Supreme Court - Daily Orders
V.P. Satheedevi vs The State Of Kerala State Of Kerala And ... on 4 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.46 COURT NO.6 SECTION XI-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).31031/2016
(Arising out of impugned final judgment and order dated 29-10-2015 in
WA No. 2283/2015 passed by the High Court Of Kerala At Ernakulam)
V.P. SATHEEDEVI & ORS. Petitioner(s)
VERSUS
THE STATE OF KERALA AND ORS.
THE CHIEF SECRETARY TO GOVERNMENT & ORS. Respondent(s)
Date : 04-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Raghenth Basant, Adv.
Mr. Senthil Jagadeesan, AOR
Ms. Kaushitaki Sharma, Adv.
Ms. Prerna Acharya, Adv.
For Respondent(s) Mr. Jayanth Muth Raj, Sr. Adv.
Mr. C. K. Sasi, AOR
Ms. Meena K Poulose, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Raghenth Basant, learned counsel for the petitioners. Also heard Mr. Jayant Muth Raj, learned senior counsel for the respondents. Having regard to the ratio in Indore Development Authority vs. Manoharlal and Others reported in (2020)8 SCC 129, we see no reason to entertain this Special Leave Petition and same stands dismissed.
Pending application(s), if any, stand closed. Signature Not Verified [DEEPAK JOSHI] Digitally signed by [KAMLESH RAWAT] Jayant Kumar Arora COURT MASTER Date: 2023.09.12 18:11:10 IST ASSISTANT REGISTRAR Reason: