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NON REPORTABLE   IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9217 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 27345 OF 2016 ] [@ SPECIAL LEAVE PETITION (C) ......CC NO. 17281 OF 2016]

GOVERNMENT OF NCT OF DELHI  THE SECRETARY, LAND AND BUILDING DEPARTMENT AND ANR. APPELLANT (s)

VERSUS KISHAN CHAND AND ORS. RESPONDENT(s)

WITH CIVIL APPEAL NO. 9218 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 27346 OF 2016 ] [@ SPECIAL LEAVE PETITION (C)......CC NO. 17349 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.   The  appeals filed by the requisitioning authority, namely the Delhi  Development  Authority,  have  already  been dismissed by this Court. 4. These appeals are, accordingly, dismissed. 5. In the peculiar facts and circumstances of

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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. 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 16, 2016.