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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6078 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 14419 OF 2017 ] [@ SPECIAL LEAVE PETITION (C) .....CC 19842 OF 2016 ]

DELHI DEVELOPMENT AUTHORITY      Appellant(s)                                 VERSUS

ISHWAR SINGH AND ORS.  Respondent(s) J U D G M E N T

KURIAN, J. 1. Delay condoned.  2. Leave granted.  3. Admittedly, the compensation has not been paid to the  land  owner(s).   Therefore,  the  High  Court  is right  in  its  conclusion  that  the  proceedings  have lapsed.    This appeal is, accordingly, dismissed.  4. However, in the peculiar facts and circumstances of this case, the appellant is given a period of six months 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. 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

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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.

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

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; May 02, 2017.