Supreme Court - Daily Orders
Sumit Kumar & Ors. Etc. vs Sumit Kumar . Etc. on 22 September, 2016
Bench: Shiva Kirti Singh, L. Nageswara Rao
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1437-1452 OF 2013
SUMIT KUMAR & ORS. ETC. ...APPELLANT(S)
VERSUS
STATE OF U.P. & ORS. ...RESPONDENT(S)
WITH
CIVIL APPEAL NO. 1805-1806 OF 2013
O R D E R
Heard learned counsel for the parties. During the pendency of these appeals, the Ministry of Rural Development, Government of India, has issued a Notification dated 20th June, 2013 which has been published in the Gazette of India, extraordinary, of even date. It has been submitted on the basis of the Said Notification issued in exercise of the powers conferred by Sub-section (1) of Section 29 of the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 that the entire legal basis on which this litigation has progressed stands altered because by amending the schedule the Government has now clearly Signature Not Verified permitted the concerned persons to engage necessary Digitally signed by MADHU BALA Date: 2016.09.23 17:05:45 IST Reason: staff and technical support from a service provider, on a contractual basis, for effective implementation of the Scheme.
2From the submissions advanced on behalf of the appellants in Civil Appeal Nos.1437-1452 OF 2013, it transpires that the appellants are against the provisions contained in the Notification dated 20th June, 2013. Considering the submissions and effect of the said Notification, in our view nothing survives for further adjudication in these matters. They are, accordingly, disposed of. However, if so advised, the appellants may pursue their remedy against the Notification dated 20th June, 2013 in accordance with law.
…....................J. [SHIVA KIRTI SINGH] NEW DELHI …....................J. 22nd SEPTEMBER, 2016 [L.NAGESWARA RAO] 3 ITEM NO.104 COURT NO.13 SECTION XI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 1437-1452/2013 SUMIT KUMAR & ORS. ETC. Appellant(s) VERSUS STATE OF U.P. & ORS. Respondent(s) (with appln. (s) for vacating stay and impleadment as party respondent and vacating stay and vacating stay and c/delay in filing process fee/spare copies and impleadment and office report) WITH C.A. No. 1805-1806/2013 (With Interim Relief and Office Report) Date : 22/09/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE L. NAGESWARA RAO For Appellant(s) Mr. Arun Kumar Beriwal,Adv.
Mr. S.R. Singh,Sr.Adv. Mr. Mangal Prasad,Adv. Mr. Ankur Yadav,Adv.
Ms. Shweta Yadav,Adv. Ms. Asha Gopalan Nair,Adv.
For Respondent(s) Mr. P.N. Misra,Sr.Adv.
Ms. P. Ratnamala,Adv.
Mr. Ram K. Srivastava,Adv Mr. Anup Jain,Adv.
Mr. Deepak Goel,Adv.
Ms. Pinky Anand,ASG Mr. Shashank Dewan,Adv. Mr. Karan Seth,Adv.
Ms. Sunita Rani Singh,Adv. Mr. Ajai Sharma,Adv.
Mr. Satya Siddiqui,Adv. Mr. M.K. Moraria,Adv. Mr. D. S. Mahra,Adv.4
Mr. Ritesh Agrawal,Adv.
Mr. Vishwajit Singh,Adv. Mr. Abhindra Maheshwari,Adv. Mr. Gaurav Singh,Adv. Ms. Ridhima Singh,Adv.
Mr. Mukesh Verma,Adv. Mr. Devesh Kr. Agnihotri,Adv. Mr. Yash Pal Dhingra,Adv.
M/s. AP & J Chambers,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. The appeals are disposed of in terms of the signed order.
Pending applications, if any, stand disposed of.
(Madhu Bala) (Tapan Kr. Chakraborty) Court Master Court Master
(Signed order is placed on the file)