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Supreme Court - Daily Orders

Government Of Nct Of Delhi vs Sarla Gupta on 22 July, 2022

Bench: M.R. Shah, B.V. Nagarathna

                                                                1

     ITEM NO.11                                   COURT NO.11                            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). 12659/2022

     (Arising out of impugned final judgment and order dated 13-11-2017
     in WP(C) No. 4192/2015 passed by the High Court Of Delhi At New
     Delhi)

     GOVERNMENT OF NCT OF DELHI & ANR.                                                   Petitioner(s)

                                                               VERSUS

     SARLA GUPTA & ANR.                                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.74968/2022-CONDONATION OF DELAY
     IN FILING and IA No.74970/2022-EXEMPTION FROM FILING O.T.)

     Date : 22-07-2022 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MRS. JUSTICE B.V. NAGARATHNA

     For Petitioner(s)                      Ms. Sujeeta Srivastava, AOR

     For Respondent(s)

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

Learned counsel appearing on behalf of the petitioners has drawn our attention to the counter affidavit filed on behalf of the petitioners, filed before the High Court, and submitted that possession of the disputed land in question was already taken over.

It is submitted that the High Court has allowed the writ petition and declared the acquisition proceedings lapsed solely on the ground that the amount of compensation was not tendered. Therefore, it is the case on behalf of the petitioners that the Signature Not Verified Digitally signed by R Natarajan Date: 2022.07.22 issue involved in the present Special Leave Petition is covered in 16:53:09 IST Reason:

favour of the petitioners in view of the Constitution Bench decision of this Court in the case of Indore Development Authority 2 vs. Manoharlal and Others, (2020) 8 SCC 129. Issue notice on the application for condonation of delay as well as on the Special Leave Petition making it returnable on 06.09.2022.

Dasti service, in addition, is permitted. The respondent(s) be served within a period of one week from today.

List along with SLP (C) D. No. 26494/2018.

(R. NATARAJAN)                                    (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS                           ASSISTANT REGISTRAR