DELHI DEVELOPMENT AUTHORITY vs. GYANWATI .

Case Type: Civil Appeal

Date of Judgment: 31-08-2016

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Full Judgment Text

NON­REPORTABLE   IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION              CIVIL APPEAL NO. 8525 OF 2016 (Arising out of SLP(Civil)No.22066 of 2015) DELHI DEVELOPMENT AUTHORITY        ... APPELLANT(S)                    VS.  ... RESPONDENT(S) GYANWATI AND ORS.           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. JUDGMENT 4. 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. 1 Page 1 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 2 Page 2