Supreme Court - Daily Orders
Dr. Pentapati Pulla Rao vs Polavaram Project Authority . on 28 April, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
ITEM NO.5 COURT NO.1 SECTION XIIA
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). 10580/2016
(Arising out of impugned final judgment and order dated 26/10/2015
in PIL No. 140/2015 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
DR. PENTAPATI PULLA RAO Petitioner(s)
VERSUS
POLAVARAM PROJECT AUTHORITY AND ORS. Respondent(s)
(with interim relief and office report)
Date : 28/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Subhod Markandeya, Sr.Adv.
Mr. D. Mahesh Babu,AOR
Mr. Sravan Kumar K.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Markandeya, learned senior counsel appearing for the petitioner.
We see no reason to interfere with the impugned order passed by the High Court. The special leave petition is accordingly dismissed. We, however, make it clear that the persons affected by the land acquisition proceedings and seeking rehabilitation and/or compensation shall be free to seek redress in this Court Signature Not Verified against the impugned order, if so advised.
Digitally signed by Meenakshi Kohli Date: 2016.04.29 17:46:59 IST Reason: (SHEETAL DHINGRA) (VEENA KHERA)
AR-cum-PS COURT MASTER