Land and Building Department through Secretary, Government of NCT of Delhi Vs. Govind Ram & ANR.
[Civil Appeal No.12076 of 2016 arising From Special Leave Petition (C) No.36628 of 2016 arising From Special Leave Petition (C).....CC. No. 3293 of 2016]
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KURIAN, J.
1. Delay condoned.
2. Leave granted.
3. It is brought to our notice that the appeals on identical issues, filed by the Delhi Development Authority have already been dismissed by this Court. Therefore, reserving the liberty for fresh acquisition within a period of one year granted in the said appeals, these appeals are also dismissed.
4. Pending applications, if any, stand disposed of.
5. No costs.
.......................J. [KURIAN JOSEPH]
.......................J. [ROHINTON FALI NARIMAN]
NEW DELHI;
DECEMBER 08, 2016.
