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

CIVIL APPEAL NO.12076 OF 2016 [ARISING FROM SPECIAL LEAVE PETITION (C) NO.36628 OF 2016]

[ARISING FROM SPECIAL LEAVE PETITION (C).....CC. NO. 3293 OF 2016 ]

GOVT. OF NCT OF DELHI THROUGH SECRETARY, LAND AND BUILDING DEPARTMENT      APPELLANT(S)

                               VERSUS GOVIND RAM & ANR. RESPONDENT(S)

WITH C.A. NO.12078/2016 @ SLP(C) NO.36630/2016 @ CC NO.3303/2016 C.A. NO.12079/2016 @ SLP(C) NO.36634/2016 @ CC NO.3305/2016 C.A. NO.12081/2016 @ SLP(C) NO.36635/2016 @ CC NO.3309/2016 C.A. NO.12084/2016 @ SLP(C) NO.36639/2016 @ CC NO.3455/2016 C.A. NO.12090/2016 @ SLP(C) NO.36642/2016 @ CC NO.3546/2016 C.A. NO.12097/2016 @ SLP(C) NO.36645/2016 @ CC NO.3612/2016 C.A. NO.12102/2016 @ SLP(C) NO.36647/2016 @ CC NO.3628/2016 C.A. NO.12105/2016 @ SLP(C) NO.36650/2016 @ CC NO.3631/2016 C.A. NO.12112/2016 @ SLP(C) NO.36652/2016 @ CC NO.4195/2016 C.A. NO.12115/2016 @ SLP(C) NO.36657/2016 @ CC NO.4271/2016 C.A. NO.12118/2016 @ SLP(C) NO.36661/2016 @ CC NO.4315/2016 C.A. NO.12122/2016 @ SLP(C) NO.36665/2016 @ CC NO.4326/2016 C.A. NO.12125/2016 @ SLP(C) NO.36668/2016 @ CC NO.4331/2016 C.A. NO.12128/2016 @ SLP(C) NO.36671/2016 @ CC NO.4422/2016 C.A. NO.12131/2016 @ SLP(C) NO.36676/2016 @ CC NO.4468/2016 C.A. NO.12132/2016 @ SLP(C) NO.36711/2016 @ CC NO.4497/2016 C.A. NO.12134/2016 @ SLP(C) NO.36713/2016 @ CC NO.5254/2016 C.A. NO.12135/2016 @ SLP(C) NO.36715/2016 @ CC NO.5256/2016 C.A. NO.12136/2016 @ SLP(C) NO.36716/2016 @ CC NO.5301/2016 C.A. NO.12086/2016 @ SLP(C) NO.36640/2016 @ CC NO.6118/2016

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C.A. NO.12091/2016 @ SLP(C) NO.36643/2016 @ CC NO.6138/2016 C.A. NO.12095/2016 @ SLP(C) NO.36644/2016 @ CC NO.6179/2016 C.A. NO.12100/2016 @ SLP(C) NO.36646/2016 @ CC NO.6459/2016 C.A. NO.12104/2016 @ SLP(C) NO.36649/2016 @ CC NO.6552/2016 C.A. NO.12108/2016 @ SLP(C) NO.36651/2016 @ CC NO.7720/2016 C.A. NO.12109/2016 @ SLP(C) NO.36653/2016 @ CC NO.7729/2016 C.A. NO.12113/2016 @ SLP(C) NO.36656/2016 @ CC NO.7956/2016 C.A. NO.12117/2016 @ SLP(C) NO.36660/2016 @ CC NO.7969/2016 C.A. NO.12120/2016 @ SLP(C) NO.36663/2016 @ CC NO.7990/2016 C.A. NO.12123/2016 @ SLP(C) NO.36666/2016 @ CC NO.8001/2016 C.A. NO.12127/2016 @ SLP(C) NO.36670/2016 @ CC NO.8014/2016 C.A. NO.12130/2016 @ SLP(C) NO.36675/2016 @ CC NO.8051/2016 C.A. NO.12133/2016 @ SLP(C) NO.36712/2016 @ CC NO.8065/2016 C.A. NO.12129/2016 @ SLP(C) NO.36672/2016 @ CC NO.8070/2016 C.A. NO.12126/2016 @ SLP(C) NO.36669/2016 @ CC NO.8074/2016 C.A. NO.12124/2016 @ SLP(C) NO.36667/2016 @ CC NO.8151/2016 C.A. NO.12121/2016 @ SLP(C) NO.36664/2016 @ CC NO.8698/2016 C.A. NO.12119/2016 @ SLP(C) NO.36662/2016 @ CC NO.9218/2016 C.A. NO.12116/2016 @ SLP(C) NO.36658/2016 @ CC NO.11431/2016 C.A. NO.12074/2016 @ SLP(C) NO.9643/2016

J U D G M E N T KURIAN, J.

Delay condoned. 2. Leave granted.     3. It is brought to our notice that the appeals on identical  issues,  filed  by  the  Delhi  Development Authority have already been dismissed by this Court. Therefore,  reserving  the  liberty  for  fresh acquisition within a period of one year granted in the said appeals, these appeals are also dismissed.   

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4. Pending applications, if any, stand disposed of. 5. No costs.       

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

.......................J.               [ ROHINTON FALI NARIMAN ]  NEW DELHI; DECEMBER 08, 2016.

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