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Government Of Nct Of Delhi vs M/S Param Export And Construction Pvt. ... on 28 March, 2022

Bench: A.M. Khanwilkar, Abhay S. Oka

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     ITEM NO.15                   Court 3 (Video Conferencing)           SECTION XIV

                                  S U P R E M E C O U R T O F     I N D I A
                                          RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 6136/2022

     (Arising out of impugned final judgment and order dated 24-07-2019
     in WPC No. 6935/2015 passed by the High Court Of Delhi At New
     Delhi)

     GOVERNMENT OF NCT OF DELHI & ANR.                                 Petitioner(s)

                                                    VERSUS

     M/S PARAM EXPORT AND CONSTRUCTION PVT. LTD. & ORS. Respondent(s)

     (FOR ADMISSION and I.R. and IA No.39672/2022-CONDONATION OF DELAY
     IN FILING )

     Date : 28-03-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)
                                        Ms. Sujeeta Srivastava, AOR

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

It is urged that the High Court has overlooked the fact that the Department has already taken over possession of substantial area of the acquired land and this fact has been stated in paragraph 5 of the counter affidavit dated 10.04.2018.

Digitally signed by DEEPAK SINGH

However, the averment made, in our opinion, is too Date: 2022.03.29 17:08:28 IST Reason: vague.

As prayed, we permit the petitioner to file better affidavit giving specific details about the total land acquired and the actual/notional possession taken by the Department in respect of total area thereof. That affidavit be filed within two weeks from today. List this matter after two weeks.

(DEEPAK SINGH)                                    (VIDYA NEGI)
COURT MASTER (SH)                                  COURT MASTER (NSH)