Supreme Court - Daily Orders
Md Shahid Anwar vs Union Of India And Ors. on 7 July, 2017
Author: Chief Justice
Bench: Chief Justice, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.287 OF 2013
MD. SHAHID ANWAR ... PETITIONER(S)
VS.
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
1. The prayer made in the instant petition is based on a report of the Comptroller and Auditor General, indicating certain lapses in the matter of expenses incurred by the State of Bihar, pertaining to the Indira Awas Yojana.
2. During the course of hearing, Mr. P.S. Narasimha, learned Additional Solicitor General, points out, that the report under reference, was placed before the Accounts Committee, which deliberated upon it, whereafter, the comments of the State Government, as also, its explanation were sought and considered. It is submitted, that the necessary formalities were complied with, and nothing survives to be done.
3. Insofar as, the consultation paper dated 8.1.2001 (Annexure-P1) is concerned, on which reliance was also Signature Not Verified Digitally signed by placed, it pertains to suggestions on the review of SARITA PUROHIT Date: 2017.07.13 17:59:56 IST Reason: 1 the provisions of the Constitution of India. It is submitted, that the same was also duly considered, and necessary amendments were carried out, as were considered appropriate.
4. In view of the above, we find no justification whatsoever, to retain the petition on the board of this Court. The writ petition is accordingly disposed of.
......................CJI.
[JAGDISH SINGH KHEHAR] ........................J. [Dr. D.Y. CHANDRACHUD] New Delhi;
7th July, 2017.
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ITEM NO.1 COURT NO.1 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 (Civil) No(s).287/2013 MD SHAHID ANWAR Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (With appln.(s) for Date : 07-07-2017 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Mr. Prashant Kumar,Adv.
Mr. Syed Rehan,Adv.
Ms. Triveni Potekar,Adv. For Mr. Sibo Sankar Mishra,AOR For Respondent(s) Mr. P.S. Narasimha,ASG Mr. Rana Mukherjee,Sr.Adv. Mr. Sudhir Walia,Adv.
Mr. Abhinav Mukherji,Adv. Mr. R.K. Rathore,Adv.
Ms. Arunima Dwivedi,Adv. Mr. Mukesh Kumar Maroria,AOR Mr. Ranjan Sharma,Adv.
Ms. Niharika Ahluwalia,Adv. Ms. Anil Katiyar,AOR Mr. Amrendra Sharan,Sr.Adv. Mr. Rudreshwar Singh,Adv. Mr. Gautam Singh,Adv.
Ms. Isha Singh,Adv.
Ms. Snehil Sonam,Adv.
Mr. Kushwakant Dubey,Adv. Mr. Vivek Vardharn,Adv. For Mr. Samir Ali Khan,AOR Mr. Gurmeet Singh Makker,AOR 3 UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order. Pending applications also stand disposed of (Sarita Purohit) (Renuka Sadana) COURT MASTER Assistant Registrar (Signed order is placed on the file) 4