Supreme Court - Daily Orders
Prayagraj Development Authority vs Ram Khelawan on 9 March, 2026
SLP(C) Diary No. 37829/2025 etc.
ITEM NO.6 COURT NO.12 SECTION XI
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. 37829/2025
[Arising out of impugned final judgment and order dated 27-03-2025
in WB No. 66442/2012 passed by the High Court of Judicature at
Allahabad]
PRAYAGRAJ DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAM KHELAWAN & ORS. Respondent(s)
(FOR ADMISSION, IA No. 335860/2025 - CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS and IA No. 335862/2025 - EXEMPTION
FROM FILING O.T.)
WITH
Diary No. 37842/2025 (XI)
(IA No. 327618/2025 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS and IA No. 327973/2025 - EXEMPTION FROM FILING O.T.)
Diary No. 37862/2025 (XI)
(FOR ADMISSION and I.R., IA No. 327673/2025 - CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS and IA No. 327672/2025 -
EXEMPTION FROM FILING O.T.)
Date : 09-03-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) : Mr. Yatindra Singh, Sr. Adv.
Mr. Vibhav Mishra, AOR
For Respondent(s) :
Mr. Ashish Madaan, Adv.
Mr. Pranjal Mishra, Adv.
Mr. Ayush Mishra, Adv.
Ms. Devyani Gupta, AOR
UPON hearing the counsel, the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Deepak Guglani Date: 2026.03.10 17:55:13 IST Reason: Delay condoned.
Exemption from filing official translation granted. 1 SLP(C) Diary No. 37829/2025 etc. Issue notice and tag with SLP(C) No. 7425/2026, titled “Prayagraj Development Authority vs. Nirmala Shukla & Ors.”. Mr. Ashish Madaan, learned counsel, representing Ms. Devyani Gupta, learned Advocate-on-Record, who is present in Court on advance notice/caveat, waives service and accepts notice on behalf of the private respondents. Hence, notice need not be served on them.
Notice on the unrepresented respondent(s), if any, shall be served by all modes, including dasti.
Status quo obtaining as on date, with regard to the land in question, shall be maintained till the next hearing.
(DEEPAK GUGLANI) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
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