GOVERNMENT OF NCT OF DELHI THROUGH SECRETARY LAND AND BUILDING DEPARTMENT Vs GOVIND RAM
Bench: KURIAN JOSEPH,ROHINTON FALI NARIMAN
Case number: C.A. No.-012076-012076 / 2016
Diary number: 5462 / 2016
Advocates: RACHANA SRIVASTAVA Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.12076 OF 2016 [ARISING FROM SPECIAL LEAVE PETITION (C) NO.36628 OF 2016]
[ARISING FROM SPECIAL LEAVE PETITION (C).....CC. NO. 3293 OF 2016 ]
GOVT. OF NCT OF DELHI THROUGH SECRETARY, LAND AND BUILDING DEPARTMENT APPELLANT(S)
VERSUS GOVIND RAM & ANR. RESPONDENT(S)
WITH C.A. NO.12078/2016 @ SLP(C) NO.36630/2016 @ CC NO.3303/2016 C.A. NO.12079/2016 @ SLP(C) NO.36634/2016 @ CC NO.3305/2016 C.A. NO.12081/2016 @ SLP(C) NO.36635/2016 @ CC NO.3309/2016 C.A. NO.12084/2016 @ SLP(C) NO.36639/2016 @ CC NO.3455/2016 C.A. NO.12090/2016 @ SLP(C) NO.36642/2016 @ CC NO.3546/2016 C.A. NO.12097/2016 @ SLP(C) NO.36645/2016 @ CC NO.3612/2016 C.A. NO.12102/2016 @ SLP(C) NO.36647/2016 @ CC NO.3628/2016 C.A. NO.12105/2016 @ SLP(C) NO.36650/2016 @ CC NO.3631/2016 C.A. NO.12112/2016 @ SLP(C) NO.36652/2016 @ CC NO.4195/2016 C.A. NO.12115/2016 @ SLP(C) NO.36657/2016 @ CC NO.4271/2016 C.A. NO.12118/2016 @ SLP(C) NO.36661/2016 @ CC NO.4315/2016 C.A. NO.12122/2016 @ SLP(C) NO.36665/2016 @ CC NO.4326/2016 C.A. NO.12125/2016 @ SLP(C) NO.36668/2016 @ CC NO.4331/2016 C.A. NO.12128/2016 @ SLP(C) NO.36671/2016 @ CC NO.4422/2016 C.A. NO.12131/2016 @ SLP(C) NO.36676/2016 @ CC NO.4468/2016 C.A. NO.12132/2016 @ SLP(C) NO.36711/2016 @ CC NO.4497/2016 C.A. NO.12134/2016 @ SLP(C) NO.36713/2016 @ CC NO.5254/2016 C.A. NO.12135/2016 @ SLP(C) NO.36715/2016 @ CC NO.5256/2016 C.A. NO.12136/2016 @ SLP(C) NO.36716/2016 @ CC NO.5301/2016 C.A. NO.12086/2016 @ SLP(C) NO.36640/2016 @ CC NO.6118/2016
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C.A. NO.12091/2016 @ SLP(C) NO.36643/2016 @ CC NO.6138/2016 C.A. NO.12095/2016 @ SLP(C) NO.36644/2016 @ CC NO.6179/2016 C.A. NO.12100/2016 @ SLP(C) NO.36646/2016 @ CC NO.6459/2016 C.A. NO.12104/2016 @ SLP(C) NO.36649/2016 @ CC NO.6552/2016 C.A. NO.12108/2016 @ SLP(C) NO.36651/2016 @ CC NO.7720/2016 C.A. NO.12109/2016 @ SLP(C) NO.36653/2016 @ CC NO.7729/2016 C.A. NO.12113/2016 @ SLP(C) NO.36656/2016 @ CC NO.7956/2016 C.A. NO.12117/2016 @ SLP(C) NO.36660/2016 @ CC NO.7969/2016 C.A. NO.12120/2016 @ SLP(C) NO.36663/2016 @ CC NO.7990/2016 C.A. NO.12123/2016 @ SLP(C) NO.36666/2016 @ CC NO.8001/2016 C.A. NO.12127/2016 @ SLP(C) NO.36670/2016 @ CC NO.8014/2016 C.A. NO.12130/2016 @ SLP(C) NO.36675/2016 @ CC NO.8051/2016 C.A. NO.12133/2016 @ SLP(C) NO.36712/2016 @ CC NO.8065/2016 C.A. NO.12129/2016 @ SLP(C) NO.36672/2016 @ CC NO.8070/2016 C.A. NO.12126/2016 @ SLP(C) NO.36669/2016 @ CC NO.8074/2016 C.A. NO.12124/2016 @ SLP(C) NO.36667/2016 @ CC NO.8151/2016 C.A. NO.12121/2016 @ SLP(C) NO.36664/2016 @ CC NO.8698/2016 C.A. NO.12119/2016 @ SLP(C) NO.36662/2016 @ CC NO.9218/2016 C.A. NO.12116/2016 @ SLP(C) NO.36658/2016 @ CC NO.11431/2016 C.A. NO.12074/2016 @ SLP(C) NO.9643/2016
J U D G M E N T KURIAN, J.
Delay condoned. 2. Leave granted. 3. It is brought to our notice that the appeals on identical issues, filed by the Delhi Development Authority have already been dismissed by this Court. Therefore, reserving the liberty for fresh acquisition within a period of one year granted in the said appeals, these appeals are also dismissed.
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4. Pending applications, if any, stand disposed of. 5. No costs.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ ROHINTON FALI NARIMAN ] NEW DELHI; DECEMBER 08, 2016.
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