Page 1

1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4995 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 6250 OF 2015]

D.D.A.                                      Appellant(s)                                 VERSUS

RAMAN GROVER AND ORS.                       Respondent(s) J U D G M E N T

KURIAN, J. 1. Leave granted.   2. The appellant is before this Court, aggrieved by the  Judgment  of  the  High  Court,  whereby  the  High Court  gave  a  declaration  that  the  entire  land acquisition proceedings have lapsed in view of the operation  of  Section  24  (2)  of  The  Right  to  Fair Compensation  and  Transparency  in  Land  Acquisition, Rehabilitation and Resettlement Act, 2013.   3. Sh.  Amrendra  Sharan,  learned  senior  counsel appearing for Delhi Development Authority (DDA), on instruction, faily concedes that as far as 1100 sq. yards  of  land  belonging  to  Respondent  No.  1  is concerned, the possession has not been taken by DDA, though the award had been passed as far back as in 1986.  In that view of the matter, Section 24(2) of the 2013 Act squarely applies in the case and the land acquisition proceedings in respect of the said

Page 2

2

extent of 1100 sq. yards belonging to Respondent No. 1 shall be deemed to have lapsed.   5. In  that  view  of  the  matter,  the  appeal  is dismissed.   

No costs.        .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; May 10, 2016.