Supreme Court - Daily Orders
S Jalaja vs Union Of India on 16 October, 2023
SLP(C) No. 20912/2021 etc.
ITEM NOS.38+61 COURT NO.3 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 for Special Leave to Appeal (C) No. 20912/2021
(Arising out of impugned final judgment and order dated 24-08-2021
in WA No. 1105/2019 passed by the High Court of Karnataka at
Bengaluru)
S JALAJA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 102232/2022 - INTERVENTION APPLICATION and IA No. 837/2022
- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 961/2022 (IV-A)
SLP(C) No. 5048/2022 (IV-A)
(IA No. 41520/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 19585/2022 (IV-A)
(FOR ADMISSION and I.R. and IA No. 142742/2022 - EXEMPTION FROM
FILING O.T.)
SLP(C) Diary No. 1838/2022
(IA No. 197026/2023 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS, IA No. 208540/2023 - EXEMPTION FROM FILING O.T., IA
No. 208539/2023 – INTERVENTION/IMPLEADMENT, IA No. 196288/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES and IA No.
209938/2023 - VACATING STAY)
Date : 16-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Shailesh Madiyal, AOR
Signature Not Verified Mr. Vaibhav Sabharwal, Adv.
Digitally signed by
Deepak Guglani
Date: 2023.10.18
Mr. Akshay Kumar, Adv.
10:25:45 IST
Reason: Ms. Divija Mahajan, Adv.
Mr. Sharanagouda Patil, Adv.
Mrs. Supreeta Patil, Adv.
M/s. S-legal Associates, AOR
SLP(C) No. 20912/2021 etc.
Mr. Manjunath Meled, Adv.
Mr. Sandeep Sharma, Adv.
Mrs. Vijayalaxmi Udapudi, Adv.
Mr. Ganesh Kumar R., AOR
Mr. Shadan Farasat, AOR
Mr. Harshit Anand, Adv.
Mr. Aman Naqvi, Adv.
Ms. Hrishika Jain, Adv.
Ms. Natasha Maheshwari, Adv.
Ms. Mreganka Kukreja, Adv.
For Respondent(s)/
Applicant(s) Mr. Tushar Mehta, SG
Mr. Naveen R Nath, Sr. Adv.
Mr. Nishit Agrawal, AOR
Mr. MKS Menon, Adv.
Mr. Amit Verma, Adv.
Mr. Avi Leuna, Adv.
Mr. Achin Sondhi, Adv.
Ms. Sayani Banerjee, Adv.
Mr. Muhammad Ali Khan, A.A.G.
Mr. D.L. Chidananda, AOR
Mr. Omar Hoda, Adv.
Mr. Uday Bhatia, Adv.
Mr. Eesha Bakshi, Adv.
Mr. Kamran Khan, Adv.
Mr. Arjun, Adv.
Mr. Basavaprabhu S. Patil, Sr. Adv.
Mr. B.B. Patil, Adv.
Mr. Chinmay Deshpande, Adv.
Mr. Anirudh Sanganeria, AOR
Mr. Vikramjeet Banerjee, A.S.G.
Mr. Prashant Rawat, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Suyash Pande, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Purnendu Bajpai, Adv.
Mr. Raman Yadav, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. V.N. Raghupathy, AOR
Mr. Manendra Pal Gupta, Adv.
Ms. Kiran Suri, Sr. Adv.
Mr. S.J. Amith, Adv.
Ms. Vidushi Garg, Adv.
Ms. Aishwarya Kumar, Adv.
Dr. (Mrs.) Vipin Gupta, AOR
SLP(C) No. 20912/2021 etc.
Mr. Ajay Kumar Singh, Adv./AOR
Mr. Bhupendra Pratap Singh, Adv.
Ms. Niharika Dubey, Adv.
Mr. Shashwat Parihar, Adv.
Mr. Anubhav Bhandari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Re-list for final hearing/disposal on a non-miscellaneous day in the month of April 2024.
Parties will file written submissions not exceeding five pages along with relied upon judgments.
I.A. No. 102232/2022 in SLP(C) No. 20912/2021 Learned Senior Advocate appearing for the applicant(s) seeks permission to withdraw the present application. In view of the statement made, the application is dismissed as withdrawn.
I.A. No. 208539/2023 in SLP(C) Diary No. 1838/2022 The present application filed by Mangalore Refinery and Petrochemicals Limited1 is allowed and MRPL is impleaded as a respondent to the present special leave petition. Amended memo of parties will be filed within fifteen days from today.
I.A. No. 209938/2023 in SLP(C) Diary No. 1838/2022 We partly modify the interim order dated 24.01.2022 with the direction that the MRPL will be handed over possession of the balance 138.21 acres of land for construction of the project. We have modified the interim order in larger public interest 1 For short, “MRPL”.
SLP(C) No. 20912/2021 etc. and keeping in mind the balance of convenience. We clarify that the modification of the interim order dated 24.01.2022 will not affect the rights of the land owners with regard to compensation etc. The application stands disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR