Supreme Court of India
S. Thankamani vs Greater Cochin Development Autho. & Anr on 18 November, 2008
Equivalent citations: 2009 AIR SCW 372, 2008 (14) SCC 723, AIR 2009 SC (SUPP) 79, (2008) 15 SCALE 10, (2009) 2 ALLMR 426 (SC)
Bench: V.S.Sirpurkar, Tarun Chatterjee
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6689 OF 2008
(Arising out of SLP)No.21862 of 2007)
S.Thankamani ...Appellant
Versus
Greater Cochin Development
Authority & Anr. ...Respondents.
ORDER
1. Leave granted.
2. This appeal is directed against an order dated 6th of September, 2007 passed by a Division Bench of the High Court of Kerala at Ernakulam in Writ Appeal No.2171 of 2007 by which the Division Bench had affirmed the order of a learned Single Judge of the said High Court passed on 14th of March, 2007 in O.P.No.29160 of 2000.
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3. Having heard the learned counsel for the parties and after going the impugned order, we are of the view that the Division Bench ought to have passed a reasoned and speaking order instead of saying only that they were in respectful agreement with the reasoning and conclusion arrived at by the learned Single Judge. Accordingly, we are of the view that the Division Bench while deciding the appeal had not applied their mind and, therefore, the impugned order of the Division Bench is liable to be set aside and the matter should be sent back to the Division Bench for disposal afresh in accordance with law.
4. For the reasons aforesaid, the impugned order is set aside and the appeal is sent back to the Division Bench of the High Court for fresh decision in accordance with law after giving hearing to the learned counsel for the parties. It is expected that the 3 Division Bench shall pass a reasoned and speaking order while disposing of the appeal.
5. The appeal is thus allowed to the extent indicated above. There will be no order as to costs.
.........................J. [Tarun Chatterjee] New Delhi; ...........................J. November 18, 2008. [V.S.Sirpurkar]