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The Municipal Council, Shirdi vs Ravindra on 25 July, 2025

Author: Sanjay Kumar

Bench: Sanjay Kumar

                                                             1

                                             IN THE SUPREME COURT OF INDIA
                                              CIVIL APPELLATE JURISDICTION

                                          CIVIL APPEAL NO.      OF 2025
                                  (arising out of SLP (C) NOS.23014-23015/2018)


     THE MUNICIPAL COUNCIL, SHIRDI                                       .....      APPELLANT(S)

                                               VERSUS

     RAVINDRA & ORS.                                                     .....     RESPONDENT(S)


                                                        O R D E R

Leave granted.

In the light of the judgment of a Constitution Bench of this Court in “Indore Development Authority vs. Manoharlal and Ors. Etc.”1, the impugned judgment/order passed by the High Court is set aside and the matter is remanded to the High Court for consideration afresh on merits and in accordance with law.

The appeals are disposed of accordingly. All contentions are left open to be addressed before the High Court.

Pending application(s), if any, shall stand disposed of.

....................J. (SANJAY KUMAR) ....................J. (SATISH CHANDRA SHARMA) NEW DELHI;

JULY 25, 2025.

Digitally signed by
babita pandey
Date: 2025.07.30
17:54:53 IST
Reason:




     1                   (2020) 8 SCC 129
                                   2

ITEM NO.53                 COURT NO.14                 SECTION IX

                 S U P R E M E C O U R T O F     I N D I A
                         RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)      Nos. 23014-23015/2018

[Arising out of impugned final judgment and order dated 25-04-2017 in WP No. 10442/2017 20-06-2017 in CA No. 7937/2017 passed by the High Court of Judicature at Bombay at Aurangabad] THE MUNICIPAL COUNCIL, SHIRDI Petitioner(s) VERSUS RAVINDRA & ORS. Respondent(s) IA No. 112438/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 112437/2018 - EXEMPTION FROM FILING O.T. Date : 25-07-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. Sanjay Kharde, Sr. Adv.

Mr. Satyajeet Kharde, Adv.

Mr. Sunny Jadhav, Adv.

Mr. Sunil Kumar Verma, AOR For Respondent(s) Mr. Sandeep Sudhakar Deshmukh, AOR Mr. Shreeyash Lalit, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Shrirang B. Varma, Adv.

Mr. Bharat Bagla, Adv.

Mr. Sourav Singh, Adv.

Mr. Aditya Krishna, Adv.

Mr. Adarsh Dubey, Adv.

Ms. Chitransha Singh Sikarwar, Adv. Mr. Rahul Joshi, AOR UPON hearing the counsel, the Court made the following O R D E R The appeals are disposed of in terms of the signed order. Pending application(s), if any, shall stand disposed of.

    (BABITA PANDEY)                            (PREETI SAXENA)
      AR-CUM-PS                              COURT MASTER (NSH)

(Signed order is placed on the file)