Supreme Court - Daily Orders
Raja Ram vs State Of U.P on 4 September, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.26 COURT NO.2 SECTION XI
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). 21445/2015
(Arising out of impugned final judgment and order dated 30/03/2015
in CMWP No. 54851/2012 passed by the High Court Of Judicature at
Allahabad)
RAJA RAM AND ORS. Petitioner(s)
VERSUS
STATE OF U.P AND ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Jayant Bhushan,Sr.Adv.
Mr. Nagendra Singh,Adv.
Mr. Vishwa Pal Singh,Adv.
For Respondent(s) Mr. Rakesh Uttamchandra Upadhyay,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the order impugned. The special leave petition is accordingly dismissed.
This order shall not however prevent the petitioners from seeking such other redress as may be permissible in the light of the new Act i.e. Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, in appropriate proceedings before the appropriate forum. We express no opinion about the merits of any contentions that may be raised by the petitioners in any such fresh proceedings.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.09.04 16:42:34 IST Reason: (MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER