Supreme Court - Daily Orders
Modified Voluntary Retirement Scheme ... vs S. H. Manojkumar K. G on 24 February, 2023
Bench: M.R. Shah, C.T. Ravikumar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NOS.459-460/2022
IN
CIVIL APPEAL NOS. 6260-6261/2021
MODIFIED VOLUNTARY RETIREMENT SCHEME OF 2002 OF
AZAM JAHI MILL WORKERS ASSOCIATION …..PETITIONER
VERSUS
S. H. MANOJKUMAR K. G & ORS. ….ALLEGED CONTEMNORS
O R D E R
In the compliance report/affidavit, it is stated that the land/plots are proposed for allotment to 318 eligible ex-employees of the Azam Jahi Mills at Madipalli and Ananthasagar Villages. We direct that all the necessary formalities for actual allotment of the plots to the eligible ex-employees shall be completed within a period of three months from today. All the required permissions/approvals shall be granted by the State Government/appropriate authorities and Kakatia Urban Development Authority (KUDA) to coordinate and see to it that actual allotment of the plots to the eligible 318 ex-employees shall be made within a period of three months from today, as observed hereinabove.
Now, so far as the grievance on behalf of the ex- Signature Not Verified employees with respect to non-availability of the Digitally signed by Neetu Sachdeva Date: 2023.02.28 15:57:52 IST Reason: facilities in the nearby areas of Madipalli and Ananthasagar Villages, in the instant affidavit dated contd..
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16.02.2023, it is stated as under -
“4.i. The site is located within the KUDA limits and 10 Kms from the Kakatiya University Junction, which is well connected with two lane B.T. road. Within 15 minutes of drive, Transportation facilities by TSRTC Bus Services are also available.
ii. It is surrounded by the Madipalli, Ananthasagar, Devannapet, Unikicherla and Munipalli village settlements/Gramakantam. Basic amenities like Schools, Health Centres/Clinics, Degree colleges & Engineering Colleges exist within the radius of 3-5 Kms range.
iii. The infrastructure such as internal roads, open space, avenue plantation, 80 road already exist and all-round a compound wall also exists. iv. All around the proposed site, there are number of layouts are developed.
v. Recently, several citizens have purchased the plots in the said layout in view of amenities and infrastructure for residential purpose.
5. Further it is respectfully submitted that, the facilities, amenities and transportation are within the reach and the site is well connected with the city and schools, colleges, primary health centres are available within the reasonable area. As such it is not true as mentioned by the petitioners. The maps showing the facilities and transportations which are available is Annexed herewith (A1 to A5).” Having heard learned counsel appearing on behalf of the respective parties, we direct that the State Government shall see to it that transport facilities by the TSRTC Bus services are also available nearer (within a radius of one kilometer) to the plots to be allotted. For the construction of the Bus Stand (not Bus Station), the KUDA shall provide all infrastructural facilities to contd..
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the TSRTC Bus services. The entire exercise of providing transportation facilities by TSRTC and the construction of Bus stand shall be completed within a period of three months from today, without fail.
With the above observations and directions, the Contempt Petitions stand closed.
………………………………………J. [M.R. SHAH] ……………………………………J. [C.T. RAVIKUMAR] NEW DELHI FEBRUARY 24, 2023 ITEM NO.12 COURT NO.4 SECTION XII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CONMT.PET.(C) Nos. 459-460/2022 in C.A. Nos. 6260-6261/2021 MODIFIED VOLUNTARY RETIREMENT SCHEME OF 2002 OF AZAM JAHI MILL WORKERS ASSOCIATION Petitioner(s) VERSUS S. H. MANOJKUMAR K. G & ORS. Alleged Contemnor(s) (FOR ADMISSION ) Date : 24-02-2023 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Ms. Nitya Ramakrishnan, Sr. Adv.
Mr. Chikkudu Prabhakar, Adv. Mr. Shadan Farasat, AOR For Respondent(s) Mrs. Madhavi Divan, A.S.G Mr. V Giri, Sr. Adv.
M/S. Venkat Palwai Law Associates, AOR Mr. P Venkat Reddy, Adv.
Mr. Prashant Kumar Tyagi, Adv. Mr. P Srinivas Reddy, Adv. Mr. Suvani Bhagat, Adv.
Ms. Mayuri Raghuvanshi, AOR Mr. Vyom Raghuvanshi, Adv. Ms. Akanksha Rathore, Adv.
UPON hearing the counsel the Court made the following O R D E R The Contempt Petitions stand closed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)