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Jagrit Adivasi Dalit Sanghatan vs The State Of Madhya Pradesh on 10 September, 2018

Bench: Arun Mishra, Vineet Saran

     ITEM NO.43                                   COURT NO.7                  SECTION IV-A

                                   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).15727/2017

     (Arising out of impugned final judgment and order dated 03-03-2017
     in RP No.81/2017 passed by the High Court Of M.P. At Indore)

     JAGRIT ADIVASI DALIT SANGHATAN                                            Petitioner(s)

                                                         VERSUS

     THE STATE OF MADHYA PRADESH & ORS.                                        Respondent(s)

     Date : 10-09-2018 These matters were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE ARUN MISHRA
                              HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                     Mr.   Sanjay Parikh,Adv.
                                           Ms.   Srishti Agnihotri,Adv.
                                           Mr.   Ritwik Parikh,Adv.
                                           Ms.   Sanjana Srikumar,Adv.
                                           Ms.   Anitha Shenoy,AOR

     For Respondent(s)                     Mr.   Saurabh Mishra,Adv.(AAG)
                                           Mr.   Arjun Garg,AOR
                                           Mr.   Aakash Nandolia,Adv.
                                           Mr.   Manish Yadav,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

It is apparent from the reply that out of list of 337 persons, 293 have been paid and 44 persons have been found ineligible. It was submitted that few more persons have been left out. We are not inclined to accept submission as the survey list negates the claim. No further verification is warranted as it has already been made.

Hence, we are not inclined to interfere. The special leave petition is, accordingly, dismissed. Pending Signature Not Verified application, if any, shall stand disposed of.

                              (Jagdish Chander)                     (Sarita Purohit)
                               Branch Officer                         AR-cum-PS