Supreme Court - Daily Orders
V. P. Ammavasai vs The Secretary To Government Tamil Nadu ... on 28 June, 2021
Bench: Sanjay Kishan Kaul, Krishna Murari
ITEM NO.10 Court 8 (Video Conferencing) 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). 8684/2020
(Arising out of impugned final judgment and order dated 18-03-2020
in WPMD No. 5642/2020 passed by the High Court Of Judicature At
Madras At Madurai)
V. P. AMMAVASAI Petitioner(s)
VERSUS
THE SECRETARY TO GOVERNMENT TAMIL NADU
RURAL DEVELOPMENT AND PANCHAYAT RAJ DEPARTMENT &ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.65653/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.65655/2020-EXEMPTION FROM
FILING O.T. )
Date : 28-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. M. Yogesh Kanna, Adv.
Mr. Ankur Prakash, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is dismissed. Pending applications stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2021.06.29
17:50:35 IST
Reason: