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

            CIVIL APPEAL NO.8507 OF 2016 (Arising out of SLP(Civil)No.17716 of 2015)

DELHI DEVELOPMENT AUTHORITY             ... APPELLANT(S)                    VS.

AMARJEET REWARI & 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. [ROHINTON FALI NARIMAN]  

New Delhi; August 31, 2016.

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