1

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]

CIVIL APPEAL NO.4021-4022 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15102-15103 OF 2016]

CIVIL APPEAL NO.4027-4028 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25936-25937 OF 2016]

CIVIL APPEAL NO. 4033-4035 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25927-25929 OF 2016]

CIVIL APPEAL NO.4036-4037 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25925-25926 OF 2016]

CIVIL APPEAL NO.4024-4025 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.23796-23797 OF 2016]

CIVIL APPEAL NO. 4032 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 23822 OF 2016]

CIVIL APPEAL NO. 4026 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 22393 OF 2016]

2

CIVIL APPEAL NO. 4029 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 22794 OF 2016]

CIVIL APPEAL NO. 4030 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 23814 OF 2016]

CIVIL APPEAL NO. 4031 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 23811 OF 2016]

CIVIL APPEAL NO. 4061 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34468 OF 2016]

CIVIL APPEAL NO. 4040 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.25089 OF 2016]

CIVIL APPEAL NO. 4039 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25074 OF 2016]

CIVIL APPEAL NO. 4044 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 26760 OF 2016]

CIVIL APPEAL NO. 4042 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25128 OF 2016]

CIVIL APPEAL NO. 4041 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25127 OF 2016]

CIVIL APPEAL NO. 4038 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 24559 OF 2016]

CIVIL APPEAL NO. 4043 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.26945 OF 2016]

CIVIL APPEAL NO. 4054 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.29206 OF 2016]

CIVIL APPEAL NO. 4045 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 29171 OF 2016]

3

CIVIL APPEAL NO. 4046 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 28587 OF 2016]

CIVIL APPEAL NO. 4049 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 29198 OF 2016]

CIVIL APPEAL NO. 4047 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 29175  OF 2016]

CIVIL APPEAL NO. 4048 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.29177 OF 2016]

CIVIL APPEAL NO.4053 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 29205 OF 2016]

CIVIL APPEAL NO. 4055 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 30598  OF 2016]

CIVIL APPEAL NO. 4056-4058 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.30603-30605 OF 2016]

CIVIL APPEAL NO. 4059 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34466  OF 2016]

CIVIL APPEAL NO. 4062 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34471  OF 2016]

CIVIL APPEAL NO. 4060 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34467 OF 2016]

CIVIL APPEAL NO. 4063 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34472 OF 2016]

CIVIL APPEAL NO. 4069 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 33342 OF 2016]

CIVIL APPEAL NO. 4066 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34476 OF 2016]

4

CIVIL APPEAL NO. 4070 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.34479 OF 2016]

CIVIL APPEAL NO. 4067 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34477 OF 2016]

CIVIL APPEAL NO. 4068 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34478 OF 2016]

CIVIL APPEAL NO. 4064 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34473 OF 2016]

CIVIL APPEAL NO. 4075 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36568 OF 2016]

CIVIL APPEAL NO. 4073 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 35767 OF 2016]

CIVIL APPEAL NO. 4065 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 34474 OF 2016]

CIVIL APPEAL NO. 4071 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 35785 OF 2016]

CIVIL APPEAL NO.4072 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 35783 OF 2016]

CIVIL APPEAL NO. 4078 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36564 OF 2016]

CIVIL APPEAL NO. 4085 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 37989 OF 2016]

CIVIL APPEAL NO.4074 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36587 OF 2016]

CIVIL APPEAL NO. 4076 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36583 OF 2016]

5

CIVIL APPEAL NO. 4082 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36582 OF 2016]

CIVIL APPEAL NO. 4083 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36585 OF 2016]

CIVIL APPEAL NO.4077 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36584 OF 2016]

CIVIL APPEAL NO. 4081 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36577 OF 2016]

CIVIL APPEAL NO.4080 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36566 OF 2016]

CIVIL APPEAL NO. 4079 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36563 OF 2016]

CIVIL APPEAL NO. 4084 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36569 OF 2016]

CIVIL APPEAL NO.4089 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 37994 OF 2016]

CIVIL APPEAL NO. 4088 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 37993 OF 2016]

CIVIL APPEAL NO. 4087 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 37992 OF 2016]

CIVIL APPEAL NO. 4091 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 38000 OF 2016]

CIVIL APPEAL NO. 4086 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 37990 OF 2016]

CIVIL APPEAL NO. 4090 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 37995 OF 2016]

6

CIVIL APPEAL NO. 4092 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 38002 OF 2016]

CIVIL APPEAL NO.4093 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 38003 OF 2016]

CIVIL APPEAL NO. 4095 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 38006 OF 2016]

CIVIL APPEAL NO. 4094 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 38005 OF 2016]

CIVIL APPEAL NO. 4096 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 726 OF 2017]

CIVIL APPEAL NO. 4098 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 5334 OF 2017]

CIVIL APPEAL NO. 4097 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 5325 OF 2017]

CIVIL APPEAL NO. 4099 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3622 OF 2017]

CIVIL APPEAL NO. 4100 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 5338 OF 2017]

CIVIL APPEAL NO. 4101 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 5321 OF 2017]

CIVIL APPEAL NO. 4103 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 9421 OF 2017]

CIVIL APPEAL NO. 4102 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 7589 OF 2017]

CIVIL APPEAL NO. 4114 OF 2018 [@ SPECIAL LEAVE PETITION(C) 15632 OF 2017]

[@ SPECIAL LEAVE PETITION (C) …...CC NO. 8414 OF 2017]

7

CIVIL APPEAL NO. 4106 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 12758 OF 2017]

CIVIL APPEAL NO. 4104 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 12359 OF 2017]

CIVIL APPEAL NO. 4109 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 12794 OF 2017]

CIVIL APPEAL NO. 4105 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 12416 OF 2017]

CIVIL APPEAL NO. 4108 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 12757 OF 2017]

CIVIL APPEAL NO. 4107 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.12795 OF 2017]

CIVIL APPEAL NO. 4115 OF 2018 [@ SPECIAL LEAVE PETITION(C) 15633 OF 2017]

[@ SPECIAL LEAVE PETITION (C) …...CC NO. 8836 OF 2017]

CIVIL APPEAL NO. 4116 OF 2018 [@ SPECIAL LEAVE PETITION(C) 15634 OF 2017]

[@ SPECIAL LEAVE PETITION (C) …..CC NO. 8877 OF 2017]

CIVIL APPEAL NO. 4110 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15463 OF 2017]

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]

8

CIVIL APPEAL NO. 4112 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15466 OF 2017]

CIVIL APPEAL NO. 4113 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 15467 OF 2017]

CIVIL APPEAL NO. 4160 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36601 OF 2017]

CIVIL APPEAL NO. 4122 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25066 OF 2017]

CIVIL APPEAL NO. 4141 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 26836 OF 2017]

CIVIL APPEAL NO. 4125 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25201 OF 2017]

CIVIL APPEAL NO.4123 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25067 OF 2017]

CIVIL APPEAL NO. 4120 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO.25046 OF 2017]

CIVIL APPEAL NO. 4126 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25203 OF 2017]

CIVIL APPEAL NO.4121 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25065 OF 2017]

CIVIL APPEAL NO. 4124 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25195 OF 2017]

CIVIL APPEAL NO. 4127 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25207 OF 2017]

CIVIL APPEAL NO. 4128 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25208 OF 2017]

9

CIVIL APPEAL NO. 4129 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25212 OF 2017]

CIVIL APPEAL NO.4130 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25220 OF 2017]

CIVIL APPEAL NO. 4133 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25229 OF 2017]

CIVIL APPEAL NO. 4131 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25227 OF 2017]

CIVIL APPEAL NO. 4132 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25228 OF 2017]

CIVIL APPEAL NO. 4134 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25248 OF 2017]

CIVIL APPEAL NO.4135 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25250 OF 2017]

CIVIL APPEAL NO. 4136 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25251 OF 2017]

CIVIL APPEAL NO. 4137 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25252 OF 2017]

CIVIL APPEAL NO. 4138 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25253 OF 2017]

CIVIL APPEAL NO. 4139 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25254 OF 2017]

CIVIL APPEAL NO. 4140 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 25255 OF 2017]

CIVIL APPEAL NO. 4142 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 26838 OF 2017]

10

CIVIL APPEAL NO. 4143 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 26842 OF 2017]

CIVIL APPEAL NO. 4144 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 26843 OF 2017]

CIVIL APPEAL NO. 4145 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 27300 OF 2017]

CIVIL APPEAL NO. 4146 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 30706 OF 2017]

CIVIL APPEAL NO. 4149 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32767 OF 2017]

CIVIL APPEAL NO. 4150 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32768 OF 2017]

CIVIL APPEAL NO. 4147 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32762 OF 2017]

CIVIL APPEAL NO. 4151 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32769 OF 2017]

CIVIL APPEAL NO. 4152 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32770 OF 2017]

CIVIL APPEAL NO. 4153 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32771 OF 2017]

CIVIL APPEAL NO. 4154 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32772 OF 2017]

CIVIL APPEAL NO. 4155 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32773 OF 2017]

CIVIL APPEAL NO. 4156 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32774 OF 2017]

11

CIVIL APPEAL NO. 5157 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32775 OF 2017]

CIVIL APPEAL NO. 4158 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32776 OF 2017]

CIVIL APPEAL NO. 4159 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32777 OF 2017]

CIVIL APPEAL NO. 4148 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 32764 OF 2017]

CIVIL APPEAL NO. 4162 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36606 OF 2017]

CIVIL APPEAL NO. 4163 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36607 OF 2017]

CIVIL APPEAL NO. 4202 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8703 OF 2018]

CIVIL APPEAL NO. 4203 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8704 OF 2018]

CIVIL APPEAL NO. 4161 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 36605 OF 2018]

CIVIL APPEAL NO. 4171 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1793 OF 2018]

CIVIL APPEAL NO. 4167 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1789 OF 2018]

CIVIL APPEAL NO. 4169 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1791 OF 2018]

CIVIL APPEAL NO. 4168 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1790 OF 2018]

12

CIVIL APPEAL NO. 4165 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1787 OF 2018]

CIVIL APPEAL NO. 4170 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1792 OF 2018]

CIVIL APPEAL NO. 4164 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1786 OF 2018]

CIVIL APPEAL NO. 4172 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1794 OF 2018]

CIVIL APPEAL NO. 4166 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1788 OF 2018]

CIVIL APPEAL NO. 4173 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 1795 OF 2018]

CIVIL APPEAL NO. 4183 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3413 OF 2018]

CIVIL APPEAL NO. 4176 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3406 OF 2018]

CIVIL APPEAL NO. 4179 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3409 OF 2018]

CIVIL APPEAL NO. 4177 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3407 OF 2018]

CIVIL APPEAL NO. 4174 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3402 OF 2018]

CIVIL APPEAL NO. 4180 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3410 OF 2018]

CIVIL APPEAL NO. 4181 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3411 OF 2018]

13

CIVIL APPEAL NO. 4182 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3412 OF 2018]

CIVIL APPEAL NO. 4178 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3408 OF 2018]

CIVIL APPEAL NO. 4184 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3414 OF 2018]

CIVIL APPEAL NO. 4186 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3416 OF 2018]

CIVIL APPEAL NO. 4187 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3417 OF 2018]

CIVIL APPEAL NO. 4188 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3418 OF 2018]

CIVIL APPEAL NO. 4175 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3403 OF 2018]

CIVIL APPEAL NO. 4185 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3415 OF 2018]

CIVIL APPEAL NO. 4189 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3419 OF 2018]

CIVIL APPEAL NO. 4190 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 3420 OF 2018]

CIVIL APPEAL NO. 4191 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 4710 OF 2018]

CIVIL APPEAL NO.4196 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6759 OF 2018]

CIVIL APPEAL NO. 4192 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 4711 OF 2018]

14

CIVIL APPEAL NO. 4198 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 7182 OF 2018]

CIVIL APPEAL NO. 4194 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6755 OF 2018]

CIVIL APPEAL NO. 4193 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6754 OF 2018]

CIVIL APPEAL NO. 4195 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6756 OF 2018]

CIVIL APPEAL NO. 4044 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 6760 OF 2018]

CIVIL APPEAL NO. 4204 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8717 OF 2018]

CIVIL APPEAL NO. 4205 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8718 OF 2018]

CIVIL APPEAL NO. 4211 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8746 OF 2018]

CIVIL APPEAL NO. 4217 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 9681 OF 2018]

CIVIL APPEAL NO. 4212 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8747 OF 2018]

CIVIL APPEAL NO. 4199 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 7848 OF 2018]

CIVIL APPEAL NO. 4201 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8502 OF 2018]

CIVIL APPEAL NO. 4200 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 7850 OF 2018]

15

CIVIL APPEAL NO. 4206 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8730 OF 2018]

CIVIL APPEAL NO. 4213 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 9238 OF 2018]

CIVIL APPEAL NO. 4207 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8732 OF 2018]

CIVIL APPEAL NO. 4208 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8735 OF 2018]

CIVIL APPEAL NO. 4209 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8737 OF 2018]

CIVIL APPEAL NO. 4210 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 8739 OF 2018]

CIVIL APPEAL NO. 4216 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 9679 OF 2018]

CIVIL APPEAL NO. 4218 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 9685 OF 2018]

CIVIL APPEAL NO. 4214 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 9645 OF 2018]

CIVIL APPEAL NO. 4215 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 9647 OF 2018]

CIVIL APPEAL NO. 4219 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10385 OF 2018]

CIVIL APPEAL NO.4220 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10386 OF 2018]

CIVIL APPEAL NO. 4222 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10388 OF 2018]

16

CIVIL APPEAL NO. 4223 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10389 OF 2018]

CIVIL APPEAL NO. 4227 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10395 OF 2018]

CIVIL APPEAL NO. 4225 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10393 OF 2018]

CIVIL APPEAL NO. 4226 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10394 OF 2018]

CIVIL APPEAL NO.4224 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10392 OF 2018]

CIVIL APPEAL NO. 4221 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10387 OF 2018]

CIVIL APPEAL NO. 4228 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 10558 OF 2018]

[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)

17

(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

18

(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

19

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

20

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

21

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.

22

(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

23

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

24

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.

25

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)

26

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)

27

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)

28

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

29

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)

30

( 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

31

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)

32

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

33

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

34

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

35

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

36

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)

37

(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

38

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  

39

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

40

                  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.

41

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)