Supreme Court - Daily Orders
South Side Of G.T. Road, Industrial Area ... vs Uttar Pradesh Industrial Development ... on 29 July, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
1
ITEM NO.36 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(S). 6551-6552/2021
SOUTH SIDE OF G.T. ROAD, INDUSTRIAL
AREA MANUFACTURES ASSOCIATION APPELLANT(S)
VERSUS
UTTAR PRADESH INDUSTRIAL DEVELOPMENT AUTHORITY & ORS. RESPONDENT(S)
(IA No.136647/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.136650/2021-EX-PARTE STAY and IA No.136649/2021-
EXEMPTION FROM FILING O.T. and IA No.136646/2021-PERMISSION TO FILE
APPEAL and IA No.136648/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 29-07-2022 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Appellant(s)
Mr. Vardhman Kaushik , AOR
For Respondent(s) Mr. Sharad Chauhan, Adv.
Mr. Gaurav, AOR
Mr. Santosh Kumar, AOR
Mrs. Niranjana Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned Counsel for the appellant on the first date of hearing made a statement before this Court which has been noticed in order dated 29.10.2021 that the appellants have no objection to handover the Signature Not Verified vacant and peaceful possession of the subject property in Digitally signed by POOJA SHARMA Date: 2022.07.30 question, i.e. Udyog Bhawan, having the measurement of 940 Sqm 14:39:10 IST Reason:
(Covered) and 292 Sqm (vacant) at S-Block, South Side of G.T. Road Industrial Area, Ghaziabad – 201009 on the land reserved for Green 2 Belt, which is impugned in the instant proceedings to the Nagar Nigam, Ghaziabad.
After notices came to be served, Counsel for the authority has put in appearance and on instructions submit that the building is sealed by the District Magistrate, Ghaziabad under the orders passed by the National Green Tribunal which is impugned in the instant proceedings and that is the reason for which they were not able to take physical possession of the building. Learned Counsel for the appellant also has no objection if the building is de-sealed and the physical possession of the building is handed over to the authority.
We direct the District Magistrate, Ghaziabad, to make necessary compliance and de-seal the building in question and handover the physical possession to the authorized officer of the authority (Nagar Nigam Ghaziabad) within a period of two weeks from the receipt of the copy of this order and a report be submitted to this Court.
Nagar Nigam Ghaziabad is at liberty to continue all its activities including vaccination, as informed to this Court and utilize the building for the public cause.
List on 26.08.2022.
(POOJA SHARMA) (MONIKA DEY) COURT MASTER (SH) COURT MASTER (NSH)