Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India . on 7 August, 2019
Bench: Arun Mishra, M.R. Shah, B.R. Gavai
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFERRED CASE (C) NO. 89 OF 2003
PLANTATION INVESTORS PROTECTION SOCIETY Petitioner(s)
VERSUS
GOLDEN FORESTS (I) LTD. Respondent(s)
WITH
T.C.(C) No. 91/2003
T.C.(C) No. 99/2003
T.C.(C) No. 103/2003
T.C.(C) No. 105/2003
T.C.(C) No. 106/2003
T.C.(C) No. 111/2003
T.C.(C) No. 115/2003
T.C.(C) No. 116/2003
T.C.(C) No. 117/2003
T.C.(C) No. 120/2003
T.C.(C) No. 152/2003
T.C.(C) No. 154/2003
T.C.(C) No. 157/2003
T.C.(C) No. 159/2003
T.C.(C) No. 160/2003
T.C.(C) No. 161/2003
Signature Not Verified
T.C.(C) No. 167/2003
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.08.14
17:20:50 IST
Reason:
T.C.(C) No. 172/2003
T.C.(C) No. 182/2003
T.C.(C) No. 190/2003
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T.C.(C) No. 196/2003
T.C.(C) No. 200/2003
T.C.(C) No. 201/2003
T.C.(C) No. 203/2003
T.C.(C) No. 204/2003
T.C.(C) No. 205/2003
T.C.(C) No. 218/2003
T.C.(C) No. 230/2003
T.C.(C) No. 240/2003
T.C.(C) No. 250/2003
T.C.(C) No. 10/2004
O R D E R
It is reported in the Office Report dated 23.07.2019 that these cases, which have been received by this Court, have already been disposed of by the High Court and hence, they are treated to be disposed of and be deleted from the tagged matters.
.......................J. [ ARUN MISHRA ] .......................J. [ M. R. SHAH ] .......................J. [ B. R. GAVAI ] New Delhi;
AUGUST 07, 2019.
3
ITEM NO.1 COURT NO.4 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 (Civil) No(s). 188/2004
M/S. RAIGANJ CONSUMER FORUM Petitioner(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
(IA No. 154673/2018 - APPROPRIATE ORDERS/DIRECTIONS IA No. 156169/2018 - CLARIFICATION/DIRECTION IA No. 148036/2018 - CLARIFICATION/DIRECTION WITH T.C.(C No. 171/2003 (XVI-A) T.C.(C No. 59/2003 (XVI-A) T.C.(C No. 60/2003 (XVI-A) T.C.(C No. 66/2003 (XVI-A) T.C.(C No. 68/2003 (XVI-A) T.C.(C No. 69/2003 (XVI-A) T.C.(C No. 70/2003 (XVI-A) T.C.(C No. 71/2003 (XVI-A) T.C.(C No. 72/2003 (XVI-A) T.C.(C No. 73/2003 (XVI-A) T.C.(C No. 74/2003 (XVI-A) T.C.(C No. 75/2003 (XVI-A) T.C.(C No. 76/2003 (XVI-A) T.C.(C No. 77/2003 (XVI-A) T.C.(C No. 78/2003 (XVI-A) T.C.(C No. 79/2003 (XVI-A) T.C.(C No. 80/2003 (XVI-A) T.C.(C No. 81/2003 (XVI-A) 4 T.C.(C No. 83/2003 (XVI-A) T.C.(C No. 84/2003 (XVI-A) T.C.(C No. 85/2003 (XVI-A) T.C.(C No. 86/2003 (XVI-A) T.C.(C No. 87/2003 (XVI-A) T.C.(C No. 88/2003 (XVI-A) T.C.(C No. 89/2003 (XVI-A) T.C.(C No. 90/2003 (XVI-A) T.C.(C No. 91/2003 (XVI-A) T.C.(C No. 92/2003 (XVI-A) T.C.(C No. 93/2003 (XVI-A) T.C.(C No. 94/2003 (XVI-A) T.C.(C No. 96/2003 (XVI-A) T.C.(C No. 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T.C.(C No. 138/2003 (XVI-A) T.C.(C No. 139/2003 (XVI-A) T.C.(C No. 140/2003 (XVI-A) T.C.(C No. 141/2003 (XVI-A) 6 T.C.(C No. 142/2003 (XVI-A) T.C.(C No. 143/2003 (XVI-A) T.C.(C No. 144/2003 (XVI-A) T.C.(C No. 145/2003 (XVI-A) T.C.(C No. 147/2003 (XVI-A) T.C.(C No. 148/2003 (XVI-A) T.C.(C No. 149/2003 (XVI-A) T.C.(C No. 150/2003 (XVI-A) T.C.(C No. 151/2003 (XVI-A) T.C.(C No. 152/2003 (XVI-A) T.C.(C No. 153/2003 (XVI-A) T.C.(C No. 155/2003 (XVI-A) T.C.(C No. 156/2003 (XVI-A) T.C.(C No. 157/2003 (XVI-A) T.C.(C No. 158/2003 (XVI-A) T.C.(C No. 159/2003 (XVI-A) T.C.(C No. 160/2003 (XVI-A) T.C.(C No. 161/2003 (XVI-A) T.C.(C No. 162/2003 (XVI-A) T.C.(C No. 163/2003 (XVI-A) T.C.(C No. 164/2003 (XVI-A) T.C.(C No. 165/2003 (XVI-A) T.C.(C No. 166/2003 (XVI-A) T.C.(C No. 167/2003 (XVI-A) T.C.(C No. 168/2003 (XVI-A) T.C.(C No. 169/2003 (XVI-A) 7 T.C.(C No. 170/2003 (XVI-A) T.C.(C No. 172/2003 (XVI-A) T.C.(C No. 173/2003 (XVI-A) T.C.(C No. 174/2003 (XVI-A) T.C.(C No. 175/2003 (XVI-A) T.C.(C No. 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T.C.(C No. 214/2003 (XVI-A) T.C.(C No. 216/2003 (XVI-A) T.C.(C No. 217/2003 (XVI-A) T.C.(C No. 218/2003 (XVI-A) T.C.(C No. 219/2003 (XVI-A) T.C.(C No. 220/2003 (XVI-A) T.C.(C No. 221/2003 (XVI-A) T.C.(C No. 222/2003 (XVI-A) T.C.(C No. 223/2003 (XVI-A) T.C.(C No. 224/2003 (XVI-A) T.C.(C No. 225/2003 (XVI-A) T.C.(C No. 228/2003 (XVI-A) 9 T.C.(C No. 229/2003 (XVI-A) T.C.(C No. 230/2003 (XVI-A) T.C.(C No. 231/2003 (XVI-A) T.C.(C No. 232/2003 (XVI-A) T.C.(C No. 233/2003 (XVI-A) T.C.(C No. 234/2003 (XVI-A) T.C.(C No. 235/2003 (XVI-A) T.C.(C No. 236/2003 (XVI-A) T.C.(C No. 237/2003 (XVI-A) T.C.(C No. 238/2003 (XVI-A) T.C.(C No. 239/2003 (XVI-A) T.C.(C No. 240/2003 (XVI-A) T.C.(C No. 241/2003 (XVI-A) T.C.(C No. 242/2003 (XVI-A) T.C.(C No. 243/2003 (XVI-A) T.C.(C No. 244/2003 (XVI-A) T.C.(C No. 245/2003 (XVI-A) T.C.(C No. 246/2003 (XVI-A) T.C.(C No. 247/2003 (XVI-A) T.C.(C No. 248/2003 (XVI-A) T.C.(C No. 249/2003 (XVI-A) T.C.(C No. 250/2003 (XVI-A) T.C.(C No. 251/2003 (XVI-A) T.C.(C No. 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(XVI-A) C.A. No. 3134-3137/2016 (IV SLP(C No. 227/2019 (IV-B (FOR ADMISSION Date : 07-08-2019 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE B.R. GAVAI Counsel for the parties Mr. K. Radhakrishnan, Sr. Adv.
Ms. Swarupama Chaturvedi, Adv. Mr. D. L. Chidananda, Adv. Ms. Swati, Adv.
Mr. Bhargava V. Desai, Adv. Mr. Akshat Malpani, Adv. Mrs. Anil Katiyar, Adv.
Mr. Chetan Sharma, Sr. Adv. Mr. Rajiv Goel, Adv.
Mr. Rajesh Sharma, Adv.
Mr. Anjan Datta, Adv.
Mr. Firoz Saifi, Adv.
Ms. Shalu Sharma, Adv.
Mr. Jatinder Kumar Sethi, Adv. Mr. Ashutosh Kumar Sharma, Adv. Mr. Jatinder Kumar Bhatia, Adv. Ms. Varsha Singh Choudhry, Adv. Mr. Hitesh Kumar Sharma, Adv. Mr. S. K. Rajora, Adv.
Mr. Kusum Chaudhary, Adv. Mr. M. L. Lahoty, Adv.
Mr. Paban K. Sharma, Adv. Mr. Anchit Sripat, Adv.
12Ms. Suruchi Aggarwal, Adv. Mr. Prashant Chauhan, Adv. Mr. M. C. Dhingra, Adv.
Mr. Gaurav Dhingra, Adv. Ms. Indira Kandra, Adv.
Mr. Keshav Mohan, Adv.
Mr. Rishi K. Awasthi, Adv. Mr. Prashant Kumar, Adv. Mr. Santosh Kumar, Adv.
Mr. Ranjan Mukherjee, Adv. Mr. S. Bhowmick, Adv.
Mr. P. D. Sharma, AOR Mr. Bhargava V. Desai, AOR Mr. Sarvesh Singh, AOR Ms. Suruchii Aggarwal, AOR Mr. Ranjan Mukherjee, AOR Mr. R. C. Kaushik, AOR Ms. Minakshi Vij, AOR Mr. Naresh Bakshi, AOR Mr. Somnath Mukherjee, AOR Mr. Naresh Bakshi, AOR Mr. Shailendra Bhardwaj, AOR Mr. Arun Kumar Beriwal, AOR Mr. Rana Ranjit Singh, AOR Mr. Somnath Mukherjee, AOR Mr. Ramesh Babu M. R., AOR Mr. Jatinder Kumar Bhatia, AOR Mr. Rameshwar Prasad Goyal, AOR Mr. Ugra Shankar Prasad, AOR Mr. Bhargava V. Desai, AOR Mrs. S. Usha Reddy, AOR Mr. Ashwani Kumar, AOR Mr. Tara Chandra Sharma, AOR Mr. Chander Shekhar Ashri, AOR Mr. G. Ramakrishna Prasad, AOR Mr. Surya Kant, AOR Dr. Surender Singh Hooda, AOR Ms. Sunita Sharma, AOR M/S. K J John And Co, AOR Mr. M. C. Dhingra, AOR Ms. Shalu Sharma, AOR Mr. Shree Pal Singh, AOR Mr. Abhijit Sengupta, AOR Mr. Kusum Chaudhary, AOR Mr. Ashok Kumar Singh, AOR Ms. Ranjeeta Rohatgi, AOR Mr. Vishwajit Singh, AOR 13 Mr. D. N. Goburdhan, AOR Mr. K. S. Rana, AOR Ms. Chitra Markandaya, AOR Mr. R. Gopalakrishnan, AOR Ms. Minakshi Vij, AOR Mr. B. K. Pal, AOR Mr. Sudhir Kumar Gupta, AOR Mrs. Anil Katiyar, AOR M/S. Ap & J Chambers, AOR Mr. Yash Pal Dhingra, AOR Mr. Arun K. Sinha, AOR Mr. S. Ravi Shankar, AOR Mr. Ranjan Mukherjee, AOR Mr. A. P. Mohanty, AOR Mr. Alok Gupta, AOR Ms. Suruchii Aggarwal, AOR Mr. Subhasish Bhowmick, AOR Ms. Tanuj Bagga, AOR UPON hearing the counsel the Court made the following O R D E R I.A.No. 64630 and 64633 of 2018 Taken on board.
Heard the learned counsel for the intervenor(s). We feel that the property could have been given to one of the investors. It has to be sold and the proceeds of the property have to be equally distributed amongst the investors. Thus, the prayer made in the intervention application(s) is rejected and also in I.As. filed by Mr. M. L. Lahoty, Adv. The property is ordered to be sold. The applications are dismissed.
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We have perused the affidavit of Income Tax Department in compliance of order dated 07/05/2019. With respect to the property at Sr. No. 16 in Annexure A (Undercliff Estate in Musoorie), it is stated by the learned counsel appearing on behalf of the State of Uttarakhand that the Income Tax Department has valued the property at Rs. 23.06 crores, but it may fetch much more value than that. 14 We request the valuation team to look into this aspect. Let them auction the property and make an advertisement in the national and local newspapers with respect to sale of all the properties.
Mr. K. Radhakrishnan, learned senior counsel appearing on behalf of the Income Tax Department, has assured us that they are going to sell 23 properties within 21/2 months by taking steps in accordance with law. The statement is placed on record.
Let the progress report be submitted to this court and the account be remitted, as already directed vide order dated 07.05.2019.
List after three months.
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It is reported in the Office Report dated 23.07.2019 that the following cases, which have been received by this Court, have already been disposed of by the High Court and hence, they are treated to be disposed of and be deleted from the tagged matters :- 1. T.C.(C) No. 89/2003 2. T.C.(C) No. 91/2003 3. T.C.(C) No. 99/2003 4. T.C.(C) No. 103/2003 5. T.C.(C) No. 105/2003 6. T.C.(C) No. 106/2003 7. T.C.(C) No. 111/2003 8. T.C.(C) No. 115/2003 9. T.C.(C) No. 116/2003 10. T.C.(C) No. 117/2003 11. T.C.(C) No. 120/2003 12. T.C.(C) No. 152/2003 13. T.C.(C) No. 154/2003 14. T.C.(C) No. 157/2003 15. T.C.(C) No. 159/2003 15 16. T.C.(C) No. 160/2003 17. T.C.(C) No. 161/2003 18. T.C.(C) No. 167/2003 19. T.C.(C) No. 172/2003 20. T.C.(C) No. 182/2003 21. T.C.(C) No. 190/2003 22. T.C.(C) No. 196/2003 23. T.C.(C) No. 200/2003 24. T.C.(C) No. 201/2003 25. T.C.(C) No. 203/2003 26. T.C.(C) No. 204/2003 27. T.C.(C) No. 205/2003 28. T.C.(C) No. 218/2003 29. T.C.(C) No. 230/2003 30. T.C.(C) No. 240/2003 31. T.C.(C) No. 250/2003 32. T.C.(C) No. 10/2004
Pending interlocutory application(s), if any, is/are disposed of.
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I.A.No. 36379 of 2018 in T.C.(C) 2 of 2004 It is stated by the learned counsel that the notice in this application has already been issued and has been served on the concerned parties.16
ANNEXURE - A2 The prayer made in Annexure A-2 for transfer of following cases from Delhi High Court to this Court is rejected :-
1. Bail Application No. 176/2015 (Pamila Syal)
2. Bail Application No. 809/2015 (N.K. Syal)
3. Bail Application No. 2684/2015 (Rakesh Kumar Arora)
4. Bail Application No. 636/2016 (Naresh Kumar)
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ANNEXURE - A3 The following cases mentioned at Sr. No.5 are transferred from Punjab and Haryana High Court to this Court and are tagged with C.A.Nos.3134-37 of 2016 :- 1. C.A.No. 129/2017 2. C.A.No. 138/2017 3. C.A.No. 258/2016 4. C.A.No. 259/2016
5. C.A.No. 260/2016,
6. C.A.Nos. 803-804/2015 7. C.A.No. 51/2016
8. C.A.No. 587/2015 in CP-115/2002 Other matters mentioned in ANNEXURE A3 are not to be transferred to this Court. The prayer for transfer is rejected.
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ANNEXURE A4 – The matters mentioned in this annexure are not to be transferred to this Court. The prayer for transfer is rejected.
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17ANNEXURE A5 – The matters mentioned in this annexure are not to be transferred to this Court. The prayer for transfer is rejected.
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ANNEXURE A7 – The matters mentioned in this annexure are not to be transferred to this Court. The prayer for transfer is rejected.
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I.A.No. 36952 of 2019 As prayed for by Mrs. Suruchi Aggarwal, learned counsel, in view of the order dated 07.05.2019, this application is disposed of.
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I.A.No. 45905 of 2019 It is stated by Mr. Ranjan Mukherjee, learned counsel for the intervenor(s) that the Bank details with respect to 970 investors have been uploaded by the investors. Let the Committee take appropriate steps, in case it has not been done so far, and do the needful within 15 days from today.
Let the verification process, in case it has not been done so far, be completed with respect to 155 claimants within the same period.
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List for consideration on 25.09.2019 as to what has to be done on the surplus land cases. (JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)