Supreme Court - Daily Orders
Delhi Development Authority vs Manav Mandir Mission Trust on 7 March, 2022
Bench: Hemant Gupta, V. Ramasubramanian
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1835 OF 2022
[@ SPECIAL LEAVE PETITION (C) NO. 32247 OF 2016]
DELHI DEVELOPMENT AUTHORITY Appellant (s)
VERSUS
MANAV MANDIR MISSION TRUST Respondent(s)
O R D E R
Leave granted.
The challenge in the present appeal is to an order passed by the High Court on 27.04.2015, whereby the respondent – writ petitioner was given the benefit of Section 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 and consequently, a direction was issued that the acquisition proceedings initiated under the Land Acquisition Act, 1894 are deemed to have lapsed.
The order passed by the High Court is not sustainable in view of the Constitution Bench Judgment of this Court in Indore Development Authority Vs. Manoharlal & Ors. Etc. reported in (2020) 8 SCC 129. However, the learned counsel for Signature Not Verified the respondent wishes to withdraw the writ petition Digitally signed by Jayant Kumar Arora Date: 2022.03.10 16:48:03 IST Reason: filed before the High Court itself because the writ petitioner is running old age home, orphanage, and a temple on a land admeasuring 3 Bighas and 7 Biswas, 2 the land, which is the subject matter of acquisition, to seek redressal of his grievances in accordance with law.
In view of above, the appeal is allowed. The writ petition filed before the High Court is dismissed as withdrawn, as sought for.
Pending interlocutory application(s), if any, is/are disposed of.
.......................J. [ HEMANT GUPTA ] .......................J. [ V. RAMASUBRAMANIAN ] New Delhi;
MARCH 07, 2022.
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ITEM NO.15 Court 11 (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
Petition(s) for Special Leave to Appeal (C) No(s). 32247/2016
(Arising out of impugned final judgment and order dated 27-04-2015 in WPC No. 7660/2014 passed by the High Court Of Delhi At New Delhi) DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS MANAV MANDIR MISSION TRUST Respondent(s) (IA No. 51386/2017 - EXEMPTION FROM FILING O.T.) Date : 07-03-2022 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Ms. Manika Tripathy Pandey, AOR Mr. Ashutosh Kaushik, Adv.
For Respondent(s) Mr. Gagan Gupta, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The Civil Appeal is allowed in terms of the signed order. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER COURT MASTER
(Signed order is placed on the file)