Supreme Court - Daily Orders
The Nellore Municipal Corporation vs Syed Dilawar on 29 January, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) No. OF 2026
[@ R.P.(C) Diary No. 72367 OF 2025]
IN
SPECIAL LEAVE PETITION (C) No. 12585 OF 2021
THE NELLORE MUNICIPAL CORPORATION
& ORS.
PETITIONERS
VERSUS
SYED DILAWAR & ORS. RESPONDENTS
ORDER
1. Delay condoned.
2. Special Leave Petition(C) No.12585 of 2021 was dismissed by this Court by an order dated 23rd July, 2024. The petitioners in the said special leave petition have now applied for a review of the order dated 23rd July, 2024.
3. Application seeking oral hearing of review petition in open Court, is rejected.
4. We have perused the review petition and are of the considered opinion that no case for review has been set up.
5. The review petition is, therefore, dismissed.
Signature Not Verified Digitally signed by JATINDER KAUR Date: 2026.01.31 12:49:58 IST Reason: 26. Pending application(s), if any, shall stand disposed of.
……….…….....................J. [DIPANKAR DATTA] ….……………...................J. [SANDEEP MEHTA] New Delhi;
January 29, 2026.
3ITEM NO.1002 SECTION XII-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(s). 72367/2025 [Arising out of impugned final judgment and order dated 23-07-2024 in SLP(C) No. 12585/2021 passed by the Supreme Court of India] THE NELLORE MUNICIPAL CORPORATION & ORS. Petitioner(s) VERSUS SYED DILAWAR & ORS. Respondent(s) IA No. 326638/2025 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No. 326637/2025 - ORAL HEARING IA No. 326636/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES Date : 29-01-2026 This matter was circulated today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE SANDEEP MEHTA By Circulation UPON circulation the Court made the following O R D E R
1. Delay condoned.
2. Application seeking oral hearing of review petition in open Court, is rejected.
3. The review petition is dismissed in terms of the signed order placed on the file.
(JATINDER KAUR) (ANJALI PANWAR) P.S. to REGISTRAR COURT MASTER (NSH)