Supreme Court - Daily Orders
V. Rajeev And Anr. Etc. Etc. vs State Of Kerala And Ors. Etc. Etc. on 6 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.5 COURT NO.8 SECTION XIA
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) Nos. 8079-8082/2016
(Arising out of impugned final judgment and order dated 03/11/2015
in WA No. 1527/2015, WA No. 1555/2015, WA No. 1560/2015 and WA No.
1565/2015 passed by the High Court of Kerala at Ernakulam)
V. RAJEEV AND ANR. ETC. ETC. Petitioner(s)
VERSUS
STATE OF KERALA AND ORS. ETC. ETC. Respondent(s)
(With appln. (s) for withdrawal of SLP and office report)
WITH
SLP(C) No. 7133/2016
SLP(C) No. 10650/2016
(With Office Report)
Date : 06/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. E. M. S. Anam, Adv.
Mr. Senthil Jagadeesan, Adv.
Mr. Govind Manoharan, Adv.
Ms. Shruti Iyer, Adv.
Mohammed Sadique T.A., Adv.
For Respondent(s)
Mr. Vivek Sibal, Adv.
Ms. Pooja M. Saigal, Adv.
Mr. Rahul Sharma, Adv.
Ms. Khyaiti Sharma, Adv.
Mr. P. N. Puri, Adv.
Signature Not Verified UPON hearing the counsel the Court made the following
Digitally signed by
NIDHI AHUJA
Date: 2017.01.07
O R D E R
12:28:07 IST Reason:
In SLP (C)Nos. 8079-8081 of 2016, learned counsel 1 SLP (C)Nos. 8079-8082/2016 etc. appearing for the petitioners seeks permission to withdraw these petitions as he submits that the Government as well as the Kerala State Industrial Development Corporation Limited(KSIDC) is having negotiations with these petitioners/land owners. These petitions are, accordingly, dismissed as withdrawn.
In view of the position noted aforesaid, we are of the opinion that the Government as well as KSIDC should have similar negotiations with other petitioners/land owners as well. In view of this direction of ours, learned counsel for the other petitioners also seek permission to withdraw the petitions. Accordingly, all these petitions are dismissed as withdrawn leaving the question of law open.
In case the respondents back out and did not enter into any negotiation with the petitioners, the petitioners are given liberty to seek revival of these petitions.
(Nidhi Ahuja) (Mala Kumari Sharma)
Court Master Court Master
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