DELHI DEVELOPMENT AUTHORITY vs. HABEEB KHAN .

1 NON REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.8611 OF 2016 (Arising out of S.L.P.(C) No.32609 of 2015) DELHI DEVELOPMENT AUTHORITY Appellant(s) Versus HABEEB KHAN AND OTHERS Respondent(s) J U D G M E N T KURIAN, J. Leave granted. The issue, in principle, is covered against the appellant by judgment in Civil Appeal No. 8477 of 2016 JUDGMENT arising out of Special Leave Petition(C) No. 8467 of 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. Page 1 2 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

original land owner. Pending applications, if any, stand disposed of. ........................J. (KURIAN JOSEPH) ........................J. (C. NAGAPPAN) New Delhi, August 31, 2016 JUDGMENT Page 2