Supreme Court - Daily Orders
G.R.Engg.Works Represented By Its ... vs The Member Secretary, Chennai ... on 25 October, 2019
Bench: Navin Sinha, B.R. Gavai
1
ITEM NO.1 COURT NO.13 SECTION XII
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). 20060/2019
(Arising out of impugned final judgment and order dated 25-03-2015
in WA No. 369/2015 passed by the High Court Of Judicature At
Madras)
G.R.ENGG.WORKS REPRESENTED BY ITS PROP. T.GAJARAJ Petitioner(s)
VERSUS
THE MEMBER SECRETARY, CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY &
ORS.Respondent(s)
IA No. 45655/2019 - EXEMPTION FROM FILING O.T.)
Date : 25-10-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s)
Petitioner-in-person
Mr. Gaurav Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Shri Gaurav Agrawal, Advocate for the petitioner.
It is an unfortunate dispute. But we find no reason to interfere with the order of the High Court which is well-reasoned Signature Not Verified that in the nature of the property dispute between the petitioner Digitally signed by DEEPAK SINGH Date: 2019.10.26 12:46:07 IST Reason: and his family, the writ jurisdiction could not have been invoked for examining disputed fact. The High Court has rightly observed 2 that these are matters to be decided in a civil suit. In fact, Civil Suit being O.S. No. 2020 of 1997 instituted by the petitioner is already pending.
We expect that since the said suit is very old it shall be dealt with expeditiously by the Additional Munsif Court, Alandur without granting unnecessary adjournment to either party, unless it has already been disposed. of in view of the nature of order passed by the High Court.
The Special Leave Petition stands dismissed. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)