Supreme CourtDivision Bench

Government of NCT of Delhi vs Satish Kumar Aggarwal

Supreme Court Of India · Decided on 8 September 2016 · Citation: (2016) 9 JT 262 : (2016) 9 Scale 720

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. 8935 of 2016 (@ Special Leave Petition (C) No. 18475 of 2015 )
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Judgment

8 paragraphs · 172 words

Kurian, J.—Delay condoned.

2.

Leave granted.

3.

The issue, in principle, is covered against the appellant by judgment in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition(C) No. 8467 of 2015. The appeals filed by the requisitioning authority, namely the Delhi Development Authority, have already been dismissed by this Court.

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 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.

7.

Pending applications, if any, stand disposed of.

8.

No costs.