Supreme Court - Daily Orders
Union Of India vs Rajinder Singh on 18 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4540 OF 2023
(Arising from SLP(C) No.16495/2022)
UNION OF INDIA APPELLANT(S)
VERSUS
RAJINDER SINGH & ORS. RESPONDENT(S)
O R D E R
Leave granted.
2. Learned counsel for the respondents has been fair enough to place before us an Order of this Court dated 09.01.2023 passed in Civil Appeal No.227 of 2023 titled “Delhi Development Authority vs. Rajinder Singh & Ors.” whereby this Court has allowed the appeal and set aside the impugned judgment and order of the High Court declaring the land in question to have lapsed under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
3. The present appeal is against the common Signature Not Verified Digitally signed by impugned judgment of the High Court and is against the Neetu Khajuria Date: 2023.07.19 18:38:23 IST Reason: same respondents. In that view of the matter, this appeal stands allowed in the same terms as the order 2 dated 09.01.2023 passed in Civil Appeal No.227 of 2023.
4. Pending applications also stand disposed of.
......................J. [VIKRAM NATH] ......................J. [AHSANUDDIN AMANULLAH] NEW DELHI;
JULY 18, 2023.
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ITEM NO.43 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 16495/2022
(Arising out of impugned final judgment and order dated 19-01-2018 in WP(C) No. 743/2016 passed by the High Court Of Delhi At New Delhi) UNION OF INDIA Petitioner(s) VERSUS RAJINDER SINGH & ORS. Respondent(s) (IA No. 114647/2022 - STAY APPLICATION) Date : 18-07-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Ms. Astha Tyagi, AOR Mr. Dinesh Chander Trehan, Adv. Mr. Ashish Singh, Adv.
For Respondent(s) Mr. S. S. Nehra, AOR Mr. Mahipal Singh, Adv.
Ms. Sundari Rawat, Adv.
Mr. Rajendra Verma, Adv. Mr. Vikrant Nehra, Adv.
Mr. Sanjay Singh, Adv.
Mr. Nitin Mishra, AOR Mr. Ishaan Sharma, Adv.
Ms. Mitali Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal stands allowed in terms of the signed order.
Pending application(s) shall stand disposed of.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)