Supreme Court - Daily Orders
Pennyquik Irupoga Paasanam ... vs The Authorised Officer, (Land ... on 31 October, 2022
Bench: Chief Justice, S. Ravindra Bhat, Bela M. Trivedi
1
ITEM NO.17 COURT NO.1 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) No(s). 5483-5484/2021
(Arising out of impugned final judgment and order dated 30-06-2020
in WPMD No. 14750/2018 30-06-2020 in WPMD No. 9834/2019 passed by
the High Court Of Judicature At Madras At Madurai)
PENNYQUIK IRUPOGA PAASANAM VIVASAYIGAL ETC.ETC. Petitioner(s)
VERSUS
THE AUTHORISED OFFICER, (LAND ACQUISITION–NR) & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.47471/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.47472/2021-EXEMPTION FROM
FILING O.T. )
Date : 31-10-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Siddharth Bhatnagar, Sr. Adv.
Mr. A. Velan, Adv.
Ms. Navpreet Kaur, Adv.
Mr. Aditya Raj Singh, Adv
Mr. A. Lakshminarayanan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Siddharth Bhatnagar, learned Senior Advocate in support of the petitions. With his able assistance, we have gone Signature Not Verified through the record placed before us. Digitally signed by BABITA PANDEY In the peculiar facts and circumstances of Date: 2022.11.01 19:31:46 IST Reason: the case on record, we see no reason to entertain 2 these petitions in our jurisdiction under Article 136(1) of the Constitution of India. However, the questions raised in the petitions are left open.
We also relieve the petitioners of the burden of paying costs as directed by the High Court. The direction to that effect is set aside.
With these observations, the special leave petitions and pending applications are disposed of.
(NEETU KHAJURIA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER