Supreme Court - Daily Orders
K. Krishnamurthy (D) Th. Lrs vs The Add. Land Acquisition Officer on 23 July, 2014
CHAMBER MATTER-3 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 1267-1268/2014 In SLP(C) No. 23939-23940/2013
K. KRISHNAMURTHY, Petitioner(s)
SINCE DECEASED THROUGH HIS LRS.
VERSUS
THE ADDITIONAL LAND ACQUISITION
OFFICER & ANR. Respondent(s)
(With appln. (s) for c/delay in filing review petition and oral
hearing and office report)
Date : 23/07/2014 These petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE V. GOPALA GOWDA
By Circulation
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
Application for hearing in open Court is rejected.
The Review petition are dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.07.23 17:00:52 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NOS. 1267-1268 OF 2014 IN SPECIAL LEAVE PETITION (C) NOS. 23939-23940 OF 2013 K. KRISHNAMURTHY, .. PETITIONER(S) SINCE DECEASED THROUGH HIS LRS.
VERSUS THE ADDITIONAL LAND ACQUISITION .. RESPONDENT(S) OFFICER & ANR.
O R D E R Delay condoned.
Application for hearing in open Court is rejected.
We have gone through the Review Petitions and the connected papers. We see no reason to interfere with the order impugned. The Review Petition are, accordingly, dismissed.
...................J. (H.L. DATTU) ....................J. (V. GOPALA GOWDA) NEW DELHI, JULY 23, 2014.