Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
VISHNU KUMAR SIKARAVAR Appellant(s)
Versus
ANIL KUMAR GARG AND OTHERS Respondent(s)
J U D G M E N T
KURIAN, J.
1. We have heard learned counsel for the parties.
JUDGMENT
2. Leave granted.
th
3. On 12 July, 2016, this Court passed the following
order :-
“Permission to file special leave
petition is granted.
Delay condoned.
Issue notice, returnable after three
weeks.
Mr. Arjun Garg, learned counsel, accepts
notice on behalf of respondent No.1.
Page 1
2
| ce itself<br>before r | has bee<br>estraini |
|---|
Therefore, pending the special leave
petition, we direct the State of Uttar
Pradesh to issue a fresh show cause notice
and afford an opportunity for hearing as to
why the first respondent should not be
restrained from exercising the financial and
administrative powers on account of the
reasons stated in the show cause notice and
pass fresh orders. The whole exercise shall
be completed in one month from today.
The petitioner is directed to
communicate a copy of this order to the
competent authority, who has issued the
notice which has been impugned in the writ
petition.
JUDGMENT
It is also made clear that any steps
taken by the first respondent pursuant to
the permission now granted by the State of
Uttar Pradesh will be subject to the result
of the special leave petition and the orders
to be passed by the State, as above.
Post after one month.”
4. Mr. K.V. Vishwanathan, learned senior counsel
appearing on behalf of Respondent No.1 submits that
pursuant to the above order, the respondent has been
issued notice and reply has also been filed before the
Page 2
3
competent authority.
5. In the above circumstances, there is no point in
keeping this matter pending. We, accordingly, dispose
| a dire | ction to |
|---|
affording an opportunity of hearing to the appellant
and Respondent NO.1. The same shall be done within a
period of three weeks from today.
6. In that view of the matter, all contentions
available to the parties are kept open.
7. Copy of the order passed by the competent authority
shall be filed before this Court for perusal, within
four weeks.
8. Pending applications, if any, stand disposed of.
JUDGMENT
........................J.
(KURIAN JOSEPH)
........................J.
(ROHINTON FALI NARIMAN)
New Delhi,
August 22, 2016
Page 3