Supreme Court - Daily Orders
A.P. State Wakf Board vs The Hyderabad Archdiocese Society And ... on 9 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (C) NO....... of 2017
(Arising out of CC No(s). 19119-19122/2015)
A.P. STATE WAKF BOARD Petitioner(s)
VERSUS
THE HYDERABAD ARCHDIOCESE SOCIETY AND ORS.
ETC. ETC. Respondent(s)
WITH
CIVIL APPEAL NO(S).268-278 of 2017
(Arising out of SLP(C)NO(S).934-944 OF 2017
@ CC No(s). 21835-21845/2016)
O R D E R
SLP(C)No.......of 2017 (CC No.19119-19122 of 2015):
We have heard learned counsel for the petitioner and learned counsel for the respondents, who are present in the Court.
Delay condoned.
We do not see any ground to interfere with the finding recorded by the High Court that the Notification in question was issued without following proper procedure.
The special leave petitions are accordingly dismissed. However, it will be open to the authorities to issue any fresh notification in accordance with law. C.A. NO(s).268-278 OF 2017 (Arising out of SLP(C)No(s).934-944 of 2017 @ CC No.21835-21845 of 2016):Signature Not Verified
Digitally signed by MAHABIR SINGH Date: 2017.02.02 11:33:31 IST Reason:
We have heard learned counsel for the parties.
Delay condoned.
Leave granted.2
We are of the view that it was not permissible for the High Court to go into the question of title in review proceedings. Accordingly, we set aside the impugned order but leave it open to the parties to raise all questions relating to their respective title in appropriate proceedings in accordance with law.
The appeals are accordingly disposed of. No costs.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, JANUARY 9, 2017.
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ITEM NO.9 COURT NO.11 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)...... of 2017 CC No(s). 19119-19122/2015 (Arising out of impugned final judgment and order dated 03/12/2010 in WA No. 215/2002 03/12/2010 in WP No. 26553/2003 03/12/2010 in WA No. 578/2002 03/12/2010 in WA No. 625/2002 passed by the High Court Of Andhra Pradesh At Hyderabad) A.P. STATE WAKF BOARD Petitioner(s) VERSUS THE HYDERABAD ARCHDIOCESE SOCIETY AND ORS.
ETC. ETC. Respondent(s) I.A. 1-4/2015(with c/delay in filing SLP and office report) WITH S.L.P.(C)........of 2017 (CC No. 21835-21845/2016) (With appln.(s) for c/delay in refiling SLP and appln.(s) for c/delay in filing SLP and Office Report) Date : 09/01/2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. P.S. Narasimha,ASG (CC 19118-19122/2015) Mr. K.Parameshwar,Adv. & CC 21835-21845/2016) For Respondent(s) Mr. Gurukrishna Kumar,Sr.Adv.
Mr. M. Srinivas R. Rao,Adv.
Mr. Srikanth,Adv.
Mr. Arun Devdas,Adv.
Mr. Mohan,Adv.
Mrs. Sudha Gupta,AOR.
Mr. Abid Ali Beeran P,AOR.
Mr. Herin P. Raval,Sr.Adv.
Mr. B. Adinarayana Rao,Adv. Mr. K.B.S. Raja Reddy,Adv.
Mr. M. Srikanth,Adv.
Mr. M. Srinivas P. Rao,Adv.
Mr. Sriram P.,Adv.
Mr. Vishnu Shankar M.S.,Adv. Ms. Athira G. Nair,Adv.4
Mr. Ankur S. K.,Adv.
Mr. Shivraj Gaonkar,Adv.
UPON hearing the counsel the Court made the following O R D E R SLP(C)No.......of 2017 (CC No.19118-19122 of 2015):
Delay condoned.
In terms of the signed order the special leave petitions are dismissed.
C.A. NO(s).268-278 OF 2017 (Arising out of SLP(C)No(s).934-944 of 2017 @ CC No(s).21835-21845 of 2016):
Delay condoned.
Leave granted.
In terms of the signed order, the appeals are disposed of.
No costs.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file) 5 REVISED ITEM NO.9 COURT NO.11 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)...... of 2017 CC No(s). 19119-19122/2015 (Arising out of impugned final judgment and order dated 03/12/2010 in WA No. 215/2002, 03/12/2010 in WP No. 26553/2003 03/12/2010 in WA No. 578/2002, 03/12/2010 in WA No. 625/2002 passed by the High Court Of Andhra Pradesh At Hyderabad) A.P. STATE WAKF BOARD Petitioner(s) VERSUS THE HYDERABAD ARCHDIOCESE SOCIETY AND ORS.
ETC. ETC. Respondent(s) I.A. 1-4/2015(with c/delay in filing SLP and office report) WITH S.L.P.(C)........of 2017 (CC No. 21835-21845/2016) (With appln.(s) for c/delay in refiling SLP and appln.(s) for c/delay in filing SLP and Office Report) Date : 09/01/2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. P.S. Narasimha,ASG (CC 19119-19122/2015) Mr. K.Parameshwar,Adv. & CC 21835-21845/2016) For Respondent(s) Mr. Gurukrishna Kumar,Sr.Adv.
Mr. M. Srinivas R. Rao,Adv.
Mr. Srikanth,Adv.
Mr. Arun Devdas,Adv.
Mr. Mohan,Adv.
Mrs. Sudha Gupta,AOR.
Mr. Abid Ali Beeran P,AOR.
Mr. Herin P. Raval,Sr.Adv.
Mr. B. Adinarayana Rao,Adv. Mr. K.B.S. Raja Reddy,Adv.
Mr. M. Srikanth,Adv.
Mr. M. Srinivas P. Rao,Adv.
Mr. Sriram P.,Adv.
Mr. Vishnu Shankar M.S.,Adv. Ms. Athira G. Nair,Adv.6
Mr. Ankur S. K.,Adv.
Mr. Shivraj Gaonkar,Adv.
UPON hearing the counsel the Court made the following O R D E R SLP(C)No.......of 2017 (CC No.19119-19122 of 2015):
Delay condoned.
In terms of the signed order the special leave petitions are dismissed.
C.A. NO(s).268-278 OF 2017 (Arising out of SLP(C)No(s).934-944 of 2017 @ CC No(s).21835-21845 of 2016):
Delay condoned.
Leave granted.
In terms of the signed order, the appeals are disposed of.
No costs.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)