Supreme Court - Daily Orders
C. Kantharaj vs Special Land Acquisition Officer, Bbmp ... on 15 December, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
ITEM NO.51 COURT NO.13 SECTION IVA
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). 27665/2014
(Arising out of impugned final judgment and order dated 09/06/2014
in WA No. 490/2014 passed by the High Court of Karnataka Circuit
Bench at Dharwad)
C. KANTHARAJ Petitioner(s)
VERSUS
SPECIAL LAND ACQUISITION OFFICER, BBMP AND ORS. Respondent(s)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Ms. Vibha Dutta Makhija, Sr.Adv.
Mr. Kashi Vishweshwar, Adv.
Mr.Prateek Mishra, Adv.
Ms. Manju Jetley,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments learned Senior Counsel appearing for the petitioner seeks leave to withdraw the Special Leave Petition. She states that she has instructions that the petitioner intends to file a Review before the High Court as some of arguments, pertaining to the provisions of the Land Acquisition Act, although addressed have not been dealt with. The Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.12.16 (USHA BHARDWAJ) 17:10:07 IST Reason: (SAROJ SAINI) AR-CUM-PS (COURT MASTER)