Supreme Court - Daily Orders
C. Senthilkumar vs District Collector, Erode . on 12 August, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.18 COURT NO.7 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). 22359/2016
(Arising out of impugned final judgment and order dated 22/09/2015
in WP No. 4055/2015 passed by the High Court of Madras)
C. SENTHILKUMAR Petitioner(s)
VERSUS
DISTRICT COLLECTOR, ERODE AND ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP(C) No. 22299/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
Date : 12/08/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Kailash Vasdev, Sr. Adv.
Mr. Nagamohan Das, Sr. Adv.
Mr. Kandhan Duraisamy, Adv.
Mr. T. Vivek, Adv.
Mr. T. Harish Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel appearing on behalf of the petitioners.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed accordingly. However, it is open for the petitioners to raise all such contentions available to them in law before the Collector and other authorities, the same may be considered and pass appropriate order.
Signature Not Verified Pending application(s), if any, stands disposed of. Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.08.16 17:40:28 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER