Supreme Court - Daily Orders
Shree Kashimath Samsthan Varanasi ... vs Union Of India on 20 July, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO.(S). 29/2018
SHREE KASHIMATH SAMSTHAN VARANASI
(BANARAS) TRUST ...PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. ...RESPONDENT(S)
ORDER
1. Upon hearing the learned counsels for the parties we deem it appropriate to dispose of the present writ petition by granting relief in terms of prayer (a) made in the writ petition.
2. The Union of India in the Ministry of Home Affairs will consider and pass orders on the representation dated 22nd May, 2017 made by the petitioner – Trust seeking protection of the Math properties. Consequential orders in terms of the present directions will be passed by the first respondent within a period of four weeks from today.
3. The writ petition is disposed of in the above terms.
....................,J.
(RANJAN GOGOI) Signature Not Verified ...................,J.
Digitally signed by VINOD LAKHINA Date: 2018.07.20 (R. BANUMATHI) 16:52:40 IST Reason: NEW DELHI JULY 20, 2018 ITEM NO.51 COURT NO.2 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS WRIT PETITION (CIVIL) NO(S). 29/2018
SHREE KASHIMATH SAMSTHAN VARANASI (BANARAS) TRUST PETITIONER(S) VERSUS UNION OF INDIA & ANR. RESPONDENT(S) Date : 20-07-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Sahil Bhalaik, AOR Mr./Ms. B. Sudha, Adv.
Mr. Vijay Pal, Adv.
Mr. Siddharth Gautam, Adv. Mr. A. Imran, Adv.
Mr. Rohit Dandriyal, Adv.
For Respondent(s) Mr. Aman Lekhi, ASG Mr. Harish Pandey, Adv. Mr. Dushyant Parashar, Adv. Mr. Nikhil Rohatgi, Adv. Mr. Shashank Khurana, Adv. Mr. B. V. Balaram Das, AOR UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE]