Supreme Court - Daily Orders
Neelamega Bhatta Charyar vs Arulmighu Devanatha Swamy Temple, ... on 6 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.15 COURT NO.7 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)......CC NO(S).
184/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 12/04/2013
IN SA NO. 702/2000 PASSED BY THE HIGH COURT OF MADRAS)
NEELAMEGA BHATTA CHARYAR PETITIONER(S)
VERSUS
ARULMIGHU DEVANATHA SWAMY TEMPLE,
THIRUVENDHIPURAM RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. K. Ramamoorty, Sr. Adv.
Mr. S. Rajappa, Adv.
Mr. V. Prabhakar, Adv.
Ms. Jyoti Prashar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Despite the fact that there is inordinate delay of 507 days in filing the Special Leave Petition for which no satisfactory explanation is furnished, we have gone through the Special Leave Petition and perused the relevant material. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed on the ground of delay as well as on merits.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.02.06 15:30:44 IST Reason:
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER