Supreme Court - Daily Orders
District. Forest Officer, Nilgiris ... vs K Devan on 15 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.11 COURT NO.5 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)......CC No(s).
20586/2014
(Arising out of impugned final judgment and order dated 28/10/2013
in WA No.317/2012 passed by the High Court of Madras)
DISTRICT. FOREST OFFICER, NILGIRIS SOUTH
DIVISION, UDAGAI, NILGIRIS DISTT. Petitioner(s)
VERSUS
K DEVAN Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Subramonium Prasad, AAG
Mr. B. Balaji, Adv.
Mr.R.Rakesh Sharma, Adv.
Ms.R.Shase, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the peculiar facts and circumstances of this case, namely, that it is acknowledged that the respondent was of unsound mind, we find no justification to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
Signature Not Verified
The special leave petition is accordingly dismissed.
Digitally signed by Satish Kumar Yadav Date: 2014.12.17 16:28:07 IST Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) COURT MASTER COURT MASTER