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The Land Acquisition Collector vs Veer Wati on 25 April, 2023

Bench: M.R. Shah, C.T. Ravikumar

     ITEM NO.33                                  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). 36925/2022

     (Arising out of impugned final judgment and order dated 16-08-2018
     in WPC No. 2714/2017 passed by the High Court Of Delhi At New
     Delhi)

     THE LAND ACQUISITION COLLECTOR                                                 Petitioner(s)

                                                          VERSUS
     VEER WATI & ORS.                                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.189290/2022-CONDONATION OF DELAY
     IN FILING )

     Date : 25-04-2023 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. Astha Tyagi, AOR

     For Respondent(s)                    Mr. Dhruv Mehta, Sr. Adv.
                                          Mr. B.P. Gupta, Adv.
                                           Mr. Shyam A., Adv.
                                          Mr. Rajesh Gupta, Adv.
                                          Mr. Sudhir Naagar, AOR

                           UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Taking into consideration the fact that by impugned judgment and order, the High Court has declared that the acquisition with respect to the land in question total ad-measuring 11 bigas and 12 biswas is deemed to have lapsed under Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - the possession of which was admittedly not taken due to built up, no interference of this Court is called for. The Special Leave Signature Not Verified Petition stands dismissed.

Reason: Pending application(s), if any, shall stand disposed of.

     (NEETU SACHDEVA)                                                         (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                                ASSISTANT REGISTRAR