Supreme Court - Daily Orders
Delhi Development Authority vs Maqbool Ahmed Qureshi on 28 July, 2022
Bench: Chief Justice, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) DIARY NO. 12495 OF 2022
IN
CIVIL APPEAL NO. 8920 OF 2016
DELHI DEVELOPMENT AUTHORITY …… PETITIONER
VERSUS
MAQBOOL AHMED QURESHI AND ORS. …… RESPONDENTS
O R D E R
The present petition has been filed by the petitioner seeking review of order dated 08.09.2016 whereby this Court dismissed the appeal filed by the petitioner herein.
There is a delay of 1306 days in filing the review petition which has not been satisfactorily explained by the petitioner.
Having carefully gone through the petition for review and the papers connected therewith, we do not find any ground warranting review of order dated 08.09.2016.
The review petition is, therefore, dismissed on the ground of delay as well as on merits.
…………………………………………………………………… CJI.
(N.V. RAMANA) ……………………………………………………………………………J. (DR. DHANANJAYA Y. CHANDRACHUD) Signature Not Verified Digitally signed by NEW DELHI Rajni Mukhi Date: 2022.08.17 20:53:03 IST JULY 28, 2022 Reason: ITEM NO.1007 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No. 12495/2022 IN CIVIL APPEAL NO. 8920 OF 2016 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS MAQBOOL AHMED QURESHI & ORS. Respondent(s) (IA No. 61344/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 28-07-2022 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits in terms of signed order.
Pending application, if any, shall stand disposed of. (RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)