Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India on 15 May, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.25 COURT NO.13 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.188/2004
M/S. RAIGANJ CONSUMER FORUM PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
[TO BE TAKEN UP AT 10.30 A.M.] ------ MR. SUNIL FERNANDES, SENIOR
ADVOCATE WITH MR. SANCHIT GARGA, ADVOCATE AS AMICUS CURIAE
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Signature Not Verified
IA No. 58091/2021 - APPROPRIATE ORDERS/DIRECTIONS
Digitally signed by
Deepak Guglani
Date: 2025.05.22
IA No. 105879/2024 - APPROPRIATE ORDERS/DIRECTIONS
16:10:11 IST
Reason:
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IA No. 77100/2023 - APPROPRIATE ORDERS/DIRECTIONS
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IA No. 202669/2023 - EXEMPTION FROM FILING O.T.
IA No. 42476/2020 - EXEMPTION FROM FILING O.T.
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IA No. 202744/2023 - EXEMPTION FROM FILING O.T.
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IA No. 18325/2024 - RECALLING THE COURTS ORDER
IA No. 130807/2020 - WITHDRAWAL OF CASE / APPLICATION
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WITH
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T.C.(C) No. 2/2004 (XIV-A)
ONLY FOR MODIFICATION ON IA 127435/2023
IA No. 51293/2005 - APPLICATION FOR ADDITIONAL AFFIDAVIT
IA No. 80258/2020 - APPLICATION FOR PERMISSION
IA No. 141055/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 80958/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 62749/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 80260/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 106350/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 44362/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 79102/2020 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 147187/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 188455/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 36379/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 143211/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 87335/2018 - CLARIFICATION/DIRECTION
IA No. 141059/2018 - CLARIFICATION/DIRECTION
IA No. 156177/2022 - CLARIFICATION/DIRECTION
IA No. 80264/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 66054/2018 - EXEMPTION FROM FILING O.T.
IA No. 147188/2021 - EXEMPTION FROM FILING O.T.
IA No. 147185/2021 - EXEMPTION FROM FILING O.T.
IA No. 75125/2018 - INTERVENTION APPLICATION
IA No. 66052/2018 - INTERVENTION APPLICATION
IA No. 147184/2021 - INTERVENTION APPLICATION
IA No. 156171/2022 - INTERVENTION/IMPLEADMENT
IA No. 177298/2023 - INTERVENTION/IMPLEADMENT
IA No. 14806/2006 - INTERVENTION/IMPLEADMENT
IA No. 176824/2022 - INTERVENTION/IMPLEADMENT
IA No. 157461/2022 - INTERVENTION/IMPLEADMENT
IA No. 51486/2024 - INTERVENTION/IMPLEADMENT
IA No. 158706/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 167941/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 167937/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 18188/2024 - RECALLING THE COURTS ORDER
T.C.(C) No. 1/2004 (XIV-A)
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T.C.(C) No. 56/2005 (XIV-A)
T.C.(C) No. 57/2005 (XIV-A)
C.A. No. 3134-3137/2016 (IV)
vide Hon'ble Court's order dated 16.07.2024, Mr. Sunil Fernandes,
learned senior counsel has been appointed as Amicus Curiae
T.C.(C) No. 34/2019 (IV)
T.C.(C) No. 35/2019 (IV)
T.C.(C) No. 36/2019 (IV)
T.C.(C) No. 37/2019 (IV)
T.C.(C) No. 38/2019 (IV)
CONMT.PET.(C) No. 701/2021 in T.C.(C) No. 2/2004 (XIV-A)
FOR ADMISSION and IA No.35282/2021-EXEMPTION FROM FILING O.T.
IA No. 35282/2021 - EXEMPTION FROM FILING O.T.
CONMT.PET.(C) No. 942/2021 in T.C.(C) No. 2/2004 (XIV-A)
FOR ADMISSION
T.P.(C) No. 1127/2024 (IV-B)
IA No. 293133/2024 - APPLICATION FOR SUBSTITUTION
IA No. 37986/2025 - SETTING ASIDE AN ABATEMENT
IA No. 85639/2024 - STAY APPLICATION
Date : 15-05-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :Mr. Pankaj Kumar Mishra, AOR
Mr. Soumya Dutta, AOR
Mr. Ranjan Mukherjee, AOR
Dr. S. Muralidhar, Sr. Adv.
Mr. Shaikhil Suri, Sr. Adv.
8
Mr. Shantanu Bhowmick, Adv.
Mr. P.D. Sharma, AOR
Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
Mrs. M.C. Dhingra, Sr. Adv.
Mr. Harpal Singh Saini, Adv.
Mr. Gaurav Dhingra, AOR
Mr. R.C. Kaushik, AOR
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
Mr. Pranav Singh Gautam, Adv.
Mr. Hardik Giri, Adv.
Ms. Kadambini, Adv.
Ms. Minakshi Vij, AOR
Mr. Somnath Mukherjee, AOR
For Respondent(s) :Mrs. Naresh Bakshi, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Shailendra Bhardwaj, AOR
Ms. Shalu Sharma, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Ashok Kumar Singh, AOR
Mr. Shantwanu Singh, Adv.
Mrs. Pragya Singh, Adv.
Mr. Rahul Dubey, Adv.
Mr. Sunny Singh, Adv.
Mr. Akshay Singh, Adv.
Mr. Ashwani Kumar, AOR
M/S. K.J. John And Co, AOR
Mr. Abhijit Sengupta, AOR
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. K.S. Rana, AOR
Ms. Vandana Sehgal, AOR
Ms. Minakshi Vij, AOR
Mr. Yash Pal Dhingra, AOR
Mr. Ranjan Mukherjee, AOR
Dr. S. Muralidhar, Sr. Adv.
Mr. Shaikhil Suri, Adv.
Mr. Shantanu Bhowmick, Adv.
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Mr. Sudhir Kumar Gupta, AOR
Mr. Somnath Mukherjee, AOR
Mr. Pankaj Kumar Mishra, AOR
Mr. Surya Kant, AOR
Mr. Shubham Bhalla, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Ajay Bahuguna, Adv.
Ms. Chitra Markandaya, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. B.K. Pal, AOR
Mr. S.n.pandey, Adv.
Ms. Soumya Pandey, Adv.
Ms. Roshni, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. Arun K. Sinha, AOR
Mr. R. Gopalakrishnan, AOR
Ms. Sunita Sharma, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Ms. Swarupma Chaturvedi, Sr. Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Rajeeva Ranjan Rajesh, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Padmesh Mishra, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Raghav Sharma, Adv.
Mr. Ramesh Babu M. R., AOR
M/S. Ap & J Chambers, AOR
Mr. Shree Pal Singh, AOR
Mr. Ramesh Kumar Mishra, AOR
Mr. S. Ravi Shankar, AOR
Mr. Narender Hooda, Sr. Adv.
Ms. Pallvi Hooda, Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Tannu, Adv.
Ms. Seema Sidhu, Adv.
Ms. Seema Sindhu, Adv.
Mr. Mayank Raghav, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Alok Gupta, AOR
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Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
Ms. Suruchii Aggarwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Viraj Kadam, Adv.
Mr. Gurmeet Singh, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Devendra Singh, AOR
Mr. Ramesh Kumar Mishra, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. R. Sharath, AOR
Mr. Divyanshu Kumar Srivastava, AOR
Mr. Subhasish Bhowmick, AOR
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. Samir Malik, AOR
Mr. Varun Kalra, Adv.
Mr. Pranav Khanna, Adv.
Mr. Krishan Kumar, Adv.
Mr. Rajan Chawla, AOR
Mrs. Tanuj Bagga Sharma, AOR
Mr. Raavi Yogesh Venkata, AOR
Mr. Devendra Singh, AOR
Mr. Arjun Garg, Adv.
Mr. Aakash Nandolia, AOR
Ms. Kriti Gupta, Adv.
Mr. Kedar Nath Tripathy, AOR
Mr. Anurag, AOR
Mr. Narender Hooda, Sr. Adv.
Ms. Pallvi Hooda, Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Tannu, Adv.
Ms. Seema Sidhu, Adv.
Ms. Seema Sindhu, Adv.
Mr. Mayank Raghav, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Mohit D. Ram, AOR
Ms. Maulshree Pathak, AOR
Mr. P.N. Puri, AOR
Mr. Ajay Pal, AOR
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Mr. Sanchit Garga, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. Chand Qureshi, AOR
Dr. P.b.reddy, Adv.
Ms. Patnam Shyla, Adv.
Ms. C.s.hema, Adv.
Ms. Snehasree Lakkamaneni, Adv.
Mr. Rahul Mohod, Adv.
Mr. Sanjay Gyan, Adv.
Mr. Vijay Kumar, Adv.
Mr. Pinku Singh, AOR
Mr. Aditya Soni, AOR
Mr. Sumeer Sodhi, AOR
Mr. Ronak Karanpuria, AOR
Mr. Siddharth Mittal, AOR
Mr. Abhijeet Varshney, Adv.
Mr. Darshan Sejwal, Adv.
Mr. Sumit Kumar Sharma, Adv.
Mrs. Shilpa G Mittal, Adv.
Mrs. Vani Singal, Adv.
M/S. Lawyer S Knit & Co, AOR
Mr. Anand Shankar, AOR
Mr. Anand Shankar, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Ajay Bahuguna, Adv.
Mr. Sanyat Lodha, AOR
Mr. Rishi Kapoor, AOR
Mr. Sidharth Agarwal, Sr. Adv.
Mr. Lzafeer Ahmad B.F., AOR
Mr. Kumar Vaibhaw, Adv.
Mr. Sachin Dubey, Adv.
Mr. Ashish Raghuvanshi, Adv.
Ms. Arshiya Ghose, Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Arjun Garg, AOR
Mr. Shish Pal Laler, Adv.
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Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
Mr. Vedant Pradhan, Adv.
Mr. Pranav Singh Gautam, Adv.
Mr. Hardik Giri, Adv.
Mr. R.C. Kaushik, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. On 29.04.2025, we had passed inter alia the following order:
“9. Having regard to the three aspects discussed above, it is necessary and we proceed to issue the following directions:-
(i) We require the GFIL Committee to display a notice on its website, i.e., www.goldenforestcommittee.com, as well as publish notices in an English daily newspaper as well as a Hindi daily newspaper having wide circulation in this country, notifying the public at large that the GFIL Committee would be receiving claims from affected investors who have invested their hard-earned money in the scheme introduced by GFIL Pvt. Ltd., between 15th May, 2025 and 15th July, 2025, for the purpose of consideration of such claims and that any investor may lodge his claim within such period. It shall be stipulated that no claim beyond 15th July, 2025 shall be entertained in future. The order dated 27th November, 2018 stands modified to the aforesaid extent.
(ii) For sale of the properties of GFIL Pvt. Ltd. situated in the State of Telangana, we request the learned amicus to sit with Ms. Suruchi Aggarwal, learned senior counsel appearing for the GFIL Committee and Mr. Prasad, learned senior counsel for the Income Tax Authorities. They may, upon deliberations, 13 prepare joint minutes indicating therein the modalities for the purpose of publication of notice for auction of all the properties in the State of Telangana with the requisite particulars of khasra/survey/plot numbers and boundaries, the reserve price, the probable dates for publication of notice and receipt of bids, etc. Looking at such joint minutes, we propose to issue further directions.”
2. In compliance with such order, learned amicus curiae-Mr. Sunil Fernandes, Ms. Suruchi Aggarwal, learned senior counsel appearing for GFIL Committee and Mr. Arijit Prasad, learned senior counsel appearing for the Income Tax department, assembled to prepare a Joint Minutes of Meeting. The said minutes, dated 05.05.2025, having been placed on record, we have perused the same.
3. The proposals of the amicus, Ms. Aggarwal and Mr. Prasad are contained in paragraphs 9, 10 and 11 of the said minutes, which have been duly considered by us. We have also heard submissions advanced on behalf of their respective clients by Mr. Raghenth Basant, Mr. Jayant Sood and Mr. Shaikhil Suri, learned senior Counsel as well as Mr. Aditya Soni and Mr. Lzafeer Ahmad B.F., learned counsel on the aspect of acceptability/non-acceptability of the proposals.
4. Having majorly accepted the proposals, we issue the following directions:
The lands and buildings which are indicated in paragraph 6.1 of the Joint Minutes of Meeting shall be put up for auction on terms and conditions as noted below:
(i) Extent and details of lands to be auctioned shall be the lands evaluated by the Income Tax Department.
(ii) Reserve/Upset price shall be the value as evaluated by 14 the Income Tax Department.
(iii) Sale Notice shall be widely publicized in English, Hindi and Telugu language newspapers and should be widely publicized.
The Sale Notice should also be published on the website of the GFIL Committee.
(iv) The public Auction should be an E-auction.
(v) The Public Auction shall be conducted by the Income Tax Department.
(vi) The sale shall be on “as is, where is and whatever there is” basis.
(vii) The EMD should be at least 10% of the Reserve Price.
(viii) Bid Amount and Incremental Bids shall be decided in advance.
(ix) The financial credentials of the prospective bidders shall be scrutinized by a designated officer of the Income Tax Department.
(x) The Successful Bidder shall deposit the 25% of the total Sale Amount within 7 days from the date of completion of the Bids and the declaration of successful Auction purchaser and the balance amount shall be deposited within 30 days from the date of completion of the Bids and declaration of successful Auction Purchaser.
(xi) The Sale Certificate shall be issued by the Income Tax Department to the successful bidder only and not to any nominee of the successful bidder after the Sale is confirmed by this Hon’ble Court and on deposit of the entire Sale 15 Consideration.
(xii) The EMD of unsuccessful bidders shall be returned on the same day as on the day of Auction.
(xiii) Possession of the lands so Auctioned shall be delivered through District Collector by way of warrants of possession to be issued by the GFIL Committee.
(xiv) Encroachments, if any, shall be removed by the District Administration.
(xv) Third party disputes shall be adjudicated by the GFIL Committee, i.e., “Disputes regarding possession, ownership, title of properties which were purchased by GFIL group of companies and which are in the custody of the Committee shall be adjudicated by the GFIL-Committee”.
(xvi) Disputes, if any, qua the auction to be adjudicated by this Court.
(xvii) TDS shall be deducted from the sale proceeds in accordance with law.
(xviii) The expenses of Publication of Notice as well as the entire exercise of conducting auction, to be undertaken by the Income Tax Department, shall be reimbursed by the GFIL Committee from the funds that are available.
(xix) A Disclaimer to the effect that the successful auction purchaser shall step into the shoes of the GFIL Committee or the Golden Forest India Ltd. or Golden Projects Limited with respect to all pending litigations, disputes with third parties and thereafter, the GFIL Committee shall have no role in the said 16 disputes.
(xxii) The District Collector of both the districts, i.e., Yadadiri Bhuvanagiri and Pedapally should depute a Nodal Officer for the purpose of physical inspection of the lands by intending bidders and for inspection of the revenue records to check the status of encumbrance, if any.
(xxiii) Sale proceeds be deposited with the GFIL Committee by way of Demand Draft drawn in favour of the Chairman, Committee-GFIL or through RTGS mode of the amount of the Committee.
4. We further direct the Chairman, Central Board of Direct Taxes (“CBDT”) to initiate the process for auction, as early as possible, preferably within 45 days from date.
5. We also record that in terms of paragraph 9.1 of the Order dated 29.04.2025, appropriate notices have been issued. The statement of the learned amicus curiae is accepted.
6. Heard-in-part.
7. Re-list on 13.08.2025, subject to obtaining orders from the Hon’ble the Chief Justice of India.
I.A. Nos. 68450 and 68453 of 2025 in T.C.(C) No.2/2004
1. Issue notice.
2. Ms. Suruchi Aggarwal, learned senior counsel assisted by Mr. Soumya Dutta, learned counsel, accepts notice.
3. The request made by Ms. Suruchi Aggarwal and Mr. Akshat Kumar, 17 learned counsel for the State of Uttarakhand seeking time for filing counter affidavits dealing with I.A. Nos.87699 of 2025 and I.A. No.104797/2025 (moved by Mr. Vikash Singh, learned senior counsel earlier), is extended. Let the counter affidavits be filed by 29.07.2025.
(VIJAY KUMAR) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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