Legitquest :: Judgement Details

Coir Board Ernakulam Kerala State And Another v. Indira Devai P. S. And Others

(Supreme Court Of India)

Civil Appeal No. 1720-21 Of 1990 | 10-11-1998

1. We have considered the order made in Civil Appeals Nos. 1720-21 of 1990. The judgment in Bangalore Water Supply & Sewerage Board v. A. Rajappa was delivered almost two decades ago and the law has since been amended pursuant to that judgment though the date of enforcement of the amendment has not been notified

2. The judgment delivered by seven learned Judges of this Court in Bangalore Water Supply case does not, in our opinion, require any reconsideration on a reference being made by a two-Judge Bench of this Court, which is bound by the judgment of the larger Bench

3. The appeals shall, therefore, be listed before the appropriate Bench for further proceedings.