Supreme Court - Daily Orders
M. Venkatesh vs Commissioner, Bagalore Development ... on 15 March, 2016
Bench: Chief Justice, R.K. Agrawal, R.Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO.1484 OF 2016
IN
CIVIL APPEAL NO. OF 7944 OF 2015
M. Venkatesh and Ors. …Petitioner(s)
Versus
Commissioner, Bangalore Development Authority …Respondent(s)
WITH
REVIEW PETITION (CIVIL) NO.3826 OF 2015
IN
CIVIL APPEAL NO. OF 7948 OF 2015
Prabhudas Patel and Ors. …Petitioner(s)
Versus
Commissioner, Bangalore Development Authority …Respondent(s)
WITH
REVIEW PETITION (CIVIL) NOS.1481-1483 OF 2016
IN
CIVIL APPEAL NOS. 7945-7947OF 2015
T.R. Ramadas Etc. …Petitioner(s)
Versus
Commissioner, Bangalore Development Authority …Respondent(s)
ORDER
We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 24th September, 2015. The review petitions are, accordingly, dismissed.
……….........................…………….CJI. (T.S. THAKUR) ……….........................……………..….J. (R.K. AGRAWAL) Signature Not Verified Digitally signed by Mahabir Singh ……….........................……………..….J. Date: 2016.03.18 17:05:33 IST Reason: (R. BANUMATHI) New Delhi March 15, 2016 Chamber Matter SECTION IVA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 1484/2016 In C.A. No. 7944/2015 M. VENKATESH AND ORS. Petitioner(s) VERSUS COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY Respondent(s) (With appln.(s) for oral hearing and stay) WITH R.P.(C) No. 3826/2015 In C.A. No. 7948/2015 (With appln.(s) for stay and appln.(s) for oral hearing) R.P.(C) No. 1481-1483/2016 In C.A. No. 7945-7947/2015 (With appln.(s) for stay and appln.(s) for oral hearing) Date: 15/03/2016 These petitions weres circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MRS.JUSTICE R.BANUMATHI By Circulation UPON perusing papers the Court made the following O R D E R We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 24th September, 2015. The review petitions are, accordingly, dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)