Vedanta Ltd. (Formerly known as M/s. Sesa Sterlite Ltd.) Vs. The Goa Foundation & Ors.
[Review Petition (Civil) Diary No. 18447 of 2020 in Special Leave Petition (Civil) No. 32138 of 2015]
State of Goa and Anr. Vs. The Goa Foundation & Ors.
[Review Petition (Civil) Diary No. 41515 of 2019 in Special Leave Petition (Civil) No. 32138 of 2015]
State of Goa Vs. Sudip N Tamankar & Ors.
[Review Petition (Civil) Diary No. 41517 of 2019 in Writ Petition (Civil) No. 720 of 2015]
State of Goa & Anr. Vs. Rama Ladu Velip & Ors.
[Review Petition (Civil) Diary No. 41543 of 2019 in Special Leave Petition (Civil) No. 32699-32727 of 2015]
State of Goa Vs. Goa Foundation & Ors.
[Review Petition (Civil) Diary No. 41545 of 2019 in Writ Petition (Civil) No. 711 of 2015]
Vedanta Ltd. (Formerly known as M/s. Sesa Sterlite Ltd.) Vs. Rama Ladu Velip & Ors.
[Review Petition (Civil) Diary No. 18430 of 2020 in Special Leave Petition (Civil) No. 32707 of 2015 @ S.L.P. (C) Nos. 32699-32727 of 2015]
Vedanta Ltd. (Formerly known as Sesa Goa Ltd.) Vs. Goa Foundation
[Review Petition (Civil) Diary No. 18435 of 2020 in Writ Petition (Civil) No. 711 of 2015]
Vedanta Ltd. (Formerly known as Sesa Goa Ltd.) Vs. Mr. Sudip N Tamankar & Ors.
[Review Petition (Civil) Diary No. 18438 of 2020 in Writ Petition (Civil) No. 720 of 2015]
Dr Dhananjaya Y Chandrachud, J
1 The review petitions have been preferred by the State of Goa (Diary No 41515 of 2019 and Diary No 41517 of 2019, both with a delay of 650 days and Diary No 41453 of 2019 and Diary No 41545 of 2019, both with a delay of 651 days) and by Vedanta Limited (formerly known as M/s Sesa Sterlite Limited) (Diary No 18430 of 2020, Diary No 18435 of 2020, Diary No 18438 of 2020 and Diary No 18447 of 2020, all four with a delay of 907 days) against the judgement of a twojudge bench of this Court in Goa Foundation vs Sesa Sterlite Limited & Ors.1, pronounced on 7 February 2018.
2 In accordance with Rule 2 of Order XLVII of the Supreme Court Rules, 2013, an application for review of a judgement has to be filed within thirty days of the date of the judgement or order that is sought to be reviewed. No cogent grounds have been furnished for the delay between 20 and 26 months by the two parties in filing their applications for review. The judges comprising the two-judge bench in Goa Foundation II, Justices Madan B Lokur and Deepak Gupta, retired from this Court on 30 December 2018 and 6 May 2020, respectively. The State of Goa preferred its four review petitions in the month of November 2019, after Justice Madan B Lokur's retirement, while Vedanta Limited preferred its four review petitions in the month of August 2020, right after Justice Deepak Gupta's retirement. Such practise must be firmly disapproved to preserve the institutional sanctity of the decision making of this Court. The review petitioners were aware of the decision of this Court.
3 Keeping in mind the above, we are inclined to dismiss these review petitions on the ground of limitation alone. However, in any event, we also find that no legitimate grounds for review of the judgment in Goa Foundation II have been made out, and dismiss these review petitions on merits as well.
4 Pending application(s), if any, are disposed of.
............................................J. [Dr Dhananjaya Y Chandrachud]
............................................J. [M R Shah]
New Delhi;
July 09, 2021
1 (2018) 4 SCC 218, hereinafter referred to as "Goa Foundation II"
