Supreme Court - Daily Orders
The Village Panchayat Of ... vs The Ministry Of Railways on 16 May, 2023
Bench: Abhay S. Oka, Rajesh Bindal
1
ITEM NO.57 COURT NO.15 SECTION IX
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). 19439/2023
(Arising out of impugned final judgment and order dated 11-10-2022
in WP No. 25/2022 passed by the High Court Of Judicature At Bombay
At Goa)
THE VILLAGE PANCHAYAT OF VELSAO-PALE-ISSORCIM Petitioner(s)
VERSUS
THE MINISTRY OF RAILWAYS & ORS. Respondent(s)
(IA No.103438/2023-CONDONATION OF DELAY IN FILING and IA
No.103437/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 16-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. KV Viswanathan, Sr. Adv.
Ms. Norma Alvares, Adv.
Mr. Sivagnanam Karthikeyan, Adv.
Ms. Ira S Mahajan, Adv.
Mr. Om D Costa, Adv.
Mr. Aravind Raj, Adv.
Ms. Anamika Gode, Adv.
Mr. Tushar Giri, Adv.
Mr. Sahil Bhalaik, AOR
Ms. Gulshan Jahan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case for interference under Article 136 of the Constitution of India is made out.
Signature Not Verified
However, rejection of this petition will not come in the way Digitally signed by GEETA AHUJA Date: 2023.05.18 14:17:11 IST Reason: of those villagers/persons whose properties are affected by the proposed railway project from adopting appropriate remedy in 2 accordance with law.
At this stage, learned Senior Counsel appearing for the petitioner seeks permissions to withdraw the petition, on the ground that the petitioner wants to apply for review before the High Court.
The Special Leave Petition is disposed of as withdrawn.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)