Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10207 OF 2016
[@SPECIAL LEAVE PETITION (C) NO. 30692 OF 2016]
[@CC No. 19043 of 2016]
DELHI DEVELOPMENT AUTHORITY APPELLANT(S)
VERSUS
USHA DEVI AND ORS. RESPONDENT(S)
WITH
CIVIL APPEAL NO. 10210 OF 2016
[@SPECIAL LEAVE PETITION (C) NO. 30696 OF 2016]
[@ CC No. 19239 of 2016]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The issue, in principle, is covered against the
appellant by judgments in Civil Appeal No. 8477 of 2016
arising out of Special Leave Petition (C) No. 8467 of
2015 and Civil Appeal No. 5811 of 2015 arising out of
Special Leave Petition (C) No. 21545 of 2015.
JUDGMENT
3. These appeals are, accordingly, dismissed.
4. In the peculiar facts and circumstances of these
cases, 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.
….contd.
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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.
Pending applications, if any, stand disposed of.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
October 17, 2016.
JUDGMENT
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