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Tahsildar, Taluk Office, Tanjore vs G. Thambidurai on 18 April, 2017

Bench: Arun Mishra, Amitava Roy

     ITEM NO.13                              COURT NO.12                 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).35755/2015
     (Arising out of impugned final judgment and order dated 16/04/2015
     in SAMD No. 626/2011 passed by the High Court Of Madras at Madurai)

     TAHSILDAR, TALUK OFFICE, TANJORE AND ORS.                         Petitioner(s)

                                                  VERSUS
     G. THAMBIDURAI AND ANR.                            Respondent(s)
     (With appln. (s) for exemption from filing O.T. and impleadment and
     interim relief and office report)

     Date : 18/04/2017 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)             Mr. Subramonium Prasad, Sr. Adv.
                                   Mr. B. Balaji,Adv.
                                   Mr. S. Kumar, Adv.

     For Respondent(s)             Mr.    Vivek K. Tankha, Sr. Adv.
                                   Mr.    D. Kumanan, Adv.
                                   Mr.    Pulkit Tare, Adv.
                                   Mr.    Sachin Pujari, Adv.
                                   Mr.    R.V. Prabhat, Adv.
                                   Mr.    Balaji, Adv.
                                   Mr.    Debasis Misra,Adv.
                                   Mr.    Rakesh K. Sharma,Adv.

                                   Mr.    M. Yogesh Kanna,Adv.
                                   Ms.    Nithya, Adv.
                                   Mr.    Maha Lakshmi, Adv.
                                   Mr.    Partha Sarathi, Adv.
                                   Mr.    Brajesh Kumar Singh,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard learned counsel for the parties. I.As. for impleadment not pressed. Arguments concluded.

Judgment reserved.

(B.Parvathi) (Tapan Kr. Chakraborty) Court Master Court Master