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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8154 OF 2016

[@ SPECIAL LEAVE PETITION(C) NO. 23093 OF 2016] DELHI DEVELOPMENT AUTHORITY      Appellant(s)

                               VERSUS ARCHANA KHANNA & ORS.                Respondent(s)

J U D G M E N T KURIAN, J. 1. Leave granted.  2. It is not in dispute that in this appeal, the award is dated 07.01.1999 and that there was no stay operating  and  yet,  possession  has  not  been  taken. Therefore,  Section  24(2)  of  The  Right  to  Fair Compensation  and  Transparency  in  Land  Acquisition, Rehabilitation  and  Resettlement  Act,  2013  has  to apply  and  the  acquisition  is  to  be  declared  as lapsed.   3. In  that  view  of  the  matter,  the  appeal  is dismissed.  

No costs.     .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ SHIVA KIRTI SINGH]  

New Delhi; August 16, 2016