Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.6922-6923 OF 2009
(Arising out of S.L.P. (C) Nos.11245-11246 of 2009)
M/s. Annamalai Cotton Mills Pvt. Ltd. ...Appellant(s)
Versus
Supdt. Engineer & Ors. ...Respondent(s)
With Civil Appeal Nos.6925-6926/2009 @ S.L.P. (C)
Nos.22510-22511 of 2009
O R D E R
S.L.P. (C) Nos.22510-22511 of 2009 are taken on
Board.
Leave granted.
Heard learned counsel for the parties.
These appeals have been preferred against order
passed in Writ Appeal Nos.343/1998, 344/1998 and Writ
Petition Nos.7417/2000 and 7418/2000.
Undisputedly, the impugned order was passed by a
Bench which did not have the occasion to hear the
aforementioned writ appeals and writ petitions. In our
view, this ground is, by itself, sufficient to set aside
the impugned order.
It has been stated that Writ Petition No.6106 of
2000 has been also disposed of by the impugned order which
also suffers from the same infirmity. Therefore, in-spite
...2/-
- 2 -
of the fact that no special leave petition has been filed
challenging the order passed in the said writ petition and
as the point raised is common, we feel it would be just
and expedient to set aside the impugned order even in
relation to Writ Petition No.6106 of 2000.
Accordingly, these appeals are allowed, the
impugned order passed in relation to the aforementioned
five cases is set aside and the cases are remitted to the
High Court to decide the same afresh after giving
opportunity of hearing to the parties.
Let hearing of the cases be expedited.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
October 08, 2009.