Supreme CourtDivision Bench

Delhi Development Authority vs Kailash Chand Gupta

Supreme Court Of India · Decided on 22 September 2016 · Citation: (2016) 11 JT 288

HON’BLE JUDGES
Kurian Joseph and Rohinton Fali Nariman, JJ.
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 133
RESULT
Disposed Of
CASE NUMBER
Civil Appeal No. 9595 of 2016 (@ Special Leave Petition (C) No. 18202 of 2015) With Civil Appeal No. 9597 of 2016 (@ Special Leave Petition (C) No. 21348 of 2015) With Civil Appeal No. 9597 of 2016 (@ Special Leave Petition (C) No. 21349 of 2015) With Civ
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Judgment

7 paragraphs · 167 words

Kurian, J.—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.

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.

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.