Page 1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL No.8685 OF 2016 (Arising out of S.L.P. (Civil) No.19029 of 2016)

DELHI DEVELOPMENT AUTHORITY                  APPELLANT(S)

                          VERSUS ARVIND KUMAR SHARMA AND ORS              RESPONDENT(S)

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The  issue,  in  principle,  is  covered  against  the appellant  by  judgment  in  Civil  Appeal  No.8477  of  2016 arising out of Special Leave Petition (Civil) No.8467 of 2015.

3. This appeal is, accordingly, dismissed.

4. In the peculiar facts and circumstances of this case, 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.

1

Page 2

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.

6. Pending applications, if any, stand disposed of.

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

              ...............J.

      [C. NAGAPPAN]

New Delhi, August 31, 2016

2