Supreme Court - Daily Orders
Delhi Development Authority vs Bhagirath Lal Mittal on 5 July, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NOS.11+13 to 15+17 to 32 & 41 COURT NO.5 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).8141/2023
(Arising out of impugned final judgment and order dated 30-01-2018
in WPC No.3392/2016 passed by the High Court Of Delhi At New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
BHAGIRATH LAL MITTAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.106727/2023-CONDONATION OF DELAY
IN FILING and IA No.106723/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.106730/2023-CONDONATION OF DELAY IN
REFILING/CURING THE DEFECTS)
WITH
Diary No(s).10729/2023
(IA No.93550/2023-CONDONATION OF DELAY IN FILING and IA
No.93551/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.93552/2023-EXEMPTION FROM FILING O.T.)
Diary No(s).11587/2023
(FOR ADMISSION and I.R. and IA No.102545/2023-CONDONATION OF DELAY
IN FILING and IA No.102549/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.102550/2023-EXEMPTION FROM FILING O.T.
and IA No.102552/2023-CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Diary No(s).11597/2023
(FOR ADMISSION and I.R. and IA No.88881/2023-CONDONATION OF DELAY
IN FILING and IA No.88883/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.88885/2023-EXEMPTION FROM FILING O.T.
and IA No.88887/2023-CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Diary No(s).13594/2023
(FOR ADMISSION and I.R. and IA No.94804/2023-CONDONATION OF DELAY
IN FILING and IA No.94805/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.94806/2023-EXEMPTION FROM FILING O.T.)
Diary No(s).13738/2023
(FOR ADMISSION and I.R. and IA No.98292/2023-CONDONATION OF DELAY
Signature Not Verified
IN FILING and IA No.98294/2023-EXEMPTION FROM FILING C/C OF THE
Digitally signed by
ARJUN BISHT
Date: 2023.07.06
IMPUGNED JUDGMENT)
15:12:02 IST
Reason:
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Diary No(s).13991/2023
(IA No.103023/2023-CONDONATION OF DELAY IN FILING and IA
No.103025/2023-EXEMPTION FROM FILING O.T.)
Diary No(s).14018/2023
(FOR ADMISSION and I.R. and IA No.99541/2023-CONDONATION OF DELAY
IN FILING and IA No.99543/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s).14075/2023
(FOR ADMISSION and I.R. and IA No.108601/2023-CONDONATION OF DELAY
IN FILING)
Diary No(s).14692/2023
(FOR ADMISSION and I.R. and IA No.105198/2023-CONDONATION OF DELAY
IN FILING and IA No.105200/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s).14751/2023
(FOR ADMISSION and I.R. and IA No.112164/2023-CONDONATION OF DELAY
IN FILING and IA No.112165/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Diary No(s).14789/2023
(FOR ADMISSION and I.R. and IA No.106290/2023-CONDONATION OF DELAY
IN FILING)
Diary No(s).14797/2023
(IA No.92773/2023-CONDONATION OF DELAY IN FILING and IA
No.92771/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.92782/2023-EXEMPTION FROM FILING O.T. and IA
No.92778/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Diary No(s).14860/2023
(FOR ADMISSION and I.R. and IA No.103915/2023-CONDONATION OF DELAY
IN FILING and IA No.103916/2023-EXEMPTION FROM FILING O.T.)
Diary No(s).15284/2023
(IA No.90081/2023-CONDONATION OF DELAY IN FILING and IA
No.90082/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.90083/2023-EXEMPTION FROM FILING O.T.)
Diary No(s).15286/2023
(IA No.102416/2023-CONDONATION OF DELAY IN FILING and IA
No.102417/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.102419/2023-EXEMPTION FROM FILING O.T.)
Diary No(s).15531/2023
(FOR ADMISSION and I.R. and IA No.101472/2023-CONDONATION OF DELAY
IN FILING and IA No.101473/2023-EXEMPTION FROM FILING O.T.)
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Diary No(s).15535/2023
(IA No.104871/2023-CONDONATION OF DELAY IN FILING and IA
No.104874/2023-EXEMPTION FROM FILING O.T.)
Diary No(s).15558/2023
(FOR ADMISSION and I.R. and IA No.98194/2023-CONDONATION OF DELAY
IN FILING)
Diary No(s).15805/2023
(FOR ADMISSION and I.R. and IA No.104421/2023-CONDONATION OF DELAY
IN FILING and IA No.104423/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.104425/2023-EXEMPTION FROM FILING O.T.)
Diary No(s).22888/2022
FOR ADMISSION and I.R. and IA No.121148/2023-CONDONATION OF DELAY
IN FILING and IA No.121154/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.121151/2023-EXEMPTION FROM FILING O.T.
and IA No.121146/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 05-07-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Ms. Aishwarya Bhati, A.S.G.
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Mr. B P Singh, Adv.
Ms. Aishwarya Bhati, A.S.G.
Ms. Sujeeta Srivastava, AOR
Mr. Rustam Singh Chauhan, Adv.
Ms. Shreya Jain, Adv.
Mr. Prashant Sagar, Adv.
Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
Ms. Madhavi Divan, Sr. Adv.
Mr. Shubham Saigal, Adv.
Ms. Astha Tyagi, AOR
Ms. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Chirantan Saha, Adv.
Mr. Akshit David, Adv.
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Mr. Nishit Agrawal, AOR
Ms. Kanishka Mittal, Adv.
Ms. Vanya Agrawal, Adv.
Mr. Ravi Bharuka, AOR
Mr. Ankit Agrawal, Adv.
For Respondent(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Ms. S. Lakshmi Iyer, Adv.
Ms. Abnwesha Padhi, Adv.
Ms. Kamakshi Sehgal, Adv.
Ms. Trisha Chandran, Adv.
Ms. Abha Saigal, Adv.
Mr. E.C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
These batch of special leave petitions have been filed by Government of NCT of Delhi, Delhi Development Authority, Lieutenant Governor of Delhi and some other agencies of the NCT of Delhi, against various orders passed by the High Court of Delhi somewhere in the years 2015 to 2018, declaring that the acquisition of land in each such case stood lapsed under Section 24(2) of the Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short the “2013 Act”).
We are informed that several such other matters filed by the above-named Government authorities are pending before this Court. The issues that arise for consideration in all these cases are common.
We have heard learned Additional Solicitor General on behalf of the petitioners. Before we entertain these Special Leave Petitions, we deem it appropriate to direct the Special Secretary, Land and Building Department of Government of Delhi, to file a comprehensive list of all the pending Special Leave 4 Petitions/Review Petitions/IAs/MAs in the matters pertaining to the lapsing of acquisition under Section 24(2) of the 2013 Act. The above-named officer may obtain the details of pending cases from the Delhi Development Authority or other governmental agencies and then furnish the comprehensive list.
Needful shall be done within four weeks.
Registry is also directed to find out the pending matters filed by the NCT of Delhi, Delhi Development Authority, Lieutenant Governor of Delhi and other agencies of the NCT of Delhi and list them before one Bench after obtaining necessary orders from Hon’ble the Chief Justice of India.
Learned counsel for the parties shall be at liberty to inform the Registry of their cases for the purpose of clubbing and listing before one Bench, as directed above.
(ARJUN BISHT) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)
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