Supreme Court of India
Narayani Devi vs Mahendra Kr. Tripathi And Ors. on 19 December, 1997
Equivalent citations: AIR1998SC2956, JT1998(9)SC204, (1999)9SCC61, AIR 1998 SUPREME COURT 2956, 1999 (9) SCC 61, 1998 AIR SCW 2671, 1998 ALL. L. J. 2029, 1998 SCFBRC 30, (1998) 1 ALL RENTCAS 153
Bench: M.M. Punchhi, S. Rajendra Babu
ORDER
SLP (C) No. 4968/97:
1. In the impugned order dated 3-1-1997, the High Court has observed that M.K. Tripathi, the 1st respondent herein, would be permitted to contest the proceedings for allotment or release, as the case may be, and after a final order of allotment or release has been passed, he would be entitled to file a revision under Section 18 of U.P. Act No. 13 of 1972. It is the admitted position that a revision in that eventuality would not lie. It has been urged that the said direction be read as if the High Court was permitting the said respondent to move in a writ petition in the event of the final order of allotment or release going against him. As suggested, it is so clarified. With these observations, SLP (C) No. 4968/97 preferred by Smt. Narayani Devi would stand disposed of.
SLP (C) No. 8481/97:
2. This cross-petition is dismissed on merit.