Supreme Court - Daily Orders
Shekhar Gowda Chennabsannagowda P.(D ) ... vs Hubli Dharwad Urban Development ... on 9 July, 2019
Bench: Abhay Manohar Sapre, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)NO.1005 OF 2019
IN
CIVIL APPEAL No.9934 OF 2016
SHEKHAR GOWDA CHENNABSANNAGOWDA P.(D) LRS. ... PETITIONER(S)
VS.
HUBLI DHARWAD URBAN DEVELOPMENT AUTHORITY
& ANR. ... RESPONDENT(S)
O R D E R
Upon perusal of the papers of the Review Petition, we have noticed that there is a delay of 861 days in filing the Review Petition. We are not inclined to condone the same.
Even on merits also, we are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petition is, accordingly, dismissed on the ground of delay as well as on merits.
......................J. [ABHAY MANOHAR SAPRE] ......................J. [L.NAGESWARA RAO] New Delhi;
July 9, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.07.10 17:06:47 IST Reason: 1 ITEM NO.1003 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 1005/2019 in C.A. No. 9934/2016 SHEKHAR GOWDA CHENNABSANNAGOWDA P.(D ) LRS. Petitioner(s) VERSUS HUBLI DHARWAD URBAN DEVELOPMENT AUTHORITY & ANR. Respondent(s) (FOR ADMISSION and IA No.44795/2019-CONDONATION OF DELAY IN FILING REVIEW PETITION and IA No.44797/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 09-07-2019 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE L. NAGESWARA RAO By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 2