Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.8634 OF 2016
(Arising out of S.L.P. (Civil) No.35119 of 2015)
DELHI DEVELOPMENT AUTHORITY APPELLANT(S)
VERSUS
RAJESH KHANNA & 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 (C) 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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