SUPREME COURT OF INDIA

Before:- S.P. Bharucha, Y.K. Sabharwal and Brijesh Kumar, JJ

Civil Appeal No. 3116 of 1997. D/d. 19.7.2001.

Appropriate Authority, Ahmedabad & Anr. - Appellants

Versus

Hindumal Balmukand Invt. Co. Pvt. Ltd. & Ors. - Respondents

Speaking order - Entire basis of order made by Appropriate Authority is calculation of FSI of property under consideration as compared to that of sale instance of property - There is not a word in the order as to what that FSI was and how it has been calculated - A speaking order must speak for itself, and reference to the show cause notice is uncalled for.

[Para 1]

ORDER

1. The entire basis of the order that has been made by the Appropriate Authority is the calculation of the FSI of the property under consideration as compared to that of the sale instance property, but there is not a word in the order as to what that FSI was and how it has been calculated. A speaking order must speak for itself, and a reference to the show-cause notice is uncalled for.

2. The civil appeal is dismissed. No order as to costs.

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