RAJEEV SURI Vs. DELHI DEVELOPMENT AUTHORITY
LAWS(SC)-2021-1-9
SUPREME COURT OF INDIA
Decided on January 05,2021

Rajeev Suri Appellant
VERSUS
DELHI DEVELOPMENT AUTHORITY Respondents


Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPORATION [REFERRED TO]
ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN [REFERRED TO]
ALEXANDER MACHINERY (DUDLEY) LTD. V. CRABTREE [REFERRED TO]
BREEN V. AMALGAMATED ENGG. UNION [REFERRED TO]
CHIEF CONSTABLE OF THE NORTH WALES POLICE V. EVANS [REFERRED TO]
LEGG AND ORS. V. INNER LONDON EDUCATION AUTHORITY [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
COUNCIL OF CIVIL SERVICE UNIONS V. MINISTER FOR THE CIVIL SERVICE [REFERRED TO]
HUANG AND ORS. V. SECRETARY OF STATE FOR THE HOME DEPARTMENT [REFERRED TO]
LONRHO PLC V. SECRETARY OF STATE FOR TRADE AND INDUSTRY [REFERRED TO]
R (MAHMOOD) V SECRETARY OF STATE FOR THE HOME DEPT [REFERRED TO]
R V. SECRETARY OF STATE FOR THE HOME DEPARTMENT,EX PARTE DALY [REFERRED TO]
R. V. NORTH AND EAST DEVON HEALTH AUTHORITY,EX P COUGHLAN [REFERRED TO]
REGINA V. SECRETARY OF STATE FOR SOCIAL SERVICES [REFERRED TO]
GOEL GANGA DEVELOPERS INDIA PRIVATE LIMITED V. UNION OF INDIA THROUGH SECRETARY,MINISTRY OF ENVIRONMENT AND FORESTS [REFERRED TO]
INTERNET AND MOBILE ASSOCIATION OF INDIA V. RESERVE BANK OF INDIA [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI AND ORS. V. HIRAMAN SITARAM DEORUKHAR [REFERRED TO]
PUBLIC INTEREST FOUNDATION AND ORS. V. UNION OF INDIA [REFERRED TO]
R (BHATT MURPHY) AND OTHERS V. INDEPENDENT ASSESSOR [REFERRED TO]
SMITH V. NORTH DERBYSHIRE PRIMARY CARE TRUST [REFERRED TO]
BHIM SINGH VS. STATE OF PUNJAB [REFERRED TO]
DHIRJLAL GIRDHARIAL VS. COMMR OF INCOME TAX BOMBAY [REFERRED TO]
A S KRISHNA VS. STATE OF MADRAS [REFERRED TO]
UNIVERSITY OF MYSORE H H ANNISH GOWDA VS. C D GOVINDA RAO [REFERRED TO]
V S RICE AND OIL MILLS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BARIUM CHEMICALS LIMITED VS. COMPANY LAW BOARD [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY IN BOTH APPEALS VS. WALCHAND AND CO PRIVATE LTD [REFERRED TO]
ROHTAS INDUSTRIES VS. S D AGARWAL [REFERRED TO]
MUNICIPAL COMM ITTEE AMRITSAR VS. STATE OF PUNJAB [REFERRED TO]
CHANDRAMOULESHWAR PRASAD VS. PATNA HIGH COURT [REFERRED TO]
TRAVANCORE RAYON LIMITED VS. UNION OF INDIA [REFERRED TO]
RUSTOM CAVASJEE COOPER RUSTOM CAVASJEE COOPER T M GURUBUXANI VS. UNION OF INDIA [REFERRED TO]
BENNETT COLEMAN AND COMPANY THE HINDUSTAN TIMES LIMITED INDIAN EXPRESS MADURAI PRIVATE LIMITED G NARASIMHAN VS. UNION OF INDIA [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. KHAN CHAND: RAM CHANDER JAGDISH CHANDER [REFERRED TO]
GWALIOR RATON SILK MANUFACTURING WEAVING CO LIMITED VS. ASSTT COMMISSIONER OF SALES TAX [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAJ NARAIN [REFERRED TO]
MAHABIR JUTE MILLS LIMITED GORAKHPORE VS. SHIBBAN LAL SAXENA [REFERRED TO]
LACHMI NARAIN VS. UNION OF INDIA [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
RADHAKRISHNA AGARWAL VS. STATE OF BIHAR [REFERRED TO]
STATE OF KARNATAKA VS. UNION OF INDIA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
AVINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
TULSIPUR SUGAR COMPANY LIMITED VS. NOTIFIED AREA COMMITTEE TULSIPUR [REFERRED TO]
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]
R K GARG R K KARANJIA MADHU MEHTA P K SOI S S BEDI VS. UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA [REFERRED TO]
MITHU MITHU SURJIT SINGH SURJIT SINGH MUNAWAR HARUN SHAH KARNAIL SINGH ALIAS FAQIR SINGH JAVED AHMED ABDULHAMID PAWALE VS. STATE OF PUNJAB:UNION OF INDIA:STATE OF PUNJAB:STATE OF MAHARASHTRA:STATE OF PUNJAB:STATE OF MAHARASHTRA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
HARMINDER SINGH ARORA VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. CYNAMIDE INDIA LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. RENUSAGAR POWER CO [REFERRED TO]
RELIANCE PETROCHEMICALS LIMITED VS. PROPRIETORS OF INDIAN EXPRESS NEWS PAPERS BOMBAY PRIVATE LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH LUCKNOW DEVELOPMENT AUTHORITY VS. MAHARAJA DHARMANDER PRASAD SINGH:MAHARANI RAJLAXMI KUMARI DEVI [REFERRED TO]
ASIF HAMEED STATE OF JAMMU AND KASHMIR RAJEEV MAHAJAN JYOTI KUMARI VS. STATE OF JAMMU AND KASHMIR:RAJEEV MAHAJAN:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
M JHANGIR BHATUSHA VS. UNION OF INDIA [REFERRED TO]
SUNDARJAS KANYALAL BHATIJA PRAHALAD HIRANAND ADVANI VS. COLLECTOR THANE MAHARASHTRA:COLLECTOR THANE MAHARASHTRA [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MADAN LAL [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
G B MAHAJAN VS. JALGAON MUNICIPAL COUNCIL [REFERRED TO]
SYED HASAN RASUL NUMA VS. UNION OF INDIA [REFERRED TO]
MAJOR G S SODHI LT COL S K DUGGAL VS. UNION OF INDIA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
SCHEDULED CASTE AND WEAKER SECTION WELFARE ASSOCIATION REGD VS. STATE OF KARNATAKA [REFERRED TO]
BANGALORE MEDICAL TRUST VS. B S MUDDAPPA [REFERRED TO]
PEERLESS GENERAL FINANCE AND INVESTMENT CO LIMITED RESERVE BANK OF INDIA RESERVE BANK OF INDIA RESERVE BANK OF INDIA VS. RESERVE BANK OF INDIA :TIMEX FINANCE AND INVESTMENT COMPANY LIMITED :TIMEX FINANCIAL AND INVESTMENT COMPANY LIMITED :TIMEX FINANCE AND INVESTMENT COMPANY LIMITED [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA UNION OF INDIA VS. PROF MANUBHAI D SHAH:CINEMART FOUNDATION [REFERRED TO]
PREMIUM GRANITES VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA BHILLAI ENGINEERING CORPORATION ANUP MALLEABLES BURN STANDARD CO TEXMACO CIMMCO TITAGARH STEELS VS. HINDUSTAN DEVELOPMENT CORPORATION:UNION OF INDIA [REFERRED TO]
R K JAIN R K JAIN VS. UNION OF INDIA [REFERRED TO]
STATE OF KERALA JOYACHAN ANTONY VS. JOSEPH ANTONY:STATE OF KERALA [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
SARAT KUMAR DASH VS. BISWAJIT PATNAIK [REFERRED TO]
VIRENDER GAUR VS. STATE OF HARYANA [REFERRED TO]
SECRETARY MINISTRY OF INFORMATION AND BROADCASTING GOVERNMENT OF INDIA CRICKET ASSOCIATION OF BENGAL VS. CRICKET ASSOCIATION OF BENGAL:UNION OF INDIA [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
DELHI SCIENCE FORUM NATIONAL TELECOM FEDERATION OF TELECOM EMPLOYEES VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
TATA IRON AND STEEL CO LIMITED INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LIMITED VS. UNION OF INDIA [REFERRED TO]
VELLORE CITIZENS WELFARE FORUM VS. UNION OF INDIA [REFERRED TO]
DUTTA ASSOCIATES PRIVATE LIMITED VS. INDO MERCHANTILES PRIVATE LIMITED [REFERRED TO]
M C MEHTA VS. KAMAL NATH [REFERRED TO]
ASIA FOUNDATION AND COMPANYNSTRUCTION LIMITED VS. TRAFALGAR HOUSE CONSTRUCTION INDIA LIMITED [REFERRED TO]
RANJAN KUMAR MITRA VS. ANDREW YULE AND COMPANY LIMITED [REFERRED TO]
RAJEEV MANKOTIA VS. SECRETARY TO THE PRESIDENT OF INDIA [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. S RAGHUNATHAN:S P SINGH [REFERRED TO]
BABU VERGHESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
PUNJAB COMMUNICATIONS LIMITED VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. MOTION PICTURE ASSOCIATION [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. UNION OF INDIA [REFERRED TO]
CENTRE FOR PUBLIC INTEREST LITIGATION VS. UNION OF INDIA [REFERRED TO]
A P POLLUTION CONTROL BOARD II VS. PROF M V NAYUDU RETD [REFERRED TO]
DENTAL COUNCIL OF INDIA VS. SUBHARTI KKB CHARITABLE TRUST [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. TEJAL SINGH [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
ARUNA ROY VS. UNION OF INDIA [REFERRED TO]
RAYALSEEMA PAPER MILLS LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
INDIAN RAILWAY CONSTRUCTION COMPANY LIMITED VS. AJAY KUMAR [REFERRED TO]
FEDERATION OF RAILWAY OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SECRETARY OF MINISTRY OF CHEMICALS AND FERTILIZERS GOVERNMENT OF INDIA VS. CIPLA LIMITED [REFERRED TO]
N D JAYAL VS. UNION OF INDIA [REFERRED TO]
SOHAN LAL GUPTA VS. ASHA DEVI GUPTA [REFERRED TO]
STATE OF PUNJAB VS. BHAG SINGH [REFERRED TO]
BAHADUR SINGH LAKHNBHAI GOHIL VS. JAGDISHBHAI M KAMALIA [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
DAROGA SINGH VS. B K PANDEY [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. PROMOTERS AND BUILDERS ASSOCIATION [REFERRED TO]
SUSHANTA TAGORE VS. UNION OF INDIA [REFERRED TO]
KARNATAKA STATE ROAD TRANSPOART CORPO VS. S G KOTTURAPPA [REFERRED TO]
CANARA BANK VS. V K AWASTHY [REFERRED TO]
VIVEKA NAND SETHI VS. CHAIRMAN J and K BANK LTD [REFERRED TO]
STATE OF ORISSA VS. GOPINATH DASH [REFERRED TO]
S N CHANDRASHEKAR VS. STATE OF KARNATAKA [REFERRED TO]
INTELLECTUALS FORUM TIRUPATHI VS. STATE OF A P [REFERRED TO]
KERALA SAMSTHANA CHETHU THOZHILALI UNION VS. STATE OF KERALA [REFERRED TO]
AKHIL BHARAT GOSEWA SANGH VS. STATE OF A P [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
R S GARG VS. STATE OF U P [REFERRED TO]
KULDIP NAYAR VS. UNION OF INDIA [REFERRED TO]
GANESH BANK KURUNDWAD LTD VS. UNION OF INDIA [REFERRED TO]
RAM PRAVESH SINGH VS. STATE OF BIHAR [REFERRED TO]
PUNJAB NATIONAL BANK VS. MANJEET SINGH [REFERRED TO]
ISPAT INDUSTRIES LTD VS. COMMISSIONER OF CUSTOMS MUMBAI [REFERRED TO]
RELIANCE AIRPORT DEVLOPERS PVT LTD VS. AIRPORT AUTHORITY OF INDIA [REFERRED TO]
NAGAR NIGAM MEERUT VS. AL FAHEEM MEAT EXPORTS PVT LTD [REFERRED TO]
JAGJIT SINGH VS. STATE OF HARYANA [REFERRED TO]
I R COELHO VS. STATE OF TAMIL NADU [REFERRED TO]
SECRETARY A P SOCIAL WELFARE RESIDENTIAL EDUCATIONAL INSTITUTIONS VS. PINDIGA SRIDHAR [REFERRED TO]
DIRECTORATE OF FILM FESTIVALS VS. GAURAV ASHWIN JAIN [REFERRED TO]
RAM SINGH VIJAY PAL SINGH VS. STATE OF U P [REFERRED TO]
CHAIRMAN INDORE VIKAS PRADHIKARAN VS. PURE INDUSTRIAL COCK AND CHEM LTD [REFERRED TO]
ASHOKA KUMAR THAKUR VS. UNION OF INDIA [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. KAILASH CHANDRA AHUJA [REFERRED TO]
SOORARAM PRATAP REDDY VS. DISTRICT COLLECTOR [REFERRED TO]
RAJASTHAN STATE ROAD TRANSPORT VS. BAL MUKUND BAIRWA [REFERRED TO]
ANNAMALAI UNIVERSITY REP VS. SECY TO GOVT INFN [REFERRED TO]
CHAIRMAN D A RANI LAKSHMI BAI K G BANK VS. JAGDISH SHARAN VARSHNEY [REFERRED TO]
MEERUT DEVELOPMENT AUTHORITY VS. ASSOCIATION OF MANAGEMENT STUDIES [REFERRED TO]
GLOBAL ENERGY LTD VS. CENTRAL ELECTRICITY REGULATORY COMMISSION [REFERRED TO]
VILLIANUR IYARKKAI PADUKAPPU MAIYAM VS. UNION OF INDIA [REFERRED TO]
STATE OF KERALA VS. PEOPLES UNION FOR CIVIL LIBERTIES [REFERRED TO]
BHANUMATI VS. STATE OF UP [REFERRED TO]
CHAIRMAN ALL INDIA RAILWAY REC BOARD VS. K SHYAM KUMAR [REFERRED TO]
K KRISHNA MURTHY VS. UNION OF INDIA [REFERRED TO]
SHIMNIT UTSCH INDIA PVT LTD VS. WEST BENGAL TRANSPORT INFRASTRUCTURE DEVELOPMENT CORPORATION LTD [REFERRED TO]
TRANSMISSION CORPORATION OF ANDHRA PRADESH LTD VS. SAI RENEWABLE POWER PVT LTD [REFERRED TO]
BASAVAIAH VS. H L RAMESH [REFERRED TO]
HIMACHAL PRADESH HOUSING AND URBAN DEVELOPMENT AUTHORITY VS. UNIVERSAL ESTATE [REFERRED TO]
AUTOMOTIVE TYRE MANUFACTURERS ASSOCIATION VS. DESIGNATED AUTHORITY [REFERRED TO]
AKHIL BHARTIYA UPBHOKTA CONGRESS VS. STATE OF MADHYA PRADESH [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
LAFARGE UMIAM MINING PVT LTD VS. UNION OF INDIA [REFERRED TO]
CENTRAL BOARD OF SECONDARY EDUCATION VS. ADITYA BANDOPADHYAY [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
MACHAVARAPU SRINIVASA RAO VS. VIJAYAWADA URBAN DEVELOPMENT AUTHORITY [REFERRED TO]
R K MITTAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
ARCHAEOLOGICAL SURVEY OF INDIA VS. NARENDER ANAND [REFERRED TO]
BANGALORE DEVELOPMENT AUTHORITY VS. AIR CRAFT EMPLOYEES COOPERATIVE SOCIETY LTD [REFERRED TO]
AVISHEK GOENKA VS. UNION OF INDIA [REFERRED TO]
MANOHAR JOSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
MICHIGAN RUBBER INDIA LTD VS. STATE OF KARNATAKA [REFERRED TO]
BHAUSAHEB TAVNAPPA MAHAJAN VS. STATE OF MAHARASHTRA [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
STERLITE INDUSTRIES (INDIA) LTD VS. UNION OF INDIA [REFERRED TO]
U.P. AVAS EVAM VS. OM PRAKASH SHARMA [REFERRED TO]
ORISSA MINING CORPORATION LTD VS. MINISTRY OF ENVIRONMENT [REFERRED TO]
G. SUNDARRAJAN VS. UNION OF INDIA [REFERRED TO]
ALAKNANDA HYDRO POWER CO. LTD VS. ANUJ JOSHI [REFERRED TO]
K GURUPRASAD RAO VS. STATE OF KARNATAKA [REFERRED TO]
T.S.R. SUBRAMANIAN VS. UNION OF INDIA [REFERRED TO]
MANOHAR LAL SHARMA VS. PRINCIPAL SECRETARY [REFERRED TO]
MANOJ NARULA VS. UNION OF INDIA [REFERRED TO]
MOHD. ARIF VS. REGISTRAR, SUPREME COURT OF INDIA [REFERRED TO]
MACKINON MACKENZIE & COMPANY LTD VS. MACKINNON EMPLOYEES UNION [REFERRED TO]
RAJENDRA SHANKAR SHUKLA VS. STATE OF CHHATTISGARH [REFERRED TO]
RAJ BALA VS. STATE OF HARYANA [REFERRED TO]
PRABHAKAR VS. JOINT DIRECTOR SERICULTURE DEPARTMENT AND ORS. [REFERRED TO]
SUPREME COURT ADVOCATE-ON-RECORD ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
RAJBALA & OTHERS VS. STATE OF HARYANA & OTHERS [REFERRED TO]
CELLULAR OPERATORS ASSOCIATION OF INDIA VS. TELECOM REGULATORY AUTHORITY OF INDIA [REFERRED TO]
MODERN DENTAL COLLEGE AND RESEARCH CENTRE VS. STATE OF MADHYA PRADESH [REFERRED TO]
BRAJENDRA SINGH YAMBEM VS. UNION OF INDIA AND ANR. [REFERRED TO]
KEDAR NATH YADAV VS. STATE OF WEST BENGAL & ORS. [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
COMMON CAUSE VS. UNION OF INDIA AND ORS. [REFERRED TO]
JUSTICE K.S. PUTTASWAMY (READ.) VS. UNION OF INDIA & ORS. [REFERRED TO]
LAL BAHADUR VS. STATE OF UTTAR PRADESH AND OTHERS [REFERRED TO]
MUNICIPAL CORPORATION, UJJAIN & ANR VS. BVG INDIA LIMITED AND ORS [REFERRED TO]
LOK PRAHARI THROUGH ITS GENERAL SECRETARY VS. STATE OF UTTAR PRADESH [REFERRED TO]
KALPANA MEHTA AND OTHERS VS. UNION OF INDIA AND OTHERS [REFERRED TO]
M C MEHTA VS. UNION OF INDIA & ORS [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. UNION OF INDIA & ANOTHER [REFERRED TO]
JUSTICE K. S. PUTTASWAMY (RETD) VS. UNION OF INDIA [REFERRED TO]
JANHIT MANCH VS. STATE OF MAHARASHTRA & ORS. [REFERRED TO]
SWISS RIBBONS PVT LTD VS. UNION OF INDIA [REFERRED TO]
ANJALI BHARDWAJ AND OTHERS VS. UNION OF INDIA AND OTHERS [REFERRED TO]
HANUMAN LAXMAN AROSKAR VS. UNION OF INDIA [REFERRED TO]
DHARANI SUGARS AND CHEMICALS LTD VS. UNION OF INDIA [REFERRED TO]
CENTRAL PUBLIC INFORMATION OFFICER, SUPREME COURT OF INDIA VS. SUBHASH CHANDRA AGARWAL [REFERRED TO]
KEYSTONE REALTORS PVT. LTD. VS. ANIL V. THARTHARE [REFERRED TO]
ANURADHA BHASIN VS. UNION OF INDIA [REFERRED TO]



Cited Judgements :-

REUTECH MINING VS. UNION OF INDIA [LAWS(BOM)-2023-1-154] [REFERRED TO]


JUDGEMENT

A.M.KHANWILKAR,J. - (1.)By these petition(s)/appeal(s)/case(s), we are called upon by the petitioners to undertake a comprehensive and heightened judicial scrutiny regarding the permissibility of the Central Vista Project (For short, "the Project") of the Government of India. Diverse issues concerning the decisions taken by the statutory Authorities including regarding the change in land use, grant of statutory and other permissions, environmental as well as heritage clearances etc., have been raised in these proceedings. The challenge is premised on high principles of democratic values as applicable in India and not limited to mere infringement of statutory provisions of the governing enactments. That is on account of the nature of project - being of high political significance and eminence for our democratic republic; and for upholding the "Rule of Law", which is on a higher pedestal than the governance by "Rule by Law".
OBJECTIVES OF THE PROJECT

(2.)As per the policy documents, the need for the development of the Project is rooted in the creation of a larger working space for efficient functioning of the highest legislative wing of the country and for integrated administrative block for Ministries/Departments presently spread out at different locations including on rental basis.
(3.)The Parliament House building, a Grade-I heritage structure, was commissioned in 1927 and stands as a 93 years old structure today. The structure has been subjected to various modifications in the post-independence period so as to maintain its functionality as per changing requirements. Post 1971 census wherein the total population of India was recorded as 548,159,6521, the number of seats for the House of People was fixed at 545. Today, the population has spiralled exponentially and is stated to have crossed the 130-crore mark. The next delimitation exercise, proposed to take place in 2026, is bound to result in a substantial increase in the total number of seats in both the Houses. Accordingly, enhanced and commensurate spatial requirements ought to be in place.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.