Supreme Court - Daily Orders
Special Land Acquisition Officer vs Communidade Of Margao on 31 October, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.9 COURT NO.7 SECTION IX-A
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).52094/2025
[Arising out of impugned final judgment and order dated 08-02-2024
in CAR No. 2088/2023 passed by the High Court of Judicature at
Bombay at Goa]
SPECIAL LAND ACQUISITION OFFICER & ANR. Petitioner(s)
VERSUS
COMMUNIDADE OF MARGAO Respondent(s)
IA No. 262206/2025 - CONDONATION OF DELAY IN FILING
IA No. 262207/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 31-10-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Mr. Dhruv Tank, Adv.
Mr. Aniruddha Awalgaonkar, Adv. Ms. Surbhi Kapoor, AOR Mr. Sarthak Mehrotra, Adv.
Mr. Bhagwant Deshpande, Adv. Ms. Subhi Pastor, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by learned counsel for the petitioners seeking adjournment on the ground of personal difficulty, re-list the special leave petition after one week.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH) Signature Not Verified Digitally signed by JATINDER KAUR Date: 2025.10.31 17:46:21 IST Reason: