Supreme Court - Daily Orders
Special Collector Amrp And Slbc vs Kinnera Syam on 3 March, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.59 COURT NO.12 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
Petition for Special Leave to Appeal (C) No. 4596/2023
(Arising out of impugned final judgment and order dated 03-01-2023
in WA No. 677/2022 passed by the High Court for the State of
Telangana at Hyderabad)
SPECIAL COLLECTOR AMRP AND SLBC & ORS. Petitioner(s)
VERSUS
KINNERA SYAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 03-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. S Niranjan Reddy, Sr. Adv.
Mr. P Venkat Reddy, Adv.
Mr. Prashant Kumar Tyagi, Adv.
Mr. P Srinivas Reddy, Adv.
Ms. Akhila Palam, Adv.
M/S. Venkat Palwai Law Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners. In the facts and circumstances based on which a consideration has been made by the High Court, we see no reason to interfere with the impugned order.
However, on the larger question of law relating to the Signature Not Verified claim for compensation and time limits fixed under law, the Digitally signed by Rajni Mukhi Date: 2023.03.03 17:03:33 IST Reason: issue is kept open to be considered in an appropriate case. 1 SLP (C) No. 4596/2023 Considering that this Court has now disposed of this petition, the High Court in the contempt proceedings may take note of this aspect and provide some time for complying with the order.
The special leave petition is disposed of. Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR
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