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Supreme Court - Daily Orders

Lal Man vs The Land Acquisition Collector on 12 August, 2021

Bench: A.M. Khanwilkar, Sanjiv Khanna

                                           1

     ITEM NO.14          Court 3 (Video Conferencing)           SECTION IV-B

                         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). 16350-16351/2012

     (Arising out of impugned final judgment and order dated 16-12-2011
     in CM No. 13777/2011 16-12-2011 in RFA No. 6121/2011 passed by the
     High Court of Punjab & Haryana at Chandigarh)

     LAL MAN                                                     Petitioner(s)
                                          VERSUS

     LAND ACQUISITION COLLECTOR & ORS.                           Respondent(s)


     IA No. 37193/2018 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES

     WITH
     SLP(C) No. 19586/2012
     (IA No. 37185/2018 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     SLP(C) No. 3444/2018

     SLP(C) No. 1523/2018

     SLP(C) No. 1001/2017

     SLP(C) No. 33005-33006/2016

     SLP(C) No. 35638/2016

     SLP(C) No. 34444/2016

     SLP(C) No. 33676/2016

     SLP(C) No. 24097-24118/2016

     SLP(C) No. 35639/2016

     SLP(C) No. 30146-30147/2016

     SLP(C) No. 35641/2016
Signature Not Verified


     IA No. 3/2016 - DELETING THE NAME OF PETITIONER/RESPONDENT
Digitally signed by
DEEPAK SINGH
Date: 2021.08.12
19:21:04 IST
Reason:


     SLP(C) No. 1335-1337/2017

     SLP(C) No. 18172/2017
                                 2

SLP(C) No. 26080-26082/2016

SLP(C)   D 24443/2016

FOR CONDONATION OF DELAY IN REFILING ON IA 46451/2017
IA No. 46450/2017 - CONDONATION OF DELAY IN FILING
IA No. 46451/2017 - CONDONATION OF DELAY IN REFILING /   CURING THE
DEFECTS

SLP(C) No. 36459/2017
(IA   No.103077/2017-CONDONATION  OF   DELAY  IN   FILING  and   IA
No.103298/2017-APPLICATION FOR SUBSTITUTION and IA No.103300/2017-
EXEMPTION FROM FILING O.T. and IA No.103075/2017-PERMISSION TO FILE
SLP/TP    and IA No.103299/2017-CONDONATION OF DELAY IN FILING
SUBSTITUTION APPLN. and IA No.103079/2017-CONDONATION OF DELAY IN
REFILING)

SLP(C) No. 29662-29664/2017

SLP(C) No. 14277-14327/2016

SLP(C) No. 15670/2017
(IA No. 42190/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)

SLP(C) No. 11958/2017

SLP(C) No. 26503-26515/2016

SLP(C) No. 5085-5090/2017

SLP(C) No. 26523-26524/2016

SLP(C) No. 24707-24710/2016

SLP(C) No. 24082/2016

SLP(C) No. 17979-18032/2016

SLP(C) No. 20417/2016

SLP(C) No. 21982/2016

SLP(C) No. 20406-20412/2016
(and   IA   No.54958/2017-RECALLING  THE  COURTS   ORDER  and   IA
No.126531/2017-impleading party and IA No.126536/2017-DISMISSAL OF
SLP (C) NO. 20410/2016 WITH AFFIDAVIT.)

SLP(C) No. 20418/2016

SLP(C) No. 17962/2016
                                  3

SLP(C) No. 17963-17978/2016

SLP(C) No. 9582-9583/2016

SLP(C) No. 34154-34155/2017
(IA   No.124609/2017-CONDONATION  OF   DELAY   IN  FILING and  IA
No.124612/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.124611/2017-DELETING THE NAME OF RESPONDENT)
SLP(C) No. 13301/2017

SLP(C) No. 21965/2016

SLP(C) No. 21967/2016

IA No. 3/2017 - DELETING THE NAME OF PETITIONER/RESPONDENT

SLP(C) No. 25859-25866/2016

SLP(C) No. 21916-21919/2016

SLP(C) No. 33025-33050/2016

SLP(C) No. 25655/2016

SLP(C) No. 33018-33019/2016

SLP(C) No. 21985-21990/2016

SLP(C) No. 24083-24086/2016

SLP(C) No. 23844/2016

SLP(C) No. 33546-33548/2016

SLP(C) No. 20672-20673/2016

SLP(C) No. 9577/2018

SLP(C) No. 9586/2018

SLP(C) No. 22990/2018

Date : 12-08-2021 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE A.M. KHANWILKAR
          HON'BLE MR. JUSTICE SANJIV KHANNA


For Petitioner(s)   Ms. Usha Nandini. V, AOR
                    Mr. Jasbir Singh Malik, Adv.

                    Mr. Gagan Gupta, AOR
                                   4


                    Mr.   Manoj Swarup, Sr. Adv.
                    Mr.   Neelmani Pant, Adv.
                    Ms.   Vidisha Swarup, Adv.
                    Mr.   Ankit Swarup, AOR

                    Mr. Gyanander Sirohi, Adv.
                    Mr. Deepak Goel, AOR

                    Mr. Aman Jha, Adv.
                    Mr. R. C. Kohli, AOR

                    Mr. Lalit Kumar, AOR

                    Mr. Siddharth Mittal, AOR

                    Mr.   Sushil Sardana, Adv.
                    Ms.   Rekha Sardana, Adv.
                    Mr.   Rishab Sardana, Adv.
                    Mr.   Shafik Ahmed, Adv.
                    Mr.   Dhruv Singh, Adv.
                    Mr.   Kaushal Yadav, AOR

                    Ms. Kamakshi S. Mehlwal, AOR

                    Mrs. Lalita Kaushik, AOR

                    Mr. Abhay Pratap, Adv.
                    Ms. Manju Jetley, AOR

For Respondent(s)   Mr. Shekhar Kumar, AOR

                    Ms. Usha Nandini. V, AOR

                    Mr.   P.S. Narsimha, Sr. Adv.
                    Mr.   Rajesh K. Singh, Adv.
                    Mr.   Samar Vijay Singh, AOR
                    Mr.   Abhinash Jain, Adv.
                    Mr.   Sanjay Kumar Visen, AOR

                    Mr. Anil Kumar, Adv.
                    Mr. Kamal Mohan Gupta, AOR


                    Mr. Kshitij Mudgal, Adv.
                    Mr. Ekansh Bansal, Adv.
                    Mr. Parmanand Gaur, AOR

                    Mr. Rajesh Kumar Singh, Adv.
                    Dr. Monika Gusain, AOR


          UPON hearing the counsel the Court made the following
                                5

                            O R D E R
SLP(C) No. 3444 of 2018

De-linked as this matter pertains to notification dated 14.09.1983.

List the matter on 07.09.2021 SLP(C) Nos. 16350-16351 of 2012 The petitioner to replace the copy of the impugned judgment and place on record the complete judgment within one week from today.

De-linked as these matters pertain to notification dated 14.09.1989.

List these matters on 08.09.2021. It appears that convenience volume has been wrongly filed in SLP(C) Nos. 16350-16351 of 2012. The advocate-on-record for the petitioner in companion matters are free to file the same convenience volume in the concerned proceedings, if so advised. SLP(C) Nos. 36459 and 5085-5090 of 2017 and SLP(C) No. 22990 of 2018 De-linked as these matters pertain to notification dated 12.08.2003.

List these matters on 09.09.2021 6 SLP(C) Nos. 1001 of 2017, SLP(C) Nos. 35638, 33676, 24097-24118, 35639, 30146-30147, 35641 of 2016, SLP(C) Nos. 1335-1337 and 18172 of 2017, SLP(C) No. 24443 of 2016, SLP(C) No. 29662-29664 of 2017, SLP(C) Nos. 14277- 14327 of 2016, SLP(C) No. 15670 of 2017, SLP(C) Nos. 26523-26524, 24707-24710, 17979-18032, 20406-20412, 17962, 17963-17978, 9582-9583 of 2016, SLP(C) Nos. 34154-34155 of 2017, SLP(C) No. 21967 of 2016, SLP(C) Nos. 25859-25866, 21916-21919, 33025-33050, 25655, 33018- 33019, 21985-21990, 23844, 20672-20673 of 2016, SLP(C) Nos. 9577 and 9586 of 2018 De-linked as these matters pertain to notification dated 24.08.2000.

List these matters on 14.09.2021 SLP(C) No. 24082 of 2016 De-linked as this matter pertains to notification dated 05.02.2002.

List this matter on 15.09.2021.

SLP(C) No. 19586 of 2012 De-linked as this matter pertains to notification dated 03.03.2002.

List this matter on 16.09.2021.

SLP(C) Nos. 1523, 26080-26082 and 21982 of 2016 De-linked as these matters pertain to notification dated 09.06.2003.

7

List these matters on 21.09.2021. SLP(C) Nos. 33005-33006, 20417, 20418, 24083-24086 of 2016 De-linked as these matters pertain to notification dated 23.06.2003.

List these matters on 22.09.2021. SLP(C) No. 34444 of 2016, SLP(C) No. 11958 of 2017, SLP(C) Nos. 26503-26515 of 2016, SLP(C) No. 13301 of 2017 and SLP(C) Nos. 21965 and 33546-33548 of 2016 De-linked as these matters pertain to notification dated 20.06.2005.

List these matters on 23.09.2021.

(DEEPAK SINGH)                                (VIDYA NEGI)
COURT MASTER (SH)                            COURT MASTER (NSH)