Supreme Court - Daily Orders
R. Kala vs Killiyoor Town Panchayat on 6 April, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
1
ITEM NO.19 COURT NO.2 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) No(s). 7782-7784/2018
(Arising out of impugned final judgment and order dated 20-02-2018
in WPMD No. 21023/2014 20-02-2018 in WPMD No. 19682/2016 20-02-2018
in WPMD No. 21779/2017 passed by the High Court Of Judicature At
Madras At Madurai)
R. KALA Petitioner(s)
VERSUS
KILLIYOOR TOWN PANCHAYAT & ORS.ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.42088/2018-EXEMPTION FROM FILING
O.T.)
Date : 06-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Santosh Paul,Adv.
Mr. Joseph Aristotle,Adv.
Ms. Priya Aristotle,Adv.
Mr. Ram Sankar,Adv.
mr. Raja Rajeshwaran,Adv.
Mr. R. V. Kameshwaran, AOR
For Respondent(s) Mr. Rajiv Dutta,Sr.Adv.
Mr. R. Nedumaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that the impugned order has already been complied with and the only indulgence he Signature Not Verified seeks is that on the application being made by the petitioner to Digitally signed by OM PRAKASH SHARMA Date: 2018.04.07 13:11:06 IST Reason: the Licensing Authority, the same should be considered in a time bound manner.
2We consider this to be a reasonable request and direct the concerned authority that on requisite applications being made for license, the same should be disposed of within a period of two months from the date of the applications.
The special leave petitions are dismissed with the aforesaid observations.
Pending application(s), if any, shall stand disposed of.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER