Supreme Court - Daily Orders
T. Subramanyam S/O T.S. Ramakrishna vs District Collector, Chittoor on 2 May, 2014
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ITEM NO.42 COURT NO.12 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 (Civil) No(s).9091/2013
(From the judgement and order dated 20/12/2012 in WP No.7884/2011
of The HIGH COURT OF A.P AT HYDERABAD)
T. SUBRAMANYAM S/O T.S. RAMAKRISHNA Petitioner(s)
VERSUS
DISTRICT COLLECTOR, CHITTOOR Respondent(s)
(With office report )
Date: 02/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. V. Sridhar Reddy, Adv.
for Mr. V.N. Raghupathy,AOR
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. (Parveen Kr.Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar