Supreme Court - Daily Orders
Krishna Dutt Mishra vs State Of U.P. . on 17 January, 2017
Author: Chief Justice
Bench: Chief Justice, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4546 2005
KRISHNA DUTT MISHRA & ANR. ... APPELLANT(S)
VS.
STATE OF UTTAR PRADESH & ORS. ... RESPONDENT(S)
O R D E R
1. Learned counsel for the appellants fairly states, that affidavit dated 9th January, 2017, filed by the State of Uttar Pradesh, takes care of all the grievances, raised by the appellants, and that, the instant appeal may be disposed of, in terms of the above affidavit.
2. As a matter of clarification, we observe, that the affidavit clearly affirms, that irrespective of the population of backward classes in the State, reservation for the backward classes is kept within the limit of 27%, in terms of Section 12(5)(a) of the Uttar Pradesh Panchayat Raj Act, 1947.
3. The instant appeal is disposed of in the above terms. Pending application, if any, shall stand disposed of.
..................CJI.
[JAGDISH SINGH KHEHAR] Signature Not Verified Digitally signed by SARITA PUROHIT .................J. Date: 2017.01.18 17:08:17 IST Reason: [D.Y. CHANDRACHUD] New Delhi;
17th January, 2017.
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ITEM NO.104 COURT NO.1 SECTION XI
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).4546/2005 KRISHNA DUTT MISHRA & ANR. Appellant(s) VERSUS STATE OF UTTAR PRADESH & ORS. Respondent(s) (With office report) WITH W.P.(C)Nos.547/2005 & 18/2006-(With Office Report) C.A.No.4523/2005-(With office report) Date : 17/01/2017 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant(s) Mr. Salman Khurshid,Sr.Adv.
Ms. Azra Rehman,Adv.
Ms. Indakerri Mairom,Adv. For Mr. Surya Kant,Adv.
Mr. K.N. Phanindra Hegde,Adv. Ms. Haripriya Padmanabhan,Adv. For Mr. Senthil Jagadeesan,Adv.
For Respondent(s) State of UP Mr. Rajiv Yadav,Adv.
Ms. Pallavi P.,Adv.
Mr. E.C. Vidyasagar,Adv. Mr. C.M. Angadi,Adv.
Ms. Jennifer John,Adv. Mr. Subhash Chandra Sagar,Adv. Mr. Gopichand,Adv.
Mr. V.N. Raghupathy,Adv. Mr. Parikshit P. Angadi,Adv. Mr. Prakash Jadhav,Adv.
Mr. Shrish Kumar Misra,Adv. Mr. Gunnam Venkateswara Rao,Adv. Mr. R.P. Mehrotra,Adv. Mr. Adarsh Upadhyay,Adv. Mr. Pradeep Misra,Adv.(Not present) 2 UPON hearing the counsel the Court made the following O R D E R Civil Appeal No.4546/2005 :
The appeal is disposed of in terms of the signed order.
W.P.(C)Nos.547/2005 & 18/2006 & C.A.No.4523/2005 : Let these matters be placed before a Bench, which does not comprise one of us (Jagdish Singh Khehar, CJI).
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar (Signed order in CA No.4546/2005 is placed on the file) 3