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S. Raja vs The District Collector Thiruvallur ... on 23 October, 2017

Author: Abhay Manohar Sapre

Bench: Abhay Manohar Sapre

     ITEM NO.69                                   COURT NO.8                         SECTION XII

                                   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) D. No(s).                                8195/2016


     S. RAJA                                                                            Petitioner(s)

                                                            VERSUS

     THE DISTRICT COLLECTOR THIRUVALLUR DISTRICT AND ORS.Respondent(s)


     Date : 23-10-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                                               [IN CHAMBER]

     For Petitioner(s)
                                          Mr. Ranbir Singh Yadav, AOR(Not present)

     For Respondent(s)


                              UPON perusing the papers the Court made the following
                                                 O R D E R

Perused the office report dated 14th October, 2017. Despite several opportunities granted to the petitioner to cure the initial defects pointed out by the Registry in filing the special leave petition, the defects have not been cured till date.

There is no point in giving him further opportunity. No one has even appeared today to inform the court as to whether they have complied with the office report or not.

Let the matter be listed before the appropriate Bench for hearing.

Digitally signed by ANITA MALHOTRA Date: 2017.10.25 16:56:57 IST Reason:

                         (ANITA MALHOTRA)                                       (CHANDER BALA)
                           COURT MASTER                                          COURT MASTER