INDORE DEVELOPMENT AUTHORITY Vs. RAMLAL

JUDGEMENT

(1.) The petitioners - Indore Development Authority (in short-'IDA')& anr. have field the present review petition seeking review/recalling of order dated 25. 6. 2018 passed by this Court in W. P. No. 4444/2014.

(2.) The respondents (herein after mention as 'writ petitioners') filed the aforesaid writ petition being aggrieved by order dated 22. 8. 2013 passed by IDA whereby "No Objection Certificate" (NOC) issued on 24. 5. 2012 in respect of land bearing Survey Nos. 282, 328/1, 328/2, 328/3 and 329/1 total area 5. 603 Hect. has been cancelled. The writ petitioners assailed the aforesaid order on the ground that the IDA has no authority to review its own order. According to the writ petitioners, their land was included in the Scheme and they had a development permission, therefore, the IDA rightly passed the resolution No. 174 dated 3. 11. 2011 to release all the lands in question. Vide order dated 25. 6. 2018, this Court allowed the writ petition by quashing the order dated 22. 8. 2013 so also the resolution dated 28. 5. 2013. The writ petition was allowed with costs of Rs. 25,000/- as the respondents No. 3 & 4 (IDA) have acted arbitrarily.

(3.) Now, the IDA has filed the present review petition by submitting that the development permission was granted on