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

CIVIL APPEAL NO. 12072 OF 2016  [@ SPECIAL LEAVE PETITION (C) NO. 36617 OF 2016

[@ SPECIAL LEAVE PETITION (C).....CC NO.23707 OF 2016 DELHI DEVELOPMENT AUTHORITY                   APPELLANT (S)

                               VERSUS RADHA NAGPAL & ORS.                           RESPONDENT(S)

J U D G M E N T KURIAN, J. 1. Delay condoned.  2. Leave granted.   3. The  learned  counsel  for  the  appellant  submits that the award could not be passed on account of the operation  of  stay.   Apparently,  there  is  no  stay after 2010.  If that be so, there is no merit in the contention taken by the appellant that the stay order granted by the Court prevented the award being passed within the time permitted under Section 11A  of the Land Acquisition Act, 1894.   4. Therefore, this appeal is dismissed.   

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

             [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; December 14, 2016.