Supreme Court - Daily Orders
A. Muniappan And Ors. vs The Tahsildar on 1 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
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ITEM NO.21 COURT NO.3 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). 1233/2015
(Arising out of impugned final judgment and order dated 19-08-2014
in WA No. 309/2009 passed by the High Court Of Judicature At
Madras)
A. MUNIAPPAN AND ORS. & ORS. Petitioner(s)
VERSUS
THE TAHSILDAR & ORS. Respondent(s)
WITH
SLP(C) No. 1247/2015 (XII)
Date : 01-09-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. Gautam Narayan, AOR
Ms. Asmita Singh, Adv.
Ms. Aroshi Gupta, Adv.
Mr. Divyanshu Rai, Adv.
For Respondent(s) Mr. Amit Anand Tiwari,AAG
Mr. D.Kumanan, AOR
Mr. Sheikh F. Kalia, Adv.
Ms. Mary Mitzy, Adv.
Ms. Devyani Gupta, Adv.
Ms. Tanvi Anand, Adv.
Mr. M. Yogesh Kanna, AOR
Mr. Mukul Rohtagi, Sr. Adv.
Mr. S. Nagamuthu, Sr. Adv.
Signature Not Verified
Mr. Gaurav Agrawal, AOR
Mr. D. Vairamoorthy, Adv.
Digitally signed by
BALA PARVATHI
Date: 2022.09.01
17:47:02 IST
Reason: Mr. R. Rakesh Sharma, Adv.
Mr. M.R. Thangadurai, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
On hearing learned counsel for the parties, we are not inclined to exercise jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)