SLP(C) 2685-2686/2015 etc.

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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

Civil Appeal Nos. 5679-5680/2019 (arising out of SLP(C) Nos. 2685-2686/2015)

PRADEEP SINGH BISHT & ANR.                         Appellants

                               VERSUS

STATE OF UTTARAKHAND THROUGH  CHIEF SECRETARY & ORS.    Respondents

with

Civil Appeal Nos. 5681-5682/2019 (arising out of SLP(C) Nos. 2733-2734/2015)

Civil Appeal Nos. 5683-5684/2019 (arising out of SLP(C) Nos. 2751-2752/2015)

O R D E R

Leave granted.

We have read and considered the order of the High

Court impugned in the present appeals.

We have heard learned counsels for the parties.

On due consideration, we find that the High Court in

coming to the impugned conclusions and in directing for

eviction  of  the  appellants/removal  of  alleged

encroachments, had arrived at conclusions not supported by

the documents on record.  Merely because the report of the

Advocate-Commissioners  appointed  by  the  Court  had

indicated  that  the  appellants  had  raised  unauthorised

construction, the High Court could not have come to the

impugned  conclusions  and  issued  directions  as  stated

above.   We  are  equally  surprised  that  the  Municipal

Corporation,  which  now  support  the  order  of  the  High

Court, did not take any action in the matter and did not

exericse its power under the Statutes.

SLP(C) 2685-2686/2015 etc.

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In the above circumstances, we allow the appeals set

aside the order of the High Court and grant liberty to the

Municipal Corporation to proceed in accordance with law,

if so advised.

....................CJI [Ranjan Gogoi]

.....................J. [Deepak Gupta]

.....................J. [Aniruddha Bose]

New Delhi; July 19, 2019.

SLP(C) 2685-2686/2015 etc.

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ITEM NO.60                   COURT NO.1                   SECTION X

              S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Petition for Special Leave to Appeal (C) Nos. 2685-2686/2015

(Arising out of impugned final judgment and order dated 15-01-2015 in CLMA Nos. 11205/2014 and 11206/2014 and CWP No. 31/2012 passed by the High Court Of Uttarakhand At Nainital)

PRADEEP SINGH BISHT & ANR.                         Petitioners

                               VERSUS

STATE OF UTTARAKHAND THROUGH  CHIEF SECRETARY & ORS.    Respondents

(IA No. 3/2015 - INTERVENTION APPLICATION)

WITH SLP(C) Nos. 2733-2734/2015 (X) SLP(C) Nos. 2751-2752/2015 (X) (APP FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 3/2015)   Date : 19-07-2019 This matter was called on for hearing today.

CORAM :           HON'BLE THE CHIEF JUSTICE          HON'BLE MR. JUSTICE DEEPAK GUPTA          HON'BLE MR. JUSTICE ANIRUDDHA BOSE

For Petitioner Ms. Ruchira Gupta, Adv. Ms. Mona Sinha, Adv. Mr. Shishir Deshpande, AOR

Ms. Shashi Kiran, AOR Dr. Satish Chandra, Adv. Mr. Arjun Sain, Adv. Mr. Manoj Jain, Adv. Mr. Prabhoo Dayal Tiwari, Adv.

                 Ms. Surbhi Mehta, AOR                     For Respondent

Mr. Bahar U. Barqui, Adv. Mr. Aftab Ali Khan, AOR Mr. M.Z. Chaudhary, Adv. Mr. Arvind Kumar Kanva, Adv. Mr. Syed Mohammed Aatif, Adv. Mr. Ali Safeer Farooqi, Adv.

SLP(C) 2685-2686/2015 etc.

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Mr. Syed Imtiaz Ali, Adv.

Mr. Gopal Jha, Adv. Mr. M. Rambabu, Adv. Mr. Gurmeet Singh Makker, AOR

Mr. Manish Kumar, Adv. Ms. Divya Roy, AOR

Mr. Abhishek Atrey, AOR

Mr. Jatinder Kumar Bhatia, AOR Mr. Tanmaya Agarwal, Adv.

                  Mr. Rahul Kaushik, AOR                      

         UPON hearing the counsel the Court made the following O R D E R

Leave granted.

The appeals are allowed in terms of the signed

order.

Pending interlocutory applications, if any, shall

stand disposed of.

 (Deepak Guglani)      (Anand Prakash)  Court Master     Court Master

(signed order is placed on the file)