Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.8652 OF 2016
(Arising out of S.L.P. (Civil) No.6142 of 2016)
DELHI DEVELOPMENT AUTHORITY APPELLANT(S)
VERSUS
RAM PRAKASH KATHURIA AND ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The issue, in principle, is covered against the
appellant by judgment in Civil Appeal No.8477 of 2016
arising out of Special Leave Petition (Civil) No.8467 of
2015.
JUDGMENT
3. This appeal is, accordingly, dismissed.
4. In the peculiar facts and circumstances of this
case, the appellant is given a period of one year to
exercise its liberty granted under Section 24(2) of the
Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013
for initiation of the acquisition proceedings afresh.
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5. We make it clear that in case no fresh acquisition
proceedings are initiated within the said period of one
year from today by issuing a Notification under Section
11 of the Act, the appellant, if in possession, shall
return the physical possession of the land to the
original land owner.
6. Pending applications, if any, stand disposed of.
...............J.
[KURIAN JOSEPH]
...............J.
[C. NAGAPPAN]
New Delhi,
August 31, 2016
JUDGMENT
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