Supreme Court - Daily Orders
The Mandal Revenue Officer ... vs Kanchubriki Parvathamma W/O Rama Rao ... on 23 February, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.5 COURT NO.13 SECTION XIIA
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)......CC No(s).
3287-3288/2015
(Arising out of impugned final judgment and order dated 30/09/2008
in WA No. 914/2002,30/09/2008 in WA No. 958/2002 passed by the High
Court Of A.P. At Hyderabad)
THE MANDAL REVENUE OFFICER VISAKHAPATNAM
(RURAL), VISHAKHAPATNAM AND ANR. Petitioner(s)
VERSUS
KANCHUBRIKI PARVATHAMMA W/O RAMA RAO AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 23/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s)
Mr. Guntur Prabhakar,Adv.
Ms. Prerna Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of over six years which has not been satisfactorily explained.
Dismissed.
(NEELAM GULATI) ( SAROJ SAINI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.02.23 16:35:41 IST Reason: