Supreme Court - Daily Orders
C Vinoba vs Commissioner, Palladam Municipality, ... on 18 December, 2014
d ITEM NO.32 COURT NO.5 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). 34543/2014
(Arising out of impugned final judgment and order dated
12/11/2014 in WA No. 1471/2014 passed by the High Court Of
Madras)
C VINOBA AND ORS Petitioner(s)
VERSUS
COMMISSIONER, PALLADAM MUNICIPALITY, PALLADAM
TIRUPUR DISTT. AND ORS Respondent(s)
(with interim relief and office report)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. V. Ramasubramanian,Adv.
For Respondent(s) Mr. S. Nanda Kumar, Adv.
Mr. R. Satish Kumar, Adv.
Mr. Parivesh Singh, Adv.
for Mr. Naresh Kumar,AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Parveen Kr. Chawla) (Renuka Sadana)
Signature Not Verified
Digitally signed by
Court Master Court Master
Parveen Kumar Chawla
Date: 2014.12.18
16:26:17 IST
Reason: