Supreme Court - Daily Orders
Delhi Development Authority vs Satvir on 28 April, 2023
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.6 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). 39067/2022
(Arising out of impugned final judgment and order dated 19-02-2018
in WPC No. 8135/2016 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SATVIR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.189726/2022-CONDONATION OF DELAY
IN FILING and IA No.189740/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 28-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Nitin Mishra, AOR
Mr. Ishaan Sharma, Adv.
Ms. Mitali Gupta, 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 petitioner that in the present case, the possession of land in question was taken over on 21.04.2006 and even handed over to the Delhi Development Authority. It is submitted that, therefore, in view of the decision of the Constitution Bench of this Court Indore Development Authority vs. Manoharlal and Others, (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 Digitally signed by Neetu Sachdeva 28.08.2023.
Date: 2023.04.29 12:35:45 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR