Supreme Court - Daily Orders
Special Land Acquisition Officer ... vs Communidade Of Margao on 2 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.7 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 26235/2022
(Arising out of impugned final judgment and order dated 07-04-2022
in FA No. 104/2018 passed by the High Court Of Judicature At Bombay
At Goa)
SPECIAL LAND ACQUISITION OFFICER SELAULIM
IRRIGATION PROJECT & ANR. Petitioner(s)
VERSUS
COMMUNIDADE OF MARGAO Respondent(s)
(FOR ADMISSION and I.R. and IA No.156157/2022-CONDONATION OF DELAY
IN FILING and IA No.156162/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.156159/2022-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 02-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Abhay Anil Anturkar, Adv.
Bhavya Pande, Adv.
Mr. Dhruv Tank, Adv.
Ms. Shreya Saxena, Adv.
Karsin Manocha, Adv.
Mr. Abhikalp Pratap Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner(s) and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Signature Not Verified Digitally signed by SNEHA DAS Date: 2022.11.02 All pending applications stand disposed of. 17:49:58 IST Reason:
(SNEHA DAS) (RANJANA SHAILEY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)