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Supreme Court - Daily Orders

Municipal Council, Pulgaon vs State Of Maharashtra . on 18 February, 2016

Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Madan B. Lokur, Kurian Joseph

                                           IN THE SUPREME COURT OF INDIA
                                               INHERENT JURISDICTION

                                       CURATIVE PETITION (C) NO.79 OF 2016
                                                        IN
                                        REVIEW PETITION (C) NO.867 OF 2015
                                                        IN
                                   SPECIAL LEAVE PETITION (C) NO.29693 OF 2012


                         MUNICIPAL COUNCIL, PULGAON AND ANR.                 Petitioner(s)

                                                        VERSUS

                         STATE OF MAHARASHTRA AND ORS.                      Respondent(s)


                                                      O R D E R

The application for hearing in open court is rejected.

We have gone through the Curative Petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.

..........................CJI.

(T.S.THAKUR) ............................J. (ANIL R. DAVE) ............................J. (JAGDISH SINGH KHEHAR) Signature Not Verified ............................J. Digitally signed by ASHOK RAJ SINGH (MADAN B. LOKUR) Date: 2016.03.01 15:22:31 IST Reason: ............................J. (KURIAN JOSEPH) NEW DELHI, FEBRUARY 18, 2016.

Chamber Matter                                            SECTION IX

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

CURATIVE PET(C) No. 79/2016 In R.P.(C) No. 867/2015 In SLP(C) No. 29693/2012 MUNICIPAL COUNCIL, PULGAON AND ANR. Petitioner(s) VERSUS STATE OF MAHARASHTRA AND ORS. Respondent(s) (with appln. (s) for application for hearing in open court and seeking permission to raise additional grounds and office report) Date : 18/02/2016 This petition was circulated today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE KURIAN JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R Application for hearing in open court is rejected.
The curative petition is dismissed in terms of the signed order.




      (Ashok Raj Singh)                   (Veena Khera)
       Court Master                        Court Master
(Signed Order is placed in the file)