Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India on 13 May, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
1
ITEM NO.302 COURT NO.8 SECTION X
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). 188/2004
M/S. RAIGANJ CONSUMER FORUM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[TO BE TAKEN UP AT 3.30 P.M.] [PART HEARD BY: HON'BLE MR. JUSTICE
DIPANKAR DATTA AND HON'BLE MR. JUSTICE MANMOHAN]
MR. ANURAG JAYANTI – DISTRICT COLLECTOR (JOINED VIRTURALLY)
MR. SUNIL FERNANDES, SENIOR ADVOCATE WITH MR. SANCHIT GARGA,
ADVOCATE AS AMICUS CURIAE
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Signature Not Verified
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Digitally signed by
JATINDER KAUR
Date: 2026.05.20
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17:41:42 IST
Reason:
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IA No. 86122/2021 - CLARIFICATION/DIRECTION
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IA No. 145178/2019 - CLARIFICATION/DIRECTION
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WITH
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IA No. 51293/2005 - APPLICATION FOR ADDITIONAL AFFIDAVIT
IA No. 255516/2024 - APPLICATION FOR EXEMPTION FROM FILING TYPED
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IA No. 79102/2020 - APPROPRIATE ORDERS/DIRECTIONS
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IA No. 188455/2022 - APPROPRIATE ORDERS/DIRECTIONS
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IA No. 36379/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 143211/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 125543/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 141055/2018 - APPROPRIATE ORDERS/DIRECTIONS
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IA No. 62749/2022 - APPROPRIATE ORDERS/DIRECTIONS
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IA No. 44362/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 89599/2024 - CLARIFICATION/DIRECTION
IA No. 89598/2024 - CLARIFICATION/DIRECTION
IA No. 141059/2018 - CLARIFICATION/DIRECTION
IA No. 156177/2022 - CLARIFICATION/DIRECTION
IA No. 68453/2025 - CLARIFICATION/DIRECTION
IA No. 87335/2018 - CLARIFICATION/DIRECTION
IA No. 150273/2024 - CLARIFICATION/DIRECTION
IA No. 80264/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 147185/2021 - EXEMPTION FROM FILING O.T.
IA No. 66054/2018 - EXEMPTION FROM FILING O.T.
IA No. 147188/2021 - EXEMPTION FROM FILING O.T.
IA No. 66052/2018 - INTERVENTION APPLICATION
IA No. 295228/2024 - INTERVENTION APPLICATION
IA No. 147184/2021 - INTERVENTION APPLICATION
IA No. 75125/2018 - INTERVENTION APPLICATION
IA No. 255515/2024 - INTERVENTION APPLICATION
IA No. 295949/2024 - INTERVENTION APPLICATION
IA No. 14806/2006 - INTERVENTION/IMPLEADMENT
IA No. 176824/2022 - INTERVENTION/IMPLEADMENT
IA No. 157461/2022 - INTERVENTION/IMPLEADMENT
IA No. 276052/2024 - INTERVENTION/IMPLEADMENT
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IA No. 51486/2024 - INTERVENTION/IMPLEADMENT
IA No. 156171/2022 - INTERVENTION/IMPLEADMENT
IA No. 177298/2023 - INTERVENTION/IMPLEADMENT
IA No. 68450/2025 - INTERVENTION/IMPLEADMENT
IA No. 167941/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
IA No. 167937/2018 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
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IA No. 158706/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
IA No. 275461/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 18188/2024 - RECALLING THE COURTS ORDER
T.C.(C) No. 1/2004 (XIV-A)
T.C.(C) No. 3/2004 (XIV-A)
T.C.(C) No. 8/2004 (XIV-A)
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T.C.(C) No. 58/2005 (XIV-A)
T.C.(C) No. 49/2005 (XIV-A)
T.C.(C) No. 50/2005 (XIV-A)
T.C.(C) No. 51/2005 (XIV-A)
T.C.(C) No. 53/2005 (XIV-A)
T.C.(C) No. 54/2005 (XIV-A)
T.C.(C) No. 55/2005 (XIV-A)
T.C.(C) No. 56/2005 (XIV-A)
T.C.(C) No. 57/2005 (XIV-A)
C.A. No. 3134-3137/2016 (IV)
vide Hon'ble Court's order dated 16.07.2024, Mr. Sunil Fernandes,
learned senior counsel has been appointed as Amicus Curiae
T.C.(C) No. 34/2019 (IV)
T.C.(C) No. 35/2019 (IV)
T.C.(C) No. 36/2019 (IV)
T.C.(C) No. 37/2019 (IV)
T.C.(C) No. 38/2019 (IV)
CONMT.PET.(C) No. 701/2021 in T.C.(C) No. 2/2004 (XIV-A)
IA No. 35282/2021 - EXEMPTION FROM FILING O.T.
CONMT.PET.(C) No. 942/2021 in T.C.(C) No. 2/2004 (XIV-A)
FOR ADMISSION
T.P.(C) No. 1127/2024 (IV-D)
IA No. 293133/2024 - APPLICATION FOR SUBSTITUTION
IA No. 37986/2025 - SETTING ASIDE AN ABATEMENT
IA No. 85639/2024 - STAY APPLICATION
CONMT.PET.(C) No. 845/2021 in W.P.(C) No. 188/2004 (X)
IA No. 34598/2021 - EXEMPTION FROM FILING O.T.
Date : 13-05-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Mr. P. D. Sharma, AOR
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Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
Ms. Prakriti Rastogi, Adv.
Ms. Surabhi Tuli, Adv.
Mr. Pankaj Kumar Mishra, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
Mr. Vedant Pradhan, Adv.
Mr. Pranav Singh Gautam, Adv.
Mr. Hardik Giri, Adv.
Ms. Suman Lata, Adv.
Mr. R. C. Kaushik, AOR
Ms. Minakshi Vij, AOR
Mr. Jagriti Singh, Adv.
Mr. Somnath Mukherjee, AOR
Mr. Gaurav Dhingra, AOR
Mr. Harpal Saini, Adv.
Mr. Shashank Singh, Adv.
Mr. Piyush Kant Roy, Adv.
Mr. Surendra Gautam, Adv.
Mr. Bhupendra Singh, Adv.
Ms. Bhukya Reshma Bai, Adv.
Mr. Soumya Dutta, AOR
For Respondent(s) :Mrs. Naresh Bakshi, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Shailendra Bhardwaj, AOR
Mr. Arun K. Sinha, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Ramesh Babu M. R., AOR
M/S. AP & J Chambers, AOR
Mr. Ramesh Kumar Mishra, AOR
Mr. S. Ravi Shankar, AOR
Mr. Narender Hooda, Sr. Adv.
Ms. Pallvi Hooda, Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Kavya Manuja, Adv.
Dr. Surender Singh Hooda, AOR
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Mr. Alok Gupta, AOR
Ms. Shalu Sharma, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Ashok Kumar Singh, AOR
Mr. M.s.bhangle, Adv.
Mr. Shantwanu Singh, Adv.
Mr. Rahul Dubey, Adv.
Mr. Tushar Sharma, Adv.
Mrs. Pragya Singh, Adv.
Mr. Sunny Singh, Adv.
Mr. Akshay Singh, Adv.
Mr. Ashwani Kumar, AOR
M/S. K J John And Co, AOR
Mrs. Rajeshri Nivuratirao Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Anand, Adv.
Mr. Vishal Kumar Singh, Adv.
Mr. Navneet Singh, Adv.
Mr. Sunil Ahya, Adv.
Mr. Rohit Yadav, Adv.
Mr. Karan Sharma, AOR
Mr. K. S. Rana, AOR
Ms. Vandana Sehgal, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Mr. Sudarshan Lamba, AOR
Mr. Shashank Bajpai, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Raghav Sharma, Adv.
Mr. Rajeeva Ranjan Rajesh, Adv.
Mr. Sachin Sharma, Adv.
Ms. Minakshi Vij, AOR
Mr. Jagriti Singh, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Somnath Mukherjee, AOR
Mr. Pankaj Kumar Mishra, AOR
Mr. Surya Kant, AOR
Mr. Shubham Bhalla, AOR
Mr. S.n.pandey, Adv.
Mr. L. Ojha, Adv.
Ms. Soumya Pandey, Adv.
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Mr. Chander Shekhar Ashri, AOR
Ms. Chitra Markandaya, AOR
Ms. Ranjeeta Rohatgi, AOR
Ms. Sunita Sharma, AOR
Mr. B. K. Pal, AOR
Mr. Shree Pal Singh, AOR
Mr. Bhargava V. Desai, AOR
Ms. Suruchii Aggarwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Gurmeet Singh, Adv.
Mr. Viraj Kadam, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Ms. Nisstha Balodia, Adv.
Mr. Bijender Singh, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Anupam Kumar, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Swati Vishan, Adv.
Mr. Ajay Pal, AOR
Mr. Sanchit Garga, AOR
Mr. Narayan Har Gupta, Adv.
Ms. Deepti Arya, Adv.
Ms. Samapika Biswal, AOR
Ms. Mehak Kumar, Adv.
Mr. Chand Qureshi, AOR
Mr. Vijay Kumar, Adv.
Mr. Sundeep Pandhi, Adv.
Mr. Keshav Dev, Adv.
Mr. Naresh Kumar Sharma, Adv.
Mr. Karanthi Kumar Deverkonda, Adv.
Ms. Preeti Chauhan, Adv.
Mr. Pinku Singh, AOR
Mr. Sajeev Sahay, Adv.
Ms. Shagufa Salim, AOR
Mr. Archit Rajput, Adv.
Mr. Karandeep Singh, Adv.
Mr. Hariom, Adv.
Mr. Govind Jee, AOR
Ms. Nandita Rao, Sr. Adv.
Mr. Aditya Soni, AOR
Mr. Rajat, Adv.
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Mr. Shaurya Lamba, Adv.
Mr. Khan Ahmed Darvesh, Adv.
Mr. Sumeer Sodhi, AOR
Mr. Gaurav Dhingra, AOR
Mr. Lzafeer Ahmad B. F., AOR
Mr. Sachin Dubey, Adv.
Mr. Ronak Karanpuria, AOR
Mr. Siddharth Mittal, AOR
Mr. Abhijeet Varshney, Adv.
Mr. Sumit Kumar Sharma, Adv.
Mrs. Shilpa G Mittal, Adv.
Mr. Nimish Chib, Adv.
Mr. Jatin Rana, AOR
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
Ms. Preeti Kumari, Adv.
Mr. Naman Singh, Adv.
Mr. Naveen, Adv.
Mr. R. C. Kaushik, AOR
M/S. Lawyer S Knit & Co, AOR
Mr. Anand Shankar, AOR
Mrs. Meenakshi Arora, Sr. Adv.
Mr. Gautam Bajaj, Adv.
Mr. Nitin Saluja, AOR
Mr. Chandratanay, Adv.
Ms. Shreya Bhola, Adv.
Mr. Vikas Singh, Sr. Adv.
Mr. Jayant Sud, Sr. Adv.
Mr. Ramesh Kumar Mishra, AOR
Ms. Khushi, Adv.
Ms. Swati Talwar, Adv.
Ms. Srikant Verma, Adv.
Mr. Anand Shankar, AOR
Mr. Sumanth Nookala, AOR
Mr. Divyanshu Kumar Srivastava, AOR
Mr. Raghenth Basant, Sr. Adv.
Mr. Ravi Raghunath, Adv.
Ms. Hima Bhardwaj, Adv.
Mr. Namanjeet Singh Bhatia, Adv.
Mr. Sanyat Lodha, AOR
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Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Vikas Negi, Adv.
Mr. Goli Rama Krishna, Adv.
Ms. Vandana Sharma Bhandari, AOR
Ms. Anushka Rathore, Adv.
Ms. Apoorva Saxena, Adv.
Mr. Saket Singh, Sr. Adv.
Ms. Sarvshree, AOR
Ms. Somyashree, Adv.
Mr. Rajan Chawla, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Rishi Kapoor, AOR
Mr. Azad Bansala, Adv.
Mr. Himanshu Shekhar, AOR
Mr. Sahil Tagotra, AOR
Ms. Shreya Kasera, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Arjun Garg, AOR
Mr. Anup Kumar, AOR
Ms. Pragya Choudhary, Adv.
Mrs. Neha Jaiswal, Adv.
Ms. Achint Priya, Adv.
Mr. Shivam Kumar, Adv.
Ms. Arshi, Adv.
Mr. Atul Aggarwal, Adv.
Ms. Sweta Rani, AOR
Mr. Jatinder Kumar Bhatia, AOR
Ms. Diva Singh, Adv.
Mr. Devendra Singh, AOR
Mr. Avinash Poddar, Adv.
Mr. Ankit, Adv.
Mr. Bhupendra Yadav, Adv.
Mr. Arunender Thakur, Adv.
Ms. Kheyali Singh, AOR
Mr. Narender Hooda, Sr. Adv.
Ms. Pallvi Hooda, Adv.
Mr. Shiv Bhatnagar, Adv.
15
Mr. Yuvraj Nandal, Adv.
Ms. Kavya Manuja, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Subhasish Bhowmick, AOR
Mr. Suraj Kumar Singh, Adv.
Mr. R. Sharath, AOR
Mrs. Priya Puri, AOR
Mr. Sachin Dubey, Adv.
Mr. Abhishek Mishra, Adv.
Mr. Sharad Kumar Puri, Adv.
Ms. Riya Dogra, Adv.
Mr. Munindra Dvivedi, Adv.
Mr. Ruchir Batra, Adv.
Mr. Anmol Kheta, Adv.
Ms. Tanya Srivastava, AOR
Mr. Aayush Tamboli, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Anirudh Sharma, Adv.
Mr. P. N. Puri, AOR
Mrs. Tanuj Bagga Sharma, AOR
Dr. M.k Ravi, Adv.
Mr. Denson Joseph, Adv.
Mr. Navdeep Singh, Adv.
Mr. Karan Sharma, AOR
Mr. Samir Malik, AOR
Mr. Samir Malik, Adv.
Mr. Shahan Ulla, Adv.
Mr. Varun Kalra, Adv.
Mr. Pranav Khanna, Adv.
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Nitin Kumar Gupta, Adv.
Mr. Surya Pratap, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Anurag Jain, Adv.
Ms. Pragati Keshri, Adv.
Mr. Sunil Kumar Tomar, Adv.
Mr. Jagjit Singh Chhabra, AOR
Mr. Raavi Yogesh Venkata, AOR
Ms. Devina Sehgal, AOR
Mr. Srikanth Varma Mudunuru, Adv.
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Mr. Devendra Singh, AOR
Mr. Rajeev Kumar Jha, Adv.
Mr. Raj Kumar Sharma, Adv.
Mr. Sunil Kumar, Adv.
Mr. Saurav Sharma, Adv.
Mr. Aakash Nandolia, AOR
Mr. Sandeep Malik, Adv.
Mr. Azad Khokkar, Adv.
Mr. Satpal, Adv.
Mr. Vaibhav Sharma, Adv.
Mr. Vinay Jaidka, Adv.
Ms. Anu, Adv.
Ms. Prabjeet Sandhu, Adv.
Mr. Tara Chand Singh, Adv.
Mr. Amit, AOR
Mr. Kedar Nath Tripathy, AOR
Mr. Anurag, AOR
Mr. Rajesh Kumar, Adv.
Mr. Anshuman Siddharth Nayak, AOR
Mr. Mohit D. Ram, AOR
Ms. Maulshree Pathak, AOR
Mr. Joby P. Varghese, AOR
Mr. Deepak Bora, Adv.
Ms. Rashi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. In pursuance to the last order dated 22 nd April 2026, Mr. Anurag Jayanti, District Collector of Yadadri Bhuvanagiri District has joined the proceedings virtually. He assures this Court that steps have been taken (including with the Police and Registries) to preserve, protect and safeguard the immovable properties of Golden Forest India Limited in his district
2. Mr. Sunil Fernandes, learned Amicus Curiae has handed over Joint Minutes of Meeting dated 11th May 2026 in compliance with the order dated 22 nd April, 2026.
173. The relevant portions of the said Minutes of Meeting read as under:
“6. The Proposed Phases for conducting the Auction Sales are as follows:-
(i) Pre-Auction Phase
(ii) Auction
(iii) Post Auction modalities
7. The Proposed three phases (supra) are to be conducted in the tentative timelines as indicated in the chart, prepared as hereunder :-
Phase Step Milestone / Anticipated Timeframe Organisation Total # Deliverable Days Description Receipt of all necessary 1 T0 SBICAPS Phase 1: information from Pre- Client Auction Submission of Model Tender 2 T0+60 days SBICAPS Documents / RFP Documents Approval of RFPs ITDEPT and Reserve Prices which is then 3 T1 60 vetted by GFIL Committee IT DEPT Tender approval from Department which is then T1 + 10 days (T2) vetted by 10 GFIL Committee Phase 2: Publication of
4 T2 + 5 days SBICAPS Auction RFP 5 Conducting Pre- T2 + 20 days SBICAPS Bid Conference 18 Publishing the 6 responses to T2 + 40 days SBICAPS bidders’ queries Bid due date and 7 Opening of T2 + 65 days SBICAPS Technical Bids Financial IT DEPT verification of which is then 7a bidders by T2 + 90 days vetted by Income Tax GFIL Department Committee Submission of Technical Bid 8 T2 + 110 days SBICAPS Evaluation Report Conducting the 9 T2 + 120 days SBICAPS 120 live e-auction Verification of successful bidders by IT DEPT Dept. which is then T2 + 130 days vetted by 10 GFIL Committee Phase 3: Declaration of H1 SBICAPS & Post- 10 bidder / T3 IT DEPT Auction successful bidder Assist in reconciliation of sale consideration 11 T3 + 60 days SBICAPS and Sale Certificate preparation 60 12 Assist in issuance T4 SBICAPS of Sale Certificate 19 by The Income Tax Department closing documentation of bidding process IT DEPT 10 Total 270 #Notes A. The EMD shall be 10% of the Reserve Price. B. The Bidders will have to submit a Net Worth Certificate duly authenticated by a Practicing Chartered Accountant along-with immediately preceding three-year Income Tax Returns. C. The Sale Certificate shall be issued by the Income Tax Department to the successful Bidder. D. The Advertisement of the Auction shall be published by the Income Tax Department and facilitated by SBI CAPS.
8. That in view of the revised valuation of the properties submitted by the District Valuation Officer at approximately Rs. 2,779 crores, the proposed contract value with SBICAPS will be for a fixed Expense and a success fee of 1.15% of the successful Bid Amount plus 18% GST applicable, as thereon.
9. That prior to the finalization of the Auction process, a Tri-Partite Agreement is proposed to be executed in between GFIL Committee, SBI CAPS & Income Tax Department, wherein the three parties have agreed that the costs and expenses of conducting the Auction shall be borne by the GFIL Committee and shall be paid directly to SBI CAPS. Any expense (e.g Advertisement costs etc.) to be borne by the Income Tax Department in relation to auctioning the properties shall, before incurring, be first intimated by the Department to the GFIL Committee which shall then pay in advance the intimated amount to the Department. The Income Tax Department through Principal Commissioner of Income Tax-1, Hyderabad is proposed to supervise and facilitate the entire process. The said arrangement is being done in order to eliminate bottlenecks and make the entire process, swifter.
10.That if approved, a meeting will be held with GFIL committee, Income Tax Department and the SBICAPS and a draft tripartite agreement will be prepared in consultation with all the parties.
11. Based on the detailed discussions with all stakeholders i.e GFIL Committee, Income Tax Department & Amicus Curiae, the bifurcation for triggering the Phase-1 are as follows :-
i) Valuation report of the lands in each Village to be provided by the Income Tax Department to SBI CAPS within 15 days from the date of execution of the tripartite agreement;
ii) Site Plans and Demarcation reports of the lands to be provided by the District Collector to SBI CAPS within 15 days from the date of execution of the tripartite agreement.”
4. The Income Tax Department, SBI CAPS and GFIL Committee are directed 20 to take steps to implement paragraphs 7, 9 and 11 of the aforesaid Minutes of Meeting including execution of Tripartite Agreement. The District Collector shall supply demarcation reports, site plans and other relevant documents to the Income Tax Department, GFIL Committee and the SBI CAPS.
5. Re-list the writ petitions and the connected matters in July 2026 after obtaining orders from the Hon’ble the Chief Justice of India.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)