Supreme Court - Daily Orders
Delhi Development Authority vs Urmila Makkar on 24 September, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A NO. 383 OF 2018
IN
CIVIL APPEAL NO. 12110 OF 2016
DELHI DEVELOPMENT AUTHORITY Applicant(s)
VERSUS
URMILA MAKKAR & ORS. Respondent(s)
WITH
M. A. No. 384 OF 2018
IN
CIVIL APPEAL NO. 8517 OF 2016
O R D E R
M.A NO. 383 OF 2018 The learned counsel appearing for the DDA – applicant seeks permission to withdraw this application. However, it is brought to our notice that the Ministry of Housing and Urban Affairs has already taken a decision to grant compensation under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short, “the 2013 Act”) and give a Signature Not Verified quietus to the whole disputes. We, therefore, direct Digitally signed by JAYANT KUMAR ARORA Date: 2018.09.26 17:23:17 IST Reason: the Ministry of Housing and Urban Affairs to deposit the required amount with the Land Acquisition Officer 2 within a month from today. The Land Acquisition Officer shall disburse the same to the land owners without any delay.
Subject to the above directions, the application is permitted to be withdrawn. M. A. No. 384 OF 2018 The Requisitioning Authority, namely, Delhi Jal Board is directed to deposit the compensation under the 2013 Act with the Land Acquisition Officer within two months. The Land Acquisition Officer shall disburse the same to the land owners without any delay.
Subject to the above directions, the application is disposed of.
.......................J. [ KURIAN JOSEPH ] .......................J. [ SANJAY KISHAN KAUL ] New Delhi;
September 24, 2018.
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ITEM NO.53 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
MA No. 383 of 2018 in Civil Appeal No. 12110 of 2016 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS URMILA MAKKAR & ORS. Respondent(s) (FOR ADMISSION and IA No.21232/2018-MODIFICATION OF COURT ORDER and IA No.21239/2018-APPLICATION FOR CONDONATION OF DELAY IN FILING MODIFICATION/CLARIFICATION ) WITH MA 384/2018 in C.A. No. 8517/2016 (XIV) (FOR ADMISSION and IA No.21252/2018-MODIFICATION OF COURT ORDER) Date : 24-09-2018 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. Ashwani Kumar, AOR Mr. Jay Kumar Bhardwaj, Adv.
Mr. Ravinder Nain, Adv.
Ms. Binu Tamta, AOR For Respondent(s) Ms. Smita Maan, AOR Mr. Vishal Maan, Adv.
Mr. Satyawan Rathi, Adv.
Ms. Sunita Sharma, Adv.
Mr. B. V. Balaram Das, AOR Mr. Atul Kumar, AOR Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
Mr. Tushar Duneja, Adv.
Mr. Pradeep Misra, AOR Mr. Mukesh Kumar Maroria, AOR 4 UPON hearing the counsel the Court made the following O R D E R MA No. 383 of 2018 in Civil Appeal No. 12110 of 2016 The misc. application is disposed of as withdrawn in terms of the signed order.
MA No. 384 of 2018 in Civil Appeal No. 8517 of 2016 The misc. application is disposed of in terms of the signed order.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)