Supreme Court - Daily Orders
Zubaida Begum And Ors. vs The Govt Of Tamil Nadu And Ors. on 8 January, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.1 COURT NO.5 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.4/2014 in Petition(s) for Special Leave to Appeal (C)
No(s).33611/2010
(Arising out of impugned final judgment and order dated 06/01/2010
in WA No.1492/2008 passed by the High Court of Madras)
ZUBAIDA BEGUM & ORS. Petitioner(s)
VERSUS
GOVT. OF TAMIL NADU & ORS. Respondent(s)
(For directions and office report)
Date : 08/01/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Shakil Ahmed Syed, Adv.
Moh.Parvez Dabas, Adv.
Mr.Uzmi Jameel Husain, Adv.
Mr.Milan Laskar, Adv.
For Respondent(s) Mr.Subramonium Prasad, AAG
Mr. B. Balaji, Adv.
Upon hearing the counsel the Court made the following
O R D E R
This order be read in continuation with the Motion Bench order dated 18.11.2013. On 18.11.2013, we required the learned counsel for the respondents to offer two properties to the petitioners herein with liberty to the petitioners to choose any one of them. It needs to be clarified that the proper course for making the aforesaid offer would be that the properties made available for the choice of the petitioners should be such properties as are valued at an approximately the same collectorate rate as the properties of the petitioners.
Signature Not VerifiedDigitally signed by Satish Kumar Yadav Date: 2015.01.09 17:00:21 IST
Reason: List after six weeks.
(SATISH KUMAR YADAV) (RENUKA SADANA)
COURT MASTER COURT MASTER