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

CIVIL APPEAL No.9336 OF 2016 [@ SPECIAL LEAVE PETITION (C) 27586 OF 2016]

[@ SPECIAL LEAVE PETITION (C).....CC NO.17175 OF 2016]

 DELHI DEVELOPMENT AUTHORITY                 APPELLANT(S)

                             VERSUS NIRMAL KANTA KOHLI 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 judgments in Civil Appeal No.8477 of 2016 arising out of Special Leave Petition (Civil) No.8467 of 2015  and  Civil  Appeal  No.5811  of  2015  arising  out  of Special Leave Petition(C) No.21545 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.

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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.

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

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

              ...................J.

   [ROHINTON FALI NARIMAN]

New Delhi, September 19, 2016