Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India on 25 February, 2026
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.301 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
VERSUS
UNION OF INDIA & ORS. Respondents
[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
I.A. No.33106/2019-APPLICATION FOR PERMISSION
I.A. No.40455/2025-APPLICATION FOR PERMISSION
I.A. No.112751/2020-APPLICATION FOR PERMISSION
I.A. No.62733/2019-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.94012/2020-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.58091/2021-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.105879/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.123817/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.77100/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.226492/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.16546/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.75467/2020-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.99096/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.123554/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.132882/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.211853/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.173810/2022-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.226482/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.156597/2022-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.171258/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.5215/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.117612/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.124299/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.130757/2020-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.158058/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.99028/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.145179/2019-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.267222/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.51709/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.109027/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.124289/2024-APPROPRIATE ORDERS/DIRECTIONS
Signature Not Verified
I.A. No.241765/2023-APPROPRIATE ORDERS/DIRECTIONS
Digitally signed by
rashmi dhyani pant
Date: 2026.02.28
I.A. No.50597/2024-APPROPRIATE ORDERS/DIRECTIONS
12:07:44 IST
Reason:
I.A. No.132665/2021-CLARIFICATION/DIRECTION
I.A. No.132657/2021-CLARIFICATION/DIRECTION
1
I.A. No.45905/2019-CLARIFICATION/DIRECTION
I.A. No.132644/2021-CLARIFICATION/DIRECTION
I.A. No.175920/2022-CLARIFICATION/DIRECTION
I.A. No.132638/2021-CLARIFICATION/DIRECTION
I.A. No.110706/2021-CLARIFICATION/DIRECTION
I.A. No.132630/2021-CLARIFICATION/DIRECTION
I.A. No.104797/2025-CLARIFICATION/DIRECTION
I.A. No.132614/2021-CLARIFICATION/DIRECTION
I.A. No.230074/2024-CLARIFICATION/DIRECTION
I.A. No.86122/2021-CLARIFICATION/DIRECTION
I.A. No.211030/2023-CLARIFICATION/DIRECTION
I.A. No.145178/2019-CLARIFICATION/DIRECTION
I.A. No.77270/2021-CLARIFICATION/DIRECTION
I.A. No.202744/2023-EXEMPTION FROM FILING O.T.
I.A. No.202669/2023-EXEMPTION FROM FILING O.T.
I.A. No.42476/2020-EXEMPTION FROM FILING O.T.
I.A. No.230077/2024-EXEMPTION FROM FILING O.T.
I.A. No.134874/2022-EXEMPTION FROM FILING O.T.
I.A. No.241755/2023-INTERVENTION APPLICATION
I.A. No.145253/2024-INTERVENTION APPLICATION
I.A. No.173987/2024-INTERVENTION APPLICATION
I.A. No.196644/2024-INTERVENTION APPLICATION
I.A. No.215616/2024-INTERVENTION APPLICATION
I.A. No.255547/2024-INTERVENTION APPLICATION
I.A. No.62731/2019-INTERVENTION APPLICATION
I.A. No.94002/2020-INTERVENTION APPLICATION
I.A. No.58090/2021-INTERVENTION APPLICATION
I.A. No.105873/2024-INTERVENTION APPLICATION
I.A. No.123813/2024-INTERVENTION APPLICATION
I.A. No.140218/2024-INTERVENTION APPLICATION
I.A. No.173668/2024-INTERVENTION APPLICATION
I.A. No.196358/2024-INTERVENTION APPLICATION
I.A. No.245014/2024-INTERVENTION APPLICATION
I.A. No.65098/2025-INTERVENTION APPLICATION
I.A. No.32653/2021-INTERVENTION APPLICATION
I.A. No.226487/2023-INTERVENTION APPLICATION
I.A. No.16535/2024-INTERVENTION APPLICATION
I.A. No.173662/2024-INTERVENTION APPLICATION
I.A. No.196194/2024-INTERVENTION APPLICATION
I.A. No.232287/2024-INTERVENTION APPLICATION
I.A. No.65037/2025-INTERVENTION APPLICATION
I.A. No.7058/2024-INTERVENTION APPLICATION
I.A. No.99093/2024-INTERVENTION APPLICATION
I.A. No.123549/2024-INTERVENTION APPLICATION
I.A. No.132881/2024-INTERVENTION APPLICATION
I.A. No.171342/2024-INTERVENTION APPLICATION
I.A. No.196129/2024-INTERVENTION APPLICATION
I.A. No.209599/2024-INTERVENTION APPLICATION
I.A. No.231729/2024-INTERVENTION APPLICATION
I.A. No.106855/2025-INTERVENTION APPLICATION
I.A. No.226475/2023-INTERVENTION APPLICATION
I.A. No.99072/2024-INTERVENTION APPLICATION
I.A. No.163932/2024-INTERVENTION APPLICATION
2
I.A. No.195811/2024 - INTERVENTION APPLICATION
I.A. No.209442/2024 - INTERVENTION APPLICATION
I.A. No.18994/2025 - INTERVENTION APPLICATION
I.A. No.110701/2021 - INTERVENTION APPLICATION
I.A. No.212823/2023 - INTERVENTION APPLICATION
I.A. No.117611/2024 - INTERVENTION APPLICATION
I.A. No.124298/2024 - INTERVENTION APPLICATION
I.A. No.152367/2024 - INTERVENTION APPLICATION
I.A. No.178250/2024 - INTERVENTION APPLICATION
I.A. No.209437/2024 - INTERVENTION APPLICATION
I.A. No.18297/2025 - INTERVENTION APPLICATION
I.A. No.87699/2025 - INTERVENTION APPLICATION
I.A. No.130756/2020 - INTERVENTION APPLICATION
I.A. No.158056/2023 - INTERVENTION APPLICATION
I.A. No.145618/2024 - INTERVENTION APPLICATION
I.A. No.178230/2024 - INTERVENTION APPLICATION
I.A. No.199272/2024 - INTERVENTION APPLICATION
I.A. No.277816/2024 - INTERVENTION APPLICATION
I.A. No.87620/2025 - INTERVENTION APPLICATION
I.A. No.152877/2023 - INTERVENTION APPLICATION
I.A. No.211021/2023 - INTERVENTION APPLICATION
I.A. No.109023/2024 - INTERVENTION APPLICATION
I.A. No.124277/2024 - INTERVENTION APPLICATION
I.A. No.145277/2024 - INTERVENTION APPLICATION
I.A. No.173993/2024 - INTERVENTION APPLICATION
I.A. No.199271/2024 - INTERVENTION APPLICATION
I.A. No.217580/2024 - INTERVENTION APPLICATION
I.A. No.87619/2025 - INTERVENTION APPLICATION
I.A. No.132582/2021 - INTERVENTION/IMPLEADMENT
I.A. No.202756/2023 - INTERVENTION/IMPLEADMENT
I.A. No.87168/2025 - INTERVENTION/IMPLEADMENT
I.A. No.132577/2021 - INTERVENTION/IMPLEADMENT
I.A. No.215255/2024 - INTERVENTION/IMPLEADMENT
I.A. No.132570/2021 - INTERVENTION/IMPLEADMENT
I.A. No.27236/2021 - INTERVENTION/IMPLEADMENT
I.A. No.132550/2021 - INTERVENTION/IMPLEADMENT
I.A. No.171259/2023 - INTERVENTION/IMPLEADMENT
I.A. No.5211/2024 - INTERVENTION/IMPLEADMENT
I.A. No.132597/2021 - INTERVENTION/IMPLEADMENT
I.A. No.134873/2022 - INTERVENTION/IMPLEADMENT
I.A. No.230068/2024 - INTERVENTION/IMPLEADMENT
I.A. No.132594/2021 - INTERVENTION/IMPLEADMENT
I.A. No.276065/2024 - INTERVENTION/IMPLEADMENT
I.A. No.42473/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
I.A. No.157541/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
I.A. No.88654/2022-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
I.A. No.18325/2024-RECALLING THE COURTS ORDER
I.A. No.140519/2023-WITHDRAWAL OF CASE / APPLICATION
I.A. No.130807/2020-WITHDRAWAL OF CASE / APPLICATION
3
WITH
T.C.(C) No. 60/2003 (XIV-A)
T.C.(C) No. 66/2003 (XIV-A)
T.C.(C) No.69/2003 (XIV-A)
T.C.(C) No.70/2003 (XIV-A)
T.C.(C) No.71/2003 (XIV-A)
T.C.(C) No.72/2003 (XIV-A)
T.C.(C) No.73/2003 (XIV-A)
T.C.(C) No.74/2003 (XIV-A)
T.C.(C) No.75/2003 (XIV-A)
T.C.(C) No.76/2003 (XIV-A)
T.C.(C) No.77/2003 (XIV-A)
T.C.(C) No.78/2003 (XIV-A)
T.C.(C) No.79/2003 (XIV-A)
T.C.(C) No.80/2003 (XIV-A)
T.C.(C) No.81/2003 (XIV-A)
T.C.(C) No.83/2003 (XIV-A)
T.C.(C) No.84/2003 (XIV-A)
T.C.(C) No.85/2003 (XIV-A)
T.C.(C) No.86/2003 (XIV-A)
T.C.(C) No.87/2003 (XIV-A)
T.C.(C) No.88/2003 (XIV-A)
T.C.(C) No.90/2003 (XIV-A)
T.C.(C) No.92/2003 (XIV-A)
T.C.(C) No.93/2003 (XIV-A)
T.C.(C) No.94/2003 (XIV-A)
T.C.(C) No.96/2003 (XIV-A)
4
T.C.(C) No.97/2003 (XIV-A)
T.C.(C) No.98/2003 (XIV-A)
T.C.(C) No.100/2003 (XIV-A)
T.C.(C) No.101/2003 (XIV-A)
T.C.(C) No.102/2003 (XIV-A)
T.C.(C) No.104/2003 (XIV-A)
T.C.(C) No.107/2003 (XIV-A)
T.C.(C) No.109/2003 (XIV-A)
T.C.(C) No.110/2003 (XIV-A)
T.C.(C) No.112/2003 (XIV-A)
T.C.(C) No.118/2003 (XIV-A)
T.C.(C) No.119/2003 (XIV-A)
T.C.(C) No.121/2003 (XIV-A)
T.C.(C) No.122/2003 (XIV-A)
T.C.(C) No.123/2003 (XIV-A)
T.C.(C) No.125/2003 (XIV-A)
T.C.(C) No.126/2003 (XIV-A)
T.C.(C) No.128/2003 (XIV-A)
T.C.(C) No.129/2003 (XIV-A)
T.C.(C) No.130/2003 (XIV-A)
T.C.(C) No.131/2003 (XIV-A)
T.C.(C) No.132/2003 (XIV-A)
T.C.(C) No.133/2003 (XIV-A)
T.C.(C) No.134/2003 (XIV-A)
T.C.(C) No.135/2003 (XIV-A)
T.C.(C) No.136/2003 (XIV-A)
5
T.C.(C) No.137/2003 (XIV-A)
T.C.(C) No.138/2003 (XIV-A)
T.C.(C) No.139/2003 (XIV-A)
T.C.(C) No.140/2003 (XIV-A)
T.C.(C) No.141/2003 (XIV-A)
T.C.(C) No.142/2003 (XIV-A)
T.C.(C) No.143/2003 (XIV-A)
T.C.(C) No.144/2003 (XIV-A)
T.C.(C) No.145/2003 (XIV-A)
T.C.(C) No.147/2003 (XIV-A)
T.C.(C) No.148/2003 (XIV-A)
T.C.(C) No.149/2003 (XIV-A)
T.C.(C) No.150/2003 (XIV-A)
T.C.(C) No.151/2003 (XIV-A)
T.C.(C) No. 153/2003 (XIV-A)
T.C.(C) No.155/2003 (XIV-A)
T.C.(C) No.156/2003 (XIV-A)
T.C.(C) No.158/2003 (XIV-A)
T.C.(C) No.162/2003 (XIV-A)
T.C.(C) No.163/2003 (XIV-A)
T.C.(C) No.164/2003 (XIV-A)
T.C.(C) No.165/2003 (XIV-A)
T.C.(C) No.166/2003 (XIV-A)
T.C.(C) No.168/2003 (XIV-A)
T.C.(C) No.169/2003 (XIV-A)
T.C.(C) No.170/2003 (XIV-A)
T.C.(C) No.171/2003 (XIV-A)
6
T.C.(C) No.173/2003 (XIV-A)
T.C.(C) No.174/2003 (XIV-A)
T.C.(C) No.175/2003 (XIV-A)
T.C.(C) No.176/2003 (XIV-A)
T.C.(C) No.177/2003 (XIV-A)
T.C.(C) No.178/2003 (XIV-A)
T.C.(C) No.179/2003 (XIV-A)
T.C.(C) No.180/2003 (XIV-A)
T.C.(C) No.181/2003 (XIV-A)
T.C.(C) No.183/2003 (XIV-A)
T.C.(C) No.184/2003 (XIV-A)
T.C.(C) No.185/2003 (XIV-A)
T.C.(C) No.186/2003 (XIV-A)
T.C.(C) No.187/2003 (XIV-A)
T.C.(C) No.188/2003 (XIV-A)
T.C.(C) No.189/2003 (XIV-A)
T.C.(C) No.191/2003 (XIV-A)
T.C.(C) No.192/2003 (XIV-A)
T.C.(C) No.193/2003 (XIV-A)
T.C.(C) No.194/2003 (XIV-A)
T.C.(C) No.195/2003 (XIV-A)
T.C.(C) No.197/2003 (XIV-A)
T.C.(C) No.95/2003 (XIV-A)
T.C.(C) No.124/2003 (XIV-A)
T.C.(C) No.146/2003 (XIV-A)
T.C.(C) No.82/2003 (XIV-A)
7
T.C.(C) No.59/2003 (XIV-A)
T.C.(C) No.68/2003 (XIV-A)
T.C.(C) No.198/2003 (XIV-A)
T.C.(C) No.199/2003 (XIV-A)
T.C.(C) No.202/2003 (XIV-A)
T.C.(C) No.206/2003 (XIV-A)
T.C.(C) No.207/2003 (XIV-A)
T.C.(C) No.208/2003 (XIV-A)
T.C.(C) No.209/2003 (XIV-A)
T.C.(C) No.210/2003 (XIV-A)
T.C.(C) No.211/2003 (XIV-A)
T.C.(C) No.212/2003 (XIV-A)
T.C.(C) No.213/2003 (XIV-A)
T.C.(C) No.214/2003 (XIV-A)
T.C.(C) No.216/2003 (XIV-A)
T.C.(C) No.217/2003 (XIV-A)
T.C.(C) No.219/2003 (XIV-A)
T.C.(C) No.220/2003 (XIV-A)
T.C.(C) No.221/2003 (XIV-A)
T.C.(C) No.222/2003 (XIV-A)
T.C.(C) No.223/2003 (XIV-A)
T.C.(C) No.224/2003 (XIV-A)
T.C.(C) No.225/2003 (XIV-A)
T.C.(C) No.228/2003 (XIV-A)
T.C.(C) No.229/2003 (XIV-A)
T.C.(C) No.231/2003 (XIV-A)
T.C.(C) No.232/2003 (XIV-A)
8
T.C.(C) No.233/2003 (XIV-A)
T.C.(C) No.234/2003 (XIV-A)
T.C.(C) No.235/2003 (XIV-A)
T.C.(C) No.236/2003 (XIV-A)
T.C.(C) No.237/2003 (XIV-A)
T.C.(C) No.238/2003 (XIV-A)
T.C.(C) No.239/2003 (XIV-A)
T.C.(C) No.241/2003 (XIV-A)
T.C.(C) No.242/2003 (XIV-A)
T.C.(C) No.243/2003 (XIV-A)
T.C.(C) No.244/2003 (XIV-A)
T.C.(C) No.245/2003 (XIV-A)
T.C.(C) No.246/2003 (XIV-A)
T.C.(C) No.247/2003 (XIV-A)
T.C.(C) No.248/2003 (XIV-A)
T.C.(C) No.249/2003 (XIV-A)
T.C.(C) No.251/2003 (XIV-A)
T.C.(C) No.252/2003 (XIV-A)
T.C.(C) No.254/2003 (XIV-A)
T.C.(C) No.255/2003 (XIV-A)
T.C.(C) No.256/2003 (XIV-A)
T.C.(C) No.257/2003 (XIV-A)
T.C.(C) No.258/2003 (XIV-A)
T.C.(C) No.259/2003 (XIV-A)
T.C.(C) No.260/2003 (XIV-A)
T.C.(C) No.261/2003 (XIV-A)
9
T.C.(C) No.262/2003 (XIV-A)
T.C.(C) No.215/2003 (XIV-A)
T.C.(C) No.226/2003 (XIV-A)
T.C.(C) No.227/2003 (XIV-A)
T.C.(C) No.2/2004 (XIV-A)
I.A No. 51293/2005 - APPLICATION FOR ADDITIONAL AFFIDAVIT
I.A No. 255516/2024 - APPLICATION FOR EXEMPTION FROM FILING TYPED
DOCUMENTS
I.A. No.276050/2024-APPLICATION FOR PERMISSION
I.A. No.80258/2020-APPLICATION FOR PERMISSION
I.A. No.295947/2024-APPLICATION FOR PERMISSION
I.A. No.295225/2024-APPLICATION FOR PERMISSION
I.A. No.143211/2021-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.125543/2025-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.141055/2018-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.80958/2021-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.62749/2022-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.80260/2020-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.106350/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.44362/2023-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.79102/2020-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.147187/2021-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.188455/2022-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.90057/2024-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.36379/2018-APPROPRIATE ORDERS/DIRECTIONS
I.A. No.89598/2024-CLARIFICATION/DIRECTION
I.A. No.141059/2018-CLARIFICATION/DIRECTION
I.A. No.156177/2022-CLARIFICATION/DIRECTION
I.A. No.68453/2025-CLARIFICATION/DIRECTION
I.A. No.87335/2018-CLARIFICATION/DIRECTION
I.A. No.150273/2024-CLARIFICATION/DIRECTION
I.A. No.89599/2024-CLARIFICATION/DIRECTION
I.A. No.80264/2020-EXEMPTION FROM FILING AFFIDAVIT
I.A. No.66054/2018-EXEMPTION FROM FILING O.T.
I.A. No.147188/2021-EXEMPTION FROM FILING O.T.
I.A. No.147185/2021-EXEMPTION FROM FILING O.T.
I.A. No.147184/2021-INTERVENTION APPLICATION
I.A. No.75125/2018-INTERVENTION APPLICATION
I.A. No.255515/2024-INTERVENTION APPLICATION
I.A. No.295949/2024-INTERVENTION APPLICATION
I.A. No.66052/2018-INTERVENTION APPLICATION
I.A. No.295228/2024-INTERVENTION APPLICATION
I.A. No.157461/2022-INTERVENTION/IMPLEADMENT
I.A. No.276052/2024-INTERVENTION/IMPLEADMENT
I.A. No.127149/2025-INTERVENTION/IMPLEADMENT
I.A. No.51486/2024-INTERVENTION/IMPLEADMENT
I.A. No.156171/2022-INTERVENTION/IMPLEADMENT
I.A. No.177298/2023-INTERVENTION/IMPLEADMENT
I.A. No.68450/2025-INTERVENTION/IMPLEADMENT
10
I.A. No.14806/2006-INTERVENTION/IMPLEADMENT
I.A. No.176824/2022-INTERVENTION/IMPLEADMENT
I.A. No.167937/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
I.A. No.158706/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES
I.A. No. 167941/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
I.A. No.275461/2024-PERMISSION TO FILE APPLICATION FOR DIRECTION
I.A. 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)
11
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)
I.A. No.293133/2024 - APPLICATION FOR SUBSTITUTION
I.A. No.37986/2025 - SETTING ASIDE AN ABATEMENT
I.A. No.85639/2024 - STAY APPLICATION
CONMT.PET.(C) No. 845/2021 in W.P.(C) No. 188/2004 (X)
I.A. No.34598/2021 - EXEMPTION FROM FILING O.T.
Date : 25-02-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :Mr. Pankaj Kumar Mishra, AOR
Mr. Ranjan Mukherjee, AOR
Mr. P. D. Sharma, AOR
Mr. Bhargava V. Desai, AOR
Mr. Shivam Sharma, Adv.
Mr. M. C. Dhingra, Sr. Adv.
Mr. Harpal Singh Saini, Adv.
Mr. Shashank Singh, Adv.
Mr. Kunal Verma, Adv.
Mr. Raghvendra Shukla, Adv.
Mr. Gaurav Dhingra, AOR
Mr. Soumya Dutta, AOR
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
Mr. Hardik Giri, Adv.
Ms. Preeti Kumari, Adv.
Mr. Naveen, Adv.
Mr. Naman Singh, Adv.
Mr. R. C. Kaushik, AOR
Ms. Minakshi Vij, AOR
Mr. Somnath Mukherjee, AOR
For Respondent(s) :Mrs. Naresh Bakshi, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Vivek Kumar Singh, Adv.
12
Mr. Ravish Singh, Adv.
Mr. Rajesh Garg, Adv.
Mrs. Akanksha Singh, Adv.
Mrs. Sweta Singh, Adv.
Mr. Nishant Kashyap, Adv.
Ms. Parul Kanojia, Adv.
Ms. Saiyam Maan, Adv.
Mr. Aniket Rajput, Adv.
Mr. Shailendra Bhardwaj, AOR
Mr. Ashok Kumar Singh, AOR
Mr. Ashwani Kumar, AOR
M/S. K J John And Co, AOR
Mrs. Rajeshri Nivuratirao Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Anand, Adv.
Mr. Vishal Kumar Singh, Adv.
Mr. Navneet Singh, Adv.
Mr. Gopal Kumar Sahu, Adv.
Mr. S.k.mehta, Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. K. S. Rana, AOR
Ms. Vandana Sehgal, AOR
Mr. Mohit Yadav, Adv.
Miss Madhulika Upadhyay, AOR
Ms. Minakshi Vij, AOR
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. Ajay Bahuguna, Adv.
Mr. Surya Kant, AOR
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
13
Mr. B. K. Pal, AOR
Mr. Natansh Kr Pal, Adv.
Ms. Sunita Sharma, AOR
Ms. Anjali Rajput, Adv.
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. Rajiv Shakdher, Sr. Adv.
Mr. Ramesh Kumar Mishra, AOR
Mr. Karan Khetani, Adv.
Mr. Raj Aryan Singh, Adv.
Mr. Shivam Tiwary, Adv.
Mr. S. Ravi Shankar, AOR
Mr. Narender Hooda, Sr. Adv.
Ms. Pallvi Hooda, Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Kavya Manuja, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Alok Gupta, AOR
Ms. Shalu Sharma, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Bhargava V. Desai, AOR
Ms. Suruchii Aggarwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Viraj Kadam, Adv.
Mr. Gurmeet Singh, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Mr. Abhijeet Pandey, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Arjun Garg, AOR
Mr. Aakash Nandolia, Adv.
Mr. Anup Kumar, AOR
Ms. Gauri Subramanium, Adv.
Mrs. Shruti Singh, Adv.
Mrs. Neha Jaiswal, Adv.
14
Mr. Shivam Kumar, Adv.
Ms. Vartika Vaishnavi, Adv.
Ms. Arshi, Adv.
Ms. Achint Priya, Adv.
Mr. Divyanshu Kumar Srivastava, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. Devendra Singh, AOR
Ms. Kheyali Singh, AOR
Mr. Munindra Dvivedi, Adv.
Mr. Ruchir Batra, Adv.
Mr. Anmol Kheta, Adv.
Ms. Tanya Srivastava, AOR
Mr. Aayush Tamboli, Adv.
Mr. Rajan Chawla, AOR
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. Rajesh Kumar Chaurasia, AOR
Mr. Nitin Kumar Gupta, Adv.
Mr. Surya Pratap, Adv.
Mr. Anurag Jain, Adv.
Mrs. Soni, Adv.
Mr. Onkar Prasad, Adv.
Mr. Lakshay Nimesh, Adv.
Mrs. Tanuj Bagga Sharma, AOR
Dr. M.k Ravi, Adv.
Mr. Denson Joseph, Adv.
Dr. Praveen Hans, Adv.
Mr. Navdeep Singh, Adv.
Mrs. Shefali Sethi, Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. Samir Malik, AOR
Mr. Samir Malik, Adv.
Mr. Varun Kalra, Adv.
Mr. Pranab Khanna, Adv.
Ms. Devina Sehgal, AOR
15
Mr. Srikanth Varma Mudunuru, Adv.
Mr. Raavi Yogesh Venkata, AOR
Mr. Kotte Venkata Pawan Kumar, Adv.
Mr. Narender Hooda, Sr. Adv.
Ms. Pallvi Hooda, Adv.
Mr. Shiv Bhatnagar, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Kavya Manuja, Adv.
Dr. Surender Singh Hooda, AOR
Mr. Devendra Singh, AOR
Mr. Aakash Nandolia, AOR
Mr. Amit, AOR
Mr. Neeraj K. Kaul, Sr. Adv.
Mr. Amit Sibal, Sr. Adv.
Mr. Prashant Jain, Adv.
Mr. P. N. Puri, AOR
Mr. Kedar Nath Tripathy, AOR
Mr. Anurag, AOR
Mr. Anshuman Siddharth Nayak, AOR
Mr. H.s.phoolka, Sr. Adv.
Mr. Jagjit Singh Chhabra, AOR
Ms. Surpreet Kaur, Adv.
Mr. Mohit D. Ram, AOR
Ms. Maulshree Pathak, AOR
Mr. Deepak Bora, Adv.
Mr. Joby P. Varghese, AOR
Mr. Bijender Singh, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Akhileshwar Jha, Adv.
Mr. Anupam Kumar, Adv.
Mr. Raghvendra Pratap Singh, Adv.
Mr. Ajay Pal, AOR
Mr. Sunil Fernandes, Sr. Adv.
Mr. Sanchit Garga, AOR
Mr. Kunal Rana, Adv.
Mr. Shashwat Jaiswal, Adv.
Ms. Diksha Arora, Adv.
Mr. Bhanu Pratap Singh, Adv.
Ms. Aarohi Garg, Adv.
Ms. Samapika Biswal, AOR
16
Mr. Mehak Kumar, Adv.
Ms. Deepti Arya, Adv.
Mr. Narayan Har Gupta, Adv.
Ms. Swati Arya
Mr. Chand Qureshi, AOR
Mr. Vijay Kumar, Adv.
Mr. Sundeep Pandhi, Adv.
Mr. Mohammad Usman Siddiqui, Adv.
Mrs. Aisha Siddiqui, Adv.
Ms. Sakeena Quidwai, Adv.
Mr. Mohammad Salman Siddiqui, Adv.
Ms. Tasleem Siddiqui, Adv.
Ms. Velasree S, Adv.
Mr. Deependra Kumar Pathak, Adv.
Mr. Pinku Singh, AOR
Mr. Sajeev Sahay, Adv.
Ms. Shagufa Salim, AOR
Mr. Archit Rajput, Adv.
Mr. Karandeep Singh, Adv.
Mr. Hariom, Adv.
Ms.Nandita Rao, Sr. Adv.
Mr. Rajat, Adv.
Mr. Aditya Soni, AOR
Mr. Khan Ahmad Darvesh, Adv.
Mr. Shaurya Lamba, Adv.
Mr. Sumeer Sodhi, AOR
Mr. Gaurav Dhingra, AOR
Mr. M.c. Dhingra, Sr. Adv.
Mr. Harpal Singh Saini, Adv.
Mr. Shashank Singh, Adv.
Mr. Kunal Verma, Adv.
Mr. Raghvendra Shukla, Adv.
Mr. Piyusah Kant Roy, Adv.
Mr. Ronak Karanpuria, AOR
Mr. Siddharth Mittal, AOR
Mr. Abhijeet Varshney, Adv.
Mrs. Shilpa G Mittal, Adv.
Mr. Nimish Chib, Adv.
Mr. Jatin Rana, AOR
M/S. Lawyer S Knit & Co, AOR
Mr. Anand Shankar, AOR
Mrs. Meenakshi Arora, Sr. Adv.
Mr. Gautam Bajaj, Adv.
17
Mr. Nitin Saluja, AOR
Mr. Govind Jee, AOR
Mr. Omanakuttan K K, Adv.
Ms. Rambha Singh, Adv.
Ms. Laiba Arif, Adv.
Mr. Ankur Kumar, Adv.
Mr. Anand Shankar, AOR
Mr. Sumanth Nookala, AOR
Mr. Lzafeer Ahmad B. F., AOR
Mr. Sachin Dubey, Adv.
Mr. Ranghenth Basant, Sr. Adv.
Mr. Ravi Rachunath, Adv.
Ms. Hima Bhardwaj, Adv.
Mr. Sanyat Lodha, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Mr. Ajay Bahuguna, Adv.
Ms. Vandana Sharma, AOR
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Atul, Adv.
Mr. Vedant Pradhan, Adv.
Mr. Hardik Giri, Adv.
Mr. Pranav Singh Gautam, Adv.
Mr. Satish Hooda, Adv.
Mr. R. C. Kaushik, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Rishi Kapoor, AOR
Mr. Himanshu Shekhar, AOR
Mr. Rajiv Shakdher, Sr. Adv.
Mr. Ramesh Kumar Mishra, AOR
Mr. Karan Khetani, Adv.
Mr. Raj Aryan Singh, Adv.
Mr. Shivam Tiwary, Adv.
Ms. Aishwarya Bhati, ASG
Mr. Arijit Prasad, Adv.
Ms. Shreya Jain, Adv.
Mr. Abhijeet Singh, Adv.
18
UPON hearing the counsel the Court made the following
O R D E R
1. Pursuant to our order dated 20 th January, 2026, the State of Telangana has filed a compliance affidavit upon identification and demarcation of lands at Choutuppal Mandal, Yadadiri Bhuvanagiri District.
2. The location of the sites identified as lands of “Golden Forest” have been mapped and are indicated in the five location maps at pages 7, 15, 22, 27 & 37 of such affidavit, measuring 226.10, 42.22, 33.24, 381.28 and 491.28 Ac-Gts., respectively. We direct the District Collector of Yadadri Bhuvanagiri District to secure possession of such lands, mentioned in the location maps, and also to ensure that there is no encroachment thereof. The Superintendent of Police of the relevant district will provide requisite cooperation, assistance and support to the District Collector for complying with this order. The said lands shall be held in custodia legis by the District Collector. Warning boards may be installed on such lands conveying the message that violators of this Court’s order would be liable to action for contempt.
3. It has also been brought to our notice that insofar as the immovable property in village viz. Raghavpuram in Mandal Bibinagar is concerned, 226.10 Ac-Gts. of land is free from encumbrance. The District Collector shall take possession of such land also and retain possession thereof until further orders are passed.
4. The Income Tax Department has been given a copy of the compliance affidavit. Mr. Arijit Prasad, learned senior counsel appearing for the Department, seeks and is granted six weeks’ time to obtain valuation reports in respect of all such lands of “Golden Forest” forming part of the location maps as well as the land referred to in the preceding paragraph. If the Department seeks the 19 assistance of the District Collector for complying this part of the order, the needful may be done.
5. The valuation report shall be placed before us on 22 nd April, 2026, when we propose to assemble once again at 3:00 p.m.
6. Mr. Raghenth Basant, learned senior counsel appearing for M/s. Divi’s Laboratories Limited, takes exception to the location map at page no.37. He shall be entitled to file an affidavit taking exception within three weeks from date.
7. Mr. Biju Raj E., SDM, Jungpura (earlier known as Defence Colony) is present in Court today, pursuant to our order dated 20 th January, 2026. He tenders unconditional apology for proceeding with the matter despite the restraining orders passed by this Court from time to time. Apology tendered is accepted. His personal presence is dispensed with for the time being; unless specifically directed, he need not appear in person.
8. Mr. Prasad learned senior counsel shall furnish the bank account details and other relevant particulars to Ms. Suruchi Aggarwal, learned senior counsel appearing for the Committee, for the purpose of facilitating transfer of Rs.50 lakh in terms of the order dated 11th December, 2025.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
20