Supreme Court - Daily Orders
Corbett Riverside Resort vs Himalayan Yuva Gramin Vikas Sanstha on 20 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.16 COURT NO.5 SECTION X
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). 17502/2018
(Arising out of impugned final judgment and order dated 19-06-2018
in WPPIL No. 06/2012 passed by the High Court Of Uttarakhand At
Nainital)
CORBETT RIVERSIDE RESORT Petitioner(s)
VERSUS
HIMALAYAN YUVA GRAMIN VIKAS SANSTHA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.93340/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 20-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Venkita Subramoniam T.R, AOR
Mr. M.C. Dixit, Adv.
Mr. Ahat Bansal, Adv.
Mr. V. Mudgal, Adv.
Mr. Love Dixit, Adv.
For Respondent(s) Mr. J.K. Sethi, Dy.AG
Mr. Ashutosh Kumar Sharma, Adv.
Mr. Ankur Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
The petitioner shall file an affidavit stating that as to when the resort was constructed on the disputed land, what was the Signature Not Verified permission taken for constructing the said resort and on what basis Digitally signed by ASHWANI KUMAR Date: 2018.08.21 16:47:03 IST Reason: the land in question is with the petitioner. The petitioner shall also file a copy of the plaint filed by the petitioner under 2 Section 229B of the U.P. Zamindari Abolition and Land Reforms Act. The details of eviction suit can also be filed. Let the needful be done within two weeks.
Insofar as interim arrangement is concerned, learned counsel for respondents states that the respondents shall not demolish the property of the petitioner till the next date of hearing. List after two weeks.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER