Supreme Court - Daily Orders
Land And Building Department vs Uday Singh on 11 April, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.16 COURT NO.4 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). 7291/2023
(Arising out of impugned final judgment and order dated 04-08-2015
in WP(C) No. 195/2015 passed by the High Court Of Delhi At New
Delhi)
LAND AND BUILDING DEPARTMENT & ORS. Petitioner(s)
VERSUS
UDAY SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.48408/2023-CONDONATION OF DELAY
IN FILING and IA No.48409/2023-EXEMPTION FROM FILING O.T.)
Date : 11-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Sujeeta Srivastava, AOR
Mr. Sachit Setia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is the case on behalf of the petitioners that, in the present case, the possession of the land in question was already taken over and therefore, in view of the Constitution Bench decision of this Court in the case of Indore Development Authority vs. Manoharlal and Others, (2020) 8 SCC 129, there shall not be any deemed lapse of acquisition.
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, making it returnable on 01.05.2023.
Dasti, in addition, is permitted.
Signature Not Verified (R. NATARAJAN) Digitally signed by R Natarajan Date: 2023.04.11 (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS 17:04:05 IST Reason: ASSISTANT REGISTRAR