Supreme Court - Daily Orders
Govt. Of Nct Delhi vs Sukhveer Singh Dagar on 1 August, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.8 COURT NO.9 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).13525/2022
(Arising out of impugned final judgment and order dated 15-04-2015 in
WPC No.6552/2014 passed by the High Court Of Delhi At New Delhi)
GOVT. OF NCT DELHI Petitioner(s)
VERSUS
SUKHVEER SINGH DAGAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75445/2022-CONDONATION OF DELAY IN
FILING and IA No.75446/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.75448/2022-EXEMPTION FROM FILING O.T. )
Date : 01-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Ms. Prachi Bajpai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ms. Prachi Bajpayee, learned counsel appearing for the Government of NCT of Delhi submits that all the matters pertaining to lapsing of land acquisition proceedings under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 are being clubbed together for analogus consideration. She submits that this case should also be tagged with those matters.
Accordingly, tag this matter with the SLP(C) Diary No. 8141/2023.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.08.03 16:49:11 IST (DEEPAK JOSHI) Reason: (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR