Supreme Court - Daily Orders
U. Sukumar Shetty vs Deputy Commissioner on 4 July, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.7 COURT NO.3 SECTION XI-A
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). 13289/2018
(Arising out of impugned final judgment and order dated 02-11-2017
in WP(C) No. 34879/2007 passed by the High Court Of Kerala At
Ernakulam)
U. SUKUMAR SHETTY Petitioner(s)
VERSUS
THE DEPUTY COMMISSIONER FOR
HINDU RELIGIOUS AND
CHARITABLE ENDOWMENTS & ORS. Respondent(s)
Date : 04-07-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. S.N. Bhatt, Adv.
Mr. B.V. Niren, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner says that the High Court was right in holding that the writ petition was not maintainable. However, it was not appropriate to go into the merits of the case after coming to the conclusion that the writ petition was not maintainable.
In that view of the matter, we uphold the view taken by the High Court that the writ petition was not maintainable and leave it to the Signature Not Verified petitioner to avail of such other remedy as may be Digitally signed by MEENAKSHI KOHLI Date: 2018.07.04 permissible in law without being constrained by the observations of 16:51:40 IST Reason:
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the High Court. The special leave petition stands disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
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