Supreme Court - Daily Orders
Jalandhar Improvement Trust vs Raksha on 19 September, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.17 COURT NO.10 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 46/2016 in Petition(s) for Special Leave to Appeal (C) Nos.
28751-28784/2014
(Arising out of impugned final judgment and order dated 31/10/2013
in CWP No. 11234/2013 31/10/2013 in CWP No. 11257/2013 31/10/2013
in CWP No. 11261/2013 31/10/2013 in CWP No. 11267/2013 31/10/2013
in CWP No. 11269/2013 31/10/2013 in CWP No. 11271/2013 31/10/2013
in CWP No. 11273/2013 31/10/2013 in CWP No. 11274/2013 31/10/2013
in CWP No. 11347/2013 31/10/2013 in CWP No. 11609/2013 20/11/2013
in CWP No. 12149/2013 31/10/2013 in CWP No. 13758/2013 27/11/2013
in CWP No. 15447/2013 20/11/2013 in CWP No. 16809/2013 31/01/2014
in CWP No. 1807/2014 06/12/2013 in CWP No. 18103/2013 31/10/2013
in CWP No. 19628/2013 31/10/2013 in CWP No. 21118/2013 31/10/2013
in CWP No. 21119/2013 31/10/2013 in CWP No. 21120/2013 31/10/2013
in CWP No. 21121/2013 31/10/2013 in CWP No. 21122/2013 31/10/2013
in CWP No. 22521/2013 31/10/2013 in CWP No. 22898/2013 31/10/2013
in CWP No. 22974/2013 31/10/2013 in CWP No. 22975/2013 31/10/2013
in CWP No. 22978/2013 31/10/2013 in CWP No. 23105/2013 17/12/2013
in CWP No. 27667/2013 27/05/2014 in CWP No. 7127/2014 27/05/2014 in
CWP No. 7411/2014 27/05/2014 in CWP No. 7438/2014 31/10/2013 in CWP
No. 8581/2013 31/10/2013 in CWP No. 9104/2013 passed by the High
Court of Punjab & Haryana at Chandigarh)
JALANDHAR IMPROVEMENT TRUST Petitioner(s)
VERSUS
RAKSHA AND ORS ETC ETC Respondent(s)
(For directions and office report)
Date : 19/09/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ajay B., Adv.
Mr. Kuldip Singh,Adv.
Mr. Gaurav Yadava, Adv.
For Respondent(s) Mr. Chandra Bhushan Prasad,Adv.
Signature Not Verified
Mr. Harinder Mohan Singh,Adv.
Digitally signed by
RASHMI DHYANI
Date: 2016.09.24
Ms. Shabana, Adv.
12:49:38 IST
Reason:
Mr. Rishi Chawla, Adv.
Mr. Ritesh Khatri,Adv.
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Mr. Shekhar Raj Sharma, Adv.
Mr. Sanjay Kumar Visen,Adv.
Mr. Shekhar Kumar,Adv.
Mr. Kanwarjeet Singh, Adv.
Mr. Sangram Singh, Adv.
Ms. Pallavi Langar,Adv.
Mr. Ankur Chawla, Adv.Ms.
Mr. Rajat Bhardwaj,Adv.
Ms. Ankita M. Bhardwaj, Adv.
Ms. Ainul Ansari, adv.
UPON hearing the counsel the Court made the following
O R D E R
In the order dated 21.4.2016 of the Improvement Trust Tribunal, Jalandhar, it has been held in paragraph 12 as follows:-
"12. As a result of my above discussion, this application is accepted by holding that applicants Smt. Gurdeep Kaur and Smt.Kiran Deep Mann are the sole legal heir of Ajay Pal Singh Mann and Smt. Kiran Deep Mann is the sole legal heir of Smt.Rajdeep Mann on the basis of the will dated 18.12.2006 executed by the latter in her favour and both of them are entitled to receive the amount of compensation in terms of the award passed by the tribunal on 31.3.2015, therefore, the necessary correction with regard to legal heirs of Ajay Pal Singh and Smt.Rajdeep be made in the memo of parties of award passed by this tribunal on 31.3.2015. File be consigned to Record Room."
In the light of the above order, Registry is directed to take steps to release the amount in deposit along with accrued interest, if any, to the applicants.
I.A. No.46/2016 stands disposed of accordingly. Post the Special Leave Petitions for hearing in the third week of January, 2017.
(Rashmi Dhyani) (Renu Diwan)
SR. P.A. ASSISTANT REGISTRAR
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