RAMCHANDRA MAHADEV JAGPAT Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) LA. No.1 for impleadment is ordered on 10.07.2006. M/s. Sigtia Construction Company Private Limited was impleaded as respondent No. 5 in Special Leave Petition No. 10281 of 2006.

(2.) LA. No. 3 of 2006 was filed by the applicant-M/s. Sigtia Construction Company Private Limited to recall the order dated 27.06.2006 passed by this Court in Special Leave Petition No. 10281 of 2006. The order passed by this Court in Special Leave Petition No. 10281/2006, dated 27.06.2006 reads thus : <FRM>JUDGEMENT_251_AIR(SCW)_2007Html1.htm</FRM>

(3.) OUT of 9 petitioners in Writ Petition No. 988 of 2004, one Nazir Khan Yakub Khan alone filed a Special Leave Petition No. 11318 of 2005 challenging the order of the High Court passed in Writ Petition No. 988 of 2004. Sigtia was impleaded in the special leave petition as Respondent No.7. The Special Leave Petition was withdrawn by the petitioner on 26.09.2005. 4 other petitioners out of original 9 filed Special Leave Petition No. 19848 of 2005 challenging the order in Writ Petition No. 988 of 2004 and obtained interim stay on 19.09.2005 from this Court. Due to the abovesaid stay order, Sigtia could not take any further steps towards the implementation of the project. The stay order continued till 13.04.2006 on which date this Court dismissed the Special Leave Petition No. 19848 of 2005 as withdrawn.