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Supreme Court - Daily Orders

Delhi Development Authority vs Satbir Singh on 9 October, 2023

Bench: Hrishikesh Roy, Sanjay Karol

                                                           1

     ITEM NO.36                                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).11949/2022

     (Arising out of impugned final judgment and order dated 16-08-2017
     in WPC No.5076/2014 passed by the High Court Of Delhi At New Delhi)

     DELHI DEVELOPMENT AUTHORITY                                              Petitioner(s)

                                                          VERSUS

     SATBIR SINGH & ORS.                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.77213/2022-CONDONATION OF DELAY
     IN FILING and IA No.77217/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT
      IA No. 77213/2022 - CONDONATION OF DELAY IN FILING
      IA No. 77217/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 09-10-2023 This matter was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE HRISHIKESH ROY
                            HON'BLE MR. JUSTICE SANJAY KAROL


     For Petitioner(s)                  Mr. Sanjiv Sen, Sr. Adv.
                                        Ms. Anjali Singh, Adv.
                                        Ms. Radha Gupta, Adv.
                                        Mr. Mohan Lal Sharma, AOR

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Mr. Sanjiv Sen, learned Senior Counsel at the very outset points out how the ratio in Indore Development Authority vs. Shailendra reported in 2018 3 SCC 412 should operate in matters of Signature Not Verified lapsed land acquisition proceedings, under Section 24(2) of the Digitally signed by Jayant Kumar Arora Date: 2023.10.12 17:42:27 IST Reason: Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. Two divergent views are 2 taken by two different Benches of this Court. The issue was accordingly referred for adjudication by a three-Judge Bench. The counsel would point out that the three-Judge Bench is in seisin of the matter in Civil Appeal No.11857 of 2016 (Government of NCT Of Delhi Through Secretary, Land And Building Department Vs. M/S. K.L. Rathi Steels Ltd) and other connected matters.

Noting the above submission, the matter stands adjourned by a period of eight weeks.

  [DEEPAK JOSHI]                                        [KAMLESH RAWAT]
   COURT MASTER                                      ASSISTANT REGISTRAR