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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8893 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 17602 OF 2015 ] DELHI DEVELOPMENT AUTHORITY      Appellant(s)

                               VERSUS PARMAL AND ORS.                Respondent(s)

WITH CIVIL APPEAL NO. 8895 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 17713 OF 2015 ] CIVIL APPEAL NO. 8897 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 17734 OF 2015 ] CIVIL APPEAL NO. 8898 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 19773 OF 2015 ] CIVIL APPEAL NO. 8899 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 20369 OF 2015 ] CIVIL APPEAL NO. 8900 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 27402 OF 2015 ] CIVIL APPEAL NO. 8901 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 28910 OF 2015 ] CIVIL APPEAL NO. 8902 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 29442 OF 2015 ] CIVIL APPEAL NO. 8903 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 30736 OF 2015 ] CIVIL APPEAL NO. 8904 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 31339 OF 2015 ] CIVIL APPEAL NO. 8905 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 33627 OF 2015 ] CIVIL APPEAL NO. 8906 OF 2016

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[@ SPECIAL LEAVE PETITION (C) NO. 33629 OF 2015 ] CIVIL APPEAL NO. 8907 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 35233 OF 2015 ]

CIVIL APPEAL NO. 8908 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1685 OF 2016 ]

CIVIL APPEAL NO. 8909 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1692 OF 2016 ]

CIVIL APPEAL NO. 8910 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1702 OF 2016 ]

CIVIL APPEAL NO. 8911 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1705 OF 2016 ]

CIVIL APPEAL NO. 8912 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 1707 OF 2016 ]

CIVIL APPEAL NO. 8913 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 2539 OF 2016 ]

CIVIL APPEAL NO. 8914 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 2544 OF 2016 ]

CIVIL APPEAL NO. 8915 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 4225 OF 2016 ]

CIVIL APPEAL NO. 8916 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 4704 OF 2016 ]

CIVIL APPEAL NO. 8917 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 4706 OF 2016 ]

CIVIL APPEAL NO. 8918 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 7010 OF 2016 ]

CIVIL APPEAL NO. 8919 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 7013 OF 2016 ]

CIVIL APPEAL NO. 8920 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 7561 OF 2016 ]

CIVIL APPEAL NO. 8921 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8763 OF 2016 ]

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CIVIL APPEAL NO. 8922 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8790 OF 2016 ]

CIVIL APPEAL NO. 8925 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8794 OF 2016 ]

CIVIL APPEAL NO. 8924 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8800 OF 2016 ]

CIVIL APPEAL NO. 8926 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8802 OF 2016 ]

CIVIL APPEAL NO. 8927 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8803 OF 2016 ]

CIVIL APPEAL NO. 8928 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8806 OF 2016 ]

CIVIL APPEAL NO. 8929 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8807 OF 2016 ]

CIVIL APPEAL NO. 8930 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8814 OF 2016 ]

CIVIL APPEAL NO. 8931 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8832 OF 2016 ]

CIVIL APPEAL NO. 8932 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 8838 OF 2016 ]

CIVIL APPEAL NO. 8933 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 10616 OF 2016 ]

CIVIL APPEAL NO. 8934 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 23656 OF 2016 ]

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

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arising out of Special Leave Petition (C) No. 8467 of 2015.   3. These appeals are, accordingly, dismissed.   4. In the peculiar facts and circumstances of these cases, 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.   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 08, 2016.