Supreme Court - Daily Orders
Delhi Development Authority vs Girish Chhabra . on 31 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
1
NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8497 OF 2016
(Arising out of S.L.P.(C) No.15449 of 2015)
DELHI DEVELOPMENT AUTHORITY Appellant(s)
Versus
GIRISH CHHABRA AND OTHERS Respondent(s)
J U D G M E N T
KURIAN, J.
Leave granted.
The issue, in principle, is covered against the appellant by judgment in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition(C) No. 8467 of 2015.
This appeal is, accordingly, dismissed. In the peculiar facts and circumstances of this case, the appellant is given a period of one year to Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2016.09.10 exercise its liberty granted under Section 24(2) of the 11:20:24 IST Reason: Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 2 for initiation of the acquisition proceedings afresh. We make it clear that in case no fresh acquisition proceedings are initiated within the said period of one year from today by issuing a Notification under Section 11 of the Act, the appellant, if in possession, shall return the physical possession of the land to the original land owner.
Pending applications, if any, stand disposed of.
........................J. (KURIAN JOSEPH) ........................J. (ROHINTON FALI NARIMAN) New Delhi, August 31, 2016 3 ITEM NO.11 COURT NO.10 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). 15449/2015 (Arising out of impugned final judgment and order dated 12/09/2014 in WPC No. 2759/2014 passed by the High Court Of Delhi At New Delhi) DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS GIRISH CHHABRA & ORS. Respondent(s) (with office report) Date : 31/08/2016 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Amrendra Sharan, Sr.Adv. Mr. Vishnu B. Saharya, Adv. Mr. Viresh B. Saharya, Adv. For M/s Saharya & Co.,Adv. For Respondent(s) Mr. Anup G. Chaudhary, Sr.Adv. Mrs. June Choudhary, Sr.Adv. Ms. Esha Mazumdar, Adv. Mr. Setu Niket, Adv.
Ms. Priyanjali Singh,Adv.
Ms. Pinky Anand, ASG Mr. Ajit Kumar Sinha, Sr.Adv. Mr. Shadman Ali, Adv.
Ms. Rekha Pandey, Adv.
Mr. R.S. Nagar, Adv.
Mr. Karan Seth, Adv.
Mr. Rajesh Ranjan, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.4
The appeal is dismissed in terms of the signed judgment.
Pending applications, if any, stand disposed of.
[RENU DIWAN] [SUKHBIR PAUL KAUR] ASSISTANT REGISTRAR A.R.-CUM-P.S. (Signed non-reportable judgment is placed on the file)