    VERSUS

    UNION OF INDIA & ORS. Respondent(s)

    ATTORNEY GENERAL FOR INDIA AND MR. K. PARAMESHWAR, ADVOCATE (AMICUS

    CURIAE)

    IA No. 146249/2023 - APPLICATION FOR PERMISSION IA No. 136950/2023 - INTERVENTION APPLICATION IA No. 131385/2023 - INTERVENTION/IMPLEADMENT IA No. 30602/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES

    Date : 29-01-2025 This matter was called on for hearing today.

    CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE ARAVIND KUMAR Amicus Curiae Mr. K. Parameshwar, Sr. Adv. Counsel for the

    parties Petitioner-in-person

    Ms. Aishwarya Bhati, A.S.G.

    Ms. Swarupama Chaturvedi, Sr. Adv. Ms. Ruchi Kohli, Sr. Adv.

    Mr. Gurmeet Singh Makker, AOR Ms. Shradha Deshmukh, Adv.

    Ms. Sweksha, Adv.

    Mr. Ishaan Sharma, Adv.

    Mr. Abhimanyu Tewari, AOR

    Ms. Eliza Bar, Adv.

    Ms. Jayna Kothari, Sr. Adv.

    Dr. Anindita Pujari, Sr. Adv. Ms. Aparna Mehrotra, Adv.

    Mr. Piyush Dwivedi, AOR

    Mr. Raghav Gupta, Adv.

    Mr. Shaileshwar Yadav, Adv.

    Ms. Radhika Mohapatra, Adv.

    Ms. Bhumika Chouksey, Adv.

    Ms. Diksha Verma, Adv.

    Mr. Chandan Kumar Singh, Adv.

    2

    Ms. K. Enatoli Sema, Adv. Mr. Amit Kumar Singh, Adv. Ms. Chubalemla Changa, Adv. Mr. Azmat Hayat Amanullah, AOR Ms. Rebecca Mishra, Adv. Ms. Astha Sharma, AOR Mr. Mukesh Kumar Maroria, AOR Mr. Shreekant Neelappa Terdal, AOR Mr. Harish Pandey, Adv.

    Mr. Vatsal Joshi, Adv.

    Mr. Shashwat Parihar, Adv. Mr. Vinayak Sharma, Adv. Mr. Varun Chugh, Adv.

    Mr. Piyush Beriwal, Adv. Mr. Kanu Agrawal, Adv.

    Ms. Mrinal Elker Mazumdar, Adv. Ms. Indira Bhakar, Adv. Mr. Rajesh Singh Chauhan, Adv. Mr. Mukesh K Verma, Adv. Mr. Akshay Amritanshu, Adv. Ms. Pragya Upadhyay, Adv. Ms. Drishti Saraf, Adv. Mr. Kunal Nimani, Adv. Mr. Shubhang Tandon, Adv. Mr. Amrish Kumar, AOR Aishwarya Bhati, A.S.G. Shradha Deshmukh, Adv. Swarupma Chaturvedi, Adv. Aman Shukla, Adv. Ms. Ruchi Kohli, Adv. Purnendu Bajpai, Adv. Sweksha, Adv.

    B.l.n. Shivani, Adv. Ameyvikrama Thanvi, Adv. Dr. N. Visakamurthy, AOR Ms. Vanshaja Shukla, AOR Ms. Ankeeta Appanna, Adv. Ms. Madhura Chitnis, Adv. Mr. Pukhrambam Ramesh Kumar, Adv. Mr. Karun Sharma, Adv.

    Ms. Rajkumari Divyasana, Adv.

    3

    Mr. Sanjay Jain, AOR Attorney General For India, AOR UPON hearing the counsel the Court made the following

    O R D E R

    Vide order dated 11.12.2024, we directed the Union of India to coordinate with all the States and other stakeholders and get a feedback from each of the States as to what extent they have stopped manual scavenging and manual sewer cleaning. We had asked the Union of India to file an affidavit giving the State wise breakups.

    Pursuant to the above order, a detailed affidavit has been filed by the Union of India. Ms. Aishwarya Bhati, learned Additional Solicitor General, has apprised this Court that out of

    775 Districts in the entire country, there is no manual scavenging and manual sewer cleaning being carried out in 456 Districts. There is no clarity as to whether at least in some of the States or at least in the Metropolitan cities, the manual scavenging and manual sewer cleaning has been eradicated or given up. That was, in fact, the intention of this Court in our Judgment dated 20.10.2023 and our subsequent orders. We are, therefore, of the considered view that this is now the time to issue directions. We hereby intend to stop the manual scavenging and manual sewer cleaning in all the top Metropolitan cities of the country viz. a) Delhi b)Mumbai c) Kolkata d) Chennai e) Bangalore and f) Hyderabad.

    We have also been informed at the Bar that in all these Metropolitan cities, which we have indicated above, all modern

    4

    scientific machineries and tools are available for scavenging and sewer cleaning, without active human participation therefore manual scavenging and manual sewer cleaning should not be required. We, therefore, direct that the Chief Executive Officers (by whatever name he/she is called the State) of each of the abovementioned Metropolitan cities to file precise affidavit(s) before this Court apprising as to how and when manual scavenging and manual sewer cleaning was stopped in their Metropolitan city. Let the requisite affidavit(s) be filed on or before 13.02.2025, a copy of which shall be supplied to the Union of India and to the Ld. Amicus Curiae in advance.

    Re-list the matter on 19.02.2025 at 03.15 PM.

    (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR)

    ASST. REGISTRAR-CUM-PS ASSISTANT REGISTRAR

    Use AI to get other relevant cases.
    Try AI Pro free for 7 days Upgrade to AI Pro

    Comments

    DR. BALRAM SINGH v. UNION OF INDIA
    (Jan 29, 2025)