Supreme Court - Daily Orders
Neera Arora And Ors Etc vs The State Of Punjab And Ors Etc on 26 July, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.47 COURT NO.5 SECTION IV-B
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). 181/2017
(Arising out of impugned final judgment and order dated 17-09-2015
in CWP No. 13187/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
NEERA ARORA AND ORS ETC Petitioner(s)
VERSUS
THE STATE OF PUNJAB AND ORS ETC Respondent(s)
(IA No. 3/2017 - PERMISSION TO FILE ANNEXURES)
Date : 26-07-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Vikas Mehta, AOR
Mr. Tanvir Nayar, Adv.
Mr. Kushal Sarkar, Adv.
For Respondent(s) Ms. Ranjeeta Rohatgi, AOR
Mr. Raktim Gogoi, Adv.
Mr. Sarvaswa Chhajer, Adv.
Mr. Kartikeya Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Ranjeeta Rohati, learned counsel, appears on behalf of the State of Punjab. She is permitted to file vakalatnama during the course of the day.
We had made it clear, by our order dated 15.04.2019, that the State is to make orders either exempting or not exempting the petitioner’s land from the acquisition within a period of four weeks from that date. We are disturbed to see that this has not happened so far.
Signature Not VerifiedWe direct the State to make such order within a period of two weeks from today.
Digitally signed by R NATARAJAN Date: 2019.07.27 12:34:00 IST Reason:List after two weeks.
(R. NATARAJAN) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR