Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Peddapalli Komaraiah vs The Special Collector (La) S.R.S.P. Ssp ... on 4 August, 2017

Bench: R.K. Agrawal, Abhay Manohar Sapre

     ITEM NO.19                                   COURT NO.8                    SECTION XII A

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

     Diary No.16294/2017

     (Arising out of impugned final judgment and order dated 19-01-2017
     in WAMP No.2455/2016 in Writ Appeal No.1140/2016 passed by the High
     Court Of Judicature At Hyderabad For The State Of Telangana And The
     State Of Andhra Pradesh)

     PEDDAPALLI KOMARAIAH & ORS.                                                 Petitioner(s)

                                                         VERSUS

     THE SPECIAL COLLECTOR (LA) S.R.S.P. SSP AND
     JCRGLIP & ORS.                                                         Respondent(s)

     (IA No.63960/2017-CONDONATION OF DELAY IN                              FILING         AND    IA
     No.63949/2017-CONDONATION OF DELAY IN REFILING)

     Date : 04-08-2017 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE R.K. AGRAWAL
              HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                     Mr.   J. Prabhakar, Adv.
                                           Mr.   Manoj Swarup, Adv.
                                           Mr.   Sadanand, Adv.
                                           Mr.   Abhijeet Sinha, AOR

     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Heard learned counsel for the petitioners and perused the impugned order passed by the High Court.

We are not inclined to interfere with impugned order since it is an interim order only.

Hence, the Special Leave Petition is dismissed. However, we request the High Court to decide the Writ Appeal Signature Not Verified expeditiously and in accordance with law.

Reason: Pending application stands disposed of.

     (ASHA SUNDRIYAL)                                                      (CHANDER BALA)
       COURT MASTER                                                         COURT MASTER