Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India on 13 August, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.301 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 188/2004
M/S. RAIGANJ CONSUMER FORUM Petitioner(s)
VERSUS
UNION OF INDIA. & ORS. Respondent(s)
(MR. SUNIL FERNANDES, SENIOR ADVOCATE WITH MR. SANCHIT GARGA,
ADVOCATE AS AMICUS CURIAE)
(IA No. 112751/2020 - APPLICATION FOR PERMISSION, IA No. 40455/2025
- APPLICATION FOR PERMISSION, IA No. 33106/2019 - APPLICATION FOR
PERMISSION, IA No. 267222/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 51709/2024 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 109027/2024
- APPROPRIATE ORDERS/DIRECTIONS, IA No. 124289/2024 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 145179/2019 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 241765/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 50597/2024 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 105879/2024
- APPROPRIATE ORDERS/DIRECTIONS, IA No. 123817/2024 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 62733/2019 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 94012/2020 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 58091/2021 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 77100/2023 -
APPROPRIATE ORDERS/DIRECTIONS, IA No. 226492/2023 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 16546/2024 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 99096/2024 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 123554/2024 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 132882/2024
- APPROPRIATE ORDERS/DIRECTIONS, IA No. 211853/2024 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 75467/2020 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 173810/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 226482/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 156597/2022
- APPROPRIATE ORDERS/DIRECTIONS, IA No. 171258/2023 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 5215/2024 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 117612/2024 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 124299/2024 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 158058/2023
- APPROPRIATE ORDERS/DIRECTIONS, IA No. 99028/2024 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 130757/2020 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 86122/2021 – CLARIFICATION/DIRECTION, IA
No. 211030/2023 – CLARIFICATION/DIRECTION, IA No. 145178/2019 –
CLARIFICATION/DIRECTION, IA No. 77270/2021 – CLARIFICATION/
DIRECTION, IA No. 132665/2021 – CLARIFICATION/DIRECTION, IA No.
132657/2021 – CLARIFICATION/DIRECTION, IA No. 132644/2021 –
CLARIFICATION/DIRECTION, IA No. 175920/2022 – CLARIFICATION/
DIRECTION, IA No. 45905/2019 – CLARIFICATION/DIRECTION, IA No.
132638/2021 – CLARIFICATION/DIRECTION, IA No. 110706/2021 –
Signature Not Verified
CLARIFICATION/DIRECTION, IA No. 132630/2021 – CLARIFICATION/
Digitally signed by
NITIN TALREJA
Date: 2025.08.25
DIRECTION, IA No. 104797/2025 – CLARIFICATION/DIRECTION, IA No.
16:44:40 IST
Reason:
132614/2021 – CLARIFICATION/DIRECTION, IA No. 230074/2024 –
CLARIFICATION/DIRECTION, IA No. 202744/2023 - EXEMPTION FROM FILING
1
O.T., IA No. 202669/2023 - EXEMPTION FROM FILING O.T., IA No.
42476/2020 - EXEMPTION FROM FILING O.T., IA No. 230077/2024 -
EXEMPTION FROM FILING O.T., IA No. 134874/2022 - EXEMPTION FROM
FILING O.T., IA No. 158056/2023 - INTERVENTION APPLICATION, IA No.
145618/2024 - INTERVENTION APPLICATION, IA No. 178230/2024 -
INTERVENTION APPLICATION, IA No. 199272/2024 - INTERVENTION
APPLICATION, IA No. 277816/2024 - INTERVENTION APPLICATION, IA No.
87620/2025 - INTERVENTION APPLICATION, IA No. 130756/2020 -
INTERVENTION APPLICATION, IA No. 152877/2023 - INTERVENTION
APPLICATION, IA No. 211021/2023 - INTERVENTION APPLICATION, IA No.
109023/2024 - INTERVENTION APPLICATION, IA No. 124277/2024 -
INTERVENTION APPLICATION, IA No. 145277/2024 - INTERVENTION
APPLICATION, IA No. 173993/2024 - INTERVENTION APPLICATION, IA No.
199271/2024 - INTERVENTION APPLICATION, IA No. 217580/2024 -
INTERVENTION APPLICATION, IA No. 87619/2025 - INTERVENTION
APPLICATION, IA No. 241755/2023 - INTERVENTION APPLICATION, IA No.
145253/2024 - INTERVENTION APPLICATION, IA No. 173987/2024 -
INTERVENTION APPLICATION, IA No. 196644/2024 - INTERVENTION
APPLICATION, IA No. 215616/2024 - INTERVENTION APPLICATION, IA No.
255547/2024 - INTERVENTION APPLICATION, IA No. 105873/2024 -
INTERVENTION APPLICATION, IA No. 123813/2024 - INTERVENTION
APPLICATION, IA No. 140218/2024 - INTERVENTION APPLICATION, IA No.
173668/2024 - INTERVENTION APPLICATION, IA No. 196358/2024 -
INTERVENTION APPLICATION, IA No. 245014/2024 - INTERVENTION
APPLICATION, IA No. 65098/2025 - INTERVENTION APPLICATION, IA No.
62731/2019 - INTERVENTION APPLICATION, IA No. 94002/2020 -
INTERVENTION APPLICATION, IA No. 58090/2021 - INTERVENTION
APPLICATION, IA No. 226487/2023 - INTERVENTION APPLICATION, IA No.
16535/2024 - INTERVENTION APPLICATION, IA No. 173662/2024 -
INTERVENTION APPLICATION, IA No. 196194/2024 - INTERVENTION
APPLICATION, IA No. 232287/2024 - INTERVENTION APPLICATION, IA No.
65037/2025 - INTERVENTION APPLICATION, IA No. 32653/2021 -
INTERVENTION APPLICATION, IA No. 7058/2024 - INTERVENTION
APPLICATION, IA No. 99093/2024 - INTERVENTION APPLICATION, IA No.
123549/2024 - INTERVENTION APPLICATION, IA No. 132881/2024 -
INTERVENTION APPLICATION, IA No. 171342/2024 - INTERVENTION
APPLICATION, IA No. 196129/2024 - INTERVENTION APPLICATION, IA No.
209599/2024 - INTERVENTION APPLICATION, IA No. 231729/2024 -
INTERVENTION APPLICATION, IA No. 106855/2025 - INTERVENTION
APPLICATION, IA No. 226475/2023 - INTERVENTION APPLICATION, IA No.
99072/2024 - INTERVENTION APPLICATION, IA No. 163932/2024 -
INTERVENTION APPLICATION, IA No. 195811/2024 - INTERVENTION
APPLICATION, IA No. 209442/2024 - INTERVENTION APPLICATION, IA No.
18994/2025 - INTERVENTION APPLICATION, IA No. 110701/2021 -
INTERVENTION APPLICATION, IA No. 212823/2023 - INTERVENTION
APPLICATION, IA No. 117611/2024 - INTERVENTION APPLICATION, IA No.
124298/2024 - INTERVENTION APPLICATION, IA No. 152367/2024 -
INTERVENTION APPLICATION, IA No. 178250/2024 - INTERVENTION
APPLICATION, IA No. 209437/2024 - INTERVENTION APPLICATION, IA No.
18297/2025 - INTERVENTION APPLICATION, IA No. 87699/2025 -
INTERVENTION APPLICATION, IA No. 132597/2021 – INTERVENTION/
IMPLEADMENT, IA No. 134873/2022 – INTERVENTION/IMPLEADMENT, IA No.
230068/2024 – INTERVENTION/IMPLEADMENT, IA No. 132594/2021 –
2
INTERVENTION/IMPLEADMENT, IA No. 276065/2024 – INTERVENTION/
IMPLEADMENT, IA No. 132582/2021 – INTERVENTION/IMPLEADMENT, IA No.
202756/2023 – INTERVENTION/IMPLEADMENT, IA No. 87168/2025 –
INTERVENTION/IMPLEADMENT, IA No. 132577/2021 – INTERVENTION/
IMPLEADMENT, IA No. 215255/2024 – INTERVENTION/IMPLEADMENT, IA No.
132570/2021 – INTERVENTION/IMPLEADMENT, IA No. 132550/2021 –
INTERVENTION/IMPLEADMENT, IA No. 171259/2023 – INTERVENTION/
IMPLEADMENT, IA No. 27236/2021 – INTERVENTION/IMPLEADMENT, IA No.
5211/2024 – INTERVENTION/IMPLEADMENT, IA No. 88654/2022 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No.
42473/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS
/ANNEXURES, IA No. 157541/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ ANNEXURES, IA No. 18325/2024 - RECALLING THE
COURTS ORDER, IA No. 140519/2023 - WITHDRAWAL OF CASE / APPLICATION
and IA No. 130807/2020 - WITHDRAWAL OF CASE / APPLICATION)
WITH
T.C.(C) No. 60/2003 (XIV-A)
T.C.(C) No. 66/2003 (XIV-A)
T.C.(C) No. 69/2003 (XIV-A)
T.C.(C) No. 70/2003 (XIV-A)
T.C.(C) No. 71/2003 (XIV-A)
T.C.(C) No. 72/2003 (XIV-A)
T.C.(C) No. 73/2003 (XIV-A)
T.C.(C) No. 74/2003 (XIV-A)
T.C.(C) No. 75/2003 (XIV-A)
T.C.(C) No. 76/2003 (XIV-A)
T.C.(C) No. 77/2003 (XIV-A)
T.C.(C) No. 78/2003 (XIV-A)
T.C.(C) No. 79/2003 (XIV-A)
T.C.(C) No. 80/2003 (XIV-A)
T.C.(C) No. 81/2003 (XIV-A)
T.C.(C) No. 83/2003 (XIV-A)
T.C.(C) No. 84/2003 (XIV-A)
T.C.(C) No. 85/2003 (XIV-A)
3
T.C.(C) No. 86/2003 (XIV-A)
T.C.(C) No. 87/2003 (XIV-A)
T.C.(C) No. 88/2003 (XIV-A)
T.C.(C) No. 90/2003 (XIV-A)
T.C.(C) No. 92/2003 (XIV-A)
T.C.(C) No. 93/2003 (XIV-A)
T.C.(C) No. 94/2003 (XIV-A)
T.C.(C) No. 96/2003 (XIV-A)
T.C.(C) No. 97/2003 (XIV-A)
T.C.(C) No. 98/2003 (XIV-A)
T.C.(C) No. 100/2003 (XIV-A)
T.C.(C) No. 101/2003 (XIV-A)
T.C.(C) No. 102/2003 (XIV-A)
T.C.(C) No. 104/2003 (XIV-A)
T.C.(C) No. 107/2003 (XIV-A)
T.C.(C) No. 109/2003 (XIV-A)
T.C.(C) No. 110/2003 (XIV-A)
T.C.(C) No. 112/2003 (XIV-A)
T.C.(C) No. 118/2003 (XIV-A)
T.C.(C) No. 119/2003 (XIV-A)
T.C.(C) No. 121/2003 (XIV-A)
T.C.(C) No. 122/2003 (XIV-A)
T.C.(C) No. 123/2003 (XIV-A)
T.C.(C) No. 125/2003 (XIV-A)
T.C.(C) No. 126/2003 (XIV-A)
T.C.(C) No. 128/2003 (XIV-A)
4
T.C.(C) No. 129/2003 (XIV-A)
T.C.(C) No. 130/2003 (XIV-A)
T.C.(C) No. 131/2003 (XIV-A)
T.C.(C) No. 132/2003 (XIV-A)
T.C.(C) No. 133/2003 (XIV-A)
T.C.(C) No. 134/2003 (XIV-A)
T.C.(C) No. 135/2003 (XIV-A)
T.C.(C) No. 136/2003 (XIV-A)
T.C.(C) No. 137/2003 (XIV-A)
T.C.(C) No. 138/2003 (XIV-A)
T.C.(C) No. 139/2003 (XIV-A)
T.C.(C) No. 140/2003 (XIV-A)
T.C.(C) No. 141/2003 (XIV-A)
T.C.(C) No. 142/2003 (XIV-A)
T.C.(C) No. 143/2003 (XIV-A)
T.C.(C) No. 144/2003 (XIV-A)
T.C.(C) No. 145/2003 (XIV-A)
T.C.(C) No. 147/2003 (XIV-A)
T.C.(C) No. 148/2003 (XIV-A)
T.C.(C) No. 149/2003 (XIV-A)
T.C.(C) No. 150/2003 (XIV-A)
T.C.(C) No. 151/2003 (XIV-A)
T.C.(C) No. 153/2003 (XIV-A)
T.C.(C) No. 155/2003 (XIV-A)
T.C.(C) No. 156/2003 (XIV-A)
T.C.(C) No. 158/2003 (XIV-A)
T.C.(C) No. 162/2003 (XIV-A)
5
T.C.(C) No. 163/2003 (XIV-A)
T.C.(C) No. 164/2003 (XIV-A)
T.C.(C) No. 165/2003 (XIV-A)
T.C.(C) No. 166/2003 (XIV-A)
T.C.(C) No. 168/2003 (XIV-A)
T.C.(C) No. 169/2003 (XIV-A)
T.C.(C) No. 170/2003 (XIV-A)
T.C.(C) No. 171/2003 (XIV-A)
T.C.(C) No. 173/2003 (XIV-A)
T.C.(C) No. 174/2003 (XIV-A)
T.C.(C) No. 175/2003 (XIV-A)
T.C.(C) No. 176/2003 (XIV-A)
T.C.(C) No. 177/2003 (XIV-A)
T.C.(C) No. 178/2003 (XIV-A)
T.C.(C) No. 179/2003 (XIV-A)
T.C.(C) No. 180/2003 (XIV-A)
T.C.(C) No. 181/2003 (XIV-A)
T.C.(C) No. 183/2003 (XIV-A)
T.C.(C) No. 184/2003 (XIV-A)
T.C.(C) No. 185/2003 (XIV-A)
T.C.(C) No. 186/2003 (XIV-A)
T.C.(C) No. 187/2003 (XIV-A)
T.C.(C) No. 188/2003 (XIV-A)
T.C.(C) No. 95/2003 (XIV-A)
T.C.(C) No. 124/2003 (XIV-A)
T.C.(C) No. 146/2003 (XIV-A)
6
T.C.(C) No. 82/2003 (XIV-A)
T.C.(C) No. 59/2003 (XIV-A)
T.C.(C) No. 68/2003 (XIV-A)
T.C.(C) No. 189/2003 (XIV-A)
T.C.(C) No. 191/2003 (XIV-A)
T.C.(C) No. 192/2003 (XIV-A)
T.C.(C) No. 193/2003 (XIV-A)
T.C.(C) No. 194/2003 (XIV-A)
T.C.(C) No. 195/2003 (XIV-A)
T.C.(C) No. 197/2003 (XIV-A)
T.C.(C) No. 198/2003 (XIV-A)
T.C.(C) No. 199/2003 (XIV-A)
T.C.(C) No. 202/2003 (XIV-A)
T.C.(C) No. 206/2003 (XIV-A)
T.C.(C) No. 207/2003 (XIV-A)
T.C.(C) No. 208/2003 (XIV-A)
T.C.(C) No. 209/2003 (XIV-A)
T.C.(C) No. 210/2003 (XIV-A)
T.C.(C) No. 211/2003 (XIV-A)
T.C.(C) No. 212/2003 (XIV-A)
T.C.(C) No. 213/2003 (XIV-A)
T.C.(C) No. 214/2003 (XIV-A)
T.C.(C) No. 216/2003 (XIV-A)
T.C.(C) No. 217/2003 (XIV-A)
T.C.(C) No. 219/2003 (XIV-A)
T.C.(C) No. 220/2003 (XIV-A)
T.C.(C) No. 221/2003 (XIV-A)
7
T.C.(C) No. 222/2003 (XIV-A)
T.C.(C) No. 223/2003 (XIV-A)
T.C.(C) No. 224/2003 (XIV-A)
T.C.(C) No. 225/2003 (XIV-A)
T.C.(C) No. 228/2003 (XIV-A)
T.C.(C) No. 229/2003 (XIV-A)
T.C.(C) No. 231/2003 (XIV-A)
T.C.(C) No. 232/2003 (XIV-A)
T.C.(C) No. 233/2003 (XIV-A)
T.C.(C) No. 234/2003 (XIV-A)
T.C.(C) No. 235/2003 (XIV-A)
T.C.(C) No. 236/2003 (XIV-A)
T.C.(C) No. 237/2003 (XIV-A)
T.C.(C) No. 238/2003 (XIV-A)
T.C.(C) No. 239/2003 (XIV-A)
T.C.(C) No. 241/2003 (XIV-A)
T.C.(C) No. 242/2003 (XIV-A)
T.C.(C) No. 243/2003 (XIV-A)
T.C.(C) No. 244/2003 (XIV-A)
T.C.(C) No. 245/2003 (XIV-A)
T.C.(C) No. 246/2003 (XIV-A)
T.C.(C) No. 247/2003 (XIV-A)
T.C.(C) No. 248/2003 (XIV-A)
T.C.(C) No. 249/2003 (XIV-A)
T.C.(C) No. 251/2003 (XIV-A)
T.C.(C) No. 252/2003 (XIV-A)
8
T.C.(C) No. 254/2003 (XIV-A)
T.C.(C) No. 255/2003 (XIV-A)
T.C.(C) No. 256/2003 (XIV-A)
T.C.(C) No. 257/2003 (XIV-A)
T.C.(C) No. 258/2003 (XIV-A)
T.C.(C) No. 259/2003 (XIV-A)
T.C.(C) No. 260/2003 (XIV-A)
T.C.(C) No. 261/2003 (XIV-A)
T.C.(C) No. 262/2003 (XIV-A)
T.C.(C) No. 215/2003 (XIV-A)
T.C.(C) No. 226/2003 (XIV-A)
T.C.(C) No. 227/2003 (XIV-A)
T.C.(C) No. 2/2004 (XIV-A)
(FOR MODIFICATION ON IA 127435/2023, IA No. 51293/2005 -
APPLICATION FOR ADDITIONAL AFFIDAVIT, IA No. 80258/2020 -
APPLICATION FOR PERMISSION, IA No. 79102/2020 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 147187/2021 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 188455/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 36379/2018
- APPROPRIATE ORDERS/DIRECTIONS, IA No. 143211/2021 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 141055/2018 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 80958/2021 - APPROPRIATE ORDERS/DIRECTIONS, IA
No. 62749/2022 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 80260/2020 -
APPROPRIATE ORDERS/DIRECTIONS, IA No. 106350/2023 - APPROPRIATE
ORDERS/DIRECTIONS, IA No. 44362/2023 - APPROPRIATE ORDERS/
DIRECTIONS, IA No. 141059/2018 – CLARIFICATION/DIRECTION, IA No.
156177/2022 – CLARIFICATION/DIRECTION, IA No. 87335/2018 –
CLARIFICATION/DIRECTION, IA No. 80264/2020 - EXEMPTION FROM FILING
AFFIDAVIT, IA No. 147185/2021 - EXEMPTION FROM FILING O.T., IA No.
66054/2018 - EXEMPTION FROM FILING O.T., IA No. 147188/2021 -
EXEMPTION FROM FILING O.T., IA No. 66052/2018 - INTERVENTION
APPLICATION, IA No. 147184/2021 - INTERVENTION APPLICATION, IA No.
75125/2018 - INTERVENTION APPLICATION, IA No. 176824/2022 –
INTERVENTION/IMPLEADMENT, IA No. 14806/2006 – INTERVENTION/
IMPLEADMENT, IA No. 157461/2022 – INTERVENTION/IMPLEADMENT, IA No.
51486/2024 – INTERVENTION/IMPLEADMENT, IA No. 156171/2022 –
INTERVENTION/IMPLEADMENT, IA No. 177298/2023 – INTERVENTION/
IMPLEADMENT, IA No. 167941/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 167937/2018 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 158706/2021 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES and IA No.
18188/2024 - RECALLING THE COURTS ORDER)
9
T.C.(C) No. 1/2004 (XIV-A)
T.C.(C) No. 3/2004 (XIV-A)
T.C.(C) No. 8/2004 (XIV-A)
T.C.(C) No. 22/2004 (XIV-A)
T.C.(C) No. 19/2005 (XIV-A)
T.C.(C) No. 24/2005 (XIV-A)
T.C.(C) No. 23/2005 (XIV-A)
T.C.(C) No. 58/2005 (XIV-A)
T.C.(C) No. 49/2005 (XIV-A)
T.C.(C) No. 50/2005 (XIV-A)
T.C.(C) No. 51/2005 (XIV-A)
T.C.(C) No. 53/2005 (XIV-A)
T.C.(C) No. 54/2005 (XIV-A)
T.C.(C) No. 55/2005 (XIV-A)
T.C.(C) No. 56/2005 (XIV-A)
T.C.(C) No. 57/2005 (XIV-A)
C.A. No. 3134-3137/2016 (IV)
(Mr. Sunil Fernandes, learned senior counsel has been appointed as
Amicus Curiae)
T.C.(C) No. 34/2019 (IV)
T.C.(C) No. 35/2019 (IV)
T.C.(C) No. 36/2019 (IV)
T.C.(C) No. 37/2019 (IV)
T.C.(C) No. 38/2019 (IV)
CONMT.PET.(C) No. 701/2021 in T.C.(C) No. 2/2004 (XIV-A)
(IA No. 35282/2021 - EXEMPTION FROM FILING O.T.)
CONMT.PET.(C) No. 942/2021 in T.C.(C) No. 2/2004 (XIV-A)
T.P.(C) No. 1127/2024 (IV-B)
10
(IA No. 293133/2024 - APPLICATION FOR SUBSTITUTION, IA No.
37986/2025 - SETTING ASIDE AN ABATEMENT and IA No. 85639/2024 -
STAY APPLICATION)
Date : 13-08-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Mr. P. D. Sharma, AOR
Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
Mr. Pankaj Kumar Mishra, AOR
Ms. Suruchi Aggarwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Viraj Kadam, Adv.
Mr. Gurmeet Singh, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Mr. Abhijeet Pandey, Adv.
Mr. Ranjan Mukherjee, AOR
Mr. Shaikhil Suri, Sr. Adv.
Mr. Shantanu Bhowmick, Adv.
Mr. Alok Aggarwal, Adv.
Mr. Vikrm Adit Seth, Adv.
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
Mr. Vedant Pradhan, Adv.
Mr. Hardik Giri, Adv.
Mr. Pranav Singh Gautam, Adv.
Mr. R. C. Kaushik, AOR
Ms. Minakshi Vij, AOR
Mr. Somnath Mukherjee, AOR
Mr. Gaurav Dhingra, AOR
For Respondent(s) : Mrs. Naresh Bakshi, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Vivek Kumar Singh, Adv.
Mr. Ravish Singh, Adv.
Mrs. Akanksha Singh, Adv.
Mrs. Sweta Singh, Adv.
Mr. Rajesh Garg, Adv.
Mr. Aditya Shekhar, Adv.
Mr. Aniket Rajput, Adv.
11
Mr. Shailendra Bhardwaj, AOR
Mr. Arun K. Sinha, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Shree Pal Singh, AOR
Mr. Ramesh Babu M. R., AOR
M/S. Ap & J Chambers, AOR
Mr. Jayant K. Sud, Sr. Adv.
Mr. Ramesh Kumar Mishra, AOR
Mr. Shayal Anand, Adv.
Ms. Shayal Anand, Adv.
Mr. Sahib Kochhar, Adv.
Ms. Ishita Farsaiya, Adv.
Mr. Sai M. Sud, Adv.
Mr. Aryan Mishra, Adv.
Mr. Raj Aryan Singh, Adv.
Mr. Shivam Tiwary, Adv.
Mr. S. Ravi Shankar, AOR
Dr. Surender Singh Hooda, AOR
Mr. Narender Hooda, Sr. Adv.
Ms. Pallvi Hooda, Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Tannu, Adv.
Ms. Kavya Manuja, Adv.
Mr. Alok Gupta, AOR
Ms. Shalu Sharma, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Ashok Kumar Singh, AOR
Mr. Shantwanu Singh, Adv.
Mrs. Pragya Singh, Adv.
Mr. Akshay Singh, Adv.
Mr. Ashwani Kumar, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Ms. Swarupma Chaturvedi, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Arijit Prasad, Sr. Adv.
Ms. Ankita Singh, Adv.
Ms. Riju Phukan, Adv.
Mr. Deepak Kumar, Adv.
Ms. Madhulika Upadhyay, AOR
Mr. Rajeeva Ranjan Rajesh, Adv.
12
Mr. Shashank Bajpai, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Raghav Sharma, Adv.
M/S. K J John And Co, AOR
Ms. Surekha Raman, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Harshit Singh, Adv.
Mr. Sidharth Nair, Adv.
Mrs. Rajeshri Nivuratirao Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Anand, Adv.
Mr. Akhilesh Kumar Tiwari, Adv.
Mr. Rohit Jaiswal, Adv.
Mr. N.maylsamy, Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. K. S. Rana, AOR
Ms. Vandana Sehgal, AOR
Mr. Mohit Yadav, Adv.
Mr. Arun Pratap Singh Rajawat, Adv.
Ms. Minakshi Vij, AOR
Mr. Mukesh Verma, Adv.
Mr. Kamal Kumar Pandey, Adv.
Mrs. Vatsala Tripathi, Adv.
Mr. Krishna Prakash Dubey, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Shaikhil Suri, Adv.
Mr. Shantanu Bhowmick, Adv.
Mr. Alok Aggarwal, Adv.
Mr. Vikrm Adit Seth, Adv.
Mr. Somnath Mukherjee, AOR
Mr. Pankaj Kumar Mishra, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Ajay Bahuguna, Adv.
Mr. Surya Kant, AOR
Mr. Shubham Bhalla, AOR
13
Ms. Chitra Markandaya, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. S.n.pandey, Adv.
Ms. Soumya Pandey, Adv.
Ms. Roshni, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Priyank Adhiyaru, Adv.
Mr. Srimanta Ray, Adv.
Mr. B. K. Pal, AOR
Ms. Sunita Sharma, AOR
Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
Mr. Soumya Dutta, AOR
Mr. Pinku Singh, AOR
Mr. Chand Qureshi, AOR
Mr. Chandan Kumar Mandal, Adv.
Mr. Vijay Kumar, Adv.
Mr. Rochak Kharbanda, Adv.
Mr. Rajat Kharbanda, Adv.
Dr. O.p.kharbanda, Adv.
Dr. Raj Kumar Jain, Adv.
Mr. Sumeer Sodhi, AOR
Mr. Govind Jee, AOR
Mr. Omanakuttan K K, Adv.
Ms. Rambha Singh, Adv.
Mr. Aditya Soni, AOR
Mr. Siddharth Mittal, AOR
Mr. Abhijeet Varshney, Adv.
Mr. Sumit Kumar Sharma, Adv.
Mrs. Shilpa G Mittal, Adv.
Mr. Darshan Sejwal, Adv.
Mr. Lzafeer Ahmad B. F., AOR
Mr. Kumar Vaibhaw, Adv.
Mr. Sachin Dubey, Adv.
Mr. Ronak Karanpuria, AOR
Mr. Anand Shankar, AOR
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Vedant Pradhan, Adv.
14
Mr. Hardik Giri, Adv.
Mr. Sujit Kumar Jha, Adv.
Ms. Archana Dwivedi, Adv.
Mr. Naveen, Adv.
Mr. R. C. Kaushik, AOR
M/S. Lawyer S Knit & Co, AOR
Mr. Anand Shankar, AOR
Mr. Jayant K. Sud, Sr. Adv.
Mr. Ramesh Kumar Mishra, AOR
Mr. Shayal Anand, Adv.
Ms. Shayal Anand, Adv.
Mr. Sahib Kochhar, Adv.
Ms. Ishita Farsaiya, Adv.
Mr. Sai M. Sud, Adv.
Mr. Aryan Mishra, Adv.
Mr. Raj Aryan Singh, Adv.
Mr. Shivam Tiwary, Adv.
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Ajay Bahuguna, Adv.
Mr. Divyanshu Kumar Srivastava, AOR
Mr. Rishi Kapoor, AOR
Mr. Azad Bansala, Adv.
Mr. Himanshu Shekhar, AOR
Mr. Rajan Chawla, AOR
Mr. Sanyat Lodha, AOR
Mr. Arjun Garg, AOR
Mr. Anup Kumar, AOR
Mrs. Shruti Singh, Adv.
Mr. Shivam Kumar, Adv.
Mrs. Neha Jaiswal, Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
Ms. Kheyali Singh, AOR
Mr. Rohit Jain, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Diva Singh, Adv.
Mr. Devendra Singh, AOR
Mr. Avinash Poddar, Adv.
Mr. Ankit, Adv.
Mr. Bhupendra Yadav, Adv.
15
Mrs. Priya Puri, AOR
Mr. Sachin Dubey, Adv.
Mr. Vibhav Srivastava, Adv.
Mr. Sharad Kumar Puri, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Narender Hooda, Sr. Adv.
Ms. Pallvi Hooda, Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Tannu, Adv.
Ms. Kavya Manuja, Adv.
Mr. Jatinder Kumar Bhatia, AOR
Mr. Anand Padmanabhan, Sr. Adv.
Ms. Ruchi Arya, Adv.
Mr. Arimardhan Sharma, Adv.
Mr. R. Sharath, AOR
Samir Malik, AOR
Mr. Varun Kalra, Adv.
Mr. Shahan Ulla, Adv.
Mr. Pranav Khanna, Adv.
Mr. Krishan Kumar, Adv.
Mr. P. N. Puri, AOR
Mr. A.s. Nadkarni, Sr. Adv.
Mr. Ashutosh Dubey, Adv.
Mr. Dhiraj, Adv.
Mr. Prashant Jain, Adv.
Mr. Amit Kumar, Adv.
Mr. Jasvinder Choudhary, Adv.
Mr. Subhasish Bhowmick, AOR
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. Satjit Singh Chhabra, Adv.
Mrs. Tanuj Bagga Sharma, AOR
Dr. M.k Ravi, Adv.
Mr. Denson Joseph, Adv.
Ms. Alka Goyal, Adv.
Mr. Raavi Yogesh Venkata, AOR
Mr. Kotte Venkata Pawan Kumar, Adv.
Ms. C Karunya Yadav, Adv.
16
Mr. Aakash Nandolia, AOR
Mr. Devendra Singh, AOR
Mr. Anurag, AOR
Mr. Kedar Nath Tripathy, AOR
Ms. Maulshree Pathak, AOR
Mr. Mohit D. Ram, AOR
Mr. Sunil Fernandes, Sr. Adv.
Mr. Sanchit Garga, AOR
Ms. Muskan Surana, Adv.
Mr. Varun Varma, Adv.
Mr. Rajesh Singh, Adv.
Ms. Charanjeet Sidhu, Adv.
Mr. Dilip Kumar, Adv.
Mr. Javed Raza, Adv.
Mr. Ravinder Pal Singh, Adv.
Mr. Ajay Pal, AOR
Mr. Bijender Singh, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Ms. Swati Vishan, Adv.
Mr. Saurabh Kumar Solanki, Adv.
Mr. Jatin Malik, Adv.
Mr. D.S. Naidu, Sr. Adv.
Mr. Aditya Soni, Adv.
Mr. Rajat Gautam, Adv.
Mr. Shaurya Lamba, Adv.
Mr. Pramod Kumar Bhagat, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The matters have been listed today for reporting compliance of the order dated 15.05.2025 passed by this Court.
2. Mr. Arijit Prasad, learned senior counsel appearing for the Income Tax Department1 submits that the following actions have been taken:
“Action Taken:
1. An Oversight Committee has been formed with Principal Commissioner of Income Tax-1, Hyderabad as Chairman to 1 department 17 implement the directions of this Court.
2. On the request made by the IT department, the District Collectors Yadadri Bhuvanagiri and Peddapally have appointed Revenue Divisional Officers as Nodal officers.
3. Copies of the sale deeds and encumbrance certificates have been obtained in majority cases/lands from the Sub Registrar Offices.
4. The officers from the IT department and the Nodal Officer have physically visited the lands extending about 1500 acres situated in Choutuppal and Bibinagar Mandals of Yadadri Bhuvanagiri districts.
5. Similarly, the officers from the IT department and the Nodal Officer have physically visited the property/plot of land of 847.49 sq. yds. situated at Ramagundam of Peddapalli District.
6. Both the District Collectors have been requested to demarcate the boundaries of each parcel of land so that the same can be put to auction and also for inspection by the prospective buyers/bidders.
7. It is noticed that in the plot of land at Ramagundam, several transactions have taken place from 2014 onwards in respect of the 847.49 sq yds of land originally purchased by GFIL and now only about 164.06 sq. yds. belongs to GFIL. The said information has been forwarded to GFIL Committee.
8. Application for registration of the department has been submitted in nic.in portal for e-auction and the details required by NIC have been submitted. As NIC does not provide the technical services of e-auction process, a public sector organization - MSTC Ltd., with experience in the field has been proposed to be engaged for e-auction of the properties. After a meeting with MSTC Ltd. a draft selling agreement has been obtained.
9. Draft Tender document and draft advertisement have been prepared and submitted to the Central Board of Direct Taxes 2 for approval. However, due to the complexities involved, proposals have been submitted for approval to engage the services of SBI-
CAP for legal assistance.
2 CBDT 18
10. A request has been made to the CBDT for allocation of necessary budget to Pr. CCIT, AP & TG for incurring expenses for e- auction process.”
3. Mr. Prasad has, however, submitted that certain difficulties are being faced by the department to fully comply with the order dated 15.05.2025. He has pointed out as follows:
“Difficulties faced:
1. The properties situated in Choutuppal and Bibinagar Mandals of Yadadri Bhuvanagiri districts are of huge extent of about 1500+ acres spread over in 7 villages and two mandals. The lands are not contiguous and in multiple parcels.
2. There are no boundaries for many of the lands and the extent of lands in each parcel is not identifiable.
3. Some of the lands are under cultivation by the local farmers and some of the lands are not accessible because of over growth of bushes and trees.
4. Some of the lands are found to be encroached by third parties.
5. Some of the agricultural lands are in the name of original owners and not mutated to GFIL in revenue records.
6. It is also learnt that some parts of the lands have been acquired by the government for ORR Project, National Highway, irrigation project etc.
7. Demarcation of boundaries, digital survey of the land has to be carried out to proceed with the auction.
8. The District Collector Yadadri-Bhuvanagiri has been requested to remove the encroachments and demarcate the lands so that the same can be put to auction. The District Collector has requested the department to provide budget for removal of trees and bushes for early completion of Survey.
9. It has been noticed during the inspection that the plot at 19 Ramagundam, Peddapalli Dist., comprises 847.49 sq. yds and construction by third party on part of the land is under progress. It is also found that several transactions have taken place from 2014 onwards in the 847.49 sq. yds. of the land originally purchased by GFIL. Now only about 164.06 sq. yds. is in the name of GFIL.”
4. Having heard Mr. Sunil Fernandes, learned Amicus Curiae, Ms. Suruchi Aggarwal, learned senior counsel for the GFIL Committee, Mr. Arijit Prasad and other learned senior counsel/counsel appearing for the parties, we approve the appointment of MSTC Limited and SBI Cap.
5. Insofar as allocation of funds is concerned, our order dated 15.05.2025 makes it clear at clause (xviii) of paragraph 4 thereof that the expenses are to be reimbursed by the GFIL Committee from the funds that are available as and when expenses are incurred by the department for holding e-auction in terms of the directions contained in the earlier order. The GFIL Committee may be approached with an appropriate claim, which shall be duly considered and disposed of.
6. Regarding the difficulties faced by the department for putting up the properties for sale by e-auction, we appreciate and accept the stand that demarcation and identification of the lands are required. Although, there is a prayer made by Mr. Prasad for impleading the Chief Secretary, Telangana, the District Collector, Yadadri Bhuvanagiri and the District Collector, Peddapalli as respondents, we do not propose to implead them at this stage. The aforesaid three officers are civil authorities and in view of the provision in Article 144 of the Constitution of India, they are constitutionally bound to aid and assist in securing compliance of the orders of this Court. We are confident and hopeful that the directions to be passed hereunder will not be observed in the breach 20 but faithfully and honestly implemented by the said officers.
7. The District Collector, Yadadri Bhuvanagiri is requested to demarcate and identify the lands of GFIL Limited measuring more or less 1500 acres in Chouttpal and Bibinagar mandals of Yadadri Bhuvanagriri district by involving the local revenue officers for this purpose. Similarly, the District Collector, Peddapalli is requested to demarcate and identify 847.49 square yards at Ramagundam of Peddapalli district.
8. Since it is reported that only about 164.06 square yards is now presently available out of 847.49 square yards of land originally purchased by GFIL, it has been pointed out by Ms. Aggarwal that transfers made on or after 17.08.2004, in terms of an earlier restraining order dated 05.09.2006 passed by this Court in T.C. (C) No. 02/2004, is liable to be ignored. Notwithstanding the transfers made, we request the district administration of District Peddapalli to demarcate and identify the lands comprised in the entire property of the GFIL Limited measuring 847.49 square yards. If any construction is in progress in any part of the said 847.49 square yards of land, the person raising such construction shall be informed of the pending litigation and appropriately advised not to proceed without the leave of this Court.
9. Let sincere endeavour to complete the exercise as referred to in paragraph 7 (supra) be made by the respective District Collectors within 30 days of receipt of a copy of this order. Should further time be required, they shall be at liberty to apply for extension.
10. Once the department is notified of completion of the exercise to demarcate and identify the lands to be put up for auction, the directions contained in the order dated 15.05.2025 for publication of e-notice as well as 21 notices in the daily newspapers shall be implemented. Within 30 days of being notified, as aforesaid, the properties will be put up for sale on “as is, where is, whatever there is” basis. One or two dates, as the District Collectors may decide in consultation with the Nodal Officers, shall be intimated to the department/Chairman of the Oversight Committee, for the interested parties to inspect the properties and the same will be notified, whereafter they may be given reasonable time to respond by offering their bids online or by participating in any open auction, as the case may be. The entire process of bidding and selecting the highest bidder may be completed within a further 30 days’ time from the last date of receipt of bids. We reiterate that the auction shall be conducted village-wise rather than the entire State of Telangana. If any further direction is required for completing the process of e-auction by extension of time, the department shall be at liberty to circulate a prayer for extension and obtain appropriate order(s).
11. We make it clear that if any parcel of land either in District Yadadri Bhuvanagiri or in District Peddapalli has been acquired for any public purpose in terms of the extant law, the same shall be excluded from the purview of the e- auction. The district administration shall make effective inquiries in this regard and intimate to the department the extent of lands under acquisition so that such parcel of land, which have been acquired, are not included in the e-auction and other notices. If at all, any land has been acquired as aforesaid, the district administration shall also intimate the GFIL Committee the quantum of compensation that was awarded and the names of the recipients of such compensation.
12. Regarding compliance of direction no. 1 contained in the order dated 22 29.04.2025, Ms. Aggarwal submits that additional claims have been received by 15.07.2025 which are being processed. She shall file a report by 15.10.2025 with regard to eligibility of the additional claims that have been received to enable us to pass further order(s) in this regard. A prayer for advancing the date of hearing, if required could be made.
13. Ms. Aggarwal has referred to direction no. 5 (vii) of the order dated 18.02.2025 and sought a substitution. We request the Income Tax department to nominate an agency to step into the shoes of M/s. Karvy Finetech Pvt. Ltd. for the purpose of disbursement of the existing monies to the investors/claimants.
14. Re-list the matters in the first week of December, 2025 subject to obtaining an order from the Hon’ble the Chief Justice of India.
(NITIN TALREJA) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
23