GOVT. OF NCT OF DELHI THROUGH SECRETARY, LAND AND BUILDING DEPARTMENT Vs. GOVIND RAM & ANR.
LAWS(SC)-2016-12-61
SUPREME COURT OF INDIA
Decided on
December 08,2016
Govt. of NCT of Delhi Through Secretary, Land and Building Department
Appellant
VERSUS
Govind Ram And Anr.
Respondents
JUDGEMENT
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.;
(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.;
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