Supreme Court - Daily Orders
M Raju vs Distt. Collector, Madurai Distt. on 7 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.39 COURT NO.9 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 28597/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 24/06/2014
IN WA NO. 522/2014 PASSED BY THE HIGH COURT OF MADRAS AT MADURAI)
M RAJU Petitioner(s)
VERSUS
DISTT. COLLECTOR, MADURAI DISTT. AND ANR Respondent(s)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF)
WITH
SLP(C) NO. 28916/2014
(WITH APPLN.(S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
SLP(C) NO. 29145/2014
(WITH APPLN.(S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 07/11/2014 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Sonia Mathur, Adv.
Mr. Pankaj Prasad, Adv.
Mr. Sushil Kr. Dubey, Adv.
Mr. Rajat Soni, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.11.08
13:36:38 IST
Reason: