Full Judgment Text
NONREPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8510 OF 2016
(Arising out of SLP(Civil)No.17737 of 2015)
DELHI DEVELOPMENT AUTHORITY ... APPELLANT(S)
VS.
JAGBIR SINGH AND ANR. ... RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. It is seen from the judgment of the High Court that
the physical possession of the subject land has not been
taken. The compensation also has not been paid to the land
owner. Hence, the acquisition proceedings have lapsed in
view of Section 24(2) the Right to Fair Compensation and
Transparency in Land Acquisition, Rehabilitation and
Resettlement Act, 2013. Therefore, this appeal stands
dismissed.
3. In the peculiar facts and circumstances of this case,
the appellant is given a period of one year to exercise its
JUDGMENT
liberty granted under Section 24(2) of the 2013 Act for
initiation of the acquisition proceedings afresh.
4. Pending applications, if any, stand disposed of.
...............J.
[KURIAN JOSEPH]
.......................J.
[ROHINTON FALI NARIMAN]
New Delhi;
August 31, 2016.
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