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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.   9599  OF 2016 (Arising out of S.L.P(C) No. 23002 of 2015)

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

VERSUS

KAILASH CHAND GUPTA AND OTHERS      ... RESPONDENT (S)

J U D G M E N T

KURIAN, J.:

Leave granted.  

2. The appellants are aggrieved by the judgment of the High

Court wherein it  has been declared that the land acquisition

proceedings have lapsed in view of operation of Section 24(2)

of The Right to Fair Compensation and Transparency in Land

Acquisition,  Rehabilitation  and  Resettlement  Act,  2013

(hereinafter referred to as “2013 Act”). We have dealt with a

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NON-REPORTABLE

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similar  issue  in  Govt.  of  NCT  of  Delhi  and  another v.

Mahender  Singh  and  others (Civil  Appeal

No. 9596/2016). Therefore, in terms of the said judgment, this

appeal is dismissed.

3. However,  dismissal of this appeal shall  not stand in the

way  of  the  appellants  to  initiate  proceedings  afresh  for  the

acquisition of the subject land under the provisions of the 2013

Act.  

4. In the peculiar facts and circumstances of this case, the

appellants are given a period of one year to exercise its liberty

granted under Section 24(2) of the 2013 Act for initiation of the

acquisition proceedings afresh.

5. Pending applications, if any, stand disposed of.

6. There shall be no order as to costs.

........................................J.         (KURIAN JOSEPH)

......………………………………J. (ROHINTON FALI NARIMAN)

New Delhi; September 22, 2016.  

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