Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.8713 OF 2016
(Arising out of S.L.P. (Civil) No. 24318 of 2016)
DELHI DEVELOPMENT AUTHORITY APPELLANT(S)
VERSUS
VIJENDER SINGH 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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