Supreme Court - Daily Orders
Delhi Development Authority vs Rita Marwah on 22 January, 2025
Bench: Surya Kant, Dipankar Datta
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ITEM NO.3+14.28 COURT NO.3 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION …………….Diary No(s).43756/2024 In
C.A.No.6929/2024
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RITA MARWAH & ORS. Respondent(s)
IA No. 239835/2024 - CONDONATION OF DELAY IN FILING
IA No. 218252/2024 - RECALLING THE COURTS ORDER
With
D.No. 35488/2023(XIV)
LT. GOVERNOR AND ORS. Petitioner(s)
VERSUS
RITA MARWAH & ORS. Respondent(s)
(For condonation of delay in filing on IA 193240/2023
For exemption from filing O.T. on IA 193241/2023
IA 193240/2023 – Condonation of delay in filing
IA 193241/2023 – Exemption from filing O.T.
Date : 22-01-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE UJJAL BHUYAN
For Petitioner(s) Mr. Sanjay Poddar, Sr.Adv.
Ms. Sunieta Ojha, AOR
For Respondent(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Atul Kumar, Adv.
Mr. Abhimanyu Sharma, Adv.
Ms. Deepali, Adv.
Mr. Rahul Thukral, Adv.
Mr. Amit Gupta, Adv.
Mr. Karunakar Rath, Adv.
Signature Not Verified
Mr. Tarun Gupta, AOR
Digitally signed by
SATISH KUMAR YADAV
Date: 2025.01.22
18:41:17 IST
Reason:
Ms. Sujeeta Srivastava, AOR
Ms. Vandana Kaushal, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned Senior Counsel for the parties.
2. There is a lack of clarity on facts. In the interest of justice, the Delhi Development Authority (DDA) is directed to file a short affidavit explaining the factual position with regard to the previous round of litigation, which was decided by the High Court on 04.05.2012, and the subsequent orders, if any, passed by the High Court/this Court pertaining to the same very land, concerning applicability of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
3. Meanwhile, the applicant(s)/petitioner(s) shall provide xerox copies of the title documents, relied upon by them, to learned Senior Counsel for DDA.
4. List on 12.02.2025.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR