Supreme Court - Daily Orders
Kallappa Gurushiddappa Mestri vs Hubli Dharwad Urban Development ... on 4 December, 2018
Author: Chief Justice
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri, Arun Mishra, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.267 OF 2017
IN
REVIEW PETITION (CIVIL) NO.1209 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NO.26976 OF 2012
Kallappa Gurushiddappa Mestri Petitioner(s)
Versus
Hubli Dharwad Urban Development Respondent(s)
Authority and Others
O R D E R
We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
..................CJI. [Ranjan Gogoi] ....................J. [Madan B. Lokur] ....................J. [A.K. Sikri] ....................J. [Arun Mishra] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.12.10 18:24:23 IST Reason: ....................J. [S. Abdul Nazeer] New Delhi December 04, 2018.
ITEM NO.1002 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (CIVIL) NO.267 OF 2017 IN REVIEW PETITION (CIVIL) NO.1209 OF 2017 IN SPECIAL LEAVE PETITION (CIVIL) NO.26976 OF 2012 KALLAPPA GURUSHIDDAPPA MESTRI Petitioner(s) VERSUS HUBLI DHARWAD URBAN DEVELOPMENT AUTHORITY & ORS. Respondent(s) Date : 04-12-2018 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER By Circulation UPON perusing the papers the Court made the following O R D E R The curative petition is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)