Supreme Court - Daily Orders
Rajendra Singh & Etc vs Greater Noida Industrial Development ... on 10 April, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.28 COURT NO.12 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos.34557-34558/2014
(Arising out of impugned final judgment and order dated 30/07/2014
in FA Nos.282/2007 and 283/2007passed by the High Court of
Judicature at Allahabad)
RAJENDRA SINGH & ETC. Petitioner(s)
VERSUS
GREATER NOIDA INDUSTRIAL DEVELOPMENT
AUTHORITY & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to submit additional document(s) and
interim relief and office report)
Date : 10/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Dr. Surat Singh, Adv.
Mr. Yogesh Saini, Adv.
Mr. Sudhansu Palo,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments the learned counsel for the petitioners seeks leave to withdraw these petitions so as to enable the petitioners to apply for change in the compensation as per the provisions of Section 28A of the Land Acquisition Act. Permission granted.
Consequently, the special leave petitions are dismissed as withdrawn.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.04.10 16:25:55 IST Reason: (Rajni Mukhi) (Saroj Saini)
Sr. P.A. Court Master