Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India on 20 January, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.302 COURT NO.8 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(s)(Civil) No(s). 188/2004
M/S. RAIGANJ CONSUMER FORUM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
[PART HEARD BY: HON'BLE MR. JUSTICE DIPANKAR DATTA AND HON'BLE
MR. JUSTICE MANMOHAN]...........................................…
MR. SUNIL FERNANDES, SENIOR ADVOCATE WITH MR. SANCHIT GARGA,
ADVOCATE AS AMICUS CURIAE
IA No. 112751/2020 - APPLICATION FOR PERMISSION
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IA No. 130757/2020 - APPROPRIATE ORDERS/DIRECTIONS
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Signature Not Verified
IA No. 5215/2024 - APPROPRIATE ORDERS/DIRECTIONS
Digitally signed by
CHETAN ARORA
Date: 2026.01.28
IA No. 117612/2024 - APPROPRIATE ORDERS/DIRECTIONS
16:25:43 IST
Reason:
IA No. 124299/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 132614/2021 - CLARIFICATION/DIRECTION
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IA No. 132630/2021 - CLARIFICATION/DIRECTION
IA No. 104797/2025 - CLARIFICATION/DIRECTION
IA No. 134874/2022 - EXEMPTION FROM FILING O.T.
IA No. 202744/2023 - EXEMPTION FROM FILING O.T.
IA No. 202669/2023 - EXEMPTION FROM FILING O.T.
IA No. 42476/2020 - EXEMPTION FROM FILING O.T.
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IA No. 94002/2020 - INTERVENTION APPLICATION
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DOCUMENTS/FACTS/ANNEXURES
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DOCUMENTS/FACTS/ANNEXURES
IA No. 18325/2024 - RECALLING THE COURTS ORDER
IA No. 140519/2023 - WITHDRAWAL OF CASE / APPLICATION
IA No. 130807/2020 - WITHDRAWAL OF CASE / APPLICATION
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WITH
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T.C.(C) No. 260/2003 (XIV-A)
T.C.(C) No. 261/2003 (XIV-A)
T.C.(C) No. 262/2003 (XIV-A)
T.C.(C) No. 215/2003 (XIV-A)
T.C.(C) No. 226/2003 (XIV-A)
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T.C.(C) No. 2/2004 (XIV-A)
IA No. 51293/2005 - APPLICATION FOR ADDITIONAL AFFIDAVIT
IA No. 255516/2024 - APPLICATION FOR EXEMPTION FROM FILING TYPED
DOCUMENTS
IA No. 80258/2020 - APPLICATION FOR PERMISSION
IA No. 295947/2024 - APPLICATION FOR PERMISSION
IA No. 295225/2024 - APPLICATION FOR PERMISSION
IA No. 276050/2024 - APPLICATION FOR PERMISSION
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. 90057/2024 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 36379/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 143211/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 125543/2025 - APPROPRIATE ORDERS/DIRECTIONS
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. 150273/2024 - CLARIFICATION/DIRECTION
IA No. 89599/2024 - CLARIFICATION/DIRECTION
IA No. 89598/2024 - CLARIFICATION/DIRECTION
IA No. 141059/2018 - CLARIFICATION/DIRECTION
IA No. 156177/2022 - CLARIFICATION/DIRECTION
IA No. 68453/2025 - CLARIFICATION/DIRECTION
IA No. 87335/2018 - 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. 66052/2018 - INTERVENTION APPLICATION
IA No. 295228/2024 - INTERVENTION APPLICATION
IA No. 147184/2021 - INTERVENTION APPLICATION
IA No. 75125/2018 - INTERVENTION APPLICATION
IA No. 255515/2024 - INTERVENTION APPLICATION
IA No. 295949/2024 - INTERVENTION APPLICATION
IA No. 14806/2006 - INTERVENTION/IMPLEADMENT
IA No. 176824/2022 - INTERVENTION/IMPLEADMENT
IA No. 157461/2022 - INTERVENTION/IMPLEADMENT
IA No. 276052/2024 - INTERVENTION/IMPLEADMENT
IA No. 127149/2025 - INTERVENTION/IMPLEADMENT
IA No. 51486/2024 - INTERVENTION/IMPLEADMENT
IA No. 156171/2022 - INTERVENTION/IMPLEADMENT
IA No. 177298/2023 - INTERVENTION/IMPLEADMENT
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IA No. 68450/2025 - INTERVENTION/IMPLEADMENT
IA No. 167941/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 167937/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 158706/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 275461/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA No. 18188/2024 - RECALLING THE COURTS ORDER
T.C.(C) No. 1/2004 (XIV-A)
T.C.(C) No. 3/2004 (XIV-A)
T.C.(C) No. 8/2004 (XIV-A)
T.C.(C) No. 22/2004 (XIV-A)
T.C.(C) No. 19/2005 (XIV-A)
T.C.(C) No. 24/2005 (XIV-A)
T.C.(C) No. 23/2005 (XIV-A)
T.C.(C) No. 58/2005 (XIV-A)
T.C.(C) No. 49/2005 (XIV-A)
T.C.(C) No. 50/2005 (XIV-A)
T.C.(C) No. 51/2005 (XIV-A)
T.C.(C) No. 53/2005 (XIV-A)
T.C.(C) No. 54/2005 (XIV-A)
T.C.(C) No. 55/2005 (XIV-A)
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-D)
IA No. 293133/2024 - APPLICATION FOR SUBSTITUTION
IA No. 37986/2025 - SETTING ASIDE AN ABATEMENT
IA No. 85639/2024 - STAY APPLICATION
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Date : 20-01-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Mr. P.D. Sharma, AOR
Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
Mr. Pankaj Kumar Mishra, AOR
Ms. Suruchii Aggarwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Gurmeet Singh, Adv.
Mr. Viraj Kadam, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Mr. Abhijeet Pandey, Adv.
Mr. Ranjan Mukherjee, AOR
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
Mr. Vedant Pradhan, Adv.
Mr. Pranav Singh Gautam, Adv.
Mr. Hardik Giri, Adv.
Mr. Satish Hooda, Adv.
Mr. R.C. Kaushik, AOR
Ms. Minakshi Vij, AOR
Mr. Jagriti Singh, Adv.
Mr. Alok Bhatt, Adv.
Mr. Somnath Mukherjee, AOR
Mr. Gaurav Dhingra, AOR
For Respondent(s) : Mrs. Naresh Bakshi, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Vivek Kumar Singh, Adv.
Mr. Ravish Singh, Adv.
Mrs. Sweta Singh, Adv.
Mr. Aditya Shekhar, Adv.
Mr. Aniket Rajput, Adv.
Ms. Parul Kanojiya, Adv.
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Mr. Shailendra Bhardwaj, AOR
Ms. Minakshi Vij, AOR
Mr. Jagriti Singh, Adv.
Mr. Alok Bhatt, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Somnath Mukherjee, AOR
Mr. Pankaj Kumar Mishra, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Advitiya Awasthi, Adv.
Mr. Surya Kant, AOR
Mr. Rajive Bhalla, Sr. Adv.
Ms. Ragini Sharma, Adv.
Mr. Divyansh Misra, Adv.
Mr. Yash, Adv.
Ms. Gauri Bedi, Adv.
Ms. Neha Verma, Adv.
Mr. Shubham Bhalla, AOR
Ms. Chitra Markandaya, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. S.N.Pandey, Adv.
Ms. Soumya Pandey, Adv.
Ms. Roshni, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr. B.K. Pal, AOR
Ms. Sunita Sharma, AOR
Mr. Arun K. Sinha, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Shree Pal Singh, AOR
Mr. Ramesh Babu M.R., AOR
M/S. Ap & J Chambers, AOR
Mr. Ramesh Kumar Mishra, AOR
Mr. S. Ravi Shankar, AOR
Dr. Surender Singh Hooda, AOR
Mr. Alok Gupta, AOR
Mr. Khem Chand Kaushik, Adv.
Ms. Shalu Sharma, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Ashok Kumar Singh, AOR
Mr. Ashwani Kumar, AOR
10
M/S. K J John And Co., AOR
Mr. Tushar Mehta, Solicitor General
Mr. Amarjit Singh Bedi, Adv.
Ms. Surekha Raman, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Harshit Singh, Adv.
Mr. Sidharth Nair, Adv.
Mrs. Aishwarya Bhati, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Ms. Madhulika Upadhyay, AOR
Mr. Padmesh Mishra, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Raghav Sharma, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Rajeeva Ranjan Rajesh, Adv.
Mr. Sachin Sharma, Adv.
Ms. Shreya Jain, Adv.
Mrs. Rajeshri Nivuratirao Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Anand, Adv.
Mr. N. Maylsamy, Adv.
Mr. Deepak Bahl, Adv.
Mr. Vishal Kumar Singh, Adv.
Mr. Navneet Singh, Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. K.S. Rana, AOR
Ms. Vandana Sehgal, AOR
Mr. Mohit Yadav, Adv.
Mr. Bhargava V. Desai, AOR
Mr. Soumya Dutta, AOR
Mr. Kedar Nath Tripathy, AOR
Mr. Anurag, AOR
Mr. Anshuman Siddharth Nayak , AOR
Mr. Devesh Pratap Singh, Adv.
Mr. Rahul Kulhare, Adv.
Mrs. Garima Yadav, Adv.
Mr. Ratnadeep Raha, Adv.
Mr. Divya Prakash Arya, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Mohit D. Ram, AOR
11
Ms. Maulshree Pathak, AOR
Mr. Joby P. Varghese, AOR
Mr. Deepak Bora, Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Prashant Jain, Adv.
Mr. P.N. Puri, AOR
Mr. Ajay Pal, AOR
Mr. Sunil Fernandes, Sr. Adv.
Mr. Sanchit Garga, AOR
Mr. Saurabh Mishra, Sr. Adv.
Ms. Deepti Arya, Adv.
Mr. Narayan Har Gupta, Adv.
Ms. Swati Arya, Adv.
Ms. Samapika Biswal, AOR
Mr. Jagjit Singh Chhabra, AOR
Mr. Chand Qureshi, AOR
Mr. Nand Ram, Adv.
Mr. Vijay Kumar, Adv.
Mr. Sundeep Pandhi, Adv.
Mr. Keshav Dev, Adv.
Mr. Mohd Shahzad Ansari, Adv.
Mr. Mohit Yadav, Adv.
Mrs. Aarti Pal, Adv.
Mr. Pinku Singh, AOR
Mr. Sanjeev Sahay, Adv.
Ms. Shagufa Salim, AOR
Mr. Archit Rajput, Adv.
Ms. Shagun Saproo, Adv.
Mr. Karandeep Singh, Adv.
Mr. Aditya Soni, AOR
Mr. D.S. Naidu, Sr. Adv.
Mr. Sumeer Sodhi, AOR
Mr. Shaurya Lamba, Adv.
Mr. Rajat Gautam, Adv.
Mr. Khan Ahmad D., Adv.
Mr. Gaurav Dhingra, AOR
Mr. Ronak Karanpuria, AOR
12
Mr. Siddharth Mittal, AOR
Mr. Abhijeet Varshney, Adv.
Mr. Sumit Kumar Sharma, Adv.
Mrs. Shilpa G Mittal, Adv.
Mr. Nimish Chib, Adv.
Mr. Wajeeh Shafiq, Adv.
Mr. Jatin Rana, AOR
M/S. Lawyer S Knit & Co., AOR
Mr. Anand Shankar, AOR
Ms. Meenakshi Arora, Sr. Adv.
Mr. Gautam Bajaj, Adv.
Mr. Nitin Saluja, AOR
Ms. Saumya, Adv.
Mr. Anand Shankar, AOR
Mr. B Adinarayana Rao, Sr. Adv.
Mr. Sumanth Nookala, AOR
Mr. Raghenth Basant, Sr. Adv.
Mr. Ravi Raghunath, Adv.
Ms. Hima Bhardwaj, Adv.
Mr. Sanyat Lodha, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Advitiya Awasthi, Adv.
Ms. Vandana Sharma, AOR
Mr. Govind Jee, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Rishi Kapoor, AOR
Mr. Himanshu Shekhar, AOR
Mr. Lzafeer Ahmad B.F., AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. Arjun Garg, AOR
Mr. Aakash Nandolia, Adv.
Ms. Sagun Srivastava, Adv.
Mr. Anup Kumar, AOR
Ms. Gauri Subramanium, Adv.
13
Mrs. Shruti Singh, Adv.
Mrs. Neha Jaiswal, Adv.
Mr. Shivam Kumar, Adv.
Mr. Abhisek Kumar, Adv.
Ms. Vartika Vaishnavi, Adv.
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Hardik Giri, Adv.
Mr. Ajay Chowdhary, Adv.
Mr. Naveen, Adv.
Mr. R.C. Kaushik, AOR
Mr. Jatinder Kumar Bhatia, AOR
Ms. Diva Singh, Adv.
Mr. Devendra Singh, AOR
Mr. Avinash Poddar, Adv.
Mr. Ankit, Adv.
Mr. Bhupendra Yadav, Adv.
Mr. Arunender Thakur, Adv.
Ms. Kheyali Singh, AOR
Mr. Jayant K. Sud, Sr. Adv.
Mr. Ramesh Kumar Mishra, AOR
Mr. Sahib Kochhar, Adv.
Mr. Aryan Mishra, Adv.
Mr. Raj Aryan Singh, Adv.
Mr. Subhasish Bhowmick, AOR
Mr. R. Sharath, AOR
Mrs. Priya Puri, AOR
Mr. Sachin Dubey, Adv.
Mr. Abhishek Mishra, Adv.
Mr. Sharad Kumar Puri, Adv.
Ms. Riya Dogra, Adv.
Mr. Divyanshu Kumar Srivastava, AOR
Mrs. Tanuj Bagga Sharma, AOR
Dr. M.K. Ravi, Adv.
Dr. Praveen Hans, Adv.
Mr. Denson Joseph, Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. Samir Malik, AOR
Mr. Samir Malik, Adv.
14
Mr. Varun Kalra, Adv.
Mr. Pranav Khanna, Adv.
Ms. Farha Malik, Adv.
Ms. Devina Sehgal, AOR
Mr. Srikanth Varma Mudunuru, Adv.
Mr. Rajan Chawla, AOR
Mr. Raavi Yogesh Venkata, AOR
Mr. Kotte Venkata Pawan Kumar, Adv.
Mr. Devendra Singh, AOR
Mr. Aakash Nandolia, AOR
Mr. Ankit Rajgarhia, Adv.
Mr. Sandeep Malik, Adv.
Mr. Azad Khokar, Adv.
Mr. Gourav Kumar, Adv.
Mr. Satya Prakash Gautam, Adv.
Mr. Sarita Gautam, Adv.
Mr. Bhim Kishore, Adv.
Mr. Ajit Kumar, Adv.
Mr. Nitin Sharma, Adv.
Mr. Amit, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Mrs. Aishwarya Bhati, learned Additional Solicitor General appearing for the Union of India, has filed a ‘Status Report’. Paragraphs 7 and 8 of such report reads as follows:
“7. That the Dist. Collector, Yadadri Bhuvanagiri also informed that the Revenue Divisional Officer (RDO), Choutuppal submitted report that survey has been completed with reference to boundaries mentioned in the registered documents in villages Thangedpally, Choutuppal, Pathangi, Thallasingaram and Lingojigudem and the details of survey is as under:
PARCEL AND VILLAGE WISE TOTAL EXTENT OF GOLDEN FOREST INDIA LIMITED LANDS IN CHOUTUPPAL MANDAL, YADADRI BHUVANAGIRI DISTRICT Sl. Name of the No of Total extent of Extent under LA for Extent under Net area NO. Village Parcels GFIL land as per various Purposes others with GFIL Records possession/L ess extent arrived after physical survey on registered documents 15 1 2 3 4 5 6 7 = (4-5) 1 Thangedpally 9 392.11 9.08 0.01 383.03 2 Choutuppal 3 82.00 36.17 1/2 7.00 45.22 1/2 3 Panthangi 3 39.31 0.00 0.00 39.31 4 Thallasingaram 1 233.39 1/2 7.29 1/2 20.15 226.10 5 Lingojigudem 11 510.22 18.39(LA) 62.28 490.22 1.01 (Overlapping land) Total 27 1258.23 1/2 73.15 90.07 1185.08 1/2
8. It was further submitted that since the GFIL lands are covered by the huge trees and bushes therefore, for demarcation of the boundaries of each parcel of land and erecting stones for GFIL lands an expenditure of Rs.19.25 lakh is required.”
2. We are informed by Ms. Devina Sehgal, learned counsel for the State of Telangana that although survey work has been completed, physical demarcation of the boundaries needs to be effected for which four weeks’ time may be granted.
3. We grant time to the State of Telangana, as prayed.
4. We direct the GFIL Committee to credit Rs.19.25 lakh in the account of the State of Telangana by electronic transfer. Necessary details of the account in which the money shall be credited shall be furnished to Ms. Suruchi Aggarwal, learned senior counsel, by Ms. Sehgal by 28.01.2026.
5. Mr. Shishir Pinaki, learned advocate has entered appearance pursuant to receipt of show cause notice on behalf of the four individuals mentioned in paragraph 2 of the earlier order dated 11.12.2025. He seeks and is granted four weeks’ time to file a reply.
6. Mr. Sunil Fernandes, learned Amicus Curiae and Ms. Aggarwal submit that although M/s. K. Fin Technologies was required to submit a status report, they have not received any such report as yet.
7. Learned counsel appearing for M/s. K. Fin Technologies submits that a status report has been filed. He will furnish soft copies of such report to Mr. Fernandes, Ms. Aggarwal and Ms. Bhati in course of this week. 16
8. Despite service of notice to the SDM, Defence Colony, Lajpat Nagar, none appears on his behalf. We require the personal presence of the SDM concerned on 25.02.2026.
9. List these matters once again on 25.02.2026 at 3:00 P.M. (VIJAY KUMAR) (SUDHIR KUMAR SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 17