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

CIVIL APPEAL No.8640 OF 2016 (Arising out of S.L.P. (Civil) No. 35843 of 2015)

DELHI DEVELOPMENT AUTHORITY                  APPELLANT(S)

                          VERSUS GURNAM SINGH & 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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