Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10745 OF 2016
(Arising out of SLP(Civil)No.33053 Of 2016)
@ SLP(Civil)...CC No.17944/2016
| ... APP | |
|---|---|
| DELHI DEVELOPMENT AUTHORITY<br>VS.<br>RAMESH SINGH AND ORS. .<br>WITH<br>CIVIL APPEAL NO.10746 OF 2016<br>(Arising out of SLP(Civil)No.27923<br>CIVIL APPEAL NO.10747 OF 2016<br>(Arising out of SLP(Civil)No.28245<br>J U D G M E N T<br>R.K.AGRAWAL, J.<br>. Delay condoned. |
2. Leave granted.
JUDGMENT
3. The issue, in principle, is covered against the
appellant by judgments in Civil Appeal No.8477 of 2016
arising out of Special Leave Petition(Civil)No.8467 of 2015
and Civil Appeal No.5811 of 2015 arising out of Special
Leave Petition(Civil) No.21545 of 2015.
4. These appeals are, accordingly, dismissed.
5. In the peculiar facts and circumstances of these
cases, the appellant is given a period of one year to
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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.
6. 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.
[R.K. AGRAWAL]
.......................J.
[ROHINTON FALI NARIMAN]
New Delhi;
November 8, 2016.
JUDGMENT
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