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R. Sachidhanandham vs The District Collector on 10 May, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

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     ITEM NO.8                                   COURT NO.11                     SECTION XII

                                    S U P R E M E C O U R T O F             I N D I A
                                            RECORD OF PROCEEDINGS

     I.A. No.4/2015                  in    Petition(s)      for   Special   Leave    to    Appeal    (C)
     No.32774/2013

     (Arising out of impugned final judgment and order dated 30/04/2013
     in WP No. 4225/2013 30/04/2013 in MP No. 1/2013 passed by the High
     Court Of Madras)

     R. SACHIDHANANDHAM                                                            Petitioner(s)

                                                           VERSUS

     THE DISTRICT COLLECTOR & ORS                                                  Respondent(s)

     (For restoration and                    office report)

     Date : 10/05/2016 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                     Mr.   Veeranjaneyulu K.L.N.V., Adv.
                                           Mr.   Gopi Chand, Adv.
                                           Mr.   Gaurav Teotia, Adv.
                                           Mr.   V. N. Raghupathy,Adv.

     For Respondent(s)                     Mr. K. Venkataramani, Sr. Adv./AAG
                                           Mr. B. Balaji,Adv.
                                           Mr. Muthuvel Palani, Adv.

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

For the reasons stated, I.A. No.4/2015 is allowed. The order dated 2.11.2015, dismissing the SLP (C) No.32774/2013 for non-prosecution is recalled and the special leave petition is restored to its original number.

Learned counsel for the petitioner submits that since the Digitally signed by Suman Wadhwa Date: 2016.05.11 petitioner does not have any property of his own, he is entitled to 17:08:42 IST Reason:

allotment of land under the government scheme of allotment of land to the landless Harijans.

In case petitioner is otherwise entitled, he may apply to the competent authority within a period of one month from today under any of the eligible schemes for allotment of land. In case such an application is made by the petitioner, appropriate action in accordance with law will be taken by the competent authority within a period of three months thereafter.

We make it clear that in case the petitioner requests for an opportunity for hearing before the competent authority, such an opportunity shall also be granted to him before the final decision is taken.

With the aforesaid directions, the special leave petition stands disposed of.

     (Sanjay Kumar-II)                                (Renu Diwan)
      Court Master                                    Court Master