Full Judgment Text
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]
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.04.26
16:14:11 IST
Reason:
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
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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
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(FOR ADMISSION and I.R. and IA No.129667/2017-CONDONATION OF DELAY
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IN FILING and IA No.134598/2017-EXEMPTION FROM FILING C/C OF THE
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and IA No.135431/2017-INTERVENTION/IMPLEADMENT and IA
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No.134594/2017-DELETING THE NAME OF RESPONDENT and IA
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and IA No.135476/2017-INTERVENTION/IMPLEADMENT and IA
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and IA No.135447/2017-INTERVENTION/IMPLEADMENT and IA
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SLP(C) No. 3402/2018 (XII-A)
(IA No.4845/2018-CONDONATION OF DELAY IN FILING and IA
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IA No.4850/2018-EXEMPTION FROM FILING O.T. and IA
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SLP(C) No. 4711/2018 (XII-A)
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SLP(C) No. 3406/2018 (XII-A)
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SLP(C) No. 3407/2018 (XII-A)
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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
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OF RESPONDENT ON IA 10346/2018 FOR PERMISSION TO FILE ADDITIONAL
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SLP(C) No. 3409/2018 (XII-A)
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SLP(C) No. 3410/2018 (XII-A)
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SLP(C) No. 3411/2018 (XII-A)
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and IA No.8150/2018-INTERVENTION/IMPLEADMENT and IA
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SLP(C) No. 3412/2018 (XII-A)
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SLP(C) No. 3417/2018 (XII-A)
(
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SLP(C) No. 3414/2018 (XII-A)
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IA No.7099/2018-EXEMPTION FROM FILING O.T. and IA
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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)
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SLP(C) No. 3416/2018 (XII-A)
( IA No.7085/2018-CONDONATION OF DELAY IN FILING and IA
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IA No.7090/2018-EXEMPTION FROM FILING O.T. and IA
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SLP(C) No. 3419/2018 (XII-A)
SLP(C) No. 3418/2018 (XII-A)
(FOR PERMISSION TO FILE SLP/TP ON IA 10271/2018
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10273/2018
SLP(C) No. 6755/2018 (XII-A)
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and IA No.24170/2018-INTERVENTION/IMPLEADMENT and IA
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SLP(C) No. 6754/2018 (XII-A)
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No.23702/2018-PERMISSION TO FILE SLP/TP and IA
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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
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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.)
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SLP(C) No. 9685/2018 (XII-A)
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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)
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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)
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SLP(C) No. 9681/2018 (XII-A)
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and IA No.45181/2018-INTERVENTION/IMPLEADMENT and IA
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SLP(C) No. 9645/2018 (XII-A)
SLP(C) No. 7850/2018 (XII-A)
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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
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FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
42507/2018
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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
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.
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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)