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Supreme Court - Daily Orders

Gurucharan Singh (D) Thr. Lrs. And Ors. vs Gurucharan Singh (D) Thr. Lrs. . on 7 April, 2015

Bench: T.S. Thakur, Jagdish Singh Khehar

                                                 1



  ITEM NO.Chamber                                                SECTION IVB

                               S U P R E M E C O U R T O F     I N D I A
                                       RECORD OF PROCEEDINGS

      R.P.(C) No. 590/2015 In SLP(C) No. 35214/2010

  GURUCHARAN SINGH (D) THR. LRS. AND ORS.                           Petitioner(s)

                                                VERSUS

  DIRECTOR, RURAL DEV. AND PANCHYAT DEPT. AND ORS                   Respondent(s)

  (with appln. for c/delay in filing review petition and c/delay in
  filing substitution appln. for exem. From filing O.T. and
  substitution and office report)


  Date : 07/04/2015 This petition was circulated today.

  CORAM :
                         HON'BLE MR. JUSTICE T.S. THAKUR
                         HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR

                                    By Circulation



                          UPON perusing papers the Court made the following
                                             O R D E R

The review petition is dismissed on the ground of delay as also on merits in terms of the signed order.




  (Shashi Sareen)                                  (Veena Khera)
   Court Master                                     Court Master

(Signed order is placed on the file) Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.04.08 08:39:17 IST Reason: 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) NO.590 OF 2015 IN SPECIAL LEAVE PETITION (C) NO.35214 OF 2010 Gurucharan Singh Through L.R. & Ors. …Petitioner Versus Director, Rural Development & Panchyat Department & Ors. …Respondents O R D E R There is a delay of 1352 days in filing of this review petition.

We have examined the grounds urged in support of the prayer for review. We find no error apparent on the face of the record to warrant recall of our order dated 4th January, 2011. The review petition is, accordingly, dismissed on the ground of delay as also on merits.

..........…......…………..….J. (T.S. THAKUR) ..........…......………..………….J. (JAGDISH SINGH KHEHAR) New Delhi April 7, 2015