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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 10806 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 33306 OF 2016 ] [ @ SPECIAL LEAVE PETITION (C).....CC. NO. 20805 OF 2016 ] DELHI DEVELOPMENT AUTHORITY      Appellant(s)

                               VERSUS S. K. GARG & ORS. Respondent(s)

WITH CIVIL APPEAL NO. 10810-11 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 33314-15 OF 2016 ] [ @ SPECIAL LEAVE PETITION (C).....CC. NO. 18866-18867 OF 2016 ]

CIVIL APPEAL NO. 10812 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 33316 OF 2016 ]

[ @ SPECIAL LEAVE PETITION (C).....CC. NO. 18777 OF 2016 ] CIVIL APPEAL NO. 10813-14 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 33317-18 OF 2016 ] [ @ SPECIAL LEAVE PETITION (C).....CC. NO. 19068-19069 OF 2016 ]

CIVIL APPEAL NO. 10816 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 33319 OF 2016 ]

[ @ SPECIAL LEAVE PETITION (C).....CC. NO. 19545 OF 2016 ] CIVIL APPEAL NO. 10817-18 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 33322-23 OF 2016 ] [ @ SPECIAL LEAVE PETITION (C).....CC. NO. 19553-19554 OF 2016 ]

CIVIL APPEAL NO. 10819 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 33324 OF 2016 ]

[ @ SPECIAL LEAVE PETITION (C).....CC. NO. 16079 OF 2016 ] CIVIL APPEAL NO. 10820 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 33325 OF 2016 ] [ @ SPECIAL LEAVE PETITION (C).....CC. NO. 20177 OF 2016 ]

CIVIL APPEAL NO. 10821-22 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 33326 OF 2016 ]

[ @ SPECIAL LEAVE PETITION (C).....CC. NO. 20763-20764 OF 2016 ] CIVIL APPEAL NO. 10823 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 33328 OF 2016 ] [ @ SPECIAL LEAVE PETITION (C).....CC. NO. 21029 OF 2016 ]

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CIVIL APPEAL NO. 10808-09  OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 33310-11 OF 2016 ]

[ @ SPECIAL LEAVE PETITION (C).....CC. NO. 21019-21020 OF 2016 ]

J U D G M E N T KURIAN, J. 1. Delay condoned.   2. Leave granted.   3. On the facts of these cases, it is not disputed that  the  proceedings  have  lapsed  since  the acquisition proceedings have not been taken to their logical conclusion within the period permitted under The Land Acquisition Act, 1894.   4. Therefore, these appeals are dismissed.   5. However, in the peculiar facts and circumstances of these cases, the appellant is given a period of one  year  to  exercise  its  liberty  granted  under Section  11  of  the  Right  to  Fair  Compensation  and Transparency in Land Acquisition, Rehabilitation and Resettlement  Act,  2013,  if  it  is  so  advised,  for acquisition 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.  

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Pending applications, if any, stand disposed of. No costs.        

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; November 11, 2016.