Supreme Court - Daily Orders
Karnataka Neeravari Nigam Limited vs Revappa Dead By Lrs on 24 September, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.1 Court 3 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2562/2020
(Arising out of impugned final judgment and order dated 19-02-2018
in MSA No. 200119/2017 passed by the High Court Of Karnataka At
Kalaburagi)
KARNATAKA NEERAVARI NIGAM LIMITED Petitioner(s)
VERSUS
REVAPPA DEAD BY LRS & ORS. Respondent(s)
IA No. 32257/2020 - CONDONATION OF DELAY IN FILING
IA No. 32258/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
Diary No(s). 2565/2020 (IV-A)
IA No. 31555/2020 - CONDONATION OF DELAY IN FILING
IA No. 31554/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 31553/2020 - PERMISSION TO FILE PETITION (SLP/TP/WP/..)) SLP(C) No. 11272/2021 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 11162/2021 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 10888/2021 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 11111/2021 (IV-A) (FOR ADMISSION) SLP(C) No. 10907/2021 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 11417/2021 (IV-A) (FOR ADMISSION and I.R.) Signature Not Verified SLP(C) No. 10975/2021 (IV-A) Digitally signed by NEETU KHAJURIA Date: 2021.09.25 (FOR ADMISSION and I.R.) 13:30:51 IST Reason:
SLP(C) No. 14559-14560/2020 (IV-A) (FOR ADMISSION and I.R.) 2 SLP(C) No. 14310-14314/2020 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 14242-14246/2020 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 14059-14069/2020 (IV-A) (FOR ADMISSION and I.R.)I.A. No.117750/2021- application for deletion and I.A. No.117753/2021- application for impleadment) SLP(C) No. 10982/2021 (IV-A) (FOR ADMISSION and I.R.) SLP(C) No. 12954/2021 (IV-A) (FOR ADMISSION and I.R.) Diary No(s). 19584/2021 (IV-A) (FOR ADMISSION and I.R. and IA No.110850/2021-CONDONATION OF DELAY IN FILING and IA No.110848/2021-PERMISSION TO FILE PETITION (SLP/TP/WP/..)) Diary No(s). 19725/2021 (IV-A) (FOR ADMISSION and I.R. and IA No.110072/2021-CONDONATION OF DELAY IN FILING and IA No.110071/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 24-09-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Parties Mr. Naveen R. Nath, Sr.Adv.
Ms. Hetu Arora Sethi, AOR Ms. Lalit Mohini Bhat, Adv. Mr. Abhimanyu Verma, Adv. Mr. Hetu Arora Sethi, AOR Mr. Anil V Katatki, Adv.
Mr. Anil C Nishani, Adv.
Mr. Sangames Patil, Adv.
Ms. Veena Katarki, Adv.
Mr. TRB Sivakumar. AOR Mr. Sharanagouda Patil, Adv. Ms. Supreeta Sharanagouda, AOR Mr. Shankar Divate, AOR Mr. Shailesh Madiyal, AOR Mr. Sudhanshu Prakash, Adv. Mr. Rakhi M., Adv.3
Mr. Vaibhav Sabhrawal,Adv. Ms. Sruthi Iyer,Adv Ms. Neha Jain, Adv Mr. Anand Sanjay M. Nuli, Adv. Mr. Suraj Kaushik, Adv.
Mr. Agam Sharma, Adv.
Mr. Dharm Singh, Adv.
M/S. Nuli & Nuli, AOR Mr. Girsh Ananthamurthy, Adv Mrs. Vaijayanthi Girish, AOR UPON hearing the counsel the Court made the following O R D E R Permission to file special leave petition(s) is granted.
I.A. No.117750/2021-application for deletion of deceased respondent (Nanjundappa) is allowed at the risk of the petitioner(s).
I.A. No.117753/2021-application for impleadment is allowed subject to all just exceptions.
Our attention was invited to orders passed by this Court in Special Leave Petition (C) Diary No.2563 of 2020 dated 28.02.2020 as also the review petition (C) No.58 of 2021 dated 07.07.2021. That petition(s) pertain to land situated in Village Harsoor, District Gulbarga, which is only 20 acres and 28 guntas covered under the notification dated 05.07.1990.
The present cases pertain to separate 4 notification(s) and different villages concerning acquisition of about 13000 acres of land for the purpose of four different projects spread over in different villages and the compensation amount determined by the High Court will have direct impact on all these projects.
Delay condoned.
Leave granted.
In view of the number of public projects involved, we deem it appropriate to expedite the hearing of these matters.
List these matters in the second week of February, 2022, high on board.
Interim order(s) to continue.
Parties are free to file compilation/convenience volume consisting of documents, which are part of record before the Courts below. (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER