Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8545 OF 2016
(Arising out of SLP(Civil)No.25528 of 2015)
DELHI DEVELOPMENT AUTHORITY ... APPELLANT(S)
VS.
M/S. RUNWELL (INDIA) PVT.LTD. AND ORS.
... RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The issue, in principle, is covered against the
appellant by judgment in Civil Appeal No.8477 of 2016
arising out of Special Leave Petition(Civil)No.8467 of
2015.
3. This appeal is, accordingly, dismissed.
4. In the peculiar facts and circumstances of this case,
JUDGMENT
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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5. 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 return
the physical possession of the land to the original land
owner.
6. Pending applications, if any, stand disposed of.
...............J.
[KURIAN JOSEPH]
.......................J.
[ROHINTON FALI NARIMAN]
New Delhi;
August 31, 2016.
JUDGMENT
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