Supreme Court - Daily Orders
G. Narsing Rao (Died) Thr. Lrs. vs The National Highways Authority Of ... on 8 June, 2022
Bench: M.R. Shah, Aniruddha Bose
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ITEM NO.13 COURT NO.2 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). 9314-9315/2022
(Arising out of impugned final judgment and order dated 22-04-2022
in WA No. 123/2022 22-04-2022 in WA No. 124/2022 passed by the High
Court for the State of Telangana at Hyderabad)
G. NARSING RAO (DIED) THR. LRS. Petitioner(s)
VERSUS
THE NATIONAL HIGHWAYS AUTHORITY OF INDIA & ANR. Respondent(s)
(IA No. 74884/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No. 82025/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES; IA No. 76547/2022 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 08-06-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
(Vacation Bench)
For Petitioner(s) Mr. Basava Prabhu S Patil, Sr. Adv.
Mr. Eranki Phani Kumar, Adv.
Mr. Srinivas R. Rao, Adv.
Mr. Nirmal Manohar, Adv.
Ms. Geeta Ahuja, Adv.
Mr. Abid Ali Beeran P, AOR
For Respondent(s) Mr. Arjun Singh Bhati, Adv.
Mr. Santosh Kumar - I, AOR(Caveator)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the respective parties and Signature Not Verified having gone through the impugned order passed by the High Court, we Digitally signed by Indu Marwah Date: 2022.06.09 14:19:14 IST Reason: are of the opinion that the High Court is absolutely justified in passing the impugned order. It cannot be disputed that the public 2 interest is the paramount consideration and the National Highway Authority can be said to be best judge to decide which land to be acquired and which not to be acquired for the purpose of construction of the Highways.
In that view of the matter, no interference is called for in exercise of powers under Article 136 of the Constitution of India. The Special Leave Petitions stand dismissed. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (NISHA TRIPATHI)
COURT MASTER (SH) ASSISTANT REGISTRAR
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