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NON REPORTABLE   IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION    CIVIL APPEAL NO.8628 OF 2016

(Arising out of S.L.P.(C) No.33628 of 2015)

DELHI DEVELOPMENT AUTHORITY Appellant(s)

       Versus

RATHI STEELS LIMITED AND OTHERS Respondent(s)

    J U D G M E N T

KURIAN, J.

Leave granted. The issue, in principle, is covered against the

appellant by judgment in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition(C) No. 8467 of 2015.

This appeal is, accordingly, dismissed. 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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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.

            ........................J.                       (KURIAN JOSEPH)

                 ........................J.                              (C. NAGAPPAN)

New Delhi, August 31, 2016