Supreme Court - Daily Orders
Lanco Hills Technology Park Pvt.Ltd. vs Dargah Hazrath Hussain Shah Vali . on 11 November, 2021
Bench: Hemant Gupta, V. Ramasubramanian
1
ITEM NO.101 COURT NO.11 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 10738/2016
LANCO HILLS TECHNOLOGY PARK PVT.LTD. Appellant(s)
VERSUS
DARGAH HAZRATH HUSSAIN SHAH VALI . & ORS. Respondent(s)
(IA No. 42182/2021 - APPLICATION FOR SUBSTITUTION, IA No. 5/2016 -
APPLICATION FOR SUBSTITUTION, IA No. 141113/2021 –
INTERVENTION/IMPLEADMENT, IA No. 139705/2021 –
INTERVENTION/IMPLEADMENT, IA No. 119336/2021 –
INTERVENTION/IMPLEADMENT, IA No. 103739/2021 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
C.A. No. 10768/2016 (XII-A)
(IA No. 45294/2021 - APPLICATION FOR SUBSTITUTION)
C.A. No. 10769/2016 (XII-A)
(IA No. 45285/2021 - APPLICATION FOR SUBSTITUTION, IA No. 5/2017 -
APPLICATION FOR SUBSTITUTION, IA No. 4/2013 - INTERVENTION
APPLICATION, IA No. 3/2013 - INTERVENTION APPLICATION)
C.A. No. 10770/2016 (XII-A)
(FOR ON IA 88717/2013, FOR ON IA 1/2013, FOR ON IA 122282/2013
FOR ON IA 122246/2013, FOR ON IA 122244/2013, FOR INTERVENTION
APPLICATION ON IA 3/2014, FOR INTERVENTION APPLICATION ON IA
2/2014, FOR APPLICATION FOR SUBSTITUTION ON IA 45432/2021, IA No.
45432/2021 - APPLICATION FOR SUBSTITUTION, IA No. 3/2014 -
INTERVENTION APPLICATION, IA No. 2/2014 - INTERVENTION APPLICATION)
C.A. No. 10771/2016 (XII-A)
(IA No. 45290/2021 - APPLICATION FOR SUBSTITUTION)
C.A. No. 10772/2016 (XII-A)
(IA No. 45205/2021 - APPLICATION FOR SUBSTITUTION)
C.A. No. 10774/2016 (XII-A)
(FOR ON IA 122245/2013, FOR ON IA 122287/2013, FOR INTERVENTION
APPLICATION ON IA 2/2014, FOR INTERVENTION APPLICATION ON IA
3/2014, FOR APPLICATION FOR SUBSTITUTION ON IA 45421/2021, IA No.
Signature Not Verified
45421/2021 - APPLICATION FOR SUBSTITUTION, IA No. 3/2014 -
Digitally signed by R
Natarajan
Date: 2021.11.11
INTERVENTION APPLICATION, IA No. 2/2014 - INTERVENTION APPLICATION)
18:00:31 IST
Reason:
C.A. No. 10773/2016 (XII-A)
(IA No. 45502/2021 - APPLICATION FOR SUBSTITUTION)
2
C.A. No. 10775/2016 (XII-A)
(IA No. 45494/2021 - APPLICATION FOR SUBSTITUTION, IA No.
76328/2018 - PERM. TO FILE AMENEDED CAUSE TITLE)
C.A. No. 10776-10777/2016 (XII-A)
(IA No. 104266/2021 - APPLICATION FOR PERMISSION, IA No. 42225/2021
- APPLICATION FOR SUBSTITUTION, IA No. 104268/2021 - EXEMPTION FROM
FILING AFFIDAVIT, IA No. 1/2014 - PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
W.P.(C) No. 556/2015 (X)
(IA No. 1/2015 - EXEMPTION FROM FILING O.T.)
W.P.(C) No. 246/2015 (X)
(IA No. 1/2015 - EXEMPTION FROM FILING O.T.)
W.P.(C) No. 677/2015 (X)
(IA No. 1/2015 - EXEMPTION FROM FILING O.T.)
Date : 11-11-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
Counsel for
Parties(s)
Mr. V. Giri, Sr. Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kumar Tyagi, Adv.
Mr. P. Srinivas Reddy, Adv.
Ms. Ankita Gupta, Adv.
M/S. Venkat Palwai Law Associates, AOR
Mr. Huzefa A. Ahmadi, Sr. Adv.
Mr. Nakul Dewan, Sr. Adv.
Mr. Ejaz Maqbool, AOR
Ms. Akriti Chaubey, Adv.
Mr. Saif Zia, Adv.
Ms. Shahrukh Alam, Adv.
Mr. Rohan Sharma, Adv.
Mr. Rohan Andrew Naik, Adv.
Ms. Smriti Kalra, Adv.
Mr. Abu Akram, Adv.
Ms. Tanya Shree, Adv.
Mr. C.S. Vaidyanathan, Sr.Adv.
Ms. Bina Madhavan, Adv.
Mr. Sweena Nair, Adv.
Mr. P. Mohith Rao, Adv.
Mr. Tushar Gupta, Adv.
Mr. S. Udaya Kumar Sagar, AOR
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Mr. Salman Khurshid, Sr. Adv.
Mr. S. Wasim A. Qadri, Sr. Adv.
Mr. Lakshmi Raman Singh, AOR
Mr. Mohd. Veqar Hussain, Adv.
Mr. Tamim A. Qadri, Adv.
Mr. Saeed Qadri, Adv.
Ms. Kamna Singh, Adv.
Ms. Lubna Naaz, Adv.
Mr. Aman Khullar, Adv.
Mr. Randeep Rai, Sr. Adv.
Mr. Abhinav Agnihotri, Adv.
Mr. Dipan Sethi, Adv.
Ms. Rubina Virmani, Adv.
Mr. Sunil Fernandes, AOR
Mr. Basavaprabhu S. Patil, Sr. Adv.
Mr. Anirudh Sanganeria, AOR
Mr. V. Prabhakar, Adv.
Mr. Rajat Seghal, Adv.
Ms. Jyoti Parashar, Adv.
Mr. M.J. Ramchandra, Adv.
Mr. Francis Ilango, Adv.
Mr. Vikas Mehta, AOR
Mr. Ranjeet, Sr. Adv.
Mr. Deepak Khurana, Adv.
Ms. Nishtha Wadhawa, Adv.
Mr. Umesh Kumar Khaitan, AOR
Mr. Anoop Chaudhary, Sr. Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Shantanu Sharma, Adv.
Ms. Parul Sharma, Adv.
Mr. P.K. Singh, Adv.
Mr. Vikas Chandra, Adv.
Mr. Y.K. Prasad, Av.
Mr. Brijesh Pandey, Adv.
Mr. Varun Thakur, Adv.
Mr. Ashish Dholakia, Sr. Adv.
Mr. P.S. Sudheer, Adv.
Mr. Akash Panwar, Adv.
Mr. N. Eswara Rao, Adv.
Ms. Prity Kumari, Adv.
For M/s. M. Rambabu & Co, AOR
Mrs. Aarthi Rajan, AOR
Mr. Santanam Swaminadhan, Adv.
Mr. Abhilasha Shrawat, Adv.
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Smt. Laxmi Arvind, AOR
Mr. Mahfooz A. Nazki, AOR
Dr. Lalit Bhasin, Adv.
Ms. Nina Gupta, Adv.
Ms. Ananya Marwah, Adv.
Ms. Ruchika Joshi, Adv.
Mr. Mudit Sharma, AOR
Mr. K. Ramamoorthy, Sr. Adv.
Mr. M.A. Chinnasamy, Adv.
Mr. C. Rubavathi, Adv.
Mr. M. Veeraragavan, Adv.
Mr. P. Rajaram, Adv.
Mr. Kulwant Singh Narwal,Adv.
Mr. V. Senthil Kumar, Adv.
Mr. Ch. Leela Sarveswar, Adv.
Mr. Venkatasamy, Adv.
Mr. Dheeraj Nair, AOR
Ms. Avni Sharma, Adv.
Mr. Manoj C. Mishra, AOR
Mr. M. Shoeb Alam, AOR
Mr. Guntur Prabhakar, AOR
Mr. Kunal Verma, AOR
Ms. Yugandhara Pawar Jha, Adv.
Mr. Ashwin Kumar Nair, Adv.
Mr. J.N. Singh, Adv.
Mr. Satya Mitra, AOR
Mr. G. N. Reddy, AOR
Mr. T. V. Ratnam, AOR
Mr. P. Vinay Kumar, AOR
Mr. Sumanth Nookala, AOR
UPON hearing the counsel the Court made the following
O R D E R
5 Mr. V. Giri, learned senior counsel appearing for the State of Telangana is directed to produce the first Survey Report along with accompanying documents which led to notification dated 08.02.1989 as well as record of the second Survey including the letter dated 04.02.2002 as mentioned therein, if available.
Mr. Ahmadi, learned senior counsel appearing for the Wakf Board, on the other hand, shall produce the record leading to publication of errata notification dated 06.04.2006. He shall also produce the register of Auqaf required to be maintained under Section 36 of the Wakf Act, 1995.
The aforesaid documents shall be produced by both the learned senior counsel on or before 16.11.2021.
Heard the arguments of Mr. Randeep Rai, learned senior counsel, Mr. Anoop G. Chaudhary, learned senior counsel, Mr. V. Prabhakar, learned counsel and Mr. Ranjit Kumar, learned senior counsel appearing for the appellant(s) and Mr. Huzefa Ahmadi, learned senior counsel appearing for the Wakf Board.
Arguments remained unconlcuded.
List these matters on 16.11.2021 as part-heard.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)