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Supreme Court - Daily Orders

Abdul Khadar Since Deceased By His Lrs vs The Assistant Commissioner And Land ... on 4 March, 2020

Bench: Arun Mishra, S. Abdul Nazeer

                                          IN THE SUPREME COURT OF INDIA
                                              INHERENT JURISDICTION


                               REVIEW PETITION (CIVIL)... DIARY NO(S). 34683/2018
                                            IN SLP(C) NO. 19146/2018



     ABDUL KHADAR SINCE DECEASED BY HIS LRs & ORS.                             PETITIONER(S)


                                                          VERSUS


     THE ASSISTANT COMMISSIONER AND LAND ACQUISITION
     OFFICER & ORS.                                                            RESPONDENT(S)

                                                     O R D E R

IA No. 134034/2018 is rejected. Delay condoned.

Having perused the Review Petition and the connected papers with meticulous care, we do not find any justifiable reason to entertain this review petition.

The Review Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.

.................................J. [ARUN MISHRA] .................................J. [S. ABDUL NAZEER] Signature Not Verified NEW DELHI;

Digitally signed by

NARENDRA PRASAD Date: 2020.03.05 MARCH 04, 2020.

17:32:55 IST Reason:

ITEM NO.1001 SECTION IV-A (CHAMBER MATTER) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL)... DIARY NO(S). 34683/2018 IN SLP(C) NO. 19146/2018 ABDUL KHADAR SINCE DECEASED BY HIS LRs & ORS. PETITIONER(S) VERSUS THE ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER & ORS. RESPONDENT(S) (IA No. 134036/2018 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 134034/2018 - PERSONAL HEARING BEFORE THE COURT) Date : 04-03-2020 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE S. ABDUL NAZEER By Circulation UPON perusing papers the Court made the following O R D E R IA No. 134034/2018 is rejected. Delay condoned.
The Review Petition is dismissed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) A.R-CUM-P.S. COURT MASTER (Signed order is placed on the file)