Supreme Court - Daily Orders
Pravinbhai Vallabhai Nariyana vs The State Of Gujarat on 20 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.12 COURT NO.1 SECTION III
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).16019-16020/2018
(Arising out of impugned final judgment and order dated 21-02-2018
in WPPIL No.136/2016 and judgment and order dated 18-04-2018 in MCA
No.1/2018 in WPPIL No.136 of 2016 passed by the High Court of
Gujarat at Ahmedabad)
PRAVINBHAI VALLABHAI NARIYANA Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(FOR ADMISSION and IA No.86865/2018-EXEMPTION FROM FILING O.T.)
Date : 20-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.Galav Sharma, Adv.
Mr.Kshatrshal Raj, Adv.
Mr.Somanadri Goud, Adv.
Mr. Nachiketa Joshi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner, we are not inclined to interfere with the impugned order passed by the High Court. However, if a further grievance of the farmers arises in future, the petitioner can agitate the same before the High Court. Needless to say, if the farmers themselves have any grievance, they can also agitate the same before the High Court.
With the aforesaid liberty, the special leave petitions stand disposed of.
Signature Not Verified
As a sequel to the above, pending interlocutory Digitally signed by SATISH KUMAR YADAV Date: 2018.07.24 16:37:02 IST application also stands disposed of.
Reason:
(Chetan Kumar) (H.S.Parasher)
AR-cum-PS Assistant Registrar