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Supreme CourtDivision Bench(2013) 10 SC CK 0019

State of Orissa vs Government of India and Another

Supreme Court Of India · Decided on 18 October 2013 · Citation: (2013) 13 SCALE 502

HON’BLE JUDGES
Kurian Joseph, J · C.K. Prasad, J
RESULT
Dismissed
CASE NUMBER
I.A. No. 7 in Writ Petition (C) No. 443 of 2006
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Judgment

7 paragraphs · 191 words
1.

When the matter was taken up on 30.09.2013, the Union of India represented by its Additional Solicitor General stated that Bungalow No. 110 (Type VII) at New Moti Bagh, New Delhi is available for allotment and, accordingly, he stated that the Union of India, Ministry of Urban Development has no objection in allotting the said bungalow to Mr. Justice Mukundakam Sharm a. Chairman of the Vansadhara Water Disputes Tribunal. Accordingly, we directed the Union of India through Ministry of Urban Development to allocate the said bungalow to the Hon'ble Chairman, Vansadhara Water Disputes Tribunal, forthwith. Today, we have been told that instead of making the allotment in favour of the Chairman, Vansadhara Water Disputes Tribunal, the said bungalow has been allotted to somebody else.

2.

Issue notice to the Secretary, Ministry of Urban Development, Union of India as to why proceedings for contempt be not initiated against him.

3.

Cause, if any, be filed by 25.10.2013.

4.

List it on 28.10.2013.

Interlocutory Application No. 7

5.

Mr. Mohan Jain, learned Additional Solicitor General, prays for time to obtain written instructions in this matter.

As prayed for list it on 28.10.2013.