Supreme Court - Daily Orders
Special Tahsildar, Land Acquisition, ... vs S. Mallikarjun Rao on 5 September, 2014
Bench: T.S. Thakur, R. Banumathi
ITEM NO.7 COURT NO.3 SECTION XIIA
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).
13484/2014
(Arising out of impugned final judgment and order dated 26/07/2013
in LAAS No. 261/2008 passed by the High Court Of A.p At Hyderabad)
SPECIAL TAHSILDAR, LAND ACQUISITION, A.P.I.I.C., VISAKHAPATNAM
Petitioner(s)
VERSUS
S. MALLIKARJUN RAO Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 05/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Vismai Rao,Adv.
Mr. Hitendra Nath Rath, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
In the peculiar facts and circumstances of this case, we do not consider this to be fit case for our intervention under Article 136 of the Constitution of India. The special leave petition is dismissed. The Signature Not Verified question of law is however left open.
Digitally signed by Shashi Sareen Date: 2014.09.05 10:47:46 ALMT Reason: (Shashi Sareen) (Veena Khera) Court Master Court Master