Land Acquisition Collector (South) and ANR. Vs. M/s. Harmony Properties Pvt. Ltd. & Ors.
[Civil Appeal No. 777 of 2017 @ Special Leave Petition (C) No. 2261 of 2017 @ Special Leave Petition (C) ......CC No. 1487 of 2017]
[Civil Appeal No. 779 of 2017 @ Special Leave Petition (C) No. 2263 of 2017 @ Special Leave Petition (C) ......CC No. 1558 of 2017]
[Civil Appeal No. 778 of 2017 @ Special Leave Petition (C) No. 2262 of 2017 @ Special Leave Petition (C) ......CC No. 1550 of 2017]
KURIAN, J.
1. Delay condoned.
2. Leave granted.
3. The learned counsel for the appellants has brought to our notice that the appeals filed by the Delhi Development Authority have already been dismissed, however, with liberty to initiate fresh acquisition proceedings within a period of one year under The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
4. Subject to the liberty, as above, these appeals are also dismissed.
5. Pending applications, if any, stand disposed of.
No costs.
.......................J. [KURIAN JOSEPH]
.......................J. [A.M.KHANWILKAR]
New Delhi;
January 20, 2017.
