SIRI NIVASAM MUTUAL AIDED HOUSE BUILDING SOCIETY LTD. Vs STATE OF ANDHRA PRADESH, REP. BY ITS PRL. SECY, REVENUE (REGN.) DEPTT. .
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-004019-004019 / 2018
Diary number: 15596 / 2016
Advocates: SRIDHAR POTARAJU Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4019 OF 2018
[@ SPECIAL LEAVE PETITION (C) NO. 15009 OF 2016] SIRI NIVASAM MUTUAL AIDED HOUSE BUILDING SOCIETY LTD. & ORS. Appellant(s)
VERSUS STATE OF ANDHRA PRADESH & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 4023 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 16231 OF 2016]
CIVIL APPEAL NO.4020 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15014 OF 2016]
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CIVIL APPEAL NO. 4114 OF 2018 [@ SPECIAL LEAVE PETITION(C) 15632 OF 2017]
[@ SPECIAL LEAVE PETITION (C) …...CC NO. 8414 OF 2017]
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CIVIL APPEAL NO. 4115 OF 2018 [@ SPECIAL LEAVE PETITION(C) 15633 OF 2017]
[@ SPECIAL LEAVE PETITION (C) …...CC NO. 8836 OF 2017]
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[@ SPECIAL LEAVE PETITION (C) …..CC NO. 8877 OF 2017]
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CIVIL APPEAL NO. 4117 OF 2018 [@ SPECIAL LEAVE PETITION (C) 15636 OF 2017]
[@ SPECIAL LEAVE PETITION(C) ….CC NO. 9018 OF 2017]
CIVIL APPEAL NO. 4118 OF 2018 [@ SPECIAL LEAVE PETITION(C) 15640 OF 2017]
[@ SPECIAL LEAVE PETITION(C) …...CC NO. 9034 OF 2017]
CIVIL APPEAL NO. 4111 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15464 OF 2017]
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CIVIL APPEAL NO. 4112 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15466 OF 2017]
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CIVIL APPEAL NO. 4141 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 26836 OF 2017]
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CIVIL APPEAL NO. 4120 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.25046 OF 2017]
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CIVIL APPEAL NO. 4143 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 26842 OF 2017]
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[DIARY NO. 13921 OF 2018] CIVIL APPEAL NO. 4119 OF 2018
[@ SPECIAL LEAVE PETITION (C) NO. 18215 OF 2017] J U D G M E N T
KURIAN, J. 1. Diary No. 13921 of 2018 and SLP (C) No. 18215 of 2017 are taken on record. Permission to file Special Leave Petition(s) is granted. 2. Delay condoned. Leave granted. 3. In all these cases, the appellants are aggrieved since they have not been permitted to effect registration of the transfer of their property. According to the learned counsel appearing for the State, the property concerned as per Section 22 A (1)
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(a) to (d) of Registration Act, 1908 (in short, “the Act”) appears either in the list published on the website or in the notification under Section 22 A (1) (e). Sh. V.V.S.Rao, learned senior counsel, points out that the people in the rural areas in the State may not have access to the website. The learned counsel for the State points out that a copy of the list is available also with all the Sub-Registrars across the State. Therefore, it is open to the appellants to verify whether they are either in the list prepared by the authorities concerned or as notified in terms of Section 22A(1)(e) of the Act. 4. The Full Bench of the Andhra Pradesh High Court, in the impugned Judgment, had formulated the following two questions :-
“1. What are the pre-requisites that are to be satisfied for applying any one or more of clauses (a) to (e) of Section 22-A(1) of the Registration Act to any document dealing with alienation or transfer by way of sale, agreement of sale, gift, exchange or lease etc. in respect of immovable property presented for registration? 2. Under what circumstances, the act of the Registering authority concerned (District Registrar or Sub-Registrar) in refusing from registration of the aforementioned document/s by applying any one or more of the prohibitory clauses
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(a) to (e) under Section 22-A(1) of the Registration Act can be said to be justified?”
The above questions have been answered as follows:-
“(i) The authorities mentioned in the guidelines, which are obliged to prepare lists of properties covered by clauses (a) to (d), to be sent to the registering authorities under the provisions of Registration Act, shall clearly indicate the relevant clause under which each property is classified. (ii) Insofar as clause (a) is concerned, the concerned District Collectors shall also indicate the statute under which a transaction and its registration is prohibited. Further in respect of the properties covered under clause (b), they shall clearly indicate which of the Governments own the property. (iii) Insofar as paragraphs (3) and (4) in the Guidelines, covering properties under clause (c) and (d) are concerned, the authorities contemplated therein shall also forward to the registering authorities, along with lists, the extracts of registers/gazette if the property is covered by either endowment or wakf, and declarations/orders made under the provisions of Ceiling Acts if the property is covered under clause (d). (iv) The authorities forwarding the lists of properties/lands to the registering authority shall also upload the same to
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the website of both the Governments, namely igrs.ap.gov.in of the State of Andhra Pradesh and registration. telangana.gov.in of the State of Telangana. If there is any change in the website, the State Governments shall indicate the same to all concerned, may be by issuing a press note or an advertisement in prominent daily news papers. (v) No notification, contemplated by sub-section (2) of Section 22A, is necessary with respect to the properties falling under clauses (a) to (d) of sub-section (1) of Section 22-A. (vi) The properties covered under clause (e) of Section 22-A shall be notified in the official gazette of the State Governments and shall be forwarded, along with the list of properties, and a copy of the relevant notification/gazette, to the concerned registering authorities under the provisions of Registration Act and shall also place the said notification/gazette on the aforementioned websites of both the State Governments. The Registering authorities shall make available a copy of the Notification/Gazette on an application made by an aggrieved party. (vii) The registering authorities would be justified in refusing registration of documents in respect of the properties covered by clauses (a) to (d) of sub-section (1) of Section 22-A provided
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the authorities contemplated under the guidelines, as aforementioned, have communicated the lists of properties prohibited under these clauses. (viii) The concerned authorities, which are obliged to furnish the lists of properties covered by clauses (a) to (d) of sub-section (1) of Section 22-A, and the concerned Registering Officers shall follow the guidelines scrupulously. (ix) It is open to the parties to a document, if the relevant property/land finds place in the list of properties covered by clauses (a) to (d) of sub-section (1) of Section 22-A, to apply for its deletion from the list or modification thereof, to the concerned authorities as provided for in the guidelines. The concerned authorities are obliged to consider the request in proper perspective and pass appropriate order within six weeks from the date of receipt of the application and make its copy available to the concerned party.
(x) The redressal mechanism under Section 22-A(4) shall be before the Committees to be constituted by respective State Governments as directed in paragraph-35.1 above. The State Governments shall constitute such committees within eight weeks from the date of pronouncement of this judgment. (xi) Apart from the redressal mechanism, it is also open to an aggrieved person to
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approach appropriate forum including Civil Court for either seeking appropriate declaration or deletion of his property/land from the list of prohibited properties or for any other appropriate relief. (xii) The directions issued by learned single Judges in six judgments referred to above or any other judgments dealing with the provisions of Section 22-A, if are inconsistent with the observations made or directions issued in this judgment, it is made clear that the observations made and directions issued in this judgment shall prevail and would be binding on the parties including the registering authorities under the Registration Act or Government officials or the officials under the Endowments Act, Wakf Act and Ceiling Acts. (xiii) If the party concerned seeks extracts of the list/register/gazette of properties covered by clauses (a) to (e) of Section 22-A (1), received by the registering officer on the basis of which he refused registration, it shall be furnished within 10 days from the date of an application made by the aggrieved party. (xiv) Registering officer shall not act and refuse registration of a document in respect of any property furnished to him directly by any authority/officer other than the officers/authorities mentioned in the Guidelines.
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(xv) Mere registration of a document shall not confer title on the vendee/alienee, if the property is otherwise covered by clauses (a) to (e), but did not find place in the lists furnished by the concerned authorities to the registering officers. In such cases, the only remedy available to the authorities under clauses (a) to (e) of sub-section (1) of Section 22-A is to approach appropriate forums for appropriate relief.”
5. After issuing the above directions, the matters have been remitted to the Bench concerned for considering other issues including the validity of Section 22A of the Act. 6. The learned counsel for the State points out that the main issue pending before the High Court is the vires of Section 22A of the Act. All the contentions now sought to be raised by the appellants are, in fact, the subject matter of the challenge before the High Court. However, we find that some of the appellants before this Court are not parties before the High Court. Since the main issue is pending before the High Court, we deem it appropriate to remit these matters to the High Court. Those persons who are parties before this Court, but not parties to the pending writ petitions in the High Court, may get themselves impleaded by way of appropriate application(s) for impleadment/intervention etc, or
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may even file fresh writ petitions. 7. We note that in all these appeals, registration has been permitted making it subject to the result of the appeals with a further condition that no further registration shall take place without permission from the Court. It is ordered that the registration already permitted by this Court shall be treated as a provisional registration subject to the result of the writ petitions now pending before the High Court. We make it clear that merely because a provisional registration has been permitted, the parties shall not claim any additional equity. We further make it clear that without express permission from the High Court, there shall be no further transfer. In order to avoid further difficulty to the similarly situated people, we make it clear that it will be open to them to approach the High Court and seek appropriate and similar interim orders regarding transfers during the pendency of the writ petitions. 8. The learned senior counsel has pointed out that the same mechanism for redressal under Section 22 A (1)(e) may be made applicable as far as the grievance in respect of Section 22A(1)(a) to (d) is concerned. It is pointed out that even in respect of the orders which have otherwise become final, they would be relegated to the same authority and will be subject to further revision/appeal etc. This is also a
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matter to be considered by the High Court when the writ petitions are finally heard. Therefore, we permit the parties to raise this contention also before the Bench concerned while considering the vires of the Section, in order to reach a workable solution. The Court may consider the issue on its own merit and the impugned order shall not stand in that way. 9. We further make it clear that we have not otherwise considered the matter on merits. 10. In view of the above, the appeals are disposed of.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ MOHAN M. SHANTANAGOUDAR ]
.......................J. [ NAVIN SINHA ]
New Delhi; April 19, 2018.
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ITEM NO.7 + 11 COURT NO.5 SECTION XII-A 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). 15009/2016 (Arising out of impugned final judgment and order dated 23-12-2015 in WA No. 343/2015 passed by the High Court Of Judicature At Hyderabad For The State Of Telangana And The State Of Andhra Pradesh) SIRI NIVASAM MUTUAL AIDED HOUSE BUILDING SOCIETY LTD. & ORS. Petitioner(s) VERSUS STATE OF ANDHRA PRADESH & ORS. Respondent(s) WITH SLP(C) No. 5334/2017 (XII-A) SLP(C) No. 5325/2017 (XII-A) SLP(C) No. 3622/2017 (XII-A) SLP(C) No. 5338/2017 (XII-A) SLP(C) No. 5321/2017 (XII-A) SLP(C) No. 6760/2018 (XII-A) SLP(C) No. 9421/2017 (XII-A) SLP(C) No. 7589/2017 (XII-A) S.L.P.(C)...CC No. 8414/2017 (XII-A) SLP(C) No. 12758/2017 (XII-A) SLP(C) No. 12359/2017 (XII-A) SLP(C) No. 12794/2017 (XII-A) SLP(C) No. 12416/2017 (XII-A) SLP(C) No. 12757/2017 (XII-A) SLP(C) No. 12795/2017 (XII-A) ( and IA No.100226/2017-impleading party) S.L.P.(C)...CC No. 8836/2017 (XII-A)
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S.L.P.(C)...CC No. 8877/2017 (XII-A) SLP(C) No. 15463/2017 (XII-A) S.L.P.(C)...CC No. 9018/2017 (XII-A) S.L.P.(C)...CC No. 9034/2017 (XII-A) SLP(C) No. 15464/2017 (XII-A) SLP(C) No. 15466/2017 (XII-A) SLP(C) No. 15467/2017 (XII-A) SLP(C) No. 16231/2016 (XII-A) SLP(C) No. 15014/2016 (XII-A) (I.A NO. 35160 of 2016) SLP(C) No. 15102-15103/2016 (XII-A) SLP(C) No. 25936-25937/2016 (XII-A) SLP(C) No. 25927-25929/2016 (XII-A) SLP(C) No. 25925-25926/2016 (XII-A) SLP(C) No. 23796-23797/2016 (XII-A) SLP(C) No. 23822/2016 (XII-A) SLP(C) No. 22393/2016 (XII-A) SLP(C) No. 22794/2016 (XII-A) SLP(C) No. 23814/2016 (XII-A) SLP(C) No. 23811/2016 (XII-A) SLP(C) No. 34468/2016 (XII-A) SLP(C) No. 25089/2016 (XII-A) SLP(C) No. 25074/2016 (XII-A) SLP(C) No. 26760/2016 (XII-A) SLP(C) No. 25128/2016 (XII-A) SLP(C) No. 25127/2016 (XII-A) SLP(C) No. 24559/2016 (XII-A)
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SLP(C) No. 26945/2016 (XII-A) SLP(C) No. 29206/2016 (XII-A) SLP(C) No. 29171/2016 (XII-A) SLP(C) No. 28587/2016 (XII-A) SLP(C) No. 29198/2016 (XII-A) SLP(C) No. 29175/2016 (XII-A) SLP(C) No. 29177/2016 (XII-A) SLP(C) No. 29205/2016 (XII-A) SLP(C) No. 30598/2016 (XII-A) SLP(C) No. 30603-30605/2016 (XII-A) SLP(C) No. 34466/2016 (XII-A) SLP(C) No. 34471/2016 (XII-A) SLP(C) No. 34467/2016 (XII-A) SLP(C) No. 34472/2016 (XII-A) SLP(C) No. 33342/2016 (XII-A) SLP(C) No. 34476/2016 (XII-A) SLP(C) No. 34479/2016 (XII-A) SLP(C) No. 34477/2016 (XII-A) SLP(C) No. 34478/2016 (XII-A) SLP(C) No. 34473/2016 (XII-A) SLP(C) No. 36568/2016 (XII-A) SLP(C) No. 35767/2016 (XII-A) SLP(C) No. 34474/2016 (XII-A) SLP(C) No. 35785/2016 (XII-A) SLP(C) No. 35783/2016 (XII-A) SLP(C) No. 36564/2016 (XII-A)
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SLP(C) No. 37989/2016 (XII-A) SLP(C) No. 36587/2016 (XII-A) SLP(C) No. 36583/2016 (XII-A) SLP(C) No. 36582/2016 (XII-A) SLP(C) No. 36585/2016 (XII-A) SLP(C) No. 36584/2016 (XII-A) SLP(C) No. 36577/2016 (XII-A) SLP(C) No. 36566/2016 (XII-A) SLP(C) No. 36563/2016 (XII-A) SLP(C) No. 36569/2016 (XII-A) SLP(C) No. 37994/2016 (XII-A) SLP(C) No. 37993/2016 (XII-A) ( FOR ON IA 11/ 9601 of 2017) SLP(C) No. 37992/2016 (XII-A) ( FOR ON IA 13/9610 of 2017) SLP(C) No. 38000/2016 (XII-A) SLP(C) No. 37990/2016 (XII-A) (FOR ON IA 12/9604 of 2017) SLP(C) No. 37995/2016 (XII-A) SLP(C) No. 38002/2016 (XII-A) SLP(C) No. 38003/2016 (XII-A) SLP(C) No. 38006/2016 (XII-A) SLP(C) No. 38005/2016 (XII-A) SLP(C) No. 726/2017 (XII-A) SLP(C) No. 36601/2017 (XII-A) (FOR PERMISSION TO FILE SLP ON IA 40789/2017 FOR CONDONATION OF DELAY IN FILING ON IA 40790/2017 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 40791/2017 FOR [PERMISSION TO FILE ANNEXURES] ON IA 40792/2017) SLP(C) No. 32764/2017 (XII-A) SLP(C) No. 25248/2017 (XII-A) (IA No.85353/2017-CONDONATION OF DELAY IN FILING and IA No.85360/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.85349/2017-PERMISSION TO FILE SLP/TP and IA
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No.85358/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 25201/2017 (XII-A) (IA No.93123/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25251/2017 (XII-A) SLP(C) No. 25066/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.81315/2017-CONDONATION OF DELAY IN FILING and IA No.81320/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.81326/2017-EXEMPTION FROM FILING O.T. and IA No.81313/2017-PERMISSION TO FILE SLP/TP and IA No.81317/2017-CONDONATION OF DELAY IN REFILING and IA No.81324/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.93240/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25067/2017 (XII-A) (IA No.83509/2017-CONDONATION OF DELAY IN FILING and IA No.83512/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.83514/2017-EXEMPTION FROM FILING O.T. and IA No.83507/2017-PERMISSION TO FILE SLP/TP and IA No.83515/2017-DELETING THE NAME OF RESPONDENT and IA No.83518/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.86218/2017-impleading party and IA No.93145/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25046/2017 (XII-A) (IA No.80972/2017-CONDONATION OF DELAY IN FILING and IA No.80973/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.80975/2017-EXEMPTION FROM FILING O.T. and IA No.80971/2017-PERMISSION TO FILE SLP/TP and IA No.80974/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.93242/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25195/2017 (XII-A) (IA No.84372/2017-PERMISSION TO FILE SLP/TP and and IA No.84375/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.84382/2017-EXEMPTION FROM FILING O.T. and IA No.84384/2017-DELETING THE NAME OF RESPONDENT and IA No.84387/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.86220/2017-impleading party and IA No.93160/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25065/2017 (XII-A) (IA No.82705/2017-CONDONATION OF DELAY IN FILING and IA No.82706/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.82710/2017-EXEMPTION FROM FILING O.T. and IA No.82711/2017-DELETING THE NAME OF RESPONDENT and IA No.82714/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.86208/2017-impleading party and IA No.93134/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25203/2017 (XII-A) ( and IA No.93154/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25208/2017 (XII-A) ( and IA No.93150/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25207/2017 (XII-A) ( and IA No.93157/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25212/2017 (XII-A) ( and IA No.93295/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25220/2017 (XII-A)
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( and IA No.93301/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25255/2017 (XII-A) SLP(C) No. 25228/2017 (XII-A) ( and IA No.93141/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25227/2017 (XII-A) ( and IA No.93129/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 26836/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.90897/2017-CONDONATION OF DELAY IN FILING and IA No.90901/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.90902/2017-EXEMPTION FROM FILING O.T. and IA No.90896/2017-PERMISSION TO FILE SLP/TP and IA No.90898/2017-CONDONATION OF DELAY IN REFILING and IA No.90899/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS Mr. Guntur Prabhakar, Standing Counsel for the State of Andhra Pradesh) SLP(C) No. 25229/2017 (XII-A) (FOR ADMISSION and I.R. and and IA No.84332/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.84335/2017-EXEMPTION FROM FILING O.T. and IA No.84330/2017-PERMISSION TO FILE SLP/TP and IA No.84333/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS [TO BE TAKEN UP ALONGWITH ITEM NO. 15 I.E. D.NO.23844/2017] and IA No.93246/2017-MODIFICATION OF COURT ORDER) SLP(C) No. 25252/2017 (XII-A) SLP(C) No. 25250/2017 (XII-A) SLP(C) No. 25254/2017 (XII-A) SLP(C) No. 25253/2017 (XII-A) SLP(C) No. 26838/2017 (XII-A) (IA No.94278/2017-CONDONATION OF DELAY IN FILING and IA No.94281/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.94284/2017-EXEMPTION FROM FILING O.T. and IA No.96538/2017-INTERVENTION/IMPLEADMENT and IA No.94275/2017-PERMISSION TO FILE SLP/TP and IA No.94286/2017-DELETING THE NAME OF RESPONDENT and IA No.94288/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 30706/2017 (XII-A) (IA No.108338/2017-CONDONATION OF DELAY IN FILING and IA No.109465/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.109253/2017-INTERVENTION/IMPLEADMENT and IA No.108339/2017-PERMISSION TO FILE SLP/TP and IA No.108341/2017-DELETING THE NAME OF RESPONDENT and IA No.108343/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 26842/2017 (XII-A) (IA No.94569/2017-CONDONATION OF DELAY IN FILING and IA No.94570/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.94571/2017-EXEMPTION FROM FILING O.T. and IA No.94568/2017-PERMISSION TO FILE SLP/TP and IA
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No.94573/2017-DELETING THE NAME OF RESPONDENT and IA No.94576/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.96541/2017-impleading party) SLP(C) No. 26843/2017 (XII-A) (IA No.95017/2017-CONDONATION OF DELAY IN FILING and IA No.95024/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.95027/2017-EXEMPTION FROM FILING O.T. and IA No.96537/2017-INTERVENTION/IMPLEADMENT and IA No.95014/2017-PERMISSION TO FILE SLP/TP and IA No.95030/2017-DELETING THE NAME OF RESPONDENT and IA No.95031/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 32777/2017 (XII-A) (IA No.126109/2017-INTERVENTION/IMPLEADMENT) SLP(C) No. 27300/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.97542/2017-CONDONATION OF DELAY IN FILING and IA No.97544/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.97543/2017-PERMISSION TO FILE SLP/TP and IA No.97545/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.120661/2017-AMENDMENT OF PRAYER OF STAY) SLP(C) No. 32771/2017 (XII-A) (IA No.118775/2017-CONDONATION OF DELAY IN FILING and IA No.118783/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118784/2017-EXEMPTION FROM FILING O.T. and IA No.118773/2017-PERMISSION TO FILE SLP/TP and IA No.118780/2017-DELETING THE NAME OF RESPONDENT and IA No.118782/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.120638/2017-impleading party) SLP(C) No. 32770/2017 (XII-A) (IA No.118755/2017-CONDONATION OF DELAY IN FILING and IA No.118764/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118761/2017-EXEMPTION FROM FILING O.T. and IA No.118754/2017-PERMISSION TO FILE SLP/TP and IA No.118758/2017-DELETING THE NAME OF RESPONDENT and IA No.118759/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.120643/2017-impleading party) SLP(C) No. 32775/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.119802/2017-CONDONATION OF DELAY IN FILING and IA No.119806/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119808/2017-EXEMPTION FROM FILING O.T. and IA No.120397/2017-INTERVENTION/IMPLEADMENT and IA No.119803/2017-PERMISSION TO FILE SLP/TP and IA No.119810/2017-DELETING THE NAME OF RESPONDENT and IA No.119811/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 36603/2017 (XII-A) (IA No.126716/2017-CONDONATION OF DELAY IN FILING and IA No.126717/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.126718/2017-EXEMPTION FROM FILING O.T. and IA No.126715/2017-PERMISSION TO FILE SLP/TP and IA No.126720/2017-DELETING THE NAME OF RESPONDENT and IA No.126719/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.7463/2018-impleading party and IA No.7475/2018-CLARIFICATION/DIRECTION)
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SLP(C) No. 32768/2017 (XII-A) (IA No.118790/2017-CONDONATION OF DELAY IN FILING and IA No.118791/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118793/2017-EXEMPTION FROM FILING O.T. and IA No.118788/2017-PERMISSION TO FILE SLP/TP and IA No.118799/2017-DELETING THE NAME OF RESPONDENT and IA No.118794/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.120650/2017-impleading party) SLP(C) No. 32773/2017 (XII-A) ( IA No.119544/2017-CONDONATION OF DELAY IN FILING and IA No.119548/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119562/2017-APPLICATION FORDELETION OF PERFORMA RESPONDENT and IA No.119549/2017-EXEMPTION FROM FILING O.T. and IA No.120635/2017-INTERVENTION/IMPLEADMENT and IA No.119538/2017-PERMISSION TO FILE SLP/TP and IA No.119565/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 32762/2017 (XII-A) ( IA No.117097/2017-CONDONATION OF DELAY IN FILING and IA No.117108/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.117111/2017-EXEMPTION FROM FILING O.T. and IA No.118932/2017-INTERVENTION/IMPLEADMENT and IA No.117093/2017-PERMISSION TO FILE SLP/TP and IA No.117110/2017-DELETING THE NAME OF RESPONDENT and IA No.117109/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 32776/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.120333/2017-CONDONATION OF DELAY IN FILING and IA No.120338/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.120340/2017-EXEMPTION FROM FILING O.T. and IA No.120337/2017-PERMISSION TO FILE SLP/TP and IA No.120345/2017-DELETING THE NAME OF RESPONDENT and IA No.120348/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.122229/2017-impleading party) SLP(C) No. 32769/2017 (XII-A) ( IA No.117876/2017-CONDONATION OF DELAY IN FILING and IA No.117877/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.117879/2017-EXEMPTION FROM FILING O.T. and IA No.118936/2017-INTERVENTION/IMPLEADMENT and IA No.117874/2017-PERMISSION TO FILE SLP/TP and IA No.117880/2017-DELETING THE NAME OF RESPONDENT and IA No.117881/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 8703/2018 (XII-A) (IA FOR CONDONATION OF DELAY IN FILING ON IA 128402/2017 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 128404/2017 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 128407/2017 FOR EXEMPTION FROM FILING O.T. ON IA 128408/2017 FOR CLARIFICATION/DIRECTION ON IA 26572/2018 FOR CLARIFICATION/DIRECTION ON IA 26576/2018) SLP(C) No. 32772/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.119353/2017-CONDONATION OF DELAY IN FILING and IA No.119354/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119358/2017-EXEMPTION FROM FILING O.T. and IA No.119357/2017-PERMISSION TO FILE SLP/TP and IA
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No.119361/2017-DELETING THE NAME OF RESPONDENT and IA No.119364/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.120388/2017-impleading party) SLP(C) No. 32774/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.119703/2017-CONDONATION OF DELAY IN FILING and IA No.119705/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119706/2017-EXEMPTION FROM FILING O.T. and IA No.120393/2017-INTERVENTION/IMPLEADMENT and IA No.119704/2017-PERMISSION TO FILE SLP/TP and IA No.119707/2017-DELETING THE NAME OF RESPONDENT and IA No.119708/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 32767/2017 (XII-A) (IA No.119464/2017-CONDONATION OF DELAY IN FILING and IA No.119466/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119467/2017-EXEMPTION FROM FILING O.T. and IA No.120633/2017-INTERVENTION/IMPLEADMENT and IA No.119462/2017-PERMISSION TO FILE SLP/TP and IA No.119465/2017-DELETING THE NAME OF RESPONDENT and IA No.119468/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 36606/2017 (XII-A) (FOR ADMISSION and I.R. IA No.126503/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.126505/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 36607/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.126454/2017-CONDONATION OF DELAY IN FILING and IA No.126459/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.126452/2017-PERMISSION TO FILE SLP/TP and IA No.126461/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 8704/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.128414/2017-CONDONATION OF DELAY IN FILING and IA No.128417/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.128421/2017-EXEMPTION FROM FILING O.T. and IA No.128416/2017-PERMISSION TO FILE SLP/TP and IA No.128420/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1786/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134377/2017-CONDONATION OF DELAY IN FILING and IA No.134387/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134382/2017-EXEMPTION FROM FILING O.T. and IA No.134381/2017-PERMISSION TO FILE SLP/TP and IA No.134384/2017-DELETING THE NAME OF RESPONDENT and IA No.134385/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.135434/2017-INTERVENTION/IMPLEADMENT) SLP(C) No. 36605/2017 (XII-A) (FOR ADMISSION and I.R. and IA No.129667/2017-CONDONATION OF DELAY IN FILING and IA No.129668/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.129666/2017-PERMISSION TO FILE SLP/TP and IA No.129669/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1787/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134588/2017-CONDONATION OF DELAY IN FILING and IA No.134598/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134592/2017-EXEMPTION FROM FILING O.T. and IA No.135431/2017-INTERVENTION/IMPLEADMENT and IA No.134591/2017-PERMISSION TO FILE SLP/TP and IA
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No.134594/2017-DELETING THE NAME OF RESPONDENT and IA No.134597/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1789/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134616/2017-CONDONATION OF DELAY IN FILING and IA No.134622/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134618/2017-EXEMPTION FROM FILING O.T. and IA No.135423/2017-INTERVENTION/IMPLEADMENT and IA No.134617/2017-PERMISSION TO FILE SLP/TP and IA No.134619/2017-DELETING THE NAME OF RESPONDENT and IA No.134620/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1788/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134554/2017-CONDONATION OF DELAY IN FILING and IA No.134560/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134557/2017-EXEMPTION FROM FILING O.T. and IA No.135476/2017-INTERVENTION/IMPLEADMENT and IA No.134556/2017-PERMISSION TO FILE SLP/TP and IA No.134558/2017-DELETING THE NAME OF RESPONDENT and IA No.134559/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1790/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134502/2017-CONDONATION OF DELAY IN FILING and IA No.134514/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134507/2017-EXEMPTION FROM FILING O.T. and IA No.135447/2017-INTERVENTION/IMPLEADMENT and IA No.134505/2017-PERMISSION TO FILE SLP/TP and IA No.134509/2017-DELETING THE NAME OF RESPONDENT and IA No.134511/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1791/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134468/2017-CONDONATION OF DELAY IN FILING and IA No.134476/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134470/2017-EXEMPTION FROM FILING O.T. and IA No.135435/2017-INTERVENTION/IMPLEADMENT and IA No.134469/2017-PERMISSION TO FILE SLP/TP and IA No.134472/2017-DELETING THE NAME OF RESPONDENT and IA No.134474/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1792/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134420/2017-CONDONATION OF DELAY IN FILING and IA No.134427/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134424/2017-EXEMPTION FROM FILING O.T. and IA No.135439/2017-INTERVENTION/IMPLEADMENT and IA No.134423/2017-PERMISSION TO FILE SLP/TP and IA No.134425/2017-DELETING THE NAME OF RESPONDENT and IA No.134426/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1793/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134842/2017-CONDONATION OF DELAY IN FILING and IA No.134849/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.134844/2017-EXEMPTION FROM FILING O.T. and IA No.135452/2017-INTERVENTION/IMPLEADMENT and IA No.134843/2017-PERMISSION TO FILE SLP/TP and IA No.134845/2017-DELETING THE NAME OF RESPONDENT and IA No.134846/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1794/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.134610/2017-CONDONATION OF DELAY IN FILING and IA No.134615/2017-EXEMPTION FROM FILING C/C OF THE
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IMPUGNED JUDGMENT and IA No.134612/2017-EXEMPTION FROM FILING O.T. and IA No.135472/2017-INTERVENTION/IMPLEADMENT and IA No.134611/2017-PERMISSION TO FILE SLP/TP and IA No.134613/2017-DELETING THE NAME OF RESPONDENT and IA No.134614/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 1795/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.136839/2017-CONDONATION OF DELAY IN FILING and IA No.136854/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.136842/2017-EXEMPTION FROM FILING O.T. and IA No.137039/2017-INTERVENTION/IMPLEADMENT and IA No.136837/2017-PERMISSION TO FILE SLP/TP and IA No.136848/2017-DELETING THE NAME OF RESPONDENT and IA No.136850/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3402/2018 (XII-A) (IA No.4845/2018-CONDONATION OF DELAY IN FILING and IA No.4846/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.4850/2018-EXEMPTION FROM FILING O.T. and IA No.4848/2018-PERMISSION TO FILE SLP/TP and IA No.4852/2018-DELETING THE NAME OF RESPONDENT and IA No.4854/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.8017/2018-impleading party) SLP(C) No. 4711/2018 (XII-A) ( IA No.16137/2018-CONDONATION OF DELAY IN FILING and IA No.16138/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.16136/2018-PERMISSION TO FILE SLP/TP and IA No.16139/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3403/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.8803/2018-CONDONATION OF DELAY IN FILING and IA No.8805/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.8804/2018-PERMISSION TO FILE SLP/TP ) SLP(C) No. 3406/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.3633/2018-CONDONATION OF DELAY IN FILING and IA No.3632/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.3634/2018-PERMISSION TO FILE SLP/TP and IA No.3636/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3407/2018 (XII-A) (IA No.3761/2018-CONDONATION OF DELAY IN FILING and IA No.3762/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.3764/2018-EXEMPTION FROM FILING O.T. and IA No.3763/2018-PERMISSION TO FILE SLP/TP and IA No.3765/2018-DELETING THE NAME OF RESPONDENT and IA No.3767/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.8027/2018-impleading party) SLP(C) No. 3408/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.6820/2018-CONDONATION OF DELAY IN FILING and IA No.6822/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.6825/2018-EXEMPTION FROM FILING O.T. and IA No.8015/2018-INTERVENTION/IMPLEADMENT and IA No.6823/2018-PERMISSION TO FILE SLP/TP and IA No.6827/2018-DELETING THE NAME OF RESPONDENT and IA No.6828/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3420/2018 (XII-A) ( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
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10342/2018 FOR PERMISSION TO FILE SLP/TP ON IA 10343/2018 FOR EXEMPTION FROM FILING O.T. ON IA 10344/2018 FOR DELETING THE NAME OF RESPONDENT ON IA 10346/2018 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 10347/2018 FOR INTERVENTION/IMPLEADMENT ON IA 10376/2018) SLP(C) No. 3409/2018 (XII-A) ( IA No.4156/2018-CONDONATION OF DELAY IN FILING and IA No.4157/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.4152/2018-PERMISSION TO FILE SLP/TP) SLP(C) No. 3410/2018 (XII-A) ( IA No.7774/2018-CONDONATION OF DELAY IN FILING and IA No.7777/2018-EXEMPTION FROM FILING O.T. and IA No.7778/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3411/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.7807/2018-CONDONATION OF DELAY IN FILING and IA No.7808/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.7814/2018-EXEMPTION FROM FILING O.T. and IA No.8150/2018-INTERVENTION/IMPLEADMENT and IA No.7800/2018-PERMISSION TO FILE SLP/TP and IA No.7818/2018-DELETING THE NAME OF RESPONDENT and IA No.7819/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3412/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.7124/2018-CONDONATION OF DELAY IN FILING and IA No.7127/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.7129/2018-EXEMPTION FROM FILING O.T. and IA No.8022/2018-INTERVENTION/IMPLEADMENT and IA No.7128/2018-PERMISSION TO FILE SLP/TP and IA No.7131/2018-DELETING THE NAME OF RESPONDENT and IA No.7133/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3413/2018 (XII-A) ( IA No.4130/2018-CONDONATION OF DELAY IN FILING and IA No.4131/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.4129/2018-PERMISSION TO FILE SLP/TP and IA No.4132/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3417/2018 (XII-A) ( FOR CONDONATION OF DELAY IN FILING ON IA 10356/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 10358/2018 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 10359/2018 FOR DELETING THE NAME OF RESPONDENT ON IA 10361/2018 FOR EXEMPTION FROM FILING O.T. ON IA 10362/2018 FOR INTERVENTION/IMPLEADMENT ON IA 11125/2018 SLP(C) No. 3414/2018 (XII-A) (IA No.7096/2018-CONDONATION OF DELAY IN FILING and IA No.7097/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.7099/2018-EXEMPTION FROM FILING O.T. and IA No.8040/2018-INTERVENTION/IMPLEADMENT and IA No.7098/2018-PERMISSION TO FILE SLP/TP and IA No.7100/2018-DELETING THE NAME OF RESPONDENT and IA No.7101/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3415/2018 (XII-A)
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(FOR ADMISSION and I.R. and IA No.7831/2018-CONDONATION OF DELAY IN FILING and IA No.7832/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.7829/2018-PERMISSION TO FILE SLP/TP ) SLP(C) No. 4710/2018 (XII-A) ( IA No.16094/2018-CONDONATION OF DELAY IN FILING and IA No.16100/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.16092/2018-PERMISSION TO FILE SLP/TP and IA No.16099/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3416/2018 (XII-A) ( IA No.7085/2018-CONDONATION OF DELAY IN FILING and IA No.7086/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.7090/2018-EXEMPTION FROM FILING O.T. and IA No.8044/2018-INTERVENTION/IMPLEADMENT and IA No.7087/2018-PERMISSION TO FILE SLP/TP and IA No.7091/2018-DELETING THE NAME OF RESPONDENT and IA No.7092/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 3419/2018 (XII-A) SLP(C) No. 3418/2018 (XII-A) (FOR PERMISSION TO FILE SLP/TP ON IA 10271/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 10273/2018 SLP(C) No. 6755/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.23285/2018-CONDONATION OF DELAY IN FILING and IA No.23293/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.23289/2018-EXEMPTION FROM FILING O.T. and IA No.24170/2018-INTERVENTION/IMPLEADMENT and IA No.23288/2018-PERMISSION TO FILE SLP/TP and IA No.23290/2018-DELETING THE NAME OF RESPONDENT and IA No.23291/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 6754/2018 (XII-A) (IA No.23699/2018-CONDONATION OF DELAY IN FILING and IA No.23701/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.23703/2018-EXEMPTION FROM FILING O.T. and IA No.24188/2018-INTERVENTION/IMPLEADMENT and IA No.23702/2018-PERMISSION TO FILE SLP/TP and IA No.23705/2018-DELETING THE NAME OF RESPONDENT and IA No.23706/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 8735/2018 (XII-A) SLP(C) No. 6756/2018 (XII-A) (FOR CONDONATION OF DELAY IN FILING ON IA 24602/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 24603/2018 FOR PERMISSION TO FILE SLP/TP ON IA 24604/2018 FOR EXEMPTION FROM FILING O.T. ON IA 24605/2018 FOR DELETING THE NAME OF RESPONDENT ON IA 24606/2018 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 24607/2018 FOR INTERVENTION/IMPLEADMENT ON IA 25103/2018[ TO BE TAKEN UP ALONGWITH ITEM NO. 13 I.E. D.NO.5438/2018 ]) SLP(C) No. 6759/2018 (XII-A) (IA No.29897/2018-impleading party) SLP(C) No. 7182/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.29272/2018-CONDONATION OF DELAY
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IN FILING and IA No.29273/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.29274/2018-EXEMPTION FROM FILING O.T.) SLP(C) No. 9647/2018 (XII-A) ( FOR CONDONATION OF DELAY IN FILING ON IA 50192/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 50193/2018 FOR PERMISSION TO FILE SLP/TP ON IA 50194/2018) SLP(C) No. 9685/2018 (XII-A) SLP(C) No. 8502/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.38112/2018-CONDONATION OF DELAY IN FILING and IA No.38114/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.38117/2018-EXEMPTION FROM FILING O.T. and IA No.38115/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 8717/2018 (XII-A) ([ TO BE TAKEN UP ALONGWITH ITEM NO. 1 I.E. SLP(C)NO.15009/2016 ]) SLP(C) No. 9238/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.41993/2018-CONDONATION OF DELAY IN FILING and IA No.41996/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.41999/2018-EXEMPTION FROM FILING O.T. and IA No.41991/2018-PERMISSION TO FILE SLP/TP and IA No.42000/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 8746/2018 (XII-A) ([ TO BE TAKEN UP ALONGWITH ITEM NO. 1 I.E. SLP(C)NO.15009/2016 ]) SLP(C) No. 8739/2018 (XII-A) SLP(C) No. 8730/2018 (XII-A) SLP(C) No. 8718/2018 (XII-A) SLP(C) No. 9681/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.44708/2018-CONDONATION OF DELAY IN FILING and IA No.44712/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.44715/2018-EXEMPTION FROM FILING O.T. and IA No.45181/2018-INTERVENTION/IMPLEADMENT and IA No.44705/2018-PERMISSION TO FILE SLP/TP and IA No.44892/2018-DELETING THE NAME OF RESPONDENT and IA No.44717/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) SLP(C) No. 9645/2018 (XII-A) SLP(C) No. 7850/2018 (XII-A) (FOR ADMISSION and I.R. and IA No.42785/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.42786/2018-EXEMPTION FROM FILING O.T.) SLP(C) No. 8737/2018 (XII-A) (FOR PERMISSION TO FILE SLP/TP ON IA 42504/2018 FOR CONDONATION OF DELAY IN FILING ON IA 42505/2018 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 42507/2018 FOR EXEMPTION FROM FILING O.T. ON IA 42508/2018 FOR DELETING THE NAME OF RESPONDENT ON IA 42509/2018 FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 42513/2018 FOR impleading party ON IA 43332/2018
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FOR INTERVENTION/IMPLEADMENT ON IA 43332/2018) SLP(C) No. 9679/2018 (XII-A) SLP(C) No. 8732/2018 (XII-A) SLP(C) No. 8747/2018 (XII-A) SLP(C) No. 7848/2018 (XII-A) (FOR ADMISSION and I.R.) SPECIAL LEAVE PETITION (C) NO. 10385 OF 2018 SPECIAL LEAVE PETITION (C) NO. 10386 OF 2018 SPECIAL LEAVE PETITION (C) NO. 10388 OF 2018 SPECIAL LEAVE PETITION (C) NO. 10389 OF 2018 SPECIAL LEAVE PETITION (C) NO. 10395 OF 2018 SPECIAL LEAVE PETITION (C) NO. 10393 OF 2018 SPECIAL LEAVE PETITION (C) NO. 10394 OF 2018 SPECIAL LEAVE PETITION (C) NO. 10392 OF 2018 SPECIAL LEAVE PETITION (C) NO. 10387 OF 2018 DIARY NO. 13921 OF 2018 (Taken on board) SPECIAL LEAVE PETITION (C) NO. 18215 OF 2017 (Taken on board) Date : 19-04-2018 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR HON'BLE MR. JUSTICE NAVIN SINHA Counsel for the parties Ms. V. Mohana, Sr. Adv.
Mr. V.V.S. Rao, Sr. Adv. Mr. M. A. Chinnasamy, AOR Ch. Leela Sarveswar, Adv. Mr. N. Chandrasekhar Reddy, Adv. Mr. Krishan Pal Mavi, AOR Ms. Vijayshree Pattnaik, Adv. Mr. A.V.S. Raju, Adv.
Mr. Somanatha Padhan, AOR Ms. Anjana Prakash Desai, Sr. Adv. Mr. Namit Saxena, Adv. Ms. Taruna Ardhendumauli Prasad, AOR
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Mr. Subromaniam Prasad, Sr. Adv. Mr. Sridhar Potaraju, AOR Mr. N. Chandra Shekhar Reddy, Adv. Mr. Prabhat Kumar, Adv. Ms. Sindoora VNL, Adv. Mr. Udai Khanna, Adv. Ms. Ankita Sharma, Adv. Mr. Arjun Singh, Adv. Mr. H.N. Nagmohan Das, Sr. Adv. Mr. Mullapudi Rambabu, Adv. Mr. N. Eswara Rao, Adv. M/S. M. Rambabu And Co. Mr. V. Sridhar Reddy, Adv. Mr. Vikram Deep Sharma, Adv. Mr. Goli Ramakrishna, Adv. Mr. Sumanth Nookala, Adv. Mr. Abhijit Sengupta, AOR Mr. Shaik Mohamad Haneef, Adv. Mr. Rahul Singh, Adv. Mr. K. Sita Rama Rao, Adv. Mr. Shree Pal Singh, AOR
Mr. Sadineni Ravi Kumar, AOR Mr. G. N. Reddy, AOR Mr. Y. Raja Gopala Rao, AOR Mr. Anil Kumar Tandale, AOR
Mr. Ashok Anand, AOR Mr. D. Abhinav Rao, AOR
Mr. Dhirendra Kumar Mishra, Adv. Mr. P.B. Reddy, Adv. Mr. M. Mukherjee, Adv. Mrs. Sarla Chandra, Adv.
Mr. Guntur Prabhakar, AOR Ms. Prerna Singh, Adv. Mr. Gautam Parashar, Adv. Mr. K.L. Sastry, Adv. Mr. M. Nageshwara Rao, Adv. Mr. M. Bala Shivudu, Adv. Dr. Vinod Kumar Tiwari, Adv.
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Mr. K. Rajendran, Adv. Mr. Roshan Chapagain, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR Mr. P. Venkat Reddy, Adv.
Mr. Prashant Kr. Tyagi, Adv. M/S. Venkat Palwai Law Associates
Mr. Sridhar Potaraju, AOR Mr. Sadineni Ravi Kumar, AOR Mr. Y. Raja Gopala Rao, AOR Mr. Abhijit Sengupta, AOR UPON hearing the counsel the Court made the following O R D E R SLP(C) No. 36603/2017 (Item No. 7.129)
Detag from the batch and list on 03.05.2018.
Rest of the matters Diary No. 13921 of 2018 and SLP (C) No. 18215 of 2017 are
taken on record. Permission to file Special Leave Petition(s) is granted.
Delay condoned. Leave granted. The appeals are disposed of in terms of the signed
non-reportable Judgment. Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)