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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION  CIVIL APPEAL NO. 10207 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 30692 OF 2016] [@CC No. 19043 of 2016]

DELHI DEVELOPMENT AUTHORITY APPELLANT(S) VERSUS

USHA DEVI AND ORS. RESPONDENT(S)

WITH CIVIL APPEAL NO. 10210 OF 2016

[@SPECIAL LEAVE PETITION (C) NO. 30696 OF 2016] [@ CC No. 19239 of 2016]

J U D G M E N T KURIAN, J. 1. Leave granted.   2. The  issue,  in  principle,  is  covered  against  the appellant by judgments in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition (C) No. 8467 of 2015 and Civil Appeal No. 5811 of 2015 arising out of Special Leave Petition (C) No. 21545 of 2015.   3. These appeals are, accordingly, dismissed.   4. 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 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.

….contd.

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-2- 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.   

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

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

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

New Delhi; October 17, 2016.