Supreme Court - Daily Orders
Union Of India vs Girdhari Lal & Ors.Etc.Etc. on 16 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.37 COURT NO.6 SECTION IVB
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).
18288-18293/2011
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/11/2009
IN FAO NO. 906-911 OF 1989 PASSED BY THE HIGH COURT OF PUNJAB &
HARYANA AT CHANDIGARH)
UNION OF INDIA & ORS. PETITIONER(S)
VERSUS
GIRDHARI LAL & ORS.ETC.ETC. RESPONDENT(S)
(WITH INTERIM RELIEF AND OFFICE REPORT)
(FOR FINAL DISPOSAL)
WITH
SLP(C) NO. 24827-24829/2012
(WITH OFFICE REPORT)
WITH I.A.NOS. 1-3, 4 & 5 (APPLN. FOR C/DELAY IN FILING SLP AND
BRINGING ON RECORD THE LRS. OF RESPONDENT AND C/DELAY IN FILING
SUBSTITUTION APPLICATION )
SLP(C) NO. 24835-24837/2012
WITH I.A. NOS.1-3 & 4-6 (APPLNS. FOR C/DELAY IN FILING SLP AND
C/DELAY IN REFILING SLP)
Date : 16/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Tara Chandra Sharma, Adv.
Mr. Kabir Hathi, Adv.
Mr. M.K. Maroria, Adv.
For Mrs. Anil Katiyar, Adv.
For Mr. Shreekant N. Terdal, Adv.
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.08.30
17:33:41 IST
Reason:
Page No.1 of 3
For Respondent(s)
Mr. P. N. Puri, Adv.
Mr. S.M. Sarin, Adv.
Mr. Nikhil Goel, Adv.
Ms. Naveen Goel, Adv.
Mr. Ashutosh Ghade, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing and refiling of Special Leave Petition (Civil) Nos. 24827-24829 of 2012 and Special Leave Petition (Civil) Nos.24835-24837 of 2012 is condoned.
Delay in filing application for substitution of deceased respondent No.1 in Special Leave Petition (Civil) No.24828 of 2012 is condoned.
Application for substitution of deceased respondent No.1 in Special Leave Petition (Civil) No.24828 of 2012 is allowed subject to all just exceptions.
Heard the learned counsels for the parties and perused the relevant material.
As the amount on account of solatium and interest which has been awarded under the impugned order(s) has been paid to the land-owners, we are not inclined to examine the matters any further. However, all questions of law that have arisen in the present cases are kept open for decision in an appropriate case.
Page No.2 of 3 The Special Leave Petitions are disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No.3 of 3