Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3356 OF 2008
(Arising out of SLP(C) No. 10129 of 2008)
KASHIRAM PATEL (D) THROUGH LRS. & ORS. ...APPELLANT (S)
VERSUS
CHITRAK SATISHBHAI SHAH & ORS. ...RESPONDENT(S)
O R D E R
Leave granted.
Having heard learned counsel for the respective parties, we are of the view that
since the Writ Petition is pending decision and the present appeal is only against an interim
order passed therein, the interest of the parties would be best served if the High Court could
be requested to hear out the Writ Petition as early as possible.
We accordingly dispose of the appeal with a request to the High Court to dispose
of the pending Writ Petition as early as possible, but preferably within a period of three
months from date.
In the meantime, the parties are directed to maintain status quo as far as the
appellants' plot No. 533 and any portion thereof, if included in the proposed road, is
concerned.
....................J.
[ ALTAMAS KABIR ]
New Delhi, ....................J
May 05, 2008 [ HARJIT SINGH BEDI ]