Full Judgment Text
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) D.NO. 1141 OF 2018
WITH
INTERLOCUTORY APPLICATION NO. 10066 OF 2018
IN
CIVIL APPEAL NO. 6179 OF 2017
DELHI DEVELOPMENT AUTHORITY PETITIONER(S)
VERSUS
GAURAV KUMAR & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
The present Review Petition has been filed to recall the
judgment of this Court dated 04.05.2017 passed in Civil Appeal
No.6179 of 2017 @ SLP(C)No.38303 of 2016 along with bunch of
matters, filed at the instance of Govt.of NCT of Delhi.
Counsel for the Review Petitioner submits that the very same
common judgment dated 07.07.2015 passed by the Delhi High Court,
was a subject matter of challenge by the Govt.of NCT of Delhi as
well as by the present Review Petitioner – Delhi Development
Authority in SLP(C)No.8779 of 2016.
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2021.10.05
10:37:44 IST
Reason:
Due to some inadvertence the Civil Appeal preferred by Govt.of
NCT of Delhi tag along with other matter(s) and came to be
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dismissed. Although, it was not connected with the bunch of matters
which were decided by this Court.
After we heard counsel for the parties, the judgment dated
04.05.2017 passed in Civil Appeal No.6179 of 2017 @ SLP(C)No.38303
of 2016 filed at the instance of Govt.of NCT of Delhi deserves to
be recalled.
Accordingly, Review Petition is allowed.
The judgment dated 04.05.2017 passed in Civil Appeal No.6179
of 2017 @ SLP(C)No.38303 of 2016 is recalled and restored to its
original number and to be heard along with SLP(C)No.8779/2016 filed
by the Delhi Development Authority.
............... J.
(AJAY RASTOGI)
............... J.
(ABHAY S OKA)
NEW DELHI
SEPTEMBER 30, 2021