Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9336 OF 2013
K. RAHEJA CORPORATION PVT. LTD. & ANR. Appellant(s)
VERSUS
FRANKY MONTEIRO & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 9343 OF 2013
CIVIL APPEAL NO. 9698 OF 2013
CIVIL APPEAL NO. 9714 OF 2013
CIVIL APPEAL NO. 9717 OF 2013
CIVIL APPEAL NO. 9718 OF 2013
CIVIL APPEAL NO. 9715 OF 2013
CIVIL APPEAL NO. 9716 OF 2013
J U D G M E N T
KURIAN, J.
1. All these appeals pertain to allotment of land in
the Special Economic Zone (SEZ). Mr. A.N.S.
Nadkarni, learned Additional Solicitor General, has
made available a copy of the Government Order dated
30.07.2018. The instruction shows that the
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.09.17
11:08:45 IST
Reason:
Government has taken a decision to take back the
lands involved in all these cases and refund the
amounts paid by the parties along with interest. The
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appellants submit that this is acceptable to them.
2. The Government Order is taken on record, which
reads as follows :-
“I am directed to refer to your Note
dated 27/04/2018 on the above
mentioned subject and to inform you
rd
that in the XXXIII Cabinet Meeting
held on 27/07/2018, the Council of
Ministers resolved to approve the
proposal of Goa Industrial
Development Corporation (Goa-IDC) to
take back all the lands admeasuring
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3840886 m allotted to 07 parties for
setting up Special Economic Zone
(SEZ) and refund the amount paid by
SEZ parties along with interest,
earned on such amounts paid by the
parties amounting to Rs.
256,56,90,593/-.
The Council of Ministers further
directed that Goa-IDC may work out
modalities to raise finances in order
to meet the financial liabilities
arising out of this settlement.
You are, therefore, requested to
initiate appropriate action in the
matter. The action taken in this
regard may kindly be intimated to
this Department for appraisal of the
Government.”
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3. Therefore, these appeals are disposed of in terms
of the Government Order. We direct the Industrial
Development Corporation (IDC) to make the refund
expeditiously and at any rate, within a period of
three months from today.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ SANJAY KISHAN KAUL ]
New Delhi;
July 31, 2018.