Full Judgment Text
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NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8577 OF 2016
(Arising out of S.L.P.(C) No.30123 of 2015)
| App | |
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| DELHI DEVELOPMENT AUTHORITY<br>Versus<br>M/S. NIM INTERNATIONAL COMMERCE(P)LTD.<br>AND OTHERS<br>J U D G M E N T<br>KURIAN, J.<br>Leave granted.<br>The issue, in principle, is cov<br>appellant by judgment in Civil Appeal |
arising out of Special Leave Petition(C) No. 8467 of
JUDGMENT
2015.
This appeal is, accordingly, dismissed.
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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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
| possess | ion of |
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original land owner.
Pending applications, if any, stand disposed of.
........................J.
(KURIAN JOSEPH)
........................J.
(C. NAGAPPAN)
New Delhi,
August 31, 2016
JUDGMENT
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