Full Judgment Text
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8154 OF 2016
[@ SPECIAL LEAVE PETITION(C) NO. 23093 OF 2016]
DELHI DEVELOPMENT AUTHORITY Appellant(s)
VERSUS
ARCHANA KHANNA & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. It is not in dispute that in this appeal, the
award is dated 07.01.1999 and that there was no stay
operating and yet, possession has not been taken.
Therefore, Section 24(2) of The Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013 has to
apply and the acquisition is to be declared as
lapsed.
JUDGMENT
3. In that view of the matter, the appeal is
dismissed.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ SHIVA KIRTI SINGH]
New Delhi;
August 16, 2016
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