Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Union Of India on 8 July, 2016
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.64 COURT NO.4 SECTION XIV
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).16107-16108/2016
(Arising out of impugned final judgment and order dated 24/05/2016
in WPC No. 5888/2015 and CMA No. 16088/2016 passed by the High
Court of Delhi at New Delhi)
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to bring additional facts and documents on
record and interim relief and office report)
Date : 08/07/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Indira Jaising, Sr. Adv.
Mr. Devadut Kamat, Adv.
Mr. Chirag M. Shroff, AOR
Meher Dev, Adv.
C. Kothari, Adv.
For Respondent(s) Mr. Mukul Rohtagi, AG
Ms. Diksha Rai, Adv.
Mr. Saurabh Kirpal, Adv.
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard Ms. Indira Jaising, learned senior counsel along with Mr. Devadutt Kamat, Mr. Chirag M. Shroff and Mr. M. Dev and Mr. C. Kothari, learned counsel for the petitioner and Mr. Mukul Rohtagi, Signature Not Verified learned Digitally signed by GULSHAN KUMAR Attorney General for India along with Ms. Diksha Roy, ARORA Date: 2016.07.09 learned counsel for the respondent. 12:02:49 IST Reason:
The present special leave petitions call in question the legal propriety of the order dated May 24, 2016 passed by the Division 2 Bench of the High Court of Delhi. The said order reads as follows :
“CM No.16088/2016 in W.P. (C) 5888/2015 CM No.16063/2016 in W.P.(C) 7934/2015 Arguments on behalf of both the parties are concluded.
Orders reserved.
CM No.20304/2016 in W.P.(C) 8867/2015 It is represented by the learned counsel for both the parties that the arguments in CM Nos.16088 and 16063/2016 are adopted and there is no need of further hearing.
Reserved for orders along with CM
No.16088/2016 in W.P.(C) 5888/2015 and CM
No.16063/2016 in W.P.(C) No.7 934/2015.
W.P.(C)5888/2015: W.P.(C) 7887/2015; W.P.(C) 8190/2015; W.P.(C)7934/2015; W.P.(C) 8382/2015; W.P.(C) 8867/2015; W.P.(C) 9164/2015; W.P.(C) 348/2016; W.P.(Crl) 2099/2015 The hearing in all the writ petitions was already concluded on 03.05.2016.
Judgment reserved.
Written submissions, if any, be filed positively by 27th May, 2016.” It is submitted by Ms. Jaising, learned senior counsel for the petitioner that the High Court could not have entertained the writ petition, regard being had to the exclusive jurisdiction of this Court under Article 131 of the Constitution of India. On a perusal of the cause title, we find that the petitioner had approached the High Court. Be it noted, at one point of time, the matter had travelled to this Court in SLP (Crl) No.282 of 2016 and this Court had passed the following order :
“We had, vide order dated 22nd February, 2016, requested the High Court to finalize the matter with regard to the interpretation of Article 3 239AA by the end of March, 2016. We have been told that a batch of matters is being heard together and it will take some time. Be that as it may, we would request the High Court of Delhi to finalize the matters by end of July, 2016.
Let the matters be listed on 16th August, 2016.
Needless to say, the parties shall complete the pleadings by the next date of hearing of this case.
The interim order passed on the earlier occasion shall continue till the next date of hearing.” Needless to say, the order dated 12.04.2016 has been brought to our notice by the learned Attorney General for India.
At this juncture, Ms. Jaising submitted that the said order does not relate to this batch of petitions. Be it clarified, in the said order, this Court had referred to batch of matters pertaining to dispute between the Government of NCT of Delhi and the Union of India.
In our considered opinion, when the High Court has already heard the matter and reserved the judgment on all the issues including the preliminary issue, it is desirable that the High Court should pronounce the judgment. Thereafter, needless to say, it will be open to the parties to seek their remedies as advised in law.
With the aforesaid observation, the special leave petitions stand disposed of.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master