Supreme Court - Daily Orders
S Q Masood vs State Of Telangana on 27 April, 2022
Bench: L. Nageswara Rao, B.R. Gavai
1
ITEM NO.2 COURT NO.5 SECTION XII-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).12926/2021
(Arising out of impugned final judgment and order dated 18-03-2021
in WP(PIL) No. 80/2020 passed by the High Court For The State Of
Telangana At Hyderabad)
S Q MASOOD Petitioner(s)
VERSUS
STATE OF TELANGANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.102743/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.102744/2021-EXEMPTION FROM
FILING AFFIDAVIT and IA No.102745/2021-PERMISSION TO FILE LENGTHY
LIST OF DATES )
Date : 27-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv
Ms. Olivia Rang, Adv.
Ms. Mugdha, Adv.
Mr. Satya Mitra, AOR
For Respondent(s) Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kr. Tyagi, Adv.
Mr. P Srinivas Reddy, Adv.
M/S.Venkat Palwai Law Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
This Special Leave Petition has been filed Signature Not Verified against the judgment of the High Court by which the writ Digitally signed by BALA PARVATHI Date: 2022.04.29 17:36:22 IST Reason: petition filed by the petitioner was dismissed by a cryptic order on the ground that no relief can be granted in view of the lock down being lifted by the 2 Government. The writ petition was filed in public interest aggrieved by the cancellation of 19 lakh ration cards in the State of Telangana without giving any opportunity of hearing to the card holders.
After hearing Mr.Colin Gonsalves, learned senior counsel for the petitioner and Mr.Venkat Reddy, learned counsel appearing for the State of Telangana, we deem it proper to direct the State of Telangana to conduct a field verification of all the ration cards which have been cancelled in the State of Telangana pursuant to the directives issued by the Central Government in 2016. The field verification shall be conducted expeditiously. Representations preferred by any card holders whose cards have been cancelled shall be considered without undue delay.
The Chief Secretary is directed to file an affidavit giving details about the steps taken for field verification, if done, prior to cancellation of the ration cards. Further, the affidavit shall give particulars of the action taken pursuant to the direction contained in this order.
List this matter after three weeks.
(B.Parvathi) (Anand Prakash) Court Master Court Master