Supreme Court - Daily Orders
Anita Mittal vs The State Of Rajasthan on 18 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.15 COURT NO.10 SECTION XV
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). 12295/2018
(Arising out of impugned final judgment and order dated 17-04-2018
in DBSAW No. 510/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
ANITA MITTAL & ORS. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
(With Interim Relief)
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Anuj Bhandari, AOR
Mr. Yashodhar Pandey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed. However, it is made clear that it is open to the High Court to decide any issue except the applicability of Section 24(2) of the Land Acquisition Act which is pending consideration before the Constitution Bench of this Court in Indore Development Authority and Ors. Etc. v. Manoharlal and Ors. Etc., in SLP(C)No.9036-9038 of 2016 and connected matters Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH (MAHABIR SINGH) Date: 2018.05.19 10:40:15 IST (PARVEEN KUMARI PASRICHA) Reason: COURT MASTER BRANCH OFFICER