Supreme Court - Daily Orders
Govt. Of Nct Delhi vs Girish Kumar on 24 March, 2023
Bench: M.R. Shah, C.T. Ravikumar
1
ITEM NO.12 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). 7087/2023
(Arising out of impugned final judgment and order dated 09-03-2015
in WP(C) No. 8110/2014 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT DELHI & ORS. Petitioner(s)
VERSUS
GIRISH KUMAR & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.51343/2023-CONDONATION OF DELAY
IN FILING and IA No.51344/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.51345/2023-EXEMPTION FROM FILING O.T. )
Date : 24-03-2023 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. Prachi Bajpai, AOR
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 petitioner relying upon the possession proceedings that the possession of the disputed land was taken over as far as back on 05.05.2006 and it has been handed over to the DDA. He submitted therefore in that Signature Not Verified view of the matter and the law laid down by this Court Indore Digitally signed by Jayant Kumar Arora Date: 2023.03.27 18:24:22 IST Reason: Development Authority vs. Manoharlal and Others reported in (2020)8 SCC 129, there shall not be any deemed lapse of 2 acquisition.
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable on 01.05.2023. Dasti, in addition, is permitted.
Concerned respondents be served within 10 days from today.
(DEEPAK JOSHI) (NISHA TRIPATHI) COURT MASTER (SH) ASSISTANT REGISTRAR