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State Of U.P. . vs Virendra Pal Singh. on 24 February, 2022

Bench: Sanjay Kishan Kaul, M.M. Sundresh

     ITEM NO.10                                COURT NO.6                  SECTION XI

                                   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.11145/2015

     (Arising out of impugned final judgment and order dated 25-11-2013
     in W.P. No.5130 (M/B) of 2013 passed by the High Court of
     Judicature at Allahabad)

     STATE                 OF U.P. & ANR.                                      Petitioner(s)

                                                      VERSUS

     VIRENDRA PAL SINGH. & ANR.                                                Respondent(s)

     (IA No. 2/2015- FOR EXEMPTION FROM FILING O.T. )

     Date : 24-02-2022 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)                  Mr.   Ravindra Raizada, AAG of UP/Sr. Adv.
                                        Mr.   Rajeev Kumar Dubey, Adv.
                                        Mr.   Ashiwan Mishra, Adv.
                                        Mr.   Kamlendra Mishra, AOR


     For Respondent(s)                  Mr.   Huzefa A. Ahmadi, Sr. Adv.
                                        Ms.   Shahrukh Alam, Adv.
                                        Mr.   M. Shoeb Alam, AOR
                                        Mr.   Talha Abdul Rahman, Adv.
                                        Mr.   M. Shaz Khan, Adv.
                                        Mr.   Harsh Vardhan Kediya, Adv.
                                        Mr.   Rohan Sharma, Adv.

                                        Mr. Abhishek Kumar Singh, AOR
                                        Ms. Pallavi Baghel, Adv.
                                        Mr. Prashant Mathur, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Applications seeking permission to file surrejoinder Digitally signed by RASHI GUPTA Date: 2022.02.24 affidavit, permission to file additional documents, exemption from 17:03:00 IST Reason:

filing affidavit, exemption from filing O.T., permission to file additional documents/facts/annexures are allowed. The U.P. Awas Evam Vikas Parishad has filed an affidavit in pursuance to our Order dated 01.2.2022 and it categorically states as under:-

“At present, the land of the Khasra No.993, 993Min (i.e. land in question) is situated in the Sector-6A of the scheme and is vacant.” The aforesaid shows the land is vacant and that is the only reason for which we had deferred consideration though we dismissed the other SLP (C) No.22413/2014.

in view of the aforesaid, the current SLP must also follow the same fate.

The special leave petition is dismissed Pending application stands disposed of.

(RASHMI DHYANI)                                 (POONAM VAID)
 COURT MASTER                                   COURT MASTER




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