Supreme Court - Daily Orders
Ishahaq Siddiqui Alias Guddu vs The State Of Uttar Pradesh on 21 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 31837/17
1
ITEM NO.18 COURT NO.1 SECTION
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.31837/2017
(Arising out of impugned final judgment and order dated 24-10-2017
in MB No. 7930/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
ISHAHAQ SIDDIQUI ALIAS GUDDU Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T. and prayer for
interim relief)
Date : 21-11-2017 This petition was 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. Pradeep Kant, Sr. Adv.
Mr. Divyanshu Sahay, Adv.
Mr. Avnish Pandey, AOR
Mr. Amit Kumar Singh, Adv.
Mr. Sanjay Goel, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Mr. Pradeep Kant, learned senior Signature Not Verified counsel appearing for the petitioner that the property in respect of which the High Court has directed eviction by due Digitally signed by NEETU KHAJURIA Date: 2017.11.21 18:18:33 IST Reason: These files are signed by using the signor card of Ms. Neetu Khajuria, C.M. process of law, has not yet been acquired by the Nagar Palika Parishad and Avas Vikas Parishad. SLP(C) 31837/17 2 Taking note of the said submission, we permit the petitioner to file an application for modification of the order passed on 24th October, 2017, within a week hence. The High Court shall advert to the same in proper perspective. Till the same is decided, status quo, existing as on today, shall be maintained.
The special leave petition is, accordingly, disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar