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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL No.8721 OF 2016 (Arising out of S.L.P. (Civil) No. 17340 of 2016)

GOVT. OF NCT OF DELHI  THR. SECRETARY, LAND AND  BUILDING DEPARTMENT AND ANR.                 APPELLANT(S)

                          VERSUS VIKAS MALHOTRA AND ORS.                  RESPONDENT(S)

J U D G M E N T

KURIAN, J.

1. Leave granted.

2. The  issue,  in  principle,  is  covered  against  the appellant by judgment in Civil Appeal No.8477 of 2016 arising out of Special Leave Petition (Civil) No.8467 of 2015.

3. This appeal is, accordingly, dismissed.

4. 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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5. 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.

6. Pending applications, if any, stand disposed of.

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

                ...............J.        [C. NAGAPPAN]

New Delhi, August 31, 2016

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