Supreme Court - Daily Orders
State Of M.P. vs Virendra Shankar on 27 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
1
ITEM NO.49 COURT NO.8 SECTION IVA
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). 23485/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29/01/2013
IN WA NO. 285/2011 PASSED BY THE HIGH COURT OF M.P AT JABALPUR)
STATE OF M.P.& ORS PETITIONER(S)
VERSUS
VIRENDRA SHANKAR & ANR RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND EXEMPTION FROM
FILING O.T. AND OFFICE REPORT)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Arvind Varma, Sr. Adv.
Ms. Ajita Tandon, Adv.
Mr. C. D. Singh, Adv.
For Respondent(s) Mr. Sunil Singh Parihar, Adv.
Mr. Prashant Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The appeal is allowed in terms of the signed order. [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by [SIGNED ORDER IS PLACED ON THE FILE] Vinod Lakhina Date: 2015.07.30 18:53:11 IST Reason: 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5765 OF 2015 [ARISING OUT OF SPECIAL LEAVE PETITION (CIVIL) NO.23485/2014] STATE OF M.P.& ORS. ...APPELLANTS VERSUS VIRENDRA SHANKAR & ANR. ...RESPONDENTS ORDER
1. Delay condoned.
2. Leave granted.
3. We have learned counsels for the parties.
4. Taking into account the fact that the civil suit filed by the respondents for declaration of title has been consistently dismissed upto the Second Appeal stage and that the Primary Revenue Authority as well as the Commissioner had 2 upheld the cancellation of patta and also taking into account the reasons that were put forward to seek condonation of delay in filing the Writ Appeal, we set aside the order of the High Court of Madhya Pradesh; condone the delay in filing the Writ Appeal No.285 of 2011 and request the High Court to decide the writ appeal on merits at an early date.
5. However, we make it clear that we have not expressed any opinion on the merits of the case.
6. The appeal is allowed in the above terms.
....................,J.
(RANJAN GOGOI) ....................,J.
(N.V. RAMANA) NEW DELHI JULY 27, 2015