JARULLMIYA ISMAILMIYA MALEK Vs VIKRAMBHAI VIJAYBHAI PATEL .
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: C.A. No.-006119-006120 / 2010
Diary number: 28285 / 2009
Advocates: SHEELA GOEL Vs
HEMANTIKA WAHI
C.A NOS. of 2010 @ SLP(C) 24416-17 of 2009 1
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 6119-6120 OF 2009 [arising out of SLP(C) No. 24416-24417 of 2009]
JARULLMIYA ISMAILMIYA MALEK ..... APPELLANT
VERSUS
VIKRAMBHAI VIJAYBHAI PATEL & ORS. ..... RESPONDENTS
O R D E R
1. Leave granted.
2. Respondent No. 2 who is the main affected party
has been served but has not put in appearance.
3. We have heard the learned counsel for the
appellant and respondent Nos. 2 to 4.
4. We see from the impugned judgment that while the
matter was pending and being argued before the Division
Bench, the petitioner before the High Court who is
respondent No. 1 herein had made a prayer for the
C.A NOS. of 2010 @ SLP(C) 24416-17 of 2009 2
withdrawal of the writ petition. This permission had
been declined for the reasons which we quote herein
below:
“While issuing notice on this petition returnable on 25.8.2009, it was made clear that the notice was for final disposal. Yesterday, the final hearing commenced and the matter was substantially heard, and was adjourned till today only to permit the petitioner to move an amendment which has been granted by a separate order passed today. Thereafter, the arguments of the learned counsel for the parties including respondent Nos. 4, 5 and respondent 6 Cooperative Society were heard yesterday. The learned Advocate for the petitioner, under instructions of the petitioner who is present before the Court, makes a request for permission to withdraw the petition. Since several important issues of public interest arise in this petition, and looking to the particular circumstances in which the request is made, we do not grant the permission sought for.”
5. With due respect, we must state that once the
petitioner before the High Court had made a prayer for
withdrawal of the writ petition it was not necessary
for the High Court to have gone into the merits of the
controversy. We are, therefore, not called upon to
opine on the merits of the case but permit respondent
No. 1 before us to withdraw the writ petition.
6. As a natural consequence thereof, the order
passed by the High Court will have to be set aside and
rendered nonest qua the parties herein. The
C.A NOS. of 2010 @ SLP(C) 24416-17 of 2009 3
consequential order made by the Registrar, Cooperative
Societies dated 30th November, 2009 pursuant to the
order of the High Court shall also be set aside.
7. The appeals are disposed of in the aforesaid
terms.
..................J [HARJIT SINGH BEDI]
..................J [C.K. PRASAD]
NEW DELHI JULY 27, 2010.