Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Gaurav on 10 March, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
1
ITEM NO.3 Court 5 (Video Conferencing) 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). 29070/2020
(Arising out of impugned final judgment and order dated 21-11-2017
in WP(C) No. 11469/2016 passed by the High Court of Delhi at New
Delhi)
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
GAURAV & ORS. Respondent(s)
(IA No.26437/2021-CONDONATION OF DELAY IN FILING and IA
No.26439/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 10-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Astha Tyagi, AOR
Mr. Dinesh Chander Trehan, Adv.
Ms. Subhashree Mohapatra, Adv.
Mr. Siddharth Raj Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that even if possession is not taken but compensation is offered/paid/deposited, the question of lapsing would not arise in light of exposition of the Constitution Bench in “Indore Development Authority vs Manoharlal And Ors. Etc.” reported in (2020) 8 SCC 129. However, in Signature Not Verified Digitally signed by R Natarajan Date: 2021.03.10 the special leave petition, no clear statement of fact is noticed 17:03:37 IST Reason:
to the effect that the authorities had deposited/paid/offered compensation amount determined by the authority. 2 Learned counsel for the petitioner seeks time to file better affidavit after taking instructions including to amend the special leave petition, if so advised.
Accordingly, as prayed for, two weeks’ time is granted. List thereafter.
(SWETA DHYANI) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)