Government of NCT of Delhi through Its Secretary Land and Building Department and Ors. Vs. Anup Singh and Ors.

[Civil Appeal No. 5548 of 2017 @ Special Leave Petition (C) No. 38280 of 2016]

[Civil Appeal No. 5549 of 2017 @ Special Leave Petition (C) No. 38289 of 2016]

[Civil Appeal No. 5550 of 2017 @ Special Leave Petition (C) No. 38302 of 2016]

[Civil Appeal No. 5551 of 2017 @ Special Leave Petition (C) No. 38362 of 2016]

[Civil Appeal No. 5552 of 2017 @ Special Leave Petition (C) No. 38363 of 2016]

[Civil Appeal No. 5553 of 2017 @ Special Leave Petition (C) No. 38365 of 2016]

[Civil Appeal No. 5554 of 2017 @ Special Leave Petition (C) No. 38372 of 2016]

KURIAN, J.

1. Leave granted.

2. These are the cases of the original owners where neither possession has been taken nor compensation has been paid to the respondents.

3. It is also brought to the notice of the court that there was no stay operating, which prevented the appellant(s) from taking possession or paying compensation to the respondents.

4. Neither having been done within five years, as contemplated under Section 24(2) of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, we find no merit in these appeals, which are, accordingly, dismissed.

No costs.

.......................J. [KURIAN JOSEPH]

.......................J. [R. BANUMATHI]

New Delhi;

April 20, 2017.

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