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State of Madhya Pradesh vs Narmada Bachao Andolan

Supreme Court Of India · Decided on 3 March 2017 · Citation: (2017) 11 SCC 82

HON’BLE JUDGES
Jagdish Singh Khehar, CJ · Dr. D.Y. Chandrachud, J · Sanjay Kishan Kaul, J
RESULT
Disposed Of
CASE NUMBER
I.A. 19 of 2014 in Civil Appeal Nos. 2115 of 2011
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Judgment

3 paragraphs · 130 words

With the consent of the learned counsel for the rival parties, we consider it just and appropriate to allow the Chief Secretary of the State of Madhya Pradesh to approach the Registrar General of the High Court of Madhya Pradesh, during the course of the day, and to request him to seek a recommendation from the Hon''ble Chief Justice of the High Court of Madhya Pradesh, for appointment of two Judicial Members to the two Additional Grievance Redressal Authorities. We hope and expect, that the Hon''ble Chief Justice shall be in a position to make such a recommendation, on or before 08.03.2017.

2.

Thereupon, the State of Madhya Pradesh shall notify the two Additional Grievance Redressal Authorities, by issuing an appropriate notification, by 09.03.2017.

Post for further consideration on 10.03.2017.