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NON­REPORTABLE   IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

            CIVIL APPEAL NO.8510 OF 2016 (Arising out of SLP(Civil)No.17737 of 2015)

DELHI DEVELOPMENT AUTHORITY           ... APPELLANT(S)                    VS.

JAGBIR SINGH AND ANR.   ... RESPONDENT(S)           

         J U D G M E N T

KURIAN, J.

1. Leave granted.

2. It is seen from the judgment of the High Court that

the physical possession of the subject land has not been

taken.  The compensation also has not been paid to the land

owner. Hence, the acquisition proceedings have lapsed in

view of Section 24(2)  the Right to Fair Compensation and

Transparency in Land Acquisition, Rehabilitation and

Resettlement Act, 2013. Therefore, this  appeal stands

dismissed.

3. 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 2013 Act for

initiation of the acquisition proceedings afresh.

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

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

.......................J. [ROHINTON FALI NARIMAN]  

New Delhi; August 31, 2016.

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