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Ambavaram Lakshmi Devi (Died) By L.Rs. vs Special Deputy Collector (L.A.) on 18 February, 2019

Bench: A.M. Khanwilkar, Ajay Rastogi

                                                      1

     ITEM NO.14                           COURT NO.9                      SECTION XII-A

                                 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). 1875/2019

     (Arising out of impugned final judgment and order dated 09-06-2017
     in XOBJ No. 12697/2014 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     AMBAVARAM LAKSHMI DEVI (DIED) BY L.RS. & ORS.                         Petitioner(s)

                                                     VERSUS

     SPECIAL DEPUTY COLLECTOR (L.A.) & ORS.                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.27467/2019-CONDONATION OF DELAY
     IN FILING and IA No.27501/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.27469/2019-APPLICATION FOR SUBSTITUTION
     and IA No.27478/2019-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and
     IA No.27472/2019-CONDONATION OF DELAY IN FILING SUBSTITUTION
     APPLN.)

     Date : 18-02-2019 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE MR. JUSTICE AJAY RASTOGI

     For Petitioner(s)               Mr. B.H. Marlapally, Sr. Adv.
                                     Mr. V. Sridhar Reddy, Adv.
                                     Mr. Abhijit Sengupta, AOR

     For Respondent(s)

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

Application for substitution of deceased petitioner is allowed subject to just exceptions Signature Not Verified after condoning the delay and setting aside Digitally signed by NEETU KHAJURIA Date: 2019.02.19 18:19:23 IST Reason: abatement in filing substitution application.

Permission to file special leave petition is granted.

Issue notice on application for condonation of delay as also on special leave petition, returnable in four weeks.

Dasti, in addition, is permitted. Tag with Special Leave Petition (C) D.No.35338 of 2017.

Liberty is granted to the petitioners to additionally serve the standing counsel for the State of Andhra Pradesh.

 (NEETU KHAJURIA)                                (VIDYA NEGI)
   COURT MASTER                                  COURT MASTER