Tehsildar,Urban Improvement Trust And ... vs Ganga Bai Menariya Thr. Lrs. on 20 September, 2023

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Supreme Court - Daily Orders

Tehsildar,Urban Improvement Trust And ... vs Ganga Bai Menariya Thr. Lrs. on 20 September, 2023

Bench: Vikram Nath

                                                  1

     ITEM NO.106                          COURT NO.12                 SECTION XV

                               S U P R E M E C O U R T O F      I N D I A
                                       RECORD OF PROCEEDINGS

                                  Civil Appeal   No(s).   722/2012

     TEHSILDAR,URBAN IMPROVEMENT TRUST AND ANR.                      Appellant(s)

                                                 VERSUS

     GANGA BAI MENARIYA THR. LRS. & ORS.                             Respondent(s)

     (IA No. 6/2014 - EXEMPTION FROM FILING O.T., IA No. 142690/2023 -
     EXEMPTION FROM FILING O.T. AND IA No. 142687/2023 - PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     WITH
     C.A. No. 8977/2012 (XV)

     C.A. No. 468/2013 (XV)

     C.A. No. 524/2013 (XV)

     C.A. No. 467/2013 (XV)

     SLP(C) No. 25200/2013 (XV)

     Date : 20-09-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VIKRAM NATH
                         HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Appellant(s)              Mr. C.S. Mohan Rao, Sr. Adv. (NP)
                                   Ms. Aruna Gupta, AOR

     For Respondent(s)             Mr. V.K. Shukla, Sr. Adv.
                                   Mr. Vivek Gupta, Adv.
                                   Mr. Mrinmay Bhattmewara, Adv.
                                   Mr. Ankit Verma, Adv.
                                   Mr. Rajvir Singh Bhati, Adv.
                                   Mr. Dashrath Singh, Adv.
                                   Mr. Gp. Capt. Karan Singh Bhati, AOR

                                   Mr. Rishabh Sancheti, Adv.
Signature Not Verified
                                   Ms. Padma Priya, Adv.
                                   Mr. Anchit Bhandari, Adv.
Digitally signed by
Neetu Khajuria
Date: 2023.09.20
17:08:27 IST
Reason:                            Mr. Suyash Jain, Adv.
                                   Mr. Chirag Kalani, Adv.
                                   Mr. Karan Bhootra, Adv.
                                   Mr. K. Paari Vendhan, AOR
                                  2


              Mr. T. Mahipal, AOR


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

On the one hand, learned counsel for the respondent(s) have submitted that in some of the appeals, Patta (Lease) with respect to the land in question has already been granted in favour of the respondent(s) and in other cases the appellants have to consider allotment or settlement of such land in favour of the respondent(s) in accordance to the Scheme of the Government.

On the other hand, learned counsel for the appellants has submitted that the alleged Pattas (Leases) as claimed by the respondent(s) had not been granted in accordance to law and prays for two weeks’ time to obtain complete instructions in the matter and place on record the stand of the Government.

As prayed, list the matters again on 11.10.2023.

   (NEETU KHAJURIA)                               (RANJANA SHAILEY)
ASTT. REGISTRAR-cum-PS                               COURT MASTER

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