Supreme Court - Daily Orders
Tamil Nadu Housing Board Rep. By Its ... vs K. Meenakshi Achi (Deceased) on 8 February, 2018
Bench: Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1829 OF 2018
(Arising out of SLP (C) No.4653/2018)
TAMIL NADU HOUSING BOARD
REP. BY ITS CHAIRMAN APPELLANT(S)
VERSUS
K. MEENAKSHI ACHI (DECEASED) & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
Leave granted.
In view of the decision rendered by this Court today on 8th February, 2018 in Civil Appeal No.20982 of 2017 (Indore Development Authority vs. Shailendra (Dead) Th. LRs. & Ors.) and other connected matters, the decision of the High Court with respect to Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 is set aside. However, we remit the case to the High Court to examine questions raised under Section 48 and other issue, if any, not related to the Act of 2013.
Accordingly, the decision of the High Court is set aside the case is remitted back to the High Court to decide other issues in accordance with law.
The civil appeal is disposed of in terms of the above.
.....................J. Signature Not Verified (ARUN MISHRA) Digitally signed by KUSUM LATA SYAL Date: 2018.03.10 12:07:27 IST Reason: .....................J. (AMITAVA ROY) NEW DELHI, FEBRUARY 8, 2018.
ITEM NO.5 COURT NO.10 SECTION XII 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). 25514/2017 (Arising out of impugned final judgment and order dated 23-11-2016 in WA No.411/2000 passed by the High Court of Judicature at Madras) TAMIL NADU HOUSING BOARD REP. BY ITS CHAIRMAN Petitioner(s) VERSUS K. MEENAKSHI ACHI (DECEASED) & ORS. Respondent(s) (FOR ADMISSION and I.R. and IA No.84398/2017-CONDONATION OF DELAY IN FILING and IA No.84400/2017-EXEMPTION FROM FILING O.T.) Date : 08-02-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Petitioner(s) Mr.M.Yogesh Kanna, AOR Mrs. Sujatha Bagadhi, Adv.
For Respondent(s) Mr. C.U. Singh, Sr. Adv.
Mr. S. Nithin, Adv.
Ms. Sonali Karwasra, Adv. Ms. Arunima Singh, Adv. Mr. Rajat Sabu, Adv.
Mr. S. Muthukumar, Adv. Mr.Karunakar Mahalik, AOR Ms. Akanchya Regmi, Adv.
Mr. K.V. Vijayakumar, AOR Ms. Maitreyee Mishra, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The appeal is disposed of in terms of the signed order. Pending applications, if any, stands disposed of.
(Ashok Raj Singh) (Jagdish Chander)
Court Master Court Master
(Signed order is placed on the file)