Supreme Court - Daily Orders
Delhi Development Authority vs Pritam Kaur (D) Thr. Lrs. on 3 August, 2023
Bench: Sudhanshu Dhulia, Dipankar Datta
ITEM NO.102 COURT NO.16 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 8565/2016
DELHI DEVELOPMENT AUTHORITY Appellant(s)
VERSUS
PRITAM KAUR (D) THR. LRS. & ORS. Respondent(s)
([ GROUP MATTER ]
IA No. 66226/2022 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 29251/2022 - EXEMPTION FROM FILING O.T.
IA No. 54142/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 29247/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 28471/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
Diary No(s). 19545/2022 (XIV-A)
(IA No. 88947/2022 - MODIFICATION)
MA 45/2023 in C.A. No. 8649/2016 (XIV-A)
(IA No. 188615/2022 - CONDONATION OF DELAY IN FILING
IA No. 188613/2022 - RECALLING THE COURTS ORDER)
MA 46/2023 (XIV-A)
( FOR RECALLING THE COURTS ORDER ON IA 188959/2022
FOR CONDONATION OF DELAY IN FILING ON IA 188964/2022
IA No. 188964/2022 - CONDONATION OF DELAY IN FILING
IA No. 188959/2022 - RECALLING THE COURTS ORDER)
Diary No(s). 4510/2023 (XIV)
(IA No. 22395/2023 - CONDONATION OF DELAY IN FILING
IA No. 22394/2023 - RECALLING THE COURTS ORDER)
Diary No(s). 4743/2023 (XIV)
(IA No. 23463/2023 - CONDONATION OF DELAY IN FILING
IA No. 23461/2023 - RECALLING THE COURTS ORDER)
Diary No(s). 40294/2022 (XIV-A)
(IA No. 193693/2022 - CONDONATION OF DELAY IN FILING
IA No. 193688/2022 - RECALLING THE COURTS ORDER)
Signature Not Verified
Diary No(s). 40305/2022 (XIV-A)
Digitally signed by
Narendra Prasad
Date: 2023.08.03
(IA No. 193716/2022 - CONDONATION OF DELAY IN FILING
16:59:53 IST
Reason:
IA No. 193710/2022 - RECALLING THE COURTS ORDER)
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Diary No(s). 40310/2022 (XIV-A)
( FOR RECALLING THE COURTS ORDER ON IA 193739/2022
FOR CONDONATION OF DELAY IN FILING ON IA 193744/2022
IA No. 193744/2022 - CONDONATION OF DELAY IN FILING
IA No. 193739/2022 - RECALLING THE COURTS ORDER)
Diary No(s). 40767/2022 (XIV-A)
( FOR RECALLING THE COURTS ORDER ON IA 196324/2022
FOR CONDONATION OF DELAY IN FILING ON IA 196327/2022
IA No. 196327/2022 - CONDONATION OF DELAY IN FILING
IA No. 196324/2022 - RECALLING THE COURTS ORDER)
Diary No(s). 522/2023 (XIV-A)
(IA No. 1807/2023 - CONDONATION OF DELAY IN FILING
IA No. 1804/2023 - RECALLING THE COURTS ORDER)
Diary No(s). 39883/2022 (XIV-A)
(IA No. 191547/2022 - CONDONATION OF DELAY IN FILING
IA No. 191540/2022 - RECALLING THE COURTS ORDER)
Diary No(s). 446/2023 (XIV-A)
( FOR RECALLING THE COURTS ORDER ON IA 1444/2023
FOR CONDONATION OF DELAY IN FILING ON IA 1447/2023
IA No. 1447/2023 - CONDONATION OF DELAY IN FILING
IA No. 1444/2023 - RECALLING THE COURTS ORDER)
Diary No(s). 2941/2023 (XIV-A)
IA No. 14204/2023 - CONDONATION OF DELAY IN FILING
IA No. 14202/2023 - RECALLING THE COURTS ORDER)
Diary No(s). 14180/2023 (XIV-A)
IA No. 69485/2023 - CONDONATION OF DELAY IN FILING
IA No. 69481/2023 - RECALLING THE COURTS ORDER)
MA 1642/2023 in C.A. No. 8477/2016 (XIV-A)
IA No. 55457/2023 - CONDONATION OF DELAY IN FILING
IA No. 55454/2023 - RECALLING THE COURTS ORDER)
MA 1643/2023 in R.P.(C) No. 556/2017 In C.A. No. 8477/2016 (XIV-A)
( FOR RECALLING THE COURTS ORDER ON IA 55469/2023
FOR CONDONATION OF DELAY IN FILING ON IA 55472/2023
IA No. 55472/2023 - CONDONATION OF DELAY IN FILING
IA No. 55469/2023 - RECALLING THE COURTS ORDER)
Date : 03-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Appellant(s) Mr. Kailash Vasdev, Sr. Adv.
Mr. Ashwani Kumar, Adv.
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Mr. Nishit Agrawal, AOR
Ms. Kanishka Mittal, Adv.
Ms. Vanya Agrawal, Adv.
Ms. Shalini Chandra, AOR
Mr. Abhishek Kumar Pandey, Adv.
Ms. Shreya Manjari, Adv.
For M/S. Saharya & Co., AOR
Ms. Binu Tamta, AOR
Mr. Ashwani Kumar, AOR
Mr. Anshay Dhatwalia, Adv.
For Respondent(s) Mr. Ajit Sharma, AOR
Mr. Manish Paliwal, AOR
Mr. Chandra Bhushan Prasad, AOR
Mr. Davesh Bhatia, AOR
Mr. Aftab Rasheed, Adv.
Mr. Aftab Ali Khan, AOR
Ms. Mahetaba Israr, Adv.
Mr. M. Z. Chaudhary, Adv.
Mr. Rahat Ali Chaudhary, Adv.
Mr. Kedar Nath Tripathy, AOR
Mr. Soayib Qureshi, AOR
Mr. Harish Pandey, AOR
Mr. D. S. Mahra, AOR
Mr. Bharat Bhushan, AOR
Ms. Sushma Suri, AOR
Mr. Rajiv Kumar Ghawana, Adv.
Mr. Neelaksh Sharma, Adv.
Mr. Vikalp Chandela, Adv.
Mr. Siddharth Vasudev, Adv.
Mr. T. V. S. Raghavendra Sreyas, AOR
Mr. K.M Nataraj, A.S.G.
Mr. Amrish Kumar, AOR
Mr. Vinayak Sharma, Adv.
Mr. Sidhant Kohli, Adv.
Mr. Sanjay Kumar Tyagi, Adv.
Mr. Anil Hooda, Adv.
Mrs. Sweksha, Adv.
Mr. Sabarish Subramanian,Adv.
Mr. Shafik Ahmed,Adv.
Ms. Anju,Adv.
Mr. Ajay Sharma,Adv.
Mr. Atul Kumar, AOR
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Mr. Nune Balraj, Adv.
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
Mr. S.K. Rout,Adv.
Priyonkoo Anjan Gogoi,Adv.
Mr. Mayank Gupta,Adv.
Ms. Shristi Jain,Adv.
Ms. Anu Kumar,Adv.
Mr. Amit Acharya,Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. We have been told that Respondent No.1.2/Mohinderwati daughter of Respondent No.1/Pritam Kaur (deceased), who had already been substituted has also passed away during the pendency of the appeal and the legal heir of Respondent No.1.2/Mohinderwati needs to be substituted, learned counsel seeks three weeks’ time to file application for substitution in this respect.
2. Let needful be done within three weeks.
3. Meanwhile, we have also been apprised by Mr. Kailash Vasdev, learned senior counsel, that there are other similar matters also connected with the same issue. These matters also relate to Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, under the present acquisition process.
4. The Registry is, therefore, requested to tag all such similar cases together and they may be placed before Hon’ble the Chief Justice of India for a suitable direction/order so that they can be listed before an appropriate Bench.
(NARENDRA PRASAD) (RENU BALA GAMBHIR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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