Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Pyari Rauthan on 4 May, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.12 COURT NO.4 SECTION XIV
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). 14069/2023
(Arising out of impugned final judgment and order dated 06-03-2018
in WP(C) No. 7356/2016 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
PYARI RAUTHAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.78697/2023-CONDONATION OF DELAY
IN FILING and IA No.78700/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Astha Tyagi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
\
O R D E R
It is the case on behalf of the petitioners that the land belongs to the Gram Sabha, which was specifically pointed out to the High Court. However, despite the above and keeping the question of title open, the High Court has declared the acquisition as deemed to have lapsed.
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, making it returnable on Signature Not Verified 11.09.2023.
Digitally signed by RNatarajan Date: 2023.05.06 12:35:57 IST Reason:
(R. NATARAJAN) (NAND KISHOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)