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NON REPORTABLE

 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 9605 OF 2016 [@ SPECIAL LEAVE PETITION (C) NO. 11376 OF 2016 ]

GOVT. OF NCT OF DELHI THR. SECRETARY LAND AND BUILDING DEPARTMENT AND ANR. APPELLANT (s)

VERSUS M/S USHA DYE CASTINGS PVT. LTD. & 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 appellants 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.  The appeals filed by the requisitioning authority,  namely  the  Delhi  Development  Authority, have already been dismissed by this Court.

3. This appeal is, accordingly, dismissed.

4. In the peculiar facts and circumstances of this case, the appellants are given a period of one year

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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.

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 appellants,  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; September 22, 2016.  

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