Supreme Court - Daily Orders
H.M.Shivanna(D) By Lrs. And Anr. vs The State Of Karnataka And Ors. on 8 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
ITEM NO.45 COURT NO.11 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
10205-10206/2013
(Arising out of impugned final judgment and order dated 29/03/2011
in WA No. 3554/2010 25/06/2012 in RP No. 354/2012 25/06/2012 in WA
No. 3554/2010 passed by the High Court Of Karnataka At Bangalore)
H.M.SHIVANNA(D) BY LRS. & ANR. Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and impleadment as
party respondent and permission to file additional documents)
(For Final Disposal)
Date : 08/04/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. Balaji Srinivasan, Adv.
Ms. Vaishnavi Subramoniam, Adv.
Ms. Srishti Govil, Adv.
Ms. Pratiksha Mishra, Adv.
For Respondent(s) Mr. P. Vishwanatha Shetty, Sr. Adv.
Mr. S. K. Kulkarni, Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, Adv.
Mrs. Vaijayanthi Girish, Adv.
Mr. V. N. Raghupathy, Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned senior counsel appearing for the respondents has Signature Not Verified Digitally signed by submitted, JAYANT KUMAR ARORA Date: 2016.04.12 13:08:14 IST on instruction, that two more plots are also Reason: available and thus, there are four plots which can be allotted to the petitioners, in case they are prepared to have a 2 settlement.
The petitioners may respond to this submission within one week from today.
List on 19.04.2016.
As requested, the petitioners are at liberty to file convenience volume.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master