Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Durga Prasad Patodia on 4 May, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.5 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). 28449/2022
(Arising out of impugned final judgment and order dated 21-09-2015 in
WP(C) No. 4935/2015 passed by the High Court Of Delhi At New Delhi)
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
DURGA PRASAD PATODIA & ORS. Respondent(s)
(IA No.83596/2023-CONDONATION OF DELAY IN FILING and IA No.83597/2023-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.83598/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS)
Date : 04-05-2023 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.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is the case on behalf of the petitioners that, at the relevant time, the possession could not be taken due to the order of status quo. It is submitted that therefore, in view of the decision of the Constitution Bench of this Court in the case of Indore Development Authority vs. Manoharlal & Ors. Etc. reported in 2020 (8) SCC 129, there shall not be any deemed lapse of acquisition under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, making it returnable on Signature Not Verified 11.09.2023.
Digitally signed by R Natarajan Date: 2023.05.06 12:35:57 IST Reason: (R. NATARAJAN) (NAND KISHOR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)