Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4995 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 6250 OF 2015]
D.D.A. Appellant(s)
VERSUS
RAMAN GROVER AND ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellant is before this Court, aggrieved by
the Judgment of the High Court, whereby the High
Court gave a declaration that the entire land
acquisition proceedings have lapsed in view of the
operation of Section 24 (2) of The Right to Fair
Compensation and Transparency in Land Acquisition,
JUDGMENT
Rehabilitation and Resettlement Act, 2013.
3. Sh. Amrendra Sharan, learned senior counsel
appearing for Delhi Development Authority (DDA), on
instruction, faily concedes that as far as 1100 sq.
yards of land belonging to Respondent No. 1 is
concerned, the possession has not been taken by DDA,
though the award had been passed as far back as in
1986. In that view of the matter, Section 24(2) of
the 2013 Act squarely applies in the case and the
land acquisition proceedings in respect of the said
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extent of 1100 sq. yards belonging to Respondent No.
1 shall be deemed to have lapsed.
5. In that view of the matter, the appeal is
dismissed.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 10, 2016.
JUDGMENT
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