Sunil Jay Prakash Singh vs Union Of India And Ors
2022 Latest Caselaw 48 Bom

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           Digitally signed
           by BIPIN
           DHARMENDER
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BIPIN      PRITHIANI
DHARMENDER
PRITHIANI  Date:                      CIVIL APPELLATE JURISDICTION
           2022.01.03
           17:16:34
           +0530
                                        WRIT PETITION NO. 8905 OF 2021

                       Sunil Jay Prakash Singh                              ... Petitioner
                             Versus
                       Union of India and Ors.                              ... Respondents

                                                    ******
                       Mr. Bharat Raichandani a/w Mr. Rishab Jain and Mr. Sangram
                       Chinnappa i/by UBR Legal Advocates for the Petitioner.
                       Mr. Swapnil Bhangur a/w Ms. Sangeeta Yadav for the Respondents.
                                                    ******
                                                        CORAM: R. D. DHANUKA AND
                                                               S. M. MODAK, JJ.

                                                        DATE     : 3rd JANUARY, 2022.
                       P.C. :-

                       .      Mr. Raichandani, learned counsel for the petitioner invited our

attention to the various judgments of this Court holding that an opportunity of being heard ought to have been given by the respondents before rejecting the form SVLDRS 1 submitted by the petitioner under SABKA VISHWAS (LEGACY DISPUTE RESOLUTION) SCHEME, 2019. Admittedly, in this case, no such opportunity of being heard was given to the petitioner by the respondents before rejecting the said form to which our attention is invited by the learned Counsel for the petitioner at pages 24 to 32 of the writ petition.

2. Learned counsel for the Revenue seeks time to take instruction whether the impugned order can be withdrawn with an opportunity bdp

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being heard can be granted to the petitioner or not.

3. Place the matter on board for directions on 10th January, 2022.

4. If the respondents do not agree for remand of the matter, this Court will pass an appropriate order on the next date.

      [S. M. MODAK, J.]                           [R. D. DHANUKA, J.]