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NON­REPORTABLE   IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

            CIVIL APPEAL NO. 8529 OF 2016 (Arising out of SLP(Civil)No.22406 of 2015)

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

SHRI BALWAN SINGH AND 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. [ROHINTON FALI NARIMAN]  

New Delhi; August 31, 2016.

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