Supreme Court - Daily Orders
Chief Controlling Revenue Authority vs Shankarbhai M. Patel on 28 August, 2020
Bench: D.Y. Chandrachud, K.M. Joseph
1
ITEM NO.11 Court 4 (Video Conferencing) SECTION III
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).10186/2020
(Arising out of impugned final judgment and order dated 11-12-2018
in LPA No. 1509/2018 passed by the High Court of Gujarat at
Ahmedabad)
CHIEF CONTROLLING REVENUE AUTHORITY & ANR. Petitioner(s)
VERSUS
SHANKARBHAI M. PATEL Respondent(s)
(WITH I.R. and IA No.61558/2020-CONDONATION OF DELAY IN FILING and
IA No.61560/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.61562/2020-EXEMPTION FROM FILING O.T.)
WITH
Diary No(s). 10175/2020 (III)
(WITH I.R. and IA No.65639/2020-CONDONATION OF DELAY IN FILING and
IA No.65636/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.65637/2020-EXEMPTION FROM FILING O.T.)
Date : 28-08-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Ms. Deepanwita Priyanka, Adv.
Mr. Aniruddha P. Mayee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 There is a delay of 372 days and 383 days in filing the Special Leave Petitions which has not been satisfactorily explained. Even on merits, we are not inclined Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.08.28 to entertain the Special Leave Petitions under Article 136 of the Constitution. 19:28:36 IST Reason:
2 The Special Leave Petitions are dismissed both on delay and on merits.
23 Pending applications, if any, stand disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER