SUPREME COURT OF INDIA NOTICE TAKE NOTICE THAT THE FOLLOWING MATTERS WILL BE LISTED ON 19.08.2011 (FRIDAY) BEFORE THE SPECIAL BENCH CONSISTING OF HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE AFTAB ALAM AND HON'BLE MR. JUSTICE SWATANTER KUMAR AS ITEM NO. 301 AFTER THE NORMAL WORK OF CHIEF JUSTICE'S COURT AND COURT NO. 10 IS OVER. [MINING IN ARAVALLI HILLS, HARYANA] ----------------------------------- MAJOR MINERAL MATTERS ===================== 301. I.A.NO. 1785 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR.ADV.,A.C. 84, 101, 112 M.C. MEHTA MS. ANIL KATIYAR PIL Vs. U.O.I & ORS. MR. M.C. MEHTA (IN-PERSON) (FOR DIRECTIONS ON BEHALF OF MR. D.N. GOBURDHAN RIDGE MANAGEMENT BOARD) MR. K.B. ROHTAGI MR. D.S.MAHRA, MS. SHIEL SETHI, MR. VIJAY PANJWANI, MR. T.V. GEORGE, AND I.A.NO. 1967 IN I.A.NO.1785 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR.ADV.,A.C M.C. MEHTA MR. VIJAY PANJWANI PIL Vs. U.O.I & ORS. MR. M.C. MEHTA (IN-PERSON) (FOR MODIFICATION OF COURT'S ORDER MR. T.V. GEORGE DATD 06.05.2002) MR.D.S.MAHRA AND I.A.NO. 2152 IN I.A NO.1785 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C.) M.C. MEHTA MR. M.C. MEHTA Vs. U.O.I. & ORS. MS. ANIL KATIYAR (FOR CLARIFICATION OF ORDER MR. T.V. GEORGE DATED 03.08.07 ON BEHALF OF RAMAN KR. SETHI & ANR. AND I.A.NOS. 1962 & 2143 IN I.A NO.1785 MR. RANJIT KUMAR, SR ADV.(A.C) IN W.P.(C) NO. 4677/1985 MR. M.C. MEHTA M.C. MEHTA MS. ANIL KATIYAR Vs. U.O.I. & ORS. MR. T.V.GEORGE (FOR INTERVENTION AND DIRECTION ON BEHALF OF MR. SHEKHAR KUMAR ISRAEL & ORS) .PA AND I.A.NO.2443 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C) M.C. MEHTA VS. MR. M.C. MEHTA U.O.I. & ORS. MS. ANIL KATIYAR (FOR MODIFICATION OF COURT'S ORDER DT. MR. T.V.GEORGE ON BEHALF OF OM PRAKSH SETH MR. SHEKHAR KUMAR AND I.A.NO.2186 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C) M.C. MEHTA VS. MR. M.C. MEHTA U.O.I. & ORS. MS. ANIL KATIYAR (FOR MODIFICATION OF COURT'S ORDER DT.6.5.02 MR. T.V.GEORGE ON BEHALF OF PATRA MINES MINERALS PVT. LTD) MR. K.V. MOHAN AND I.A.NO.2444 IN I.A.NO.2186 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C) M.C. MEHTA VS. MR. M.C. MEHTA U.O.I. & ORS. MS. ANIL KATIYAR (FOR MODIFICATION OF COURT'S ORDER DT.8.10.09 MR. T.V.GEORGE ON BEHALF OF PATRA MINES MINERALS LTD.) MR. SHEKHAR KUMAR AND I.A.NO.2168 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C) M.C. MEHTA VS. MR. M.C. MEHTA U.O.I. & ORS. MS. ANIL KATIYAR (FOR INTERVENTION DIRECTION ON BEHALF OF MR. T.V.GEORGE PALI MOHATABAD STONECRUSHERS ASSOCIATION) MR. K.V. MOHAN MR. VISHWAJIT SINGH AND I.A.NO.D75191 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C) M.C. MEHTA VS. MR. M.C. MEHTA U.O.I. & ORS. MS. ANIL KATIYAR (FOR MODIFICATION OF COURT'S ORDER DT. MR. T.V.GEORGE 8.10.09 ON BEHALF OF RAMAN KR. SETH M/S.MITTER & MITTER CO P.K. SETHI) AND I.A.NOS.1465, 2417,2426-2427 & 2768-2769 IN 828 IN W.P.(C)No.202/1995 PIL T.N. GODAVARMAN THIRUMULPAD MR. HARISH N. SALVE,SR.ADV(A.C) 84, 101, 112S.( 805) Vs. UNION OF INDIA & ORS MR.U.U. LALIT SR,ADV(A.C (FOR IMPLEADMENT AND DIRECTION, PERMISSION MR. SIDDHARTHA CHOWDHURY TO FILE ADDL. DOCUMENTS AND MODIFICATION OF MR. A.D.N. RAO,ADV (A.C) ORDER DT. 8.10.09) MR. HARIS BEERAN MR. P.K. MANOHAR M/S. J.S. WAD & CO. MR. T.V. GEORGE MR. ASHOK K. MAHAJAN MR. SHREEPAL SINGH AND I.A.NOS.D76048 & 76051 IN W.P.(C)No.202/1995 PIL T.N. GODAVARMAN THIRUMULPAD MR. HARISH N. SALVE,SR.ADV(A.C) 84, 101, 112S.( 805) Vs. UNION OF INDIA & ORS MR.U.U. LALIT SR,ADV(A.C (FOR MODIFICATION OF ORDER DT.8.10.2009) MR. SIDDHARTHA CHOWDHURY MR. A.D.N. RAO,ADV (A.C) MR. HARIS BEERAN MR. P.K. MANOHAR M/S. J.S. WAD & CO. MR. T.V. GEORGE .PA MINOR MINERAL & CONSTRUCTION MATTERS ==================================== I.A.NO. 2269 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C.) M.C. MEHTA MR. T.V. GEORGE Vs. U.O.I. & ORS. MRS. ANIL KATIYAR (FOR DIRECTION ON BEHALF OF ADMINISTRATOR MR. B.K. PRASAD HARYANA URBAN DEVELOPMENT AUTHORITY, MRS. SHEIL SETHI FARIDABAD) MR. D.S. MAHRA MR. RAVINDRA BANA AND I.A.NO.2393 IN I.A. 2269 IN I.A NO.1785 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C.) M.C. MEHTA MR. T.V. GEORGE Vs. U.O.I. & ORS. MRS. ANIL KATIYAR (FOR DIRECTION-PERMISSION TO EXECUTE MR. B.K. PRASAD BASIC INFRASTRUCTURE DEVELOPMENT WORK MRS. SHEIL SETHI ON BEHALF OF ADMINISTRATOR MR. D.S. MAHRA HARYANA URBAN DEVELOPMENT AUTHORITY,FARIDABAD) AND I.A.NO. 2198 @ CONMT.PET.NO.125/2006 VIDE COURT'S ORDER DT.25.10.2007 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV.(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON Vs. U.O.I. & ORS. MRS. ANIL KATIYAR, (FOR DIRECTION ON B/O DEVENDRA BADANA MR. T.V. GEORGE MR. ARUN KR. BERIWAL MRS. SHEIL SETHI MR. D.S. MAHRA AND I.A.NO. 2270 IN I.A NO.1785 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR. ADV.(A.C.) M.C. MEHTA MR. T.V. GEORGE Vs. U.O.I. & ORS. MR. M.C. MEHTA(IN-PERSON (FOR CLARIFICATION OF COURT'S ORDER DT.10.05.96, MRS. ANIL KATIYAR 11.10.96 & 06.05.02 ON BEHALF OF DIRECTOR, TOWN MR. B.K. PRASAD & COUNTRY PLANNING, HARYANA) MRS. SHEIL SETHI MR. D.S. MAHRA AND CONMT.PET.(C) NO.186/2003 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV (AC) MAHAVIR SINGH & ANR. MRS LALITA KAUSHIK PIL ADJD Vs. ANIL MALIK & ANR. MRS. ANIL KATIYAR S.(1703)(14/07/2003) (WITH APPLN.(S) FOR EXEMPTION MR. B.K. PRASAD FROM FILING O.T.) MRS. SHEIL SETHI MR. D.S. MAHRA MR. T.V. GEORGE AND I.A.NO. 1866 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV (AC) M.C. MEHTA MRS. ANIL KATIYAR Vs. U.O.I. & ORS. MR. B.K. PRASAD (FOR DIRECTION ON BEHALF OF MR.SOM MRS. SHEIL SETHI PRAKASH SETHI) MR. D.S. MAHRA MR. T.V. GEORGE WITH I.A.NO. 1858-1859 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR.ADV.(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON Vs. U.O.I. & ORS. MS. BINU TAMTA (FOR IMPLEADMENT & DIRECTIONS & PERMISSION MRS. ANIL KATIYAR TO FILE APPLN. FOR IMPLEADMENT ON BEHALF OF MR. B.K. PRASAD PARYAVARAN AVAM VAN VIKAS MORCHA) MRS. SHEIL SETHI MR. D.S. MAHRA MR. T.V. GEORGE .PA WITH I.A.NO. 1886 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR.ADV.(A.C) M.C. MEHTA MRS. ANIL KATIYAR Vs. U.O.I. & ORS. MR. B.K. PRASAD (FOR DIRECTIONS (ARISING OUT OF MRS. SHEIL SETHI NEWS PAPER CLIPPING MR. D.S. MAHRA IN NAVBHARAT TIMES (HINDI) DT.05.07.04 MR. T.V. GEORGE REGARDING THE MINING AUTHORITY IN MEHRAULI RIDGE AREA) WITH I.A.NO. 1888 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR,ADV.(A.C) MR. M.C. MEHTA-IN-PERSON M.C. MEHTA MR. T.V. GEORGE Vs. U.O.I. & ORS. MRS. ANIL KATIYAR (FOR DIRECTION REGARDING IMPLEMENTATION MR. B.K. PRASAD OF COURT'S ORDER MRS. SHEIL SETHI DT. 10.05.96 ,11/10.96 & 18.03.2004) MR. D.S. MAHRA WITH I.A.NO. 1891 TO 1893 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR,ADV.(A.C) MR. PRAVIR CHAUDHARY M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) Vs. U.O.I. & ORS. MRS. ANIL KATIYAR (FOR IMPLEADMENT,DIRECTION AND EXEMPTION FROM MR. B.K. PRASAD O.T ON B/O MANOJ KUMAR) MRS. SHEIL SETHI MR. D.S. MAHRA MR. T.V. GEORGE WITH I.A.NO. 1895 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR,SR.ADV(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON Vs. U.O.I. & ORS. MR. T.V. GEORGE (FOR INTERVENTION/DIRECTION ON BEHALF OF MR. MR. R.C.KOHLI GURGOAN STONE CRUSHERS ASSOCIATION C/O MRS. ANIL KATIYAR NAURANGPURA,CRUSHER UNION) MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA WITH I.A.NO. 1896 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR SR.ADV(A.C) MR. M.C. MEHTA(IN-PERSON M.C. MEHTA MR. T.V. GEORGE Vs. U.O.I. & ORS. MRS. ANIL KATIYAR (FOR DIRECTION (ARISING OUT OF MR. B.K. PRASAD PHOTOGRAPHS GIVEN IN COURT BY A.C) MRS. SHEIL SETHI MR. D.S. MAHRA WITH I.A.NO. 1906 IN IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR. ADV.(A.C.) M.C. MEHTA MS. BINU TANTA Vs. U.O.I. & ORS. MR. T.V. GEORGE (FOR DIRECTION ON BEHALF OF MR. M.C. MEHTA(IN-PERSON) BANDHUA MUKTI MORCHA) MRS. ANIL KATIYAR MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA .PA WITH I.A.NO. 1907-1908 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR.ADV. (A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON Vs. U.O.I. & ORS. MR. BIMAL ROY JAD (FOR DIRECTION/CLARIFICATION AND FOR PERMISSION MRS. ANIL KATIYAR TO FILE APPLN. FOR DIRECTIONS/CLARIFICATION) MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA MR. T.V. GEORGE WITH I.A.NO. 1911-1912 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR.ADV. (A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON Vs. U.O.I. & ORS. MS. KAVITA WADIA (FOR INTERVENTION/DIRECTIONS ON BEHALF MR. T.V. GEORGE OF MR.KRISHAN PAL GUJJAR) MRS. ANIL KATIYAR MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA WITH I.A.NO. 1937 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR. SR ADV (AC) M.C. MEHTA MRS. ANIL KATIYAR Vs. U.O.I. & ORS. MR. B.K. PRASAD (FOR DIRECTION ON BEHALF OF MR. P.K. SETHI) MRS. SHEIL SETHI MR. D.S. MAHRA MR. T.V. GEORGE WITH I.A.NO. 1938 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR. SR ADV (AC) M.C. MEHTA MR. M.C.MEHTA (IN-PERSON) Vs. U.O.I. & ORS. MRS. ANIL KATIYAR (FOR INTERVENTION ON BEHALF OF KARAMYOGI MR. B.K. PRASAD SHELTER) MRS. SHEIL SETHI MR. D.S. MAHRA MR. T.V. GEORGE WITH I.A.NO.2306-2307 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) Vs. U.O.I. & ORS. MR. KRISHNAND PANDEY (FOR IMPLEADMENT AND PERMISSION TO CONSTRUCT SR. MRS. ANIL KATIYAR SECONDARY SCHOOL ON BEHALF OF M/S. PROGRESSIVE MR. B.K. PRASAD CHARITABLE TRUST) MRS. SHEIL SETHI MR. D.S. MAHRA MR. T.V. GEORGE MS. VIJAY LAKSHMI MENON WITH I.A.NOS.2308-2309 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) Vs. U.O.I. & ORS. MR. KAMAL MOHAN GUPTA (FOR IMPLEADMENT AND DIRECTIONS ON BEHALF OF MRS. ANIL KATIYAR DRISHTI INDIA LTD.) MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA MR. T.V. GEORGE .PA WITH I.A.NO. 1968 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV (AC) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) Vs. U.O.I. & ORS. MR. T.V. GEORGE (FOR INTERVENTIONON ON B/O PALI MOHABATABAD MS. SHARMILA UPADHYAY CRUSHERS OWNERS ASSOCIATION) MRS. ANIL KATIYAR MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA WITH I.A.NO. 2334-2335 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV(A.C.) MR. M.C. MEHTA(IN-PERSON) M.C. MEHTA MR. T.V. GEORGE Vs. U.O.I. & ORS. MRS. ANIL KATIYAR (FOR IMPLEADMENT AND DIRECTIONS ON MR. B.K. PRASAD B/O SAT VEER SINGH & ORS.) MRS. SHEIL SETHI MR. D.S. MAHRA MS. VIJAY LAKSHMI MENON WITH I.A.NO. 2336 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) Vs. U.O.I. & ORS. MR. T.V. GEORGE (FOR INTERVENTIONON ON B/O SHAKTI VAHINI) MS. SHARMILA UPADHYAY MRS. ANIL KATIYAR MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA WITH I.A.NO. D.58737 IN W.P.(C) NO. 4677/1985 MR. RANJIT KUMAR, SR ADV(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) Vs. U.O.I. & ORS. MR. T.V. GEORGE (FOR INTERVENTION ON B/O SOUTH EASTERN MR. AMBOJ KR. SINHA COALFIELDS LTD.) MRS. ANIL KATIYAR MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA AND I.A.NO.2374-2376 IN I.A.1785 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV (AC M.C. MEHTA MR. M.C. MEHTA (IN PERSON) PIL Vs. U.O.I & ORS. MR. UMESH KUMAR KHAITAN (FOR IMPLEADMENT AND DIRECTIONS AND MR. T.V. GEORGE EXEMPTION FROM FILING O.T.) MRS. ANIL KATIYAR MR. B.K. PRASAD MRS. SHEIL SETHI .PA WITH I.A.NO.2381,2382,2383, 2384 IN I.A.1785 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV (AC M.C. MEHTA MR. M.C. MEHTA (IN PERSON) PIL Vs. U.O.I & ORS. MS. SHARMILA UPADHYAY (FOR PERMISSION BY IMPLEADMENT, PERMISSION TO FILE OBJECTIONS TO THE CEC REPORT DT.15.1.2009, MR. T.V. GEORGE DIRECTION AND EXEMPTION FROM FILING C/DELAY OF MRS. ANIL KATIYAR CEC REPORT ON BEHALF OF ASHA UPADHYAY AND ORS.) MR. B.K. PRASAD WITH I.A.NO.2386-2387 IN I.A.1785 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV (AC M.C. MEHTA MR. M.C. MEHTA (IN PERSON) PIL Vs. U.O.I & ORS. APPLICANT-IN-PERSON (FOR PERMISSION FOR IMPLEADMENT, SEEKING PERMISSION MS. ANIL KATIYAR TO FILE OBJECTIONS TO THE CEC REPORT DATED 15.1.09 MR. T.V. GEORGE ON BEHALF OF LT. COL. B.B. SHARAN(RETD.) WITH I.A.NO.2390 IN I.A.1785 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV (AC M.C. MEHTA MR. M.C. MEHTA (IN PERSON) PIL Vs. U.O.I & ORS. MRS. MADHU SIKRI (FOR CLARIFICATION ON BEHALF OF MR.RAMAN SETHI) MS. ANIL KATIYAR MR. T.V. GEORGE MR. D.S. MAHRA WITH I.A.NO.2392 IN I.A.1785 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV (AC MR. A.D.N. RAO, (A.C.) M.C. MEHTA MR. M.C. MEHTA (IN PERSON) PIL Vs. U.O.I & ORS. MR. T.V. GEORGE (FOR IMPLEADMENT/DIRECTION ON BEHALF OF ASHOK MR. D.S. MAHRA AZAD & ORS.) MS. VIJAYALAKSHMI MENON MRS. ANIL KATIYAR WITH I.A.NO.2415 IN I.A.1785 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) PIL Vs. U.O.I & ORS. MR. T.V. GEORGE (FOR INTERVENTION ON BEHAL OF JITENDER SINGH) MR. SOMNATH MUKHERJEE MRS. ANIL KATIYAR MR. B.K. PRASAD MRS. SHEIL SETHI MR. D.S. MAHRA WITH I.A.NO. 2450 IN I.A.NO.2385/2009 IN I.A.NO.1785/2002 IN W.P(C)No.4677/1985 84,101,112 M.C. MEHTA MR. RANJIT KUMAR, SR.ADV.,A.C. PIL Vs. U.O.I & ORS. MS. ANIL KATIYAR (FOR MODIFICATION OF ORDER MR. M.C. MEHTA (IN-PERSON) DATED 08.10.2009) MR. K.B. ROHTAGI [ON BEHALF OF RAMESH CHANDER, MR. K.V. MOHAN DHAUJ SILICA SAND MINE] MR. T.V. GEORGE MR. D.S. MAHRA MR. A.D.N. RAO WITH I.A.NO. 2451 IN I.A.NO.1785/2002 IN W.P(C)No.4677/1985 84,101,112 M.C. MEHTA MR. RANJIT KUMAR, SR.ADV.,A.C. PIL Vs. U.O.I & ORS. MS. ANIL KATIYAR (FOR DIRECTION ON BEHALF OF MR. M.C. MEHTA (IN-PERSON) PALI MOHABTABAD CRUSHERS MR. K.B. ROHTAGI OWNERS ASSOCIATION) MR. T.V. GEORGE MR. D.S. MAHRA MR. A.D.N. RAO WITH I.A.NO.2103 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV(A.C.) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) PIL Vs. U.O.I & ORS. MR. T.V. GEORGE (FOR INTERVENTION/DIRECTION ON BEHALF OF HARYAN MR. AJAY PAL ENVIRONMENTAL SOCIETY, GURGAON) MR. D.S. MAHRA WITH I.A.NO.2454 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV(AC) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) PIL Vs. U.O.I & ORS. MR. T.V. GEORGE (FOR IMPLEADMENT/DIRECTON ON BEHALF OF KRISHNA MS. ANIL KATIYAR MAHARAJA & CO) MR. D.S. MAHRA MR. KAMAL MOHAN GUPTA MR. K.B. ROHTAGI WITH I.A.NO.2455 IN W.P(C)No.4677/1985 MR. RANJIT KUMAR, SR ADV(AC) M.C. MEHTA MR. M.C. MEHTA(IN-PERSON) PIL Vs. U.O.I & ORS. MR. T.V. GEORGE (FOR IMPLEADMENT/DIRECTON ON BEHALF OF AJANTA MS. ANIL KATIYAR MINERALS) MR. D.S. MAHRA MR. KAMAL MOHAN GUPTA MR. K.B. ROHTAGI MINOR MINERALS AND CONSTRUCTION MATTERS IN HARYANA MINING ------------------------------------------------------------- I.A.No.839, 840, 850, 853-854, 855-856, 866-868, 869-870, 871-872, 873-874, 875-876, 877-878, 879-880, 881-882, 891-892, 900, 905, 1276-1277, 1590, 1612-1613, 1700-1703, 2007-2008, 1488, 2138-2139 IN 891-892, 2205, 2445, 2567, 2574 IN 875-876, 2536 2636 IN 879-880, 2658-2659, 2719 IN 1488 IN 828 & 2761 IN 1612-1613 2765 IN 873-874, 2766 IN 879-880, 2767 IN 875-876 IN W.P.(C)No.202/1995 PIL T.N. GODAVARMAN THIRUMULPAD MR. HARISH N. SALVE,SR.ADV(A.C) 84, 101, 112 S.( 805) Vs. UNION OF INDIA & ORS MR.U.U. LALIT SR,ADV(A.C (MONITORING REPORT OF C.E.C. REGARDING MR. SIDDHARTHA CHOWDHURY ILLEGAL MINING IN ARAVALLI HILLS AND MR. A.D.N. RAO,ADV (A.C) APPLN. FOR DIRECTIONS/IMPLEADMENT/ MR. HARIS BEERAN MODIFICATION/CLARIFICATION/ MS. SUMITA HAZARIKA EXEMPTION FROM FILING O.T./PERMISSION DR. KAILASH CHAND PERMISSION TO FILE ADDL. DOCUMENTS/ MR. P.K. MANOHAR ADDITIONAL SUBMISSION/ ADDITIONAL FACTS AND GROUNDS) MS. HEMANTIKA WAHI,M/S. MITTER & MITTER CO, MR. AMIT KUMAR, MR. SHASHI B. UPADHYAY, MR. T.V. GEORGE, MR. E.M.S. ANAM, MR. SURYA KANT, MR. RAJIV MEHTA, MR. BIMAL ROY JAD, MR. K.B. ROHTAGI MS. SUMITA RAY, MR. ASHOK K. MAHAJAN, MR. M.P. JHA WITH W.P(C)No.624/2002 SRI CHAND & ORS. MRS LALITA KAUSHIK PIL FRESH-O Vs. UNION OF INDIA & ORS. MR. A.D.N.RAO 84,101,112 S.( 805) WITH W.P(C)No.661/2002 SULTAN SINGH & ANR. MRS LALITA KAUSHIK PIL FRESH-H Vs. UNION OF INDIA & ORS. 84,101,112 S.( 805) (WITH APPLN.(S) FOR EX-PARTE STAY AND DIRECTIONS AND EXEMPTION FROM FILING O.T.) WITH W.P(C)No.428/2002 SRI CHAND & ORS. MRS LALITA KAUSHIK PIL A/N-I Vs. UNION OF INDIA & ORS. MS. KAVITA WADHWA 84,101,112 S.( 805) (WITH APPLN.(S) FOR STAY AND MR. ANNAM D.N. RAO DIRECTIONS AND VACATING STAY M/S. LAWYER'S KNIT & CO AND EXEMPTION FORM FILING MRS ANIL KATIYAR O.T. AND INTERVENTION) MR.T.V.GEORGE MS. B. VIJAYALAKSHMI MENON, MR.B.V.BALRAMDAS WITH CONMT.PET.(Civil)No.568/2002 In W.P(C)No.428/2002 SRI CHAND MRS LALITA KAUSHIK PIL FRESH Vs. ANURAG RASTOGI AND ANR. 84,101,112 S.(1703) WITH CONMT.PET.(Civil)No.542/2004 In W.P(C)No.428/2002 SRI CHAND MRS LALITA KAUSHIK PIL A/N-D Vs. ANURAG RASTOGI & ANR. MR.T.V.GEORGE (1703)(02/11/2004) WITH W.P(C)No.410/2002 SOM PARKASH SETHI & ORS. X A/N-H Vs. COMMNR. OF SECY.,GOVT. OF HARYANA & ANR. MR. J.P. DHANDA 97, 99,100 S.( 812) (WITH APPLN.(S) FOR STAY) NEW DELHI Sd/- AUGUST 10, 2011 ASSISTANT REGISTRAR(CC)