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State Of U.P. vs Sobha Lal on 7 September, 2021

Bench: Vineet Saran, Dinesh Maheshwari

     ITEM NO.1                      Court 9 (Video Conferencing)                 SECTION XI
                                     S U P R E M E C O U R T O F         I N D I A
                                             RECORD OF PROCEEDINGS
     SPECIAL LEAVE PETITION (CIVIL)………. Diary No(s).2933/2021
     (Arising out of impugned final judgment and order dated 17-09-2019
     in WC No.34356/2018 passed by the High Court Of Judicature At
     Allahabad)
     STATE OF U.P. & ORS.                                                       Petitioner(s)

                                                        VERSUS

     SOBHA LAL & ORS.                                   Respondent(s)
     (FOR ADMISSION and I.R. and IA No.18972/2021-CONDONATION OF DELAY
     IN FILING and IA No.18974/2021-EXEMPTION FROM FILING O.T. )

     WITH
     Diary No(s).27587/2020 (XI)
     (FOR ADMISSION and I.R. and IA No.19796/2021-CONDONATION OF DELAY
     IN FILING and IA No.19797/2021-EXEMPTION FROM FILING O.T.)

     Date : 07-09-2021 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE VINEET SARAN
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)                    Mr.   Sakharam Singh, SR. Adv.
                                          Mr.   Rajeev Kumar Dubey, Adv.
                                          Mr.   Ashiwan Mishra, Adv.
                                          Ms.   Vaidruti Mishra, Adv.
                                          Mr.   Kamlendra Mishra, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioners. There is delay of 414 & 362 days in filing these special leave petitions which has not been properly explained. Even otherwise, the petitioners have not produced any document to show that valid possession of the land in question was taken by them. The Special Leave Petitions are dismissed on the ground of delay as well as on merit.

Pending application(s), if any, stands disposed of accordingly.

(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS