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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.6356 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 14784 OF 2017] [@ SPECIAL LEAVE PETITION (C).....CC. NO. 5422/2017]

DELHI DEVELOPMENT AUTHORITY      APPELLANT(S)                                 VERSUS

SHASHI KANT GOENKA AND ORS RESPONDENT(S) J U D G M E N T

KURIAN, J. Delay condoned.   

2. Leave granted.   3. The issue, in principle, is covered against the appellant by judgments in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition (C) No. 8467  of  2015  and  Civil  Appeal  No.  5811  of  2015 arising out of Special Leave Petition (C) No. 21545 of 2015.   4. This appeal is, accordingly, dismissed.   5. In the peculiar facts and circumstances of this case, the appellant is given a period of six months 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.   6. We  make  it  clear  that  in  case  no  fresh acquisition proceedings are initiated within the said period  of  six  months  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 owner.  

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7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

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

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

NEW DELHI; MAY 04, 2017.