Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Maya Devi on 11 October, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka, Vikram Nath
ITEM NO.15 COURT NO.3 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). 7777/2022
(Arising out of impugned final judgment and order dated 21-11-2017
in WPC No. 11429/2016 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
MAYA DEVI & ORS. Respondent(s)
(IA No. 59431/2022 - CONDONATION OF DELAY IN FILING)
Date : 11-10-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Ms. Rachana Srivastava, Sr. Adv.
Ms. Astha Tyagi, AOR
Ms. Diksha Narula, Adv.
Mr. D. P. Singh Yadav, Adv.
For Respondent(s) Ms. Anukriti Pareek, AOR
UPON hearing the counsel the Court made the following
O R D E R
We, prima facie, find it very difficult to accept a contention that a mere change of law by a subsequent judicial pronouncement can imply that cases which stood settled before the Courts below can be re-opened by filing special leave petitions after delay of years together.
Signature Not Verified
We may be willing to consider cases where possession has Digitally signed by RASHMI DHYANI Date: 2022.10.13 actually taken over and development on the land has taken place but 11:41:34 IST Reason:
1
that can be the only exception.
Learned counsel for the petitioner is given liberty to file site plan, photographs and other relevant material to show as to what development has taken place on the site and make submissions in the conspectus of the aforesaid on the next date. Six weeks’ time is granted to file the aforesaid relevant material where-after it will be taken on record only subject to deposit of costs of Rs.50,000,/- to be recovered from the officer concerned.
List after eight weeks.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
2