Supreme Court - Daily Orders
Ghaziabad Development Authority vs Kashi Ram on 15 March, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Abhay Manohar Sapre
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No.94 of 2016
IN
REVIEW PETITION(C) No.2632 of 2015
IN
SPECIAL LEAVE PETITION (C) No.5815 of 2015
GHAZIABAD DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
KASHI RAM AND ORS. Respondent(s)
WITH
CURATIVE PET(C) No. 95/2016 In R.P.(C) No. 3068/2015 In SLP(C) No.
11223/2015
WITH
CURATIVE PET(C) No. 96/2016 In R.P.(C) No. 2937/2015 In SLP(C) No.
12735/2015
WITH
CURATIVE PET(C) No. 97/2016 In R.P.(C) No. 2961/2015 In SLP(C) No.
10810/2015
WITH
CURATIVE PET(C) No. 98/2016 In R.P.(C) No. 2955/2015 In SLP(C) No.
10272/2015
WITH
CURATIVE PET(C) No. 99/2016 In R.P.(C) No. 3050/2015 In SLP(C) No.
12752/2015
WITH
CURATIVE PET(C) No. 100/2016 In R.P.(C) No. 3046/2015 In SLP(C) No.
11253/2015
WITH
CURATIVE PET(C) No. 101/2016 In R.P.(C) No. 3066/2015 In SLP(C) No.
10488/2015
WITH
CURATIVE PET(C) No. 102/2016 In R.P.(C) No. 2957/2015 In SLP(C) No.
10664/2015
WITH
CURATIVE PET(C) No. 103/2016 In R.P.(C) No. 3073/2015 In SLP(C) No.
10495/2015
WITH
CURATIVE PET(C) No. 104/2016 In R.P.(C) No. 2936/2015 In SLP(C) No.
11235/2015
Signature Not Verified
Digitally signed by
Mahabir Singh
WITH
CURATIVE PET(C) No. 105/2016 In R.P.(C) No. 3072/2015 In SLP(C) No.
Date: 2016.03.16
16:49:25 IST
Reason:
12613/2015
WITH
CURATIVE PET(C) No. 106/2016 In R.P.(C) No. 2958/2015 In SLP(C) No.
10521/2015
2
WITH
CURATIVE PET(C) No. 107/2016 In R.P.(C) No. 2938/2015 In SLP(C) No.
12653/2015
WITH
CURATIVE PET(C) No. 108/2016 In R.P.(C) No. 2954/2015 In SLP(C) No.
10486/2015
WITH
CURATIVE PET(C) No. 109/2016 In R.P.(C) No. 2953/2015 In SLP(C) No.
10809/2015
WITH
CURATIVE PET(C) No. 110/2016 In R.P.(C) No. 2956/2015 IN SLP(C) No.
12734/2015
WITH
CURATIVE PET(C) No. 111/2016 In R.P.(C) No. 2962/2015 In SLP(C) No.
10458/2015
WITH
CURATIVE PET(C) No. 112/2016 In R.P.(C) No. 2959/2015 In SLP(C) No.
10484/2015
WITH
CURATIVE PET(C) No. 113/2016 In R.P.(C) No. 2964/2015 In SLP(C) No.
10491/2015
WITH
CURATIVE PET(C) No. 114/2016 In R.P.(C) No. 2933/2015 In SLP(C) No.
11222/2015
WITH
CURATIVE PET(C) No. 115/2016 In R.P.(C) No. 2934/2015 In SLP(C) No.
11134/2015
WITH
CURATIVE PET(C) No. 116/2016 In R.P.(C) No. 3049/2015 In SLP(C) No.
12738/2015
WITH
CURATIVE PET(C) No. 137/2016 In R.P.(C) No. 2900/2015 In SLP(C) No.
13019/2015
WITH
CURATIVE PET(C) No. 138/2016 In R.P.(C) No. 2901/2015 In SLP(C) No.
10812/2015
WITH
CURATIVE PET(C) No. 139/2016 In R.P.(C) No. 3085/2015 In SLP(C) No.
11136/2015
WITH
CURATIVE PET(C) No. 140/2016 In R.P.(C) No. 3047/2015 In SLP(C) No.
10482/2015
WITH
CURATIVE PET(C) No. 141/2016 In R.P.(C) No. 3070/2015 In SLP(C) No.
11339/2015
WITH
CURATIVE PET(C) No. 142/2016 In R.P.(C) No. 2960/2015 In SLP(C) No.
10479/2015
WITH
CURATIVE PET(C) No. 143/2016 In R.P.(C) No. 2904/2015 In SLP(C) No.
7797/2015
3
WITH
CURATIVE PET(C) No. 144/2016 In R.P.(C) No. 3048/2015 In SLP(C) No.
10490/2015
WITH
CURATIVE PET(C) No. 145/2016 In R.P.(C) No. 3075/2015 In SLP(C) No.
10667/2015
WITH
CURATIVE PET(C) No. 146/2016 In R.P.(C) No. 2905/2015 In SLP(C) No.
12883/2015
WITH
CURATIVE PET(C) No. 147/2016 In R.P.(C) No. 2944/2015 In SLP(C) No.
12726/2015
WITH
CURATIVE PET(C) No. 148/2016 In R.P.(C) No. 2902/2015 In SLP(C) No.
9817/2015
AND
CURATIVE PET(C) No. 149/2016 In R.P.(C) No. 2935/2015 In SLP(C) No.
11232/2015
O R D E R
We have gone through the Curative Petitions 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 Petitions are dismissed.
.........................CJI. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) ...........................J. (ABHAY MANOHAR SAPRE) NEW DELHI DATED 15th MARCH, 2016.
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Chamber matter SECTION XI
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. 94/2016
In
R.P.(C) No. 2632/2015 In SLP(C) No. 5815/2015 GHAZIABAD DEVELOPMENT AUTHORITY Petitioner(s) VERSUS KASHI RAM AND ORS. Respondent(s) (with office report) WITH CURATIVE PET(C) No. 95/2016 In R.P.(C) No. 3068/2015 In SLP(C) No. 11223/2015 (With Office Report) CURATIVE PET(C) No. 96/2016 In R.P.(C) No. 2937/2015 In SLP(C) No. 12735/2015 (With Office Report) CURATIVE PET(C) No. 97/2016 In R.P.(C) No. 2961/2015 In SLP(C) No. 10810/2015 (With Office Report) CURATIVE PET(C) No. 98/2016 In R.P.(C) No. 2955/2015 In SLP(C) No. 10272/2015 (With Office Report) CURATIVE PET(C) No. 99/2016 In R.P.(C) No. 3050/2015 In SLP(C) No. 12752/2015 (With Office Report) CURATIVE PET(C) No. 100/2016 In R.P.(C) No. 3046/2015 In SLP(C) No. 11253/2015 (With Office Report) CURATIVE PET(C) No. 101/2016 In R.P.(C) No. 3066/2015 In SLP(C) No. 10488/2015 (With Office Report) CURATIVE PET(C) No. 102/2016 In R.P.(C) No. 2957/2015 In SLP(C) No. 10664/2015 (With Office Report) CURATIVE PET(C) No. 103/2016 In R.P.(C) No. 3073/2015 In SLP(C) No. 10495/2015 (With Office Report) 5 CURATIVE PET(C) No. 104/2016 In R.P.(C) No. 2936/2015 In SLP(C) No. 11235/2015 (With Office Report) CURATIVE PET(C) No. 105/2016 In R.P.(C) No. 3072/2015 In SLP(C) No. 12613/2015 (With Office Report) CURATIVE PET(C) No. 106/2016 In R.P.(C) No. 2958/2015 In SLP(C) No. 10521/2015 (With Office Report) CURATIVE PET(C) No. 107/2016 In R.P.(C) No. 2938/2015 In SLP(C) No. 12653/2015 (With Office Report) CURATIVE PET(C) No. 108/2016 In R.P.(C) No. 2954/2015 In SLP(C) No. 10486/2015 (With Office Report) CURATIVE PET(C) No. 109/2016 In R.P.(C) No. 2953/2015 In SLP(C) No. 10809/2015 (With Office Report) CURATIVE PET(C) No. 110/2016 In R.P.(C) No. 2956/2015 IN . @ SLP(C) No. 12734/2015 (With Office Report) CURATIVE PET(C) No. 111/2016 In R.P.(C) No. 2962/2015 In SLP(C) No. 10458/2015 (With Office Report) CURATIVE PET(C) No. 112/2016 In R.P.(C) No. 2959/2015 In SLP(C) No. 10484/2015 (With Office Report) CURATIVE PET(C) No. 113/2016 In R.P.(C) No. 2964/2015 In SLP(C) No. 10491/2015 (With Office Report) CURATIVE PET(C) No. 114/2016 In R.P.(C) No. 2933/2015 In SLP(C) No. 11222/2015 (With Office Report) CURATIVE PET(C) No. 115/2016 In R.P.(C) No. 2934/2015 In SLP(C) No. 11134/2015 (With Office Report) CURATIVE PET(C) No. 116/2016 In R.P.(C) No. 3049/2015 In SLP(C) No. 12738/2015 (With Office Report) 6 CURATIVE PET(C) No. 137/2016 In R.P.(C) No. 2900/2015 In SLP(C) No. 13019/2015 (With Office Report) CURATIVE PET(C) No. 138/2016 In R.P.(C) No. 2901/2015 In SLP(C) No. 10812/2015 (With Office Report) CURATIVE PET(C) No. 139/2016 In R.P.(C) No. 3085/2015 In SLP(C) No. 11136/2015 (With Office Report) CURATIVE PET(C) No. 140/2016 In R.P.(C) No. 3047/2015 In SLP(C) No. 10482/2015 (With Office Report) CURATIVE PET(C) No. 141/2016 In R.P.(C) No. 3070/2015 In SLP(C) No. 11339/2015 (With Office Report) CURATIVE PET(C) No. 142/2016 In R.P.(C) No. 2960/2015 In SLP(C) No. 10479/2015 (With Office Report) CURATIVE PET(C) No. 143/2016 In R.P.(C) No. 2904/2015 In SLP(C) No. 7797/2015 (With Office Report) CURATIVE PET(C) No. 144/2016 In R.P.(C) No. 3048/2015 In SLP(C) No. 10490/2015 (With Office Report) CURATIVE PET(C) No. 145/2016 In R.P.(C) No. 3075/2015 In SLP(C) No. 10667/2015 (With Office Report) CURATIVE PET(C) No. 146/2016 In R.P.(C) No. 2905/2015 In SLP(C) No. 12883/2015 (With Office Report) CURATIVE PET(C) No. 147/2016 In R.P.(C) No. 2944/2015 In SLP(C) No. 12726/2015 (With Office Report) CURATIVE PET(C) No. 148/2016 In R.P.(C) No. 2902/2015 In SLP(C) No. 9817/2015 (With Office Report) CURATIVE PET(C) No. 149/2016 In R.P.(C) No. 2935/2015 In SLP(C) No. 11232/2015 (With Office Report) 7 Date : 15/03/2016 These petitions were 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 ABHAY MANOHAR SAPRE By Circulation UPON perusing papers the Court made the following O R D E R We have gone through the Curative Petitions 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 Petitions are dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)