Supreme Court - Daily Orders
State Of U.P. vs Jitendra Kumar Goel on 18 June, 2015
Bench: R.K. Agrawal, Abhay Manohar Sapre
1
ITEM NO.9 COURT NO.4 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(s). 16929/2015
(Arising out of impugned final judgment and order dated 15/06/2015
in WP No. 35009/2015 passed by the High Court of Judicature at
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
JITENDRA KUMAR GOEL & ORS. Respondent(s)
(With appln.(s) for exemption from filing C/C of the impugned
judgment)
Date : 18/06/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[Vacation Bench]
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Mr. Vijay Bahadur Singh, AG
Mr. Gaurav Bhatia, AAG
Mr. Abhisth Kumar, AOR
Mr. Ramesh Upadhya, Adv.
Mr. Abhishek Kumar Singh, Adv.
Mr. Uday Pratap Singh, Adv.
For Respondent(s)
Res No.4 Mr. Ravindra Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Shri Ravindra Kumar, learned counsel accepts notice Signature Not Verified on behalf of Noida Development Authority, Respondent No.4 Digitally signed by Sanjay Kumar Date: 2015.06.18 14:47:47 IST Reason: herein.
The contention of the learned senior counsel for the State of U.P. is that the State Government has already 2 appointed a retired Judge of the Allahabad High Court to inquire into the matter and the report is yet to be submitted.
It has also been stated that a Public Interest Litigation has already been filed before the Lucknow Bench of the Allahabad High Court bearing No.12396 (MB) (PIL) of 2014, which is still pending. The High Court was not at all justified in entertaining the Writ Petition and asking the State to file reply within four days.
In view of the above, until further orders, we deem it fit and appropriate to stay further proceeding in Writ Petition No.35009 of 2015 titled “Jitendra Kumar Goel vs. State of U.P. and Ors.”.
(SANJAY KUMAR-I) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER