Supreme Court - Daily Orders
T. Kandhasamy vs Prakash Ias on 17 September, 2018
Bench: Abhay Manohar Sapre, Mohan M. Shantanagoudar
ITEM NO.8 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 1283/2018 in SLP(C) No. 33863/2017
T. KANDASAMY Petitioner(s)
VERSUS
PRAKASH & ORS. Respondent(s)/
Alleged contemnor(s)
(FOR ADMISSION)
Date : 17-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. K. K. Mani, AOR
Ms. T.Archana,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This contempt petition arises out of an order dated 5th January, 2018 passed by this Court in SLP(Civil)No.33863/2017. Order dated 5th January, 2018 reads as under:
“Heard learned counsel for the petitioner and perused the impugned order dated 07.11.2017 passed in WMP No.30495/2017 passed by the Madras High Court.
We are not inclined to interfere in the impugned order and accordingly, the Special Leave Petition is dismissed.
However, we direct the authority concerned Signature Not Verified before whom the application for regularization Digitally signed by ANITA MALHOTRA Date: 2018.09.18 under the DTCP Building Regularisation Scheme 2017 17:29:00 IST Reason: is pending to decide the matter in accordance with law within two months.
1 Pending application stands disposed of.” The grievance of the petitioner is that though he made an application in terms of afore-stated order to the authority concerned but the application is not decided till date in terms of this Court’s order.
Without going into this question, we extend the period for deciding the application made by the petitioner before the concerned authority within three months from today in terms of order dated 5th January, 2018.
Copy of this order be filed along with the earlier order dated 5th January, 2018 before the concerned authority for passing appropriate orders on the application filed by the petitioner.
It is with these observations, the contempt petition stands disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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