LAND AND BUILDING DEPARTMENT GOVERNMENT OF NCT OF DELHI THROUGH ITS PRINCIPAL SECRETARY AND ANR. Vs. M/S MASS ESTATE (P) LTD. AND ANR.
LAWS(SC)-2017-4-78
SUPREME COURT OF INDIA
Decided on
April 18,2017
Land And Building Department Government Of Nct Of Delhi Through Its Principal Secretary And Anr.
Appellant
VERSUS
M/S Mass Estate (P) Ltd. And Anr.
Respondents
JUDGEMENT
Kurian, J. -
(1.) Leave granted.
(2.) It is the case of the appellants that possession could not be taken and compensation could not be paid because of interim order operating in the case of adjacent acquisitions.
(3.) It is not in dispute that in the case of the respondents herein, there was no stay operating.;
(2.) It is the case of the appellants that possession could not be taken and compensation could not be paid because of interim order operating in the case of adjacent acquisitions.
(3.) It is not in dispute that in the case of the respondents herein, there was no stay operating.;
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