Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.12076 OF 2016
[ARISING FROM SPECIAL LEAVE PETITION (C) NO.36628 OF 2016]
[ARISING FROM SPECIAL LEAVE PETITION (C).....CC. NO. 3293 OF 2016 ]
GOVT. OF NCT OF DELHI THROUGH SECRETARY,
LAND AND BUILDING DEPARTMENT APPELLANT(S)
VERSUS
GOVIND RAM & ANR. RESPONDENT(S)
WITH
C.A. NO.12078/2016 @ SLP(C) NO.36630/2016 @ CC NO.3303/2016
C.A. NO.12079/2016 @ SLP(C) NO.36634/2016 @ CC NO.3305/2016
C.A. NO.12081/2016 @ SLP(C) NO.36635/2016 @ CC NO.3309/2016
C.A. NO.12084/2016 @ SLP(C) NO.36639/2016 @ CC NO.3455/2016
C.A. NO.12090/2016 @ SLP(C) NO.36642/2016 @ CC NO.3546/2016
C.A. NO.12097/2016 @ SLP(C) NO.36645/2016 @ CC NO.3612/2016
C.A. NO.12102/2016 @ SLP(C) NO.36647/2016 @ CC NO.3628/2016
C.A. NO.12105/2016 @ SLP(C) NO.36650/2016 @ CC NO.3631/2016
C.A. NO.12112/2016 @ SLP(C) NO.36652/2016 @ CC NO.4195/2016
JUDGMENT
C.A. NO.12115/2016 @ SLP(C) NO.36657/2016 @ CC NO.4271/2016
C.A. NO.12118/2016 @ SLP(C) NO.36661/2016 @ CC NO.4315/2016
C.A. NO.12122/2016 @ SLP(C) NO.36665/2016 @ CC NO.4326/2016
C.A. NO.12125/2016 @ SLP(C) NO.36668/2016 @ CC NO.4331/2016
C.A. NO.12128/2016 @ SLP(C) NO.36671/2016 @ CC NO.4422/2016
C.A. NO.12131/2016 @ SLP(C) NO.36676/2016 @ CC NO.4468/2016
C.A. NO.12132/2016 @ SLP(C) NO.36711/2016 @ CC NO.4497/2016
C.A. NO.12134/2016 @ SLP(C) NO.36713/2016 @ CC NO.5254/2016
C.A. NO.12135/2016 @ SLP(C) NO.36715/2016 @ CC NO.5256/2016
C.A. NO.12136/2016 @ SLP(C) NO.36716/2016 @ CC NO.5301/2016
C.A. NO.12086/2016 @ SLP(C) NO.36640/2016 @ CC NO.6118/2016
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C.A. NO.12091/2016 @ SLP(C) NO.36643/2016 @ CC NO.6138/2016
C.A. NO.12095/2016 @ SLP(C) NO.36644/2016 @ CC NO.6179/2016
C.A. NO.12100/2016 @ SLP(C) NO.36646/2016 @ CC NO.6459/2016
C.A. NO.12104/2016 @ SLP(C) NO.36649/2016 @ CC NO.6552/2016
C.A. NO.12108/2016 @ SLP(C) NO.36651/2016 @ CC NO.7720/2016
C.A. NO.12109/2016 @ SLP(C) NO.36653/2016 @ CC NO.7729/2016
C.A. NO.12113/2016 @ SLP(C) NO.36656/2016 @ CC NO.7956/2016
C.A. NO.12117/2016 @ SLP(C) NO.36660/2016 @ CC NO.7969/2016
C.A. NO.12120/2016 @ SLP(C) NO.36663/2016 @ CC NO.7990/2016
C.A. NO.12123/2016 @ SLP(C) NO.36666/2016 @ CC NO.8001/2016
C.A. NO.12127/2016 @ SLP(C) NO.36670/2016 @ CC NO.8014/2016
C.A. NO.12130/2016 @ SLP(C) NO.36675/2016 @ CC NO.8051/2016
C.A. NO.12133/2016 @ SLP(C) NO.36712/2016 @ CC NO.8065/2016
C.A. NO.12129/2016 @ SLP(C) NO.36672/2016 @ CC NO.8070/2016
C.A. NO.12126/2016 @ SLP(C) NO.36669/2016 @ CC NO.8074/2016
C.A. NO.12124/2016 @ SLP(C) NO.36667/2016 @ CC NO.8151/2016
C.A. NO.12121/2016 @ SLP(C) NO.36664/2016 @ CC NO.8698/2016
C.A. NO.12119/2016 @ SLP(C) NO.36662/2016 @ CC NO.9218/2016
C.A. NO.12116/2016 @ SLP(C) NO.36658/2016 @ CC NO.11431/2016
C.A. NO.12074/2016 @ SLP(C) NO.9643/2016
J U D G M E N T
KURIAN, J.
JUDGMENT
Delay condoned.
2. Leave granted.
3. It is brought to our notice that the appeals on
identical issues, filed by the Delhi Development
Authority have already been dismissed by this Court.
Therefore, reserving the liberty for fresh
acquisition within a period of one year granted in
the said appeals, these appeals are also dismissed.
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4. Pending applications, if any, stand disposed of.
5. No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
NEW DELHI;
DECEMBER 08, 2016.
JUDGMENT
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