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NON-REPORTABLE   

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

              CIVIL APPEAL NO. 10745 OF 2016 (Arising out of SLP(Civil)No.33053 Of 2016)

@ SLP(Civil)...CC No.17944/2016

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

RAMESH SINGH AND ORS.   ... RESPONDENT(S)                                

  WITH                    CIVIL APPEAL NO.10746 OF 2016

(Arising out of SLP(Civil)No.27923 of 2016)              CIVIL APPEAL NO.10747 OF 2016

(Arising out of SLP(Civil)No.28245 of 2016)       

          J U D G M E N T

R.K.AGRAWAL, J.

1. Delay condoned.

2. Leave granted.

3. The  issue,  in  principle,  is  covered  against  the

appellant  by  judgments  in  Civil  Appeal  No.8477  of  2016

arising out of Special Leave Petition(Civil)No.8467 of 2015

and Civil Appeal No.5811 of 2015 arising out of Special

Leave Petition(Civil) No.21545 of 2015.

4. These appeals are, accordingly, dismissed.

5. In  the  peculiar  facts  and  circumstances  of  these

cases,  the  appellant  is  given  a  period  of  one  year  to

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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.

6. 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.

Pending applications, if any, stand disposed of.

No costs.

      .......................J. [R.K. AGRAWAL]           

.......................J. [ROHINTON FALI NARIMAN]  

New Delhi; November 8, 2016.

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