Supreme Court - Daily Orders
A.P.Industrial Infrastructure ... vs Ramesh Singh &Amp Ors. on 4 August, 2014
ÚF 1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 7904-7912 OF 2012
A.P.INDUSTRIAL INFRASTRUCTURE CORPN.LTD. Appellant(s)
VERSUS
RAMESH SINGH & ORS. Respondent(s)
WITH
CIVIL APPEAL NOS. 9317-9321 OF 2012
LAND ACQUISITION OFFICER/R.D.O. Appellant(s)
& ORS.
VERSUS
MEKALA PANDU & ORS Respondent(s)
CIVIL APPEAL NOS. 7922-7923 OF 2012
A.P. INDUSTRIAL INFR.CORP. LTD. Appellant(s)
VERSUS
SATYANARAYANA SINGH & ORS. Respondent(s)
CIVIL APPEAL NO. 7931 OF 2012
SPECIAL DEPUTY COLLECTOR, A.P. & ORS. Appellant(s)
VERSUS
K. SATYANARAYANA & ORS. Respondent(s)
Signature Not Verified CIVIL APPEAL NO. 7930 OF 2012
Digitally signed by
Rajesh Dham
Date: 2014.08.11
16:27:09 IST
Reason: GOVERNMENT OF A.P. & ANR. Appellant(s)
VERSUS
CHANDRAIAH & ORS. Respondent(s)
2
CIVIL APPEAL NO. 7929 OF 2012
A.P.INDUSTRIAL INFRASTRUCTURE CORPN.LTD Appellant(s)
VERSUS
YOUSUF AND ORS. Respondent(s)
CIVIL APPEAL NO. 7932 OF 2012
SPECIAL TAHSILDAR, A.P. Appellant(s)
VERSUS
PULLAMANASETTY SURI DEMUDU AND ORS. Respondent(s)
CIVIL APPEAL NO. 7928 OF 2012
THE EXE.ENGR IRRIGATION SPL.DIVN, & Appellant(s)
ORS.
VERSUS
KORIBI RAYAPPA & ORS Respondent(s)
CIVIL APPEAL NO 7927 OF 2012
HYDERABAD METRO.WATER SUPP.& SEW. BOARD Appellant(s)
VERSUS
B.SUGUNAMMA AND ORS. Respondent(s)
CIVIL APPEAL NO. 7926 OF 2012
THE DISTRICT COLLECTOR & ORS. Appellant(s)
VERSUS
T. ADISESHA REDDY & ORS. Respondent(s)
3
CIVIL APPEAL NO. 5822 OF 2013
A.P. INDUSTRIAL INFRASTRUCTURE CORP.LTD. Appellant(s)
VERSUS
GAIBU & ORS. Respondent(s)
SPECIAL LEAVE PETITION (CIVIL) NO. 29559 OF 2013
STATE OF ANDHRA PRADESH AND ORS Petitioner(s)
VERSUS
T MADAN MOHAN REDDY & ORS Respondent(s)
O R D E R
Having regard to the peculiar facts and
circumstances of the case noted in the impugned
judgment(s), we are satisfied that these are not
fit cases for exercise of our jurisdiction under
Article 136 of the Constitution of India.
2. Civil Appeals and Special Leave Petition are,
accordingly, dismissed.
3. No costs.
4. Certain observations made in the impugned
order(s) about the status of claimants as
4
’constitutional claimants’ are kept open to be
considered in appropriate case, if necessary.
..........................CJI.
(R.M. LODHA)
............................J.
(J. CHELAMESWAR)
NEW DELHI; ............................J.
AUGUST 4, 2014 (A.K. SIKRI)
5
ITEM NO.301 COURT NO.1 SECTION XIIA
(PART HEARD)
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). 7904-7912 of 2012
A.P.INDUSTRIAL INFRASTRUCTURE CORPN.LTD. Appellant(s)
VERSUS
RAMESH SINGH & ORS. Respondent(s)
(With appln.(s) for impleadment and recalling the Court’s order
dated 18-02-2011 and office report)
WITH
C.A. Nos. 9317-9321/2012
(With appln.(s) for impleadment and permission to file additional
documents and Office Report)
C.A. Nos. 7922-7923/2012
(With appln.(s) for impleadment and Office Report)
C.A. No. 7931/2012
(With appln.(s) for impleadment and Office Report)
C.A. No. 7930/2012
(With Office Report)
C.A. No. 7929/2012
(With appln.(s) for bringing on record the LRs. of deceased
respondent and substitution and Office Report)
C.A. No. 7932/2012
(With appln.(s) for impleadment and Office Report)
C.A. No. 7928/2012
(With appln.(s) for impleadment and Office Report)
C.A. No. 7927/2012
(With Office Report)
C.A. No. 7926/2012
(With appln.(s) for impleadment and substitution and Office
Report)
C.A. No. 5822/2013
(With Office Report)
6
SLP(C) No. 29559/2013
(With Interim Relief and Office Report)
Date : 04/08/2014 These matters were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Appellant(s) Mr. A.K. Ganguli, Sr. Adv.
Mr. Y. Raja Gopala Rao ,Adv.
Ms. Y. Vismai Rao, Adv.
Mr. Hitendra Nath Rath, Adv.
Mr. P. Sudheer Kumar Reddy, Adv.
Ms. C. K. Sucharita ,Adv. (NOT PRESENT)
CA 7929/2012 Mr. Guntur Prabhakar ,Adv.
CA 7927/2012 Mr. A. Subba Rao ,Adv.
Mr. K.L.D.S. Vinoba, Adv.
Mr. Arun Pratap Shah, Adv.
SLP 29559/2013 Mr. G. N. Reddy ,Adv.
For Respondent(s)
CA 7904-7912/2012 Mr. Varun Thakur, Adv.
Mr. Varinder Kumar Sharma, Adv.
Mr. Mukesh Singh, Adv.
Mr. Yugul K. Prasad, Adv.
CA 7922-7923/2012 Mr. Mahavir Singh, Sr. Adv.
Mr. Varun Thakur, Adv.
Mr. Mukesh Singh, Adv.
Mr. Shiv Sagar Tiwari ,Adv.
Ms. C. K. Sucharita ,Adv. (NOT PRESENT)
Mr. B.V. deepak, Adv. For
M/s. T. T. K. Deepak & Co.
Mr. Guntur Prabhakar ,Adv.
Ms. Prerana Singh, Adv.
7
Mr. Y. Raja Gopala Rao ,Adv.
Mr. Venkateswara Rao Anumolu ,Adv.
Mr. Prabhakar Parnam, Adv.
Mr. S. Sadashiva Reddy, Adv.
Ms. S. Usha Reddy ,Adv.
CA 7926/2012 Mr. D. Bharat Kumar, Adv.
Mr. Sayooj Mohandas M., Adv.
Mr. Abhijit Sengupta ,Adv.
Mr. V. Sridhar Reddy, Adv.
Mr. R.V. Kameshwaran, Adv.
Mr. Sridhar Potaraju, Adv.
Mr. John Mathew, Adv.
CA 5822/2012 Mr. D. Bharat Kumar, Adv.
Mr. Sayooj Mohandas M., Adv.
Mr. Vishal Arun ,Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Mr. Krishna Kumar Singh, Adv.
Mr. B. Adinarayana Rao, Sr. Adv.
Mr. B.V. Chandan, Adv.
Ms. T. Anamika, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned. Interlocutory applications for substitution are allowed.
Civil Appeals and Special Leave Petition are dismissed in terms of the signed order.
In view of dismissal of Civil Appeals, interlocutory applications for impleadment are dismissed having become 8 infructuous.
Pending interlocutory application, if any, stands disposed of.
(RAJESH DHAM) (RENU DIWAN)
COURT MASTER COURT MASTER
(signed order is placed on the file)