Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 12072 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 36617 OF 2016
[@ SPECIAL LEAVE PETITION (C).....CC NO.23707 OF 2016
DELHI DEVELOPMENT AUTHORITY APPELLANT (S)
VERSUS
RADHA NAGPAL & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. Delay condoned.
2. Leave granted.
3. The learned counsel for the appellant submits
that the award could not be passed on account of the
operation of stay. Apparently, there is no stay
after 2010. If that be so, there is no merit in the
contention taken by the appellant that the stay order
granted by the Court prevented the award being passed
within the time permitted under Section 11A of the
JUDGMENT
Land Acquisition Act, 1894.
4. Therefore, this appeal is dismissed.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
December 14, 2016.
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