Supreme Court - Daily Orders
Jasvir Singh vs Land Acquisition Officer on 15 February, 2018
Bench: S.A. Bobde, Abhay Manohar Sapre
ITEM NO.1001 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) Nos. 2801-2802/2017 in SLP(C) Nos. 27554-27555/2014
JASVIR SINGH ETC. Petitioner(s)
VERSUS
LAND ACQUISITION OFFICER & ANR. Respondent(s)
(With appln.(s) for condonation of delay in filing Review
Petitions, and seeking directions for hearing in Open Court)
Date : 15-02-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
By circulation
UPON perusing the papers the Court made the following
O R D E R
Applications for hearing in open court are dismissed.
The Review Petitions are dismissed on the ground of delay as well as merits.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.02.16 17:27:25 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (CIVIL) NOS. 2801-2802 OF 2017 IN SPECIAL LEAVE PETITION (CIVIL) NOS.27554-27555 OF 2014 JASVIR SINGH ETC. PETITIONER(S) VERSUS LAND ACQUISTION OFFICER AND ANR. RESPONDENT(S) O R D E R These Review Petitions are directed against order dated 17.10.2014 whereby the special leave petitions were dismissed.
Applications for hearing in open court are dismissed.
There is enormous delay of 1081 days in filing the Review Petitions for which no satisfactory explanation has been given. Even otherwise, we do not find any merit in the Review Petitions. The Review Petitions are dismissed on the ground of delay as well as merits.
...................J. [ S.A. BOBDE ] .....................J. [ ABHAY MANOHAR SAPRE ] NEW DELHI, FEBRUARY 15, 2018.