Supreme Court - Daily Orders
Bhaichandbhai Trobhovanbhai Patel vs State Of Gujarat . on 5 August, 2019
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6065/2019
(ARISING FROM SLP(C) No.6574/2017)
BHAICHANDBHAI TROBHOVANBHAI PATEL APPELLANT(S)
VERSUS
STATE OF GUJARAT & ORS. RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Leave granted.
3. The matter in appeal is covered by the decision of this Court rendered on 28.01.2015, in Civil Appeal No.474/2013 (Patel Jethabhai Punajbhai v. North Gujarat University & Anr.) and batch. Accordingly, the appeal is partly allowed in terms thereof.
4. However, since there was delay of 1526 days in filing this appeal, the appellant shall not be entitled for the additional compensation for the period of delay under Section 23(1A) of the Land Acquisition Act, 1894 and also the interest under any of the provisions of the Land Acquisition Act for the said period of delay.
5. Pending application(s), if any, shall stand disposed of.
...........................J. [ARUN MISHRA] Signature Not Verified Digitally signed by ...........................J. NARENDRA PRASAD Date: 2019.08.08 15:48:20 IST [M.R. SHAH] Reason: NEW DELHI;
AUGUST 05, 2019.
ITEM NO.39 COURT NO.4 SECTION III
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). 6574/2017
(Arising out of impugned final judgment and order dated 07-08-2012 in FA No. 611/2005 passed by the High Court of Gujarat at Ahmedabad) BHAICHANDBHAI TROBHOVANBHAI PATEL PETITIONER(S) VERSUS STATE OF GUJARAT & ORS. RESPONDENT(S) Date : 05-08-2019 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Mr. Rajiv Kumar,Adv.
Mr. Sushil Kumar,Adv. Mr. Sanjeev Gupta,Adv. Ms. Kusum Chaudhary, AOR For Respondent(s) Mr. A.P. Mayee,Adv.
Mr. A. Rajarajan,Adv. Mr. Sanjeev Kr. Choudhary,Adv.
Mr. Shubhranshu Padhi, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeal is partly allowed in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) COURT MASTER COURT MASTER
(Signed order is placed on the file)