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A. Dhaveethu vs District Collector on 22 August, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.14                            COURT NO.6                 SECTION IIA

                               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 (Crl.)                 No(s).   6259/2016

     (Arising out of impugned final judgment and order dated 13/04/2016
     in CRLRC No. 863/2011 passed by the High Court of Madras at
     Madurai)

     A. DHAVEETHU                                                      Petitioner(s)

                                                  VERSUS

     DISTRICT COLLECTOR AND ORS.                                       Respondent(s)

     (with appln. (s) for exemption from filing O.T.)

     Date : 22/08/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)             Mr. R. Nedumaran,Adv.
                                   Mr. T. Thirumurugan, Adv.

     For Respondent(s)

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

Application for exemption from filing official translation is allowed.

Heard the learned counsel for the petitioner and perused the relevant material.

Issue notice.

Until further orders, status quo with regard to the property, as on today, shall be maintained by the parties.

NEETU KHAJURIA Court Master Court Master Date: 2016.08.24 18:38:45 IST Reason: