Supreme Court - Daily Orders
Dev Narayan Mandal vs State Of U.P. on 25 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6697 OF 2016
[@SPECIAL LEAVE PETITION (C) NO. 17102 OF 2016]
DEV NARAYAN MANDAL Appellant (s)
VERSUS
STATE OF U.P. AND ORS Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. In the nature of the order we propose to pass, it is not necessary to go into the factual details of this case. There were certain disputes with regard to the allotment of two plots. The respondents, in view of the alleged non-diligence on the part of the appellant, had cancelled the allotment and taken steps for fresh auction.
3. When the matter came up before this Court on 18.07.2016, we directed Respondent Nos. 2 and 3 to go ahead with the auction, permitting the appellant also to participate in the auction.
4. An affidavit has been filed on behalf of Respondent Nos. 2 and 3. It is submitted that the appellant herein was the highest bidder for both Signature Not Verified plots and that the respondents have no objection, in Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.27 17:13:33 IST Reason: principle, in granting the bid in favour of the appellant, being the highest bidder. 2
5. Therefore, this appeal is disposed of, directing Respondent Nos. 2 and 3 to take further steps to finalise the auction proceedings within 15 days from today. The appellant shall make the required token deposit for each plot, after adjusting the amount already deposited with the authorities. The amount of deposit will carry interest at the rate of 9% from the date of deposit.
6. We further make it clear that in the event of default on the part of the appellant in depositing the earnest money, as above, or in making the balance payment as per schedule, the bid shall stand cancelled and Respondent Nos. 2 and 3 will be at liberty to go for fresh auction and in that event, the money deposited by the appellant shall stand forfeited.
No costs.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ROHINTON FALI NARIMAN ] New Delhi;
JULY 25, 2016.
3
ITEM NO.33 COURT NO.10 SECTION XI
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). 17102/2016
(Arising out of impugned final judgment and order dated 31/05/2016 in MB No. 12215/2014 passed by the High Court Of Judicature at Allahabad, Lucknow Bench) DEV NARAYAN MANDAL Petitioner(s) VERSUS STATE OF U.P. AND ORS Respondent(s) (with appln. (s) for exemption from filing O.T. and interim relief and office report) Date : 25/07/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. Aseem Chandra, Adv.
Mr. Ashutosh Jha, Adv.
For Respondent(s) Mr. Vishwajit Singh, Adv.
Ms. Ridhima Singh, Adv.
Mr. Pankaj Singh, Adv.
Mr. Piyush Vatsa, Adv.
UPON hearing counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed non-reportable Judgment.
Pending interlocutory applications, if any, are disposed of.
(Jayant Kumar Arora) (Renu Diwan)
Court Master Court Master
(Signed non-reportable Judgment is placed on the file)