Supreme Court - Daily Orders
T. Sethupathi vs The Chairman Tamil Nadu Slum Clearance ... on 12 July, 2022
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.16 COURT NO.7 SECTION XII
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). 9542/2022
(Arising out of impugned final judgment and order dated 15-02-2022
in CMP No. 2025/2022 passed by the High Court of Judicature at
Madras)
T. SETHUPATHI Petitioner(s)
VERSUS
THE CHAIRMAN TAMIL NADU SLUM CLEARANCE BOARD & ANR.Respondent(s)
(FOR ADMISSION and I.R. and IA No.76489/2022-EXEMPTION FROM FILING
O.T. )
Date : 12-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. K.V. Sriwas Narayanan, Adv.
Mr. K. V. Vijayakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We find no grounds to interfere with the impugned judgment and order of the High Court in exercise of jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Pending applications, if any, stand disposed of accordingly. (MANISH ISSRANI) Signature Not Verified (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) Digitally signed by GULSHAN KUMAR ARORA Date: 2022.07.13 16:57:14 IST Reason: