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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. Leave granted.

2. 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

Government  has  taken  a  decision  to  take  back  the

lands  involved  in  all  these  cases  and  refund  the

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amounts paid by the parties along with interest.  The

appellants submit that this is acceptable to them.

3. 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

that in the XXXIIIrd 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

3840886 m2 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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4. 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.