Supreme Court - Daily Orders
Alban Hajj Umrah Service vs Union Of India on 23 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
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ITEM NO.1 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 344/2015
ALBAN HAJJ UMRAH SERVICE Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With appln. For permission to file additional documents and office
report)
WITH
W.P.(C) No. 352/2015
(With appln.(s) for permission to file additional documents and
Office Report)
W.P.(C) No. 353/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to file additional documents and Office Report)
W.P.(C) No. 354/2015
(With appln.(s) for permission to file additional documents and
Office Report)
W.P.(C) No. 355/2015
(With Office Report)
W.P.(C) No. 356/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to file additional documents and Office Report)
W.P.(C) No. 358/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to place addl. documents on record and Office Report)
W.P.(C) No. 361/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to file additional documents and Office Report)
W.P.(C) No. 362/2015
(With Office Report)
W.P.(C) No. 363/2015
Signature Not Verified
(With Office Report)
Digitally signed by
Madhu Bala
Date: 2015.07.23
17:01:36 IST
Reason:
W.P.(C) No. 366/2015
(With appln.(s) for permission to place addl. documents on record
and Office Report)
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W.P.(C) No. 395/2015
(With appln.(s) for interim stay and Office Report)
W.P.(C) No. 403/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to file additional documents and Office Report)
W.P.(C) No. 405/2015
(With Office Report)
W.P.(C) No. 408/2015
(With Office Report)
W.P.(C) No. 410/2015
(With appln.(s) for permission to file additional documents and
Office Report)
W.P.(C) No. 412/2015
(With Office Report)
W.P.(C) No. 413/2015
(With Office Report)
W.P.(C) No. 415/2015
(With Office Report)
Date : 23/07/2015 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. V.Giri,Sr.Adv.
Mr. Marsook Bafaki,Adv
Mr. Zulfiker Ali P. S,Adv.
Mr. M.Z. Chaudhary,Adv.
Mr. Mohd. Naved Mian,adv.
Mr. Syed Imtiyaz Ali,Adv.
Mr. Mohd.Zahid Hussain,Adv.
Mr. Abdul Karim Ansari,Adv.
Mr. Aftab Ali Khan,Adv.
Mr. Nishe Rajen Shonker,Adv.
Ms. Anu K.Joy,Adv.
Mr. Prashant Chaudhary,Adv.
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Mr. Harshad V. Hameed,Adv.
Mr. Dileep Poolakkot,Adv.
Mr. Ashly Harshad,Adv.
For Respondent(s) Mr. Neeraj Kishan Kaul,ASG
Mr. Bhuvan Mishra,Adv.
Ms. Shweta Garg,Adv.
MR. R.K. Verma,Adv.
Mr. B.K. Prasad,AOR
Mr. M.Shoeb Alam,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The writ petitions are not being
entertained any further. This is on the sole
ground that though disqualified way back in
August, 2014, the writ petitions have been filed in June 2015 and were posted before the Court on 8th of July, 2015. The final list of PTOs for Hajj, 2015 have to be finalized by 31 st of July, 2015 so that the Hajj Pilgrims can avail of the services and go for the pilgrimage. There is no explanation why the petitioners have come to the Court after a long gap of ten months. In such circumstances, we refuse an adjudication to the petitioners on merits. However, this order would not come in the way of the petitioners being considered on the basis of the required documents for the Hajj 2016 alongwith other applicants. We also make it clear that in the event any of the petitioners are found ineligible for Hajj 2016, 4 such ineligibility will be recorded in the reasoned order which will be made available to the aggrieved persons.
The writ petitions are disposed of in the above terms.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER