Supreme Court - Daily Orders
Govt. Of Nct Of Delhi Through Secretary vs Sh. Alimuddin on 25 January, 2022
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.8 Court 11 (Video Conferencing) SECTION XIV
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) No(s). 26525/2015
(Arising out of impugned final judgment and order dated 22-12-2014
in WPC No. 8122/2014 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI THROUGH SECRETARY & ANR. Petitioner(s)
VERSUS
SH. ALIMUDDIN & ANR. Respondent(s)
Date : 25-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Ms. Sujeeta Srivastava, AOR
For Respondent(s) Ms. Binu Tamta, AOR
Mr. Rajiv Ghawana, Adv.
Mr. T. V. S. Raghavendra Sreyas, AOR
Mr. Siddharth Vasudev, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the Delhi Development Authority (in short ‘DDA’) wishes to file review petition to seek review of the Order passed by this Court on 04.05.2017 in Civil Appeal No. 6131/2017 on the strength of judgment of this Court reported as Indore Development Authority v. Shailendra, (2018) 3 SCC 412; the Order dated 21.02.2018 reported State of Haryana v. G.D. Goenka Tourism Corpn. Ltd., (2018) 3 SCC 585 and Indore Development Authority v. Shyam Verma, (2018) 3 SCC 405 and the fact that the Signature Not Verified Digitally signed by Indu Marwah Date: 2022.01.28 possession of land in question was taken over by the DDA way back 17:45:15 IST Reason:
in the year 1987.2
Hearing of the present special leave petition is deferred for three months.
(SHRADDHA MISHRA) (RENU BALA GAMBHIR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)