Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2177 OF 2011
IN
SPECIAL LEAVE PETITION (C) NO. 14246 OF 2010
DHOOPARAM [D] THROUGH LRS. & ORS. ..... APPELLANTS
VERSUS
STATE OF RAJASTHAN & ORS. ..... RESPONDENTS
O R D E R
1. Leave granted.
2. Dr. Manish Singhvi, learned Additional Advocate
General for the State of Rajasthan states at the Bar
that the appellants will be given time to file
objections under Section 5A of the Land Acquisition Act,
1894, till the middle of April, 2011. In this view of
the matter, the impugned judgment is set aside. The
appeal is disposed of.
3. However, we clarify that as this order has been
made on the statement made by the learned Additional
Advocate General, it will not be taken as a reflection
on the merits of the controversy.
........................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
FEBRUARY 28, 2011.