Supreme Court - Daily Orders
K Prabakaran vs The Commissioner Of Land ... on 21 November, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.18 COURT NO.7 SECTION XII
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). 21445/2025
[Arising out of impugned final judgment and order dated 02-06-2025
in WA No. 1488/2025 passed by the High Court of Judicature at
Madras]
K PRABAKARAN Petitioner(s)
VERSUS
THE COMMISSIONER OF LAND ADMINISTRATION & ORS. Respondent(s)
IA No. 184889/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 184892/2025 - EXEMPTION FROM FILING O.T. Date : 21-11-2025 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ATUL S. CHANDURKAR For Petitioner(s) :Ms. R. Shase, AOR Mr. Nalliyappan, Adv.
Mr. Selvam Packiam, Adv.
Mr. Ajay Prabu S, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R
1. Learned counsel for the petitioner seeks permission to withdraw the present Special Leave Petition to approach the High Court for consideration of petitioner's case on the basis of the Policy contemplated as per the Board Standing Order(s).
2. Permission, as sought for, is granted. Signature Not Verified Digitally signed by KAPIL TANDON Date: 2025.11.21
3.
18:28:42 IST Reason: The Special Leave Petitions is, accordingly, dismissed as withdrawn. As indicated above, we also make it clear we have not 1 of 2 expressed any opinion on the merits of the matter.
(KAPIL TANDON) (NIDHI WASON)
COURT MASTER (SH) ASSISTANT REGISTRAR
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