Supreme Court - Daily Orders
Indrakashi Devi vs The State Of Karnataka on 19 March, 2024
Bench: Pamidighantam Sri Narasimha, Aravind Kumar
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ITEM NO.10 COURT NO.16 SECTION IV-A
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). 3309-3310/1997
INDRAKASHI DEVI & ORS. Appellant(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
([ONLY CONMT.PET. (c) NO. 716/23, CONMT.PET.(C)No.688/2021 AND
CONMT.PET.(C)No.578/2022 ARE LISTED UNDER THIS ITEM.] )
WITH
CONMT.PET.(C) No. 688/2021 in C.A. No. 3309-3310/1997 (IV-A)
CONMT.PET.(C) No. 578/2022 in C.A. No. 3305/1997 (IV-A)
(FOR ADMISSION)
CONMT.PET.(C) No. 716/2023 in C.A. No. 3307/1997 (IV-A)
(IA No. 39734/2023 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 58749/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 19-03-2024 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Appellant(s) Mr. Sidharth Luthra, Adv.
Mr. P. Balaji Verma, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Mr. Eeshan D. Khaire, Adv.
M/S. Lawyer S Knit & Co, AOR
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2024.03.23 Mr. C. Ariyama Sundaram, Sr. Adv.
10:53:40 IST
Reason: Dr. Aditya Sondhi, Sr. Adv.
Mr. T. Harish Kumar, AOR
Mr. Navneet Dugar, Adv.
Mr. Nayantra B. G, Adv.
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Mr. Zafar Inyat, Adv.
Mr. Subham Kothari, Adv.
Ms. Preethi G, Adv.
Mrs. Lalita Kaushik, AOR
Mr. Abhay Kumar, AOR
Mr. Manu Nair, Adv.
Mr. Neelabh Shreesh, Adv.
Mr. Aryan Roy, Adv.
Mr. S. S. Shroff, AOR
Mrs. Kanchan Kaur Dhodi, AOR
For Respondent(s) Shri Rakesh Singh,IAS
Addl. Chief Secretary
Mr. Tushar Girnath IAS
Chief Commissioner of BBMP
Mr. Munish Mudgal IAS
Spl. Commissioner Revenue
Mr. Lakshmi Sagar, BBMP
Under Secretary, UDD
Mr. Shashi Kiran Shetty, AG,
State Of Karnataka,
Mr. V. N. Raghupathy, AOR
Mr. Manendra Pal Gupta, Adv.
Mr. Adithya Bhat, Adv.
Ms. Adoorya Bomakka Harish, Adv.
Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Pai Amit, AOR
Ms. Pankhuri Bhardwaj, Adv.
Mr. Abhiyudaya Vats, Adv.
Mr. Tathagata Dutta, Adv.
Mr. Kushal Dube, Adv.
Mr. Deepak Sharma, Adv.
Mr. Chirag Gupta, Adv.
Mr. Mayank Jain, Adv.
Ms. Uditha Chakravarthy, Adv.
Ms. Shalaka Srivastava, Adv.
Mr. Ankur S. Kulkarni, AOR
Mr. Pramod Dayal, AOR
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UPON hearing the counsel the Court made the following
O R D E R
CONMT.PET. (c) NOS. 688/2021, 578/2022 AND 716/23
1. For non compliance of the order dated 21.11.2014 followed by order dated 17.05.2022, we have issued contempt notices to the respondents.
2. After some hearing, it is clear that the State shall issue necessary TDR as directed by this Court on 21.11.2014 and on 17.05.2022. Taking note of the submissions of the learned Advocate General, we direct compliance within a period of eight weeks from today.
3. Order dated 21.11.2014 does not specifically enable sale or transfer of the TDR, but directs grant of TDR as per Rules. To secure interests of all parties pending disposal of the Civil Appeals, we direct the recipient of the TDR to undertake return of the consideration received upon any sale or transfer of the TDR in the event the Civil Appeal(s) before Supreme Court are dismissed. An affidavit of Undertaking to this effect in the nature of personal bond(s) shall be furnished by the recipient of the TDR to the State before the sale or transfer of the TDR. We have not 4 expressed any opinion with regard to inter se dispute between the parties.
4. List the Contempt Petitions for reporting compliance on 17.05.2024.
5. Personal presence of the alleged contemnors are dispensed with for the present.
(INDU MARWAH) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)