Supreme Court - Daily Orders
M/S. Raiganj Consumer Forum vs Union Of India on 22 April, 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 (Civil) No.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
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Signature Not Verified
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Digitally signed by
rashmi dhyani pant
Date: 2026.04.27
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16:40:07 IST
Reason:
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WITH
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IA No. 167937/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 275461/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION
IA 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)
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)
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IA No. 293133/2024 - APPLICATION FOR SUBSTITUTION
IA No. 37986/2025 - SETTING ASIDE AN ABATEMENT
IA No. 85639/2024 - STAY APPLICATION
CONMT.PET.(C) No. 845/2021 in W.P.(C) No. 188/2004 (X)
IA No. 34598/2021 - EXEMPTION FROM FILING O.T.
Date : 22-04-2026 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.
Ms. Prakriti Rastogi, Adv.
Mr. Gaurav Dhingra, AOR
Ms. Suruchii Aggarwal, Sr. Adv.
Mr. Prashant Chauhan, Adv.
Mr. Gurmeet Singh, Adv.
Mr. Viraj Kadam, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Ms. Nisstha Balodia, Adv.
Mr. Shish Pal Laler, Adv.
Mr. Hitesh Kumar, Adv.
Mr. Vedant Pradhan, Adv.
Mr. Pranav Singh Gautam, Adv.
Mr. Hardik Giri, Adv.
Mrs. Preeti Kumari, Adv.
Mrs. Suman Lata, Adv.
Mr. R. C. Kaushik, AOR
Ms. Minakshi Vij, AOR
Mr. Jagriti Singh, Adv.
Mr. Somnath Mukherjee, AOR
For Respondent(s) :Mrs. Naresh Bakshi, AOR
Mr. Rana Ranjit Singh, AOR
Mr. Shailendra Bhardwaj, AOR
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Mrs. Rajeshri Nivuratirao Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Anand, Adv.
Mr. Vishal Kumar Singh, Adv.
Mr. Navneet Singh, Adv.
Mr. Sunil Ahya, Adv.
Ms. Gursheen Kaur, Adv.
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mrs. Aishwarya Bhati, A.S.G.
Mr. Arijit Prasad, Sr. Adv.
Mr. Padmesh Mishra, Adv.
Mr. Prashant Singh Ii, Adv.
Mr. Raghav Sharma, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Rajeeva Ranjan Rajesh, Adv.
Ms. Shreya Jain, Adv.
Mr. Abhijeet Singh, Adv.
Mr. Sudarshan Lamba, AOR
Mr. K. S. Rana, AOR
Ms. Vandana Sehgal, AOR
Mr. Mohit Yadav, Adv.
Mr. Vikas Soni, Adv.
Ms. Minakshi Vij, AOR
Mr. Jagriti Singh, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. Sudhir Kumar Gupta, AOR
Mr. Ranjan Mukherjee, AOR
Mr. Somnath Mukherjee, AOR
Mr. Pankaj Kumar Mishra, AOR
Mr. Surya Kant, AOR
Mr. Shubham Bhalla, AOR
Mr. S.n.pandey, Adv.
Mr. L. Ojha, Adv.
Ms. Soumya Pandey, Adv.
Mr. Chander Shekhar Ashri, AOR
Ms. Chitra Markandaya, AOR
Ms. Ranjeeta Rohatgi, AOR
Ms. Sunita Sharma, AOR
Mr. B. K. Pal, AOR
Mr. Shree Pal Singh, AOR
Mr. Arun K. Sinha, AOR
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Mr. R. Gopalakrishnan, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Ms. Anubha Dhulia, Adv.
Mr. Ramesh Babu M. R., AOR
M/S. AP & J Chambers, AOR
Mr. S. Ravi Shankar, AOR
Mr. Narender Hooda, Sr. Adv.
Mr. Shiv Bhatnagar, Adv.
Ms. Pallvi Hooda, 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. Ashok Kumar Singh, AOR
Mr. Ashwani Kumar, AOR
M/S. K J John And Co, AOR
Mr. Bhargava V. Desai, AOR
Mr. Soumya Dutta, AOR
Ms. Ranjeeta Rohatgi, AOR
Mr. Arjun Garg, AOR
Mr. Anup Kumar, AOR
Ms. Pragya Choudhary, Adv.
Mrs. Neha Jaiswal, Adv.
Ms. Achint Priya, Adv.
Ms. Arshi, Adv.
Ms. Sweta Rani, AOR
Mr. Jatinder Kumar Bhatia, AOR
Ms. Diva Singh, Adv.
Mr. Devendra Singh, AOR
Mr. Avinash Poddar, Adv.
Mr. Ankit, Adv.
Mr. Bhupendra Yadav, Adv.
Mr. Arunender Thakur, Adv.
Ms. Kheyali Singh, AOR
Mr. Subhasish Bhowmick, AOR
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Mr. Suraj Kumar Singh, Adv.
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. Munindra Dvivedi, Adv.
Mr. Ruchir Batra, Av.
Mr. Anmol Kheta, Adv.
Ms. Tanya Srivastava, AOR
Mr. Aayush Tamboli, Adv.
Mr. Narender Hooda, Sr. Adv.
Mr. Shiv Bhatnagar, Adv.
Ms. Pallvi Hooda, Adv.
Mr. Yuvraj Nandal, Adv.
Ms. Kavya Manuja, Adv.
Dr. Surender Singh Hooda, AOR
Mrs. Tanuj Bagga Sharma, AOR
Mr. Rajat Bhardwaj, A.A.G.
Mr. Karan Sharma, AOR
Mr. Samir Malik, AOR
Mr. Samir Malik, Adv.
Mr. Varun Kalra, Adv.
Mr. Shahan Ulla, Adv.
Mr. Pranav Khanna, Adv.
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Nitin Kumar Gupta, Adv.
Mr. Surya Pratap, Adv.
Mr. Niraj Kishan Kaul, Sr. Adv.
Mr. Prashant Jain, Adv.
Mr. P. N. Puri, AOR
Mr. Raavi Yogesh Venkata, AOR
Ms. Devina Sehgal, AOR
Mr. Srikanth Varma Mudunuru, Adv.
Mr. Jagjit Singh Chhabra, AOR
Mr. Devendra Singh, AOR
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Mr. Rajeev Kumar Jha, Adv.
Mr. Raj Kumar Sharma, Adv.
Mr. Aakash Nandolia, AOR
Mr. Sandeep Malik, Adv.
Mr. Azad Khokar, Adv.
Mr. Tara Chand Singh, Adv.
Mr. Vaibhav Sharma, Adv.
Mr. Dalganjan Singh, Adv.
Mr. Vinay Jaidka, Adv.
Ms. Prabjeet Sandhu, Adv.
Mr. Amit, AOR
Mr. Kedar Nath Tripathy, AOR
Mr. Aditya Narayan Tripathy, Adv.
Mr. Anurag, AOR
Mr. Anshuman Siddharth Nayak, AOR
Mr. Mohit D. Ram, AOR
Ms. Maulshree Pathak, AOR
Mr. Joby P. Varghese, AOR
Mr. Deepak Bora, Adv.
Mr. Jagmeet Singh Randhawa, Adv.
Mr. Bijendra Singh, Adv.
Mr. Amit Kumar Chawla, Adv.
Mr. Hitesh Kumar Sharma, Adv.
Mr. Anupam Kumar, Adv.
Mr. Akhileshwr Jha, Adv.
Ms. Swati Vishan, Adv.
Ms. Priyanka, Adv.
Mr. Ajay Pal, AOR
Mr. Sanchit Garga, AOR
Ms. Deepti Arya, Adv.
Mr. Narayan Har Gupta, Adv.
Ms. Swati Arya, Adv.
Ms. Samapika Biswal, AOR
Mr. Chand Qureshi, AOR
Mr. Vijay Kumar, Adv.
Mr. Sundeep Pandhi, Adv.
Mr. Keshav Dev, Adv.
Dr. O.p.kharbanda, Adv.
Dr. Raj Kumar Jain, Adv.
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Mr. Rochak Kharbanda, Adv.
Mr. Raja Kharbanda, Adv.
Mr. Anil Raina, Adv.
Mr. Pradeep Kumar Beniwal, Adv.
Mr. Pinku Singh, AOR
Mr. Sajeev Sahay, Adv.
Ms. Shagufa Salim, AOR
Mr. Archit Rajput, Adv.
Mr. Karandeep Singh, Adv.
Mr. Hariom, Adv.
Mr. Aditya Soni, AOR
Mr. Sumeer Sodhi, AOR
Mr. Gaurav Dhingra, AOR
Mr. Govind Jee, AOR
Mr. Omanakuttan K K, Adv.
Mr. Akhilesh Kumar Mishra, Adv.
Mr. Ankur Kumar, Adv.
Mr. Ronak Karanpuria, AOR
Mr. Siddharth Mittal, AOR
Mr. Sumit Kumar Sharma, Adv.
Mrs. Shilpa G Mittal, Adv.
Mr. Nimish Chib, Adv.
Mr. Jatin Rana, AOR
Mr. Prabhat Kadyan, Adv.
Mr. Atul Yadav, Adv.
Mr. Lzafeer Ahmad B. F., AOR
Mr. Sachin Dubey, Adv.
M/S. Lawyer S Knit & Co, AOR
Mr. Anand Shankar, AOR
Ms. Meenakshi Arora, Sr. Adv.
Mr. Gautam Bajaj, Adv.
Mr. Nitin Saluja, AOR
Mr. R. C. Kaushik, AOR
Mr. Anand Shankar, AOR
Mr. Dvss Somayajilu, Sr. Adv.
Mr. Sumanth Nookala, AOR
Mr. Vikas Singh, Adv.
Mr. Jayant K. Sud, Sr. Adv.
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Mr. Raj Aryan Singh, Adv.
Mr. Ramesh Kumar Mishra, AOR
Ms. Swati Talwar, Adv.
Ms. Khushi, Adv.
Mr. Shivam Tiwary, Adv.
Mr. Raghenth Basant, Sr. Adv.
Mr. Ravi Raghunath, Adv.
Ms. Hima Bhardwaj, Adv.
Mr. Namanjeet Singh Bhatia, Adv.
Mr. Sanyat Lodha, AOR
Mr. Jatinder Kumar Sethi, D.A.G.
Mr. Akshat Kumar, AOR
Ms. Anubha Dhulia, Adv.
Ms. Vandana Sharma, AOR
Mr. Divyanshu Kumar Srivastava, AOR
Mr. Shashibhushan P. Adgaonkar, AOR
Mr. Rishi Kapoor, AOR
Mr. Himanshu Shekhar, AOR
Mr. Sahil Tagotra, AOR
Ms. Shreya Kasera, Adv.
Mr. Rajan Chawla, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Ms. Devina Sehgal, learned counsel appears for the State of Telangana. Responding to our query as regards compliance of the order dated 25 th February, 2026 passed by us, she submits that the directions contained in paragraphs 2 and 3 have been faithfully complied with by the District Collector of Yadadri Bhuvanagiri district.
2. We accept such statement but require the District Collector to file an affidavit, within seven days from date, pleading full compliance of the directions contained in paragraphs 2 and 3 of the said order.
3. We also desire the District Collector’s presence. He may join proceedings virtually on the next date of hearing.
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4. In terms of the aforesaid order dated 25th February, 2026, the Income Tax Department has filed a status report. It is stated in paragraph no.6 that, although, initially Rs.18,84,85,52,548/- was the original valuation in respect of the lands comprised in Yadadri Bhuvanagiri district and Peddapalli district, the revised valuation report shows value thereof to the tune of Rs.27,80,30,03,812/-. That is, indeed, encouraging!
5. The particulars of the parcels of lands, shown in pages 45 and 49 of the status report, measures about 1175 acres and 240 acres 11 gunthas + 847 square yards, respectively.
6. We request the amicus curiae Mr. Fernandes, learned senior counsel, Mr. Arijit Prasad, learned senior counsel for the Income Tax Department and Ms. Suruchi Aggarwal, learned senior counsel for the GFIL Committee to sit together and decide the modalities to be observed for the purpose of disposal of the said lands (at pages 45 and 49 of the status report) by auction sale, in accordance with law as well as in terms of the rules of the Income Tax Department. Minutes of meeting, jointly signed, with the proposed modalities may be placed on record 48 hours in advance of the next date of hearing
7. We record that an affidavit has been filed by M/s. Divi’s Laboratories Limited in terms of the order dated 25 th February 2026. The said affidavit shall be considered on a later date.
8. It is submitted by Ms. Aggarwal, that Mr. P. L. Ahuja, former District Judge and a member of the GFIL Committee, seeks to be relieved. We nominate Mr. K.K. Kareer (Cell No. 97800 55722), former District Judge and member of the Punjab Judicial Service, to replace Mr. Ahuja, with effect from 01 st May, 2026. Mr. Ahuja may make over charge to Mr. Kareer on 1st May, 2026. 17
9. Mr. Kareer shall be entitled to all the benefits, which Mr. Ahuja has since been enjoying in terms of the earlier orders passed by this Court.
10. Issue notice on I.A. No.137978/ 2020.
11. Issue notice on I.A. No.51505/2026, 51507/2026 & 307592/2025 seeking intervention/impleadment. Mr. Akshat Kumar, learned counsel assisting Mr. Jatinder Kumar Sethi, learned D.A.G. accepts notice.
12. GFIL Committee and M/s. K.FIN Technologies shall file separate updated affidavits delineating the steps taken till the date of filing of such affidavits regarding disbursement of monies to the investors, in terms of the order dated 13th August, 2025.
13. We observe that in future, if any further interim application is filed by any party, Registry will ensure that a copy thereof is shared with Mr. Sanchit Garga, learned advocate assisting Mr. Sunil Fernandes, learned amicus curiae.
14. Relist on 13th May, 2026 at 03:30 p.m. (RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA) ASST. REGISTRAR-CUM-PS COURT MASTER (NSH) 18