LAND ACQUISITION COLLECTOR (SOUTH) AND ANR. Vs. M/S. HARMONY PROPERTIES PVT. LTD. & ORS.
LAWS(SC)-2017-1-75
SUPREME COURT OF INDIA
Decided on January 20,2017

Land Acquisition Collector (South) And Anr. Appellant
VERSUS
M/S. Harmony Properties Pvt. Ltd. And Ors. Respondents

JUDGEMENT

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.;


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