Supreme Court - Daily Orders
Delhi Development Authority vs Kushal Kumar Goga on 25 July, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.14 COURT NO.11 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. 12924/2022
(Arising out of impugned final judgment and order dated 08-08-2017
in WPC No. 7893/2014 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
KUSHAL KUMAR GOGA & ORS. Respondent(s)
( IA No.70374/2022-CONDONATION OF DELAY IN FILING and IA
No.70372/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 25-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Nitin Mishra, 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 has drawn the attention of the Court that, in the present case, the possession of the disputed land in question was already taken over as far as back in the year 2000 and at the relevant time the compensation could not be paid as the disputed land in question was in the name of Gram Sabha. Therefore, it is submitted that the issue involved in the present Special Leave Petition is squarely covered by the Constitution Bench decision of this Court in the Signature Not Verified case of Indore Development Authority vs. Manoharlal and Others, Digitally signed by R Natarajan Date: 2022.07.25 17:29:34 IST Reason: (2020) 8 SCC 129.
contd..
- 2 -
In that view of the matter, issue notice on the application for condonation of delay as well as on the Special Leave Petition making it returnable on 06.09.2022.
Dasti service, in addition, is permitted. The respondents be served within a period of one week from today.
To be heard and notified with D.No.10043/2021 and other allied matters.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR