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Lal Bahadur vs Railway Electrification on 22 January, 2024

Bench: Aniruddha Bose, Sanjay Kumar

     ITEM NO.48                                COURT NO.5                    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(s). 26075/2019

     (Arising out of impugned final judgment and order dated 16-11-2016
     in FA No. 98/1998 passed by the High Court Of Judicature At
     Allahabad)

     LAL BAHADUR & ORS.                                                       Petitioner(s)
                                                       VERSUS

     RAILWAY ELECTRIFICATION & ORS.                                           Respondent(s)

     (I.R. and IA No.119399/2019-CONDONATION OF DELAY IN FILING and IA
     No.119402/2019-EXEMPTION FROM FILING O.T. & IA No.119401/2019-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 22-01-2024 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                             HON'BLE MR. JUSTICE SANJAY KUMAR

     For Petitioner(s)                  Mr. Anas Tanvir, Adv.
                                        Ms. Sonal Kushwaha, Adv.
                                        Mr. Abhishek Kumar Singh, AOR

     For Respondent(s)                  Mr. Vikramjit Banerjee, A.S.G.(NP)
                                        Mr. Rupesh Kumar, Sr.Adv.
                                        Ms. Seema Bengani, Adv.
                                        Mr. Varun Chugh, Adv.
                                        Mr. Ayush Anand, Adv.
                                        Mr. Jeetender Kr.Tripathi, Adv.
                                        Mr. Amrish Kumar, AOR
                                        Mr. Randhir Singh, Adv.

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

Hearing of this matter is adjourned for eight weeks to enable the learned senior counsel for the Railways to ascertain the position on the ground as regards the occupation of the subject land by the petitioners.

List after eight weeks.

     (NIRMALA NEGI)                                                       (VIDYA NEGI)
     COURT MASTER (SH)                                                 ASSISTANT REGISTRAR