Supreme Court - Daily Orders
Delhi Development Authority vs Addl.Distt.Magistrate/L.A.C. ... on 8 July, 2014
ª IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No. 125 OF 2014
IN
REVIEW PETITION (C) No. 2732 OF 2013
IN
SPECIAL LEAVE PETITION (C) No.26980 OF 2013
DELHI DEVELOPMENT AUTHORITY .... PETITIONER(S
)
VERSUS
ADDL. DISTT. MAGISTRATE/
L.A.C. (SOUTH) & OTHERS .... RESPONDENT(S
)
ORDER
We have gone through the curative petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra Vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388.
Hence, the Curative Petition is dismissed.
.................................... .......CJI.
(R.M. LODHA) .................................... ..........J. (H.L. DATTU) Signature Not Verified .................................... ..........J. Digitally signed by NEETU KHAJURIA Date: 2014.07.10 (T.S. THAKUR) 15:00:17 IST Reason: .................................... .........J. NEW DELHI; (V. GOPALA GOWDA) JULY 8, 2014.
CHAMBER MATTER SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (C) No. 125 OF 2014 IN REVIEW PETITION (C) No. 2732 OF 2013 IN SPECIAL LEAVE PETITION (C) No.26980 OF 2013 DELHI DEVELOPMENT AUTHORITY .... PETITIONER(S) VERSUS ADDL. DISTT. MAGISTRATE/ L.A.C. (SOUTH) & OTHERS .... RESPONDENT(S) (With office report) Date : 08/07/2014 This Petition was circulated today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MR. JUSTICE V GOPALA GOWDA By Circulation UPON perusing papers the Court made the following O R D E R Curative Petition is dismissed in terms of signed order.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master
[SIGNED ORDER IS PLACED ON THE FILE]