Supreme Court - Daily Orders
Harsh Kumar Primus Lakra vs Land Allotment Committee Rourkela on 31 July, 2018
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.22 COURT NO.8 SECTION XI-A
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).18590/2018
(Arising out of impugned final judgment and order dated 21-03-2018
in WA No.167/2017 passed by the High Court Of Orissa At Cuttack)
HARSH KUMAR PRIMUS LAKRA Petitioner(s)
VERSUS
LAND ALLOTMENT COMMITTEE ROURKELA & ANR. Respondent(s)
Date : 31-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Hara Prasad Sahu,Adv.
Mr. Pranaya Kumar Mohapatra,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Jagdish Chander)
Court Master Branch Officer
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2018.08.01
17:51:58 IST
Reason: