Supreme Court - Daily Orders
Delhi Development Authority vs Pawan Sagar Jain on 20 January, 2023
Bench: M.R. Shah, C.T. Ravikumar
1
ITEM NO.31 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). 937/2023
(Arising out of impugned final judgment and order dated 27-01-2015
in WP(C) No. 7487/2014 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
PAWAN SAGAR JAIN & ORS. Respondent(s)
( IA No.6233/2023-CONDONATION OF DELAY IN FILING and IA
No.6234/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 20-01-2023 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. Binu Tamta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the petitioner submits that before the High Court it was a specific case that possession of the land in question which could not be taken over even as on the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (“the 2013 Act”, for short) due to the Signature Not Verified Digitally signed by Indu Marwah State. It is also submitted that as observed by this court in Date: 2023.01.21 13:50:45 IST Reason: the case of Indore Development Authority vs. Manoharlal and Others reported in (2020)8 SCC 129, there shall not be any 2 lapse of acquisition under Section 24(2) of the Act of 2013. Issue notice on the application for condonation of delay as well as on the SLP Dasti in addition.
Respondents be served within 10 days from today.
(INDU MARWAH) (NISHA TRIPATHI) COURT MASTER (SH) ASSISTANT REGISTRAR