Supreme Court - Daily Orders
The Managing Director Bmtc vs The Special Land Acquisition Officer on 9 December, 2024
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.62 COURT NO.11 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 56690/2024
[Arising out of impugned final judgment and order dated 30-08-2024
in MFA No. 1945/2016 passed by the High Court of Karnataka at
Bengaluru]
THE MANAGING DIRECTOR BMTC Petitioner(s)
VERSUS
THE SPECIAL LAND ACQUISITION OFFICER & ORS. Respondent(s)
(IA No.283419/2024-CONDONATION OF DELAY IN FILING and IA
No.283417/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.283418/2024-EXEMPTION FROM FILING O.T. )
Date : 09-12-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Balaji Srinivasan, AOR
Ms. Harsha Tripathi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner. Delay condoned.
We do not find any ground to interfere with the impugned order passed by the High Court. However, liberty is given to the petitioner to file a review before the High Court with respect to paragraph ‘b’ of the operative portion of the impugned judgment.
The Special Leave Petition is, accordingly, disposed of with the aforesaid liberty.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2024.12.10 (SWETA BALODI) 17:48:49 IST Reason: (POONAM VAID) COURT MASTER (SH) COURT MASTER (NSH)