DELHI DEVELOPMENT AUTHORITY vs. POONAM BHATIA .

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4800 OF 2016 (Arising out of SLP ( C) No. 30195 of 2015) Delhi Development Authority ...Appellant Versus Poonam Bhatia & Ors. ...Respondents J U D G M E N T KURIAN, J. 1. Leave granted. 2. The Delhi Development Authority has come up in appeal, aggrieved by the Judgment dated 11.11.2014 passed by the High Court of Delhi, whereby the acquisition of the property JUDGMENT referred to in the Judgment in question of the land belonging to the respondents has been declared to have lapsed in view of the provisions of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. 3. On the finding that the possession has not been taken, the relevant portion of the impugned judgment is extracted below: Page 1

4. In the above circumstances, the appellant having not disputed the question of possession, before the High Court, there is no justification in filing the appeal before this Court. 5. The appeal is hence dismissed. No costs. ................J. [KURIAN JOSEPH] ....................J. [ROHINTON FALI NARIMAN] NEW DELHI; MAY 03, 2016 JUDGMENT Page 2