Supreme Court - Daily Orders
M.G. Hanif vs The Secretary To Government, Housing ... on 30 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
1
ITEM NO.32+63 COURT NO.11 SECTION XII
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). 32546/2015
(Arising out of impugned final judgment and order dated 21/09/2015
in WP No. 5522/2015 passed by the High Court Of Madras)
M.G. HANIF Petitioner(s)
VERSUS
THE SECRETARY TO GOVERNMENT, HOUSING AND
URBAN DEVELOPMENT DEPARTMENT AND ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file lengthy list of dates)
with
SLP(C) No. 33103 of 2015
(With appln.forexemption from filing c/c of the mpugned Judgment
and Exemption from filing O.T. and Permission to file lengthy list
of dates and Interim Relief and Office Report)
Date : 30/11/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. A. Sharan, Sr. Adv.
Mr. Amit Anand Tiwari,Adv.
Ms. Shakun sharma, Adv.
Mr. Ashutosh Jha, Adv.
Mr. Abhinandan Banerjee, Adv.
For Respondent(s) Mr. Subramonium Prasad, Sr. Adv.
Mr. M. Yogesh Kanna,Adv.
Mr. Jayant Patel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified After some arguments, learned counsel for the Digitally signed by NEELAM GULATI Date: 2015.12.01 13:31:51 IST Reason: Petitioner seeks leave to withdraw this Petition. He states that the Petitioner intends to initiate appropriate proceedings under Section 24(2) of the Right 2 to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. Consequently the Special Leave Petition is dismissed as withdrawn.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER