LexGOVT. OF NCT OF DELHI THROUGH THE SECRETARY, LAND AND BUILDING DEPARTMENT & ANOTHER versus M/S. K.L. RATHI STEELS LIMITED AND OTHERS
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A B C D E F G H 209 GOVT. OF NCT OF DELHI THROUGH THE SECRETARY, LAND AND BUILDING DEPARTMENT & ANOTHER v. M/S. K.L. RATHI STEELS LIMITED AND OTHERS Miscellaneous Application No. 414 of 2023 In (Civil Appeal No. 11857 of 2016) MARCH 17, 2023 [M. R. SHAH AND B. V. NAGARATHNA, JJ.] Constitution of India : Art. 137 – Review of judgment or orders by the Supreme Court – Review of the judgments/orders passed by this Court, on basis of the judgment overruled by a subsequent judgment – Maintainability of – On facts, land acquisition matters – Based on *Pune Municipal Corporation’s case on the interpretation of s. 24(2) of 2013 Act, several decision passed by this Court – However, the Pune Municipal Corporation’s case subsequently overruled by the Constitution Bench in **Indore Development Authority’s case – Constitution Bench specifically observed and held that not only the decision rendered in Pune Municipal Corporation’s case is overruled, but all other decisions in which Pune Municipal Corporation’s case has been followed are also overruled – Filing of review petitions, to review and recall the judgments/orders impugned in the review petitions and to restore the Civil Appeals or Special Leave Petitions, for consideration on merits – Held: In view of difference of opinion, matter be placed before Hon’ble the Chief Justice of India. Code of Civil Procedure, 1908 - Or. 47 r. 1 – Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 – s. 24(2) – Supreme Court Rules, 2013 – Or. 47 r. 1. In the Order of M. R. SHAH, J. **Indore Development Authority v. Manohar Lal & Others (2020) 8 SCC 129 : [2020] 3 SCR 1 – followed. *Pune Municipal Corporation v. Harakchand Misirimal Solanki (2014) 3 SCC 183 : [2014] 1 SCR 783; Indore Development Authority v. Shailendra (dead) through Lrs. & Others (2018) 3 SCC 412 : [2018] 2 SCR 1; [2023] 6 S.C.R. 209 209 A B C D E F G H 210 SUPREME COURT REPORTS [2023] 6 S.C.R. Mathura Prasad Bajoo Jaiswal & Others v. Dossibai N.B. Jeejeebhoy (1970) 1 SCC 613 : [1970] 3 SCR 830; Assistant Commissioner, Income Tax, Rajkot v. Saurashtra Kutch Stock Exchange Limited (2008) 14 SCC 171 : [2008] 13 SCR 421; Board of Control for Cricket in India v. Netaji Cricket Club (2005) 4 SCC 741 : [2005] 1 SCR 173; Sree Balaji Nagar Residential Assn. v. State of Tamil Nadu (2015) 3 SCC 353 : [2014] 7 SCR 799; BSNL v. Union of India (2006) 3 SCC 1 : [2006] 2 SCR 823; Neelima Srivastava v. State of U.P. 2021 SCC OnLine SC 610; Kamlesh Verma v. Mayawati (2013) 8 SCC 320 : [2013] 11 SCR 25; Beghar Foundation v. K. S. Puttaswamy (2021) 3 SCC 1; Indore Development Authority v. Shailendra (2018) 1 SCC 733 – referred to. Case Law Reference [2014] 1 SCR 783 referred to Para 4 [2018] 2 SCR 1 referred to Para 4.1 [1970] 3 SCR 830 referred to Para 4.5 [2008] 13 SCR 421 referred to Para 4.6 [2005] 1 SCR 173 referred to Para 4.7 [2014] 7 SCR 799 referred to Para 5.5 [2006] 2 SCR 823 referred to Para 5.5 [2013] 11 SCR 25 referred to Para 5.6 (2021) 3 SCC 1 referred to Para 5.7 (2018) 1 SCC 733 referred to Para 6 [2020] 3 SCR 1 followed Para 9 In the Judgment of B. V. NAGARATHNA, J. Indore Development Authority v. Manoharlal (2020) 8 SCC 129 : [2020] 3 SCR 1 – followed. Pune Municipal Corporation v. Harakchand Misirimal Solanki (2014) 3 SCC 183 : [2014] 1 SCR 783; Indore A B C D E F G H 211 Development Authority v. Shailendra (2018) 1 SCC 733; Indore Development Authority v. Shailendra (2018) 3 SCC 412 : [2018] 2 SCR 1; Indore Development Authority v. Shyam Verma (2018) SCC Online SC 3324; Mathura Prasad Sarjoo Jaiswal and Others v. Dossibai N. B. Jeejeebhoy AIR 1971 SC 2355 : [1970] 3 SCR 830; Assistant Commissioner, Income Tax, Rajkot v. Saurashtra Kutch Stock Exchange Limited (2008) 14 SCC 171 : [2008] 13 SCR 421; Dr. Subramaniam Swamy v. State of Tamil Nadu and Ors. (2014) 5 SCC 75 : [2014] 1 SCR 308; Rajender Kumar v. Rambhai (2007) 15 SCC 513; Beghar Foundation through its Secretary v. Justice K. S. Puttaswamy (Retd.) & Ors. (2021) 3 SCC 1; K. S. Puttuswamy v. Union of India (2019) 1 SCC 1 : [2018] 8 SCR 1; Bharat Sanchar Nigam Ltd. and Another v. Union of India and Others (2006) 3 SCC 1 : [2006] 2 SCR 823; Kamlesh Verma v. Mayawati and Others (2013) 8 SCC 320 : [2013] 11 SCR 25; The Bengal Immunity Company Ltd. v. The State of Bihar AIR 1955 SC 661 : [1955] SCR 603; Bisheshwar Pratap Sahi v. Parath Nath AIR 1934 P.C. 213; Hari Sankar Pal v. Anath Nath Mitter AIR 1949 FC 106; Moran M
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