Supreme Court - Daily Orders
Mangu & Ors. Etc. Etc. vs State Of U.P. & Anr. Etc. Etc. on 27 January, 2016
Bench: Kurian Joseph, Shiva Kirti Singh
ITEM NO.11 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
Petition(s) for Special Leave to Appeal (C).............. of 2016
(CC Nos. 22480-22500/2015)
(Arising out of impugned final judgment and order dated 03/12/2014
in FA No. 1100/2004 03/12/2014 in FAD No. 17/1987 03/12/2014 in FAD
No. 162/1987 03/12/2014 in FA No. 913/1994 03/12/2014 in FA No.
818/2000 03/12/2014 in FA No. 824/2000 03/12/2014 in FA No. 52/1987
03/12/2014 in FA No. 955/2004 03/12/2014 in FA No. 853/1992
03/12/2014 in FA No. 150/1990 03/12/2014 in FA No. 902/1994
03/12/2014 in FA No. 821/2000 03/12/2014 in FA No. 947/2000
03/12/2014 in FA No. 903/1994 03/12/2014 in FA No. 21/1987
03/12/2014 in FA No. 914/1994 03/12/2014 in FA No. 813/2000
03/12/2014 in FA No. 820/2000 03/12/2014 in FA No. 536/1992
03/12/2014 in FA No. 909/2000 03/12/2014 in FA No. 816/2000 passed
by the High Court of Judicature at Allahabad)
MANGU & ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF U.P. & ANR. ETC. ETC. Respondent(s)
I.A. 1-21/2015(with c/delay in filing SLP and office report)
WITH
W.P.(C) No. 10/2016
(With appln.(s) for modification of facts & question of law and
Office Report)
Date : 27/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Dinesh Dwivedi, Sr.Adv.
Mr. Mohit Paul,Adv.
Mr. Prateek Dwivedi, Adv.
Mr. Arjun Kant, Adv.
Mr. Krishnam Mishra, Adv.
Mr. Yasharth Kant,Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2016.01.27
16:07:39 IST
Reason:
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
SLP (C).....CC Nos. 22480-22500/2015 Delay condoned.
We find no reason to interfere with the impugned judgment of the High Court. The special leave petitions are, accordingly, dismissed.
W.P. (C) No.10/2016 The learned counsel for the petitioners after raising some issues under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, seeks permission to withdraw the writ petition with liberty to approach the High Court.
Permission is granted with the above liberty. Accordingly, the writ petition is dismissed as withdrawn.
(Rajni Mukhi) (Renu Diwan)
Sr. P.A. Court Master