Supreme Court - Daily Orders
Anbu Nilayam Physically Handicapped ... vs The State Commissioner For Differently ... on 18 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
1
ITEM NO.67 COURT NO.10 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). 9857/2018
(Arising out of impugned final judgment and order dated 22-02-2018
in WP No. 17952/2017 passed by the High Court of Judicature at
Madras)
ANBU NILAYAM PHYSICALLY HANDICAPPED
SELF EMPLOYED WELFARE ASSOCIATION Petitioner(s)
VERSUS
THE STATE COMMISSIONER FOR
DIFFERENTLY ABLED & ORS. Respondent(s)
Date : 18-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Gautam Narayan, AOR
Mr. Abhinav Goyal, Adv.
Mr. Mahamaya Chatterjee, Adv.
For Respondent(s) Mr. B. Vinodh Kanna, Adv.
Mr. Krishnamohan K., AOR
Mr. Dania Nayyar, Adv.
Mr. Mohit Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
In view of Section 12 of the Tamil Nadu Industrial Township Area Development Authority Act, 1997, the SIDCO has to exercise the functions of the local authority under Section 3 read Signature Not Verified with Section 22 of the Street Vendors (Protection of Livelihood and Digitally signed by SWETA DHYANI Date: 2018.05.19 10:57:45 IST Reason: Regulation of Street Vending) Act, 2014.
In this view of the matter, the said authority may carry 2 out the survey of the area in question within one month from today and thereafter proceed in accordance with law.
The special leave petition is disposed in above terms. Pending applications, if any, shall also stand disposed of.
(SWETA DHYANI) (PARVEEN KUMARI PASRICHA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER