Supreme Court - Daily Orders
The Managing Director State Industries ... vs The Special Tahsildar (Land ... on 11 March, 2026
ITEM NO.21 COURT NO.5 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). 14943-
14970/2024
[Arising out of impugned final judgment and order dated 13-02-2023
in ASSR No. 1453/2021 13-02-2023 in ASSR No. 1436/2021 13-02-2023
in ASSR No. 1462/2021 13-02-2023 in ASSR No. 1452/2021 13-02-2023
in ASSR No. 1454/2021 13-02-2023 in ASSR No. 1438/2021 13-02-2023
in ASSR No. 1439/2021 13-02-2023 in ASSR No. 1440/2021 13-02-2023
in ASSR No. 1441/2021 13-02-2023 in ASSR No. 1455/2021 13-02-2023
in ASSR No. 1459/2021 13-02-2023 in ASSR No. 1457/2021 13-02-2023
in ASSR No. 1458/2021 13-02-2023 in ASSR No. 1449/2021 13-02-2023
in ASSR No. 1450/2021 13-02-2023 in ASSR No. 1451/2021 13-02-2023
in ASSR No. 1435/2021 13-02-2023 in ASSR No. 1445/2021 13-02-2023
in ASSR No. 1446/2021 13-02-2023 in ASSR No. 1447/2021 13-02-2023
in ASSR No. 1448/2021 13-02-2023 in ASSR No. 1460/2021 13-02-2023
in ASSR No. 1461/2021 13-02-2023 in ASSR No. 1437/2021 13-02-2023
in ASSR No. 1442/2021 13-02-2023 in ASSR No. 1443/2021 13-02-2023
in ASSR No. 1444/2021 13-02-2023 in ASSR No. 1456/2021 passed by
the High Court of Judicature at Madras]
THE MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF
TAMIL NADU LTD. Petitioner(s)
VERSUS
THE SPECIAL TAHSILDAR (LAND ACQUISITION) SIPCOT & Anr. Etc.
Respondent(s)
[ONLY IA NO. 30397/2026 IS LISTED UNDER THIS ITEM]
IA No. 30397/2026 - PERMISSION TO FILE APPLICATION FOR DIRECTION
Date : 11-03-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Mr. N.R. Elango, Sr. Adv.
Ms. Purnima Krishna, AOR
Mr. M.f.philip, Adv.
Mr. Karamveer Singh Yadav, Adv.
Mr. Togin M. Babichen, Adv.
Mr. M.p. Rajaram, Adv.
Mr. Agilesh Kumar, Adv.
Signature Not Verified
Digitally signed by
SACHIN KUMAR
SRIVASTAVA
Date: 2026.03.14
For Respondent(s) :
12:47:52 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
Mr. N.R. Elango, learned Senior Counsel appearing for the petitioner submitted that in similar matters, 20% deduction towards development charges that was granted by Reference Court was confirmed by the High Court and this Court but no such deduction has been granted in the present matters. List the application on 20.05.2026.
In the meantime, there shall be stay on the execution of decree.
(SACHIN KUMAR SRIVASTAVA) (POONAM VAID) COURT MASTER (SH) ASSISTANT REGISTRAR