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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 11818 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 22522 OF 2015 ]

DELHI DEVELOPMENT AUTHORITY      Appellant(s)                                 VERSUS

RAVI KUMAR GUPTA & ORS. Respondent(s)

WITH CIVIL APPEAL NO. 11819 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 22135 OF 2015 ] CIVIL APPEAL NO. 11821 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 22136 OF 2015 ] CIVIL APPEAL NO.11833 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 30724 OF 2015 ] CIVIL APPEAL NO. 11834 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 30134 OF 2015 ] CIVIL APPEAL NO. 11836 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 1703 OF 2016 ] CIVIL APPEAL NO. 11841 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 7570 OF 2016 ] CIVIL APPEAL NO. 11846 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 8755 OF 2016 ] CIVIL APPEAL NO. 11851 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 7560 OF 2016 ] CIVIL APPEAL NO. 11852 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 5902 OF 2016 ] CIVIL APPEAL NO. 11853 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 5909 OF 2016 ] CIVIL APPEAL NO. 11859 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 1691 OF 2016 ] CIVIL APPEAL NO. 11854 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 11961 OF 2016 ]

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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.   

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

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appellant,  if  in  possession,  shall  return  the physical possession of the land to the owner.   

Pending applications, if any, stand disposed of. No costs.        

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; November 29, 2016.