DELHI DEVELOPMENT AUTHORITY Vs. ISHWAR SINGH AND ORS.
LAWS(SC)-2017-5-15
SUPREME COURT OF INDIA
Decided on May 02,2017

DELHI DEVELOPMENT AUTHORITY Appellant
VERSUS
Ishwar Singh And Ors. Respondents

JUDGEMENT

KURIAN,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) Admittedly, the compensation has not been paid to the land owner(s). Therefore, the High Court is right in its conclusion that the proceedings have lapsed. This appeal is, accordingly, dismissed.;


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