Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Alka Luthra on 13 February, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.8 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). 27994/2022
(Arising out of impugned final judgment and order dated 09-02-2016
in WP(C) No. 6380/2014 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
ALKA LUTHRA & ORS. Respondent(s)
( IA No.25446/2023-CONDONATION OF DELAY IN FILING and IA
No.25448/2023-EXEMPTION FROM FILING O.T. and IA No.25445/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS )
Date : 13-02-2023 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) Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
Mr. AVS Kadyan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling is condoned.
It is the case on behalf of the petitioner that in the present case, the possession of land in question was taken over on 14.07.1987. Therefore, in view of the decision of the Constitution Bench of this Court Indore Development Authority vs. Manoharlal and Others, (2020) 8 SCC 129, there shall not be any deemed lapse under Section 24 (2) of the Right to Fair Compensation and Signature Not Verified Transparency in Land Acquisition, Rehabilitation and Resettlement Digitally signed by Neetu Sachdeva Date: 2023.02.14 Act, 2013.
16:08:49 IST Reason:
Issue notice on the application for condonation of delay as contd..
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well as on the Special Leave Petition, making it returnable on 20.03.2023.
Dasti service, in addition, is permitted. The respondents be served within a period of one week from today.
(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR