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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9898 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 29199 OF 2016 ] [@ SPECIAL LEAVE PETITION (C) CC NO. 18417 OF 2016 ]

DELHI DEVELOPMENT AUTHORITY      Appellant(s)                                 VERSUS

VIVEK & ORS. Respondent(s) WITH

CIVIL APPEAL NO. 9899 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 29201 OF 2016 ]

[@ SPECIAL LEAVE PETITION (C) CC NO. 18471 OF 2016 ]

J U D G M E N T KURIAN, J. 1. 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. These appeals are, accordingly, dismissed.   5. 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

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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  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 30, 2016.