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V. Rajeev And Anr. Etc. Etc. vs State Of Kerala And Ors. Etc. Etc. on 4 April, 2016

Bench: Anil R. Dave, Adarsh Kumar Goel

       ITEM NO.30+56                              COURT NO.2                 SECTION XIA

                                        S U P R E M E C O U R T O F       I N D I A
                                                RECORD OF PROCEEDINGS

       Item No.30 :

       Petition(s) for Special Leave to Appeal (C) No(s).8079-8082/2016

       (Arising out of impugned final judgment and order dated 03/11/2015
       in WA No.1555, 1560, 1565 & 1527 of 2015 passed by the High Court
       Of Kerala At Ernakulam)

       V. RAJEEV AND ANR. ETC. ETC.                                           Petitioner(s)

                                                         VERSUS

       STATE OF KERALA AND ORS. ETC. ETC.                                     Respondent(s)
       (With office report)

       Item No.56 :

       SLP(C)No.7133/2016

       Date : 04/04/2016 These petitions were called on for hearing today.

       CORAM :
                                  HON'BLE MR. JUSTICE ANIL R. DAVE
                                  HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

       For Petitioner(s)                    Mr. Rakesh Dwivedi,Sr.Adv.
       SLP(C)8079-82                        Mr. E.M.S. Anam,Adv.

       SLP(C)7133                           Mr. Nishe Rajen Shonker,Adv.

       For Respondent(s)


                                   UPON hearing the counsel the Court made the following
                                                      O R D E R

Issue notice by speed post, returnable on 2nd May, 2016.

Dasti service, in addition, is permitted. Status quo as on today, with regard to possession of the land in question, shall be maintained.

malhotra, cm is used by sarita purohit, cm for signing (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar