Supreme Court - Daily Orders
Azad Hawkers Street Vendors Union U.P. vs State Of U.P. . on 22 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.3 COURT NO.4 SECTION XI
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).7898/2013
(Arising out of impugned final judgment and order dated 19/12/2012
in PIL No.4003/2006 passed by the High Court Of Judicature at
Allahabad)
AZAD HAWKERS STREET VENDORS UNION U.P. Petitioner(s)
VERSUS
STATE OF U.P. & ORS. Respondent(s)
(With appln. (s) for directions, impleadment, stay, with prayer
for interim relief and office report)
WITH
SLP(C)No.19151/2013
(With appln.(s) for exemption from filing O.T., with prayer for
interim relief and office report)
SLP(C)Nos.19154, 19155, 19710 of 2013
(With Interim Relief and Office Report)
SLP(C)No.11911/2014
(With Interim Relief and Office Report)
Date : 22/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Colin Gonsalves,Sr.Adv.
Ms. Suveni Banarjee,Adv.
Mr. Divya Jyoti Jaipuriar,adv.
Ms. Jyoti Mendiratta,Adv.
Mr. R.B. Singhal,Sr.Adv.
Mr. Raman Yadav,Adv.
Mr. Rachit Mittal,Adv.
Mr. Syed Mehdi Imam,Adv.(Not present)
Mr. Shiv Sagar Tiwari,Adv.(Not present)
For Respondent(s)
Signature Not Verified
Mr. J.S. Attri,Sr.Adv.
Digitally signed by
Sarita Purohit
Date: 2014.09.25
Ms. Kiran Bhardwaj,Adv.
15:38:39 IST
Reason: Mr. R.S. Nagar,Adv.
Mr. Y.P. Mahajan,Adv.
Mr. D.S. Mahra,Adv.
1
Mr. Pradeep Misra,Adv.
Mr. Puneet Taneja,Adv.
Mr. Sheel Vardhan,Adv.
Ms. Binu Tamta,Adv.
Ms. Sushma Suri,Adv.(Not present)
Ms. S.K. Bajwa,Adv.
Mr. Shankar Divate,Adv.
Mr. Shreekant N. Terdal,Adv.(Not present)
Mr. T.N. Singh,Adv.
Mr. V.K. Singh,Adv.
Ms. Rajshree Singh,Adv.
Mr. Vijay Panjwani,Adv.
For M/s. Anuradha & Associates,Advs.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No.7898/2013 :
Mr. Colin Gonsalves, learned senior counsel, seeks permission to withdraw this Special Leave Petition, so as to enable the petitioner to approach the High Court for ventilating the grievance.
Permission is granted.
The Special Leave Petition is disposed of as withdrawn.
SLP(C)Nos.19151, 19154, 19155, 19710 of 2013 and SLP(C)No.11911/2014 :
The common issue in these petitions relates to demolition of illegal construction. We clarify that the Authorities shall demolish illegal construction only in accordance with law.
The Special Leave Petitions are, accordingly, disposed of as dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2