Supreme Court - Daily Orders
Saud Akhtar vs Union Of India on 14 November, 2022
1
ITEM NO.29 COURT NO.1 SECTION II
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 (Crl.) No(s).10091/2022
(Arising out of impugned final judgment and order dated 12-09-2022
in HCWP No. 472/2022 passed by the High Court of Judicature at
Allahabad)
SAUD AKHTAR & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.160658/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.160660/2022-EXEMPTION FROM
FILING O.T. and IA No.160661/2022-PERMISSION TO FILE LENGTHY LIST
OF DATES and IA No.160662/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 14-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Rohit Amit Sthalekar, AOR
Mr. Piyush Shukla, Adv.
Mr. Anmol, Adv.
Mr. Ashish Choudhury, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 While considering Habeas Corpus Writ Petition No 472 of 2022, a Division Bench of the High Court of Judicature at Allahabad, by its order dated 12 September Signature Not Verified 2022, directed that the proceedings should be listed on 21 September 2022. Digitally signed by Sanjay Kumar Date: 2022.11.15 14:14:37 IST Reason: The Special Leave Petition before this Court was instituted on 14 October 2022.
Ordinarily, we would not have entertained the Special Leave Petition having regard to the fact that the Habeas Corpus Petition was only directed to stand 2 over by a period of ten days. However, Mr Sidharth Luthra, senior counsel appearing on behalf of the petitioners, with Mr Rohit Amit Sthalekar, submits that thereafter the Petition has been adjourned on 21 September 2022, 28 September 2022, 12 October 2022, 19 October 2022, 2 November 2022 and 14 November 2022 and has not been taken up for hearing.
2 Having due regard to the fact that the Petition seeks to challenge an order of detention passed under Section 3(2) of the National Security Act 1980, we request the High Court to take up the Petition with all reasonable dispatch and make an endeavour to dispose it of expeditiously, preferably within a period of two months from the date of receipt of a certified copy of this order. 3 Subject to the aforesaid, the Special Leave Petition is disposed of. 4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR