Supreme Court - Daily Orders
R. Prakash vs The Special Land Acquisition Officer on 8 January, 2021
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.21 Court 4 (Video Conferencing) SECTION IV-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). 14885/2020
(Arising out of impugned final judgment and order dated 12-03-2020
in WA No. 8130/2012 passed by the High Court Of Karnataka At
Bengaluru)
R. PRAKASH Petitioner(s)
VERSUS
THE SPECIAL LAND ACQUISITION OFFICER & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.127000/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 08-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) *Mr. P.S. Narasimha, Sr. Adv.
Mr. Darpan K.M., Adv.
Mr. Hetu Arora Sethi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this Special Leave Petition. The Special Leave Petition is accordingly dismissed.
In view of the above, pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.01.08 17:02:34 IST (NEETU KHAJURIA) (VIDYA NEGI) Reason: COURT MASTER COURT MASTER *Appearance not received.