Page 1

NON REPORTABLE    IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4427 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 9229 OF 2017] [@ SPECIAL LEAVE PETITION (C).....CC. NO. 5553/2017]

GOVT. OF NCT OF DELHI AND ANR. APPELLANT (s)

VERSUS

ANOOP SINGH AND ORS. RESPONDENT(s)

WITH CIVIL APPEAL NO.4428 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 9231 OF 2017] [@ SPECIAL LEAVE PETITION (C).....CC. NO. 5727/2017]

GOVT. OF NCT OF DELHI AND ANR. APPELLANT (s)

VERSUS

SUDHIR KUMAR AND ANR. RESPONDENT(s) J U D G M E N T

KURIAN, J.

Delay condoned. 2. Leave granted. 3. The issue, in principle, is covered against

1

Page 2

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. 4. These appeals are, accordingly, dismissed. 5. In the peculiar facts and circumstances of these cases, the appellants are given a period of one year to exercise their 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. 6. 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 owners. 7. Pending  applications,  if  any,  shall  stand disposed of.

2

Page 3

8. There shall be no order as to costs.                           

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

.......................J.               [ R. BANUMATHI ]  

NEW DELHI; MARCH 24, 2017.

3