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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5422 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 3828 OF 2017 ]

DELHI DEVELOPMENT AUTHORITY              Appellant(s)                                 VERSUS

MOHD. JAMEEL & ORS.              Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted. 2. Despite  findings  regarding  lapse,  the party-respondents have submitted that since the land has been utilized for a public purpose, they would be satisfied  with  compensation  worked  out  under  The Right to Fair Compensation and Transparency in Land Acquisition,  Rehabilitation  and  Resettlement  Act, 2013. 3. Admittedly, no compensation has been paid either to the original owner(s) or to the alleged subsequent purchaser(s).   Therefore,  this  case  is  covered  by Delhi Development Authority Vs. Sukhbir Singh & Ors. Reported in 2016 (8) SCALE 655. 4.  The only direction issued by the High Court, however, in the peculiar facts of the case, is to work  out  the  compensation  under  the  2013  Act  and disburse the same within the stipulated time.

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5. We see no reason to interfere with the just order passed by the High Court on the fair submission made by the respondents.  The appeal is, hence, dismissed. The appellant is granted six months' time to work out the compensation and disburse the same in terms of the impugned order.

No costs.   .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; April 18, 2017.