Supreme Court - Daily Orders
Special Land Acquisition Officer vs Communidade Of Margao on 10 November, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.45 COURT NO.9 SECTION IX-A
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). 52094/2025
[Arising out of impugned final judgment and order dated 08-02-2024
in CA(R) No. 2088/2023(F) in FA No.104/2018 passed by the High
Court of Judicature at Bombay at Goa]
SPECIAL LAND ACQUISITION OFFICER & ANR. Petitioners
VERSUS
COMMUNIDADE OF MARGAO Respondent
IA No. 262206/2025 - CONDONATION OF DELAY IN FILING, IA No.
262207/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
Date : 10-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Abhay Anil Anturkar, Adv.
Mr. Dhruv Tank, Adv.
Ms. Surbhi Kapoor, AOR
Mr. Sarthak Mehrotra, Adv.
Mr. Bhagwant Deshpande, Adv.
Ms. Subhi Pastor, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. The special leave petition is barred by 491 days delay.
2. We have looked into the application for condonation of delay. Cause shown is absolutely insufficient.
3. The application for condonation of delay stands rejected. Signature Not Verified
4. The special leave petition stands dismissed as time barred. Digitally signed by Nirmala Negi Date: 2025.11.10 17:00:50 IST
5. Pending application(s) stands disposed of. Reason:
(NIRMALA NEGI) (SUDHIR KUMAR SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)