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Judgment
SLP (C) No. 6250 of 2015
Mr. Sundaram, learned senior counsel appearing for the respondent submits that respondent No.1 has inherited the property from his father. Father had purchased the property in the year 1952. Therefore, it is submitted that in view of the admitted factual position that the possession has not been taken, the special leave petition is to be dismissed.
The learned counsel appearing for the DDA seeks two days'' time to verify the facts.
Post for Judgment/order on 10.05.2016.
SLP (C) No.30135 of 2015
The learned counsel for the respondents submits that the land admeasuring 18 Bigha and 16 Biswas compromised in Khasra No.1570/I (3-18), 1571/1 (3-18), 1732/1 (2-8), 1733/1/1 (0-13), 1733/1/2 (0-15), 1737/1 (3-12), 1732 (2-8) and 1737 (1-4) has not been taken in possession and this is also the admitted position as can be seen from Counter Affidavit filed by the Land Acquisition Collector before the High Court.
In view of the above position since possession in respect of the said land admeasuring 18 Bigha and 16 Biswas has not been taken, the special leave petition is dismissed.
SLP (C) No.30141 of 2015
It is an admitted position that the land in Khasra No.1081(4-16), 1083/2 (3-01), 1084/2 (4-01), 927 min (0-03), 943/1 (0-3) and 944 min (0-03) admeasuring 12 Bigha and 7 Biswas in Village Chattarpur, New Delhi has not been taken in possession by the Acquiring Authority, therefore, special leave petition is dismissed.
SLP (C) No. 31337 of 2015
List on 23.08.2016.
Permission to file additional documents is granted.
SLP (C) No. 31675 of 2015
There will be a direction to the petitioner to file an affidavit with regard to taking possession of the property and handing over the same to the Requisitioning Authority, within six weeks.
Post on 26.07.2016.
SLP (C) No.28927 of 2015
List on 23.08.2016.
SLP (C) No. 6142 of 2016
List on 23.08.2016.
SLP (C) No. 30142 of 2015
List on 09.08.2016. The petitioner to serve a copy of full set of paper book to the learned counsel for the respondents, within two weeks.
SLP (C) No.30244 of 2015
The learned counsel for the respondents submits that acquisition proceedings in respect of the land in Khasra No. 654 Min of Village Satbari, NCT Delhi admeasuring 4 Bigha and 4 Biswas has already been quashed by the judgment dated 28.08.1990.
The learned counsel for the Delhi Development Authority seeks a week''s time to verify the facts.
Post for Judgment/order on 12.05.2016.
SLP (C) No.9182 of 2016
Civil Appeal No. 4582 of 2016 filed by the DDA in respect of very same land has been dismissed by this Court by Judgment dated 28th April, 2016, therefore, this special leave petition also stands dismissed.
SLP (C) No.29537 of 2015
List on 30.08.2016.
SLP (C) No.6367 of 2016
It is not in dispute that the land comprised in Khasra No. 1762(4-16), 1763(4-16), 1767/2 (3-16) and 1768/2 (3-16), admeasuring 17 Bighas and 4 Biswas has not been taken in possession, therefore, the special leave petition is dismissed.
SLP (C) No.31366 of 2015
List on 30.08.2016.
SLP (C) No. 19559 of 2015
Civil Appeal No. 4559 of 2016 filed by the DDA in respect of very same land has been dismissed by this Court by Judgment dated 28th April, 2016, therefore, this special leave petition also stands dismissed.
SLP (C) No. 11448 of 2016
List on 30.08.2016.
SLP (C) No. 7558 of 2016
Civil Appeal No. 4549 of 2016 filed by the DDA in respect of very same land has been dismissed by this Court by Judgment dated 28th April, 2016, therefore, this special leave petition also stands dismissed.
SLP (C) No. 28845 of 2015
Civil Appeal No. 4555 of 2016 filed by the DDA in respect of very same land has been dismissed by this Court by Judgment dated 28th April, 2016, therefore, this special leave petition also stands dismissed.
SLP (C) No. 11399 of 2016
Civil Appeal No. 4550 of 2016 filed by the DDA in respect of very same land has been dismissed by this Court by Judgment dated 28th April, 2016, therefore, this special leave petition also stands dismissed.
Civil Appeal No. 4800 of 2016 (Arising out of SLP (C) No. 30195 of 2015)
Leave granted.
The appeal is dismissed in terms of signed non-reportable judgment.
SLP (C) No. 30169 of 2015
Civil Appeal No. 4572 of 2016 filed by the DDA in respect of very same land has been dismissed by this Court by Judgment dated 28th April, 2016, therefore, this special leave petition also stands dismissed.
SLP (C) No. 8820 of 2016
List on 30.08.2016
SLP (C) No. 8839 of 2016
Civil Appeal No. 4571 of 2016 filed by the DDA in respect of very same land has been dismissed by this Court by Judgment dated 28th April, 2016, therefore, this special leave petition also stands dismissed.