Supreme Court - Daily Orders
Amratlal Kanchanlal Patel vs State Of Gujarat . on 5 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
1
ITEM NO.21 COURT NO.11 SECTION IX
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)......CC No(s).
7826/2015
(Arising out of impugned final judgment and order dated 08/12/2014
in SCA No. 1688/2014 passed by the High Court Of Gujarat At
Ahmedabad)
AMRATLAL KANCHANLAL PATEL & ORS. Petitioner(s)
VERSUS
STATE OF GUJARAT & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Huzefa Ahmedi, Sr. Adv.
Mr. Purvish Jitendra Malkan,Adv.
Mr. Jigar Raval, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
At the threshold, learned Senior Counsel on instructions seeks leave to withdraw the Special Leave Petition so as to enable the Petitioners to initiate appropriate proceedings under Section 24(2) of the Right to Fair Compensation and Signature Not Verified Digitally signed by Usha Rani Bhardwaj Transparency in Land Acquisition, Rehabilitation and Date: 2015.07.22 16:28:52 IST Reason: Resettlement Act, 2013.
2Special Leave Petition is dismissed as withdrawn without prejudice to the rights of the Petitioners under the aforementioned provisions.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER