Supreme Court - Daily Orders
Shiv Shankar vs D.D.A (Delhi Development Authority) ... on 20 March, 2018
Bench: Rohinton Fali Nariman, Deepak Gupta
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ITEM NOS.54+59 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 5253/2018
(Arising out of impugned final judgment and order dated 31-01-2018
in LPA No. 479/2013 passed by the High Court Of Delhi At New Delhi)
SHIV SHANKAR & ORS. Petitioner(s)
VERSUS
D.D.A (DELHI DEVELOPMENT AUTHORITY) THROUGH ITS
VICE CHAIRMAN & ANR. Respondent(s)
WITH
SLP (C) Nos. 33490-33492/2016
(IA No.80704/2017-VACATING STAY)
SLP(C) Nos. 33493-33510/2016 (XIV)
(IA FOR VACATING STAY ON IA 82580/2017)
SLP(C) Nos. 1853-1876/2017 (XIV)
(IA FOR VACATING STAY ON IA 80701/2017)
SLP(C) Nos. 19104-19109/2017 (XIV)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
43797/2017)
SLP(C) Nos. 4639-4650/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.22183/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) Nos. 5372-5391/2018 (XIV)
Date : 20-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. R.M. Sinha, Adv.
Signature Not Verified
Mr. Kiran Kumar Patra, AOR
Digitally signed by R
NATARAJAN
Date: 2018.03.21
Mr. Sandeep Khatri, Adv.
16:53:59 IST
Reason:
Mr. Amit Kumar, AOR
For Respondent(s) Mr. Vikas Singh, Sr. Adv.
Mr. Shaurya Sahay, Adv.
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Mr. Kumar Abhishek, Adv.
Mr. Amrender Saran, Sr. Adv.
Mr. Ashwani Kumar, AOR
Ms. Shivali Chaudhary, Adv.
Mr. Ravinder Nain, Adv.
Ms. Garima Prashad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the Special Leave Petitions is granted. Heard the learned Counsel appearing for the parties. We see no reason to interfere with the impugned orders passed by the High Court.
Accordingly, the Special Leave Petitions are dismissed. Pending applications filed in the matters stand disposed of. However, considering the fact that initially the petitioners were in authorised occupation after the leases have expired, and further considering that they are performing agricultural operations in the said properties, we give them time till December, 2019 to vacate possession, on the usual undertaking being given before the Registry of this Court within a period of four weeks from today.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) COURT MASTER