REGENT COMPUTRONICS PVT. LTD.

DELHI DEVELOPMENT AUTHORITY Appellant

V/S

TEJPAL Respondents

Referred Judgements :-

INDORE DEVELOPMENT AUTHORITY V. SHYAM VERMA [REFERRED TO]
AJIT SINGH THAKUR SINGH VS. STATE OF GUJARAT [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
G RAMEGOWDA MAJOR BASAVALINGAPPA VS. SPECIAL LAND ACQUISITION OFFICER BANGALORE:SPECIAL LAND ACQUISITION OFFICER BANGALORE [REFERRED TO]
COMMISSIONER OF WEALTH TAX BOMBAY VS. AMATEUR RIDERS CLUB BOMBAY [REFERRED TO]
COMMISSIONER OF CUSTOMS VS. CANDID ENTERPRISES [REFERRED TO]
PERUMAN BHAGVATHY DEVASWOM PERINADU VS. BHARGAVI AMMA [REFERRED TO]
MEERA SAHNI VS. LT GOVERNOR OF DELHI [REFERRED TO]
ASSISTANT COMMISSIONER VS. SAURASHTRA KUTCH STOCK EXCHANGE LTD [REFERRED TO]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [REFERRED TO]
HIGH COURT OF JUDICATURE AT PATNA VS. MADAN MOHAN PRASAD [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
KUMUDINI RAMDAS SHAH VS. K M MODY [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
R.UNNIKRISHNAN VS. V.K.MAHANUDEVAN [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED TO]
BALAJI NAGAR RESIDENTIAL ASSOCIATION VS. STATE OF TAMIL NADU [REFERRED TO]
IMRAT LAL VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
FORESHORE CO-OPERATIVE HOUSING SOCIETY LIMITED VS. PRAVEEN D DESAI [REFERRED TO]
YOGESH NEEMA AND ORS. VS. STATE OF M.P. AND ORS. [REFERRED TO]
STATE OF JHARKHAND THROUGH SP, CBI VS. LALU PRASAD @ LALU PRASAD YADAV [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. SHAILENDRA (DEAD) THROUGH LRS. & ORS. [REFERRED TO]
UMMER VS. POTTENGAL SUBIDA & ORS. [REFERRED TO]
STATE OF HARYANA AND OTHER VS. G.D.GOENKA TOURISM CORPORATION LIMITED AND ANOTHER [REFERRED TO]
NUSLI NEVILLE WADIA VS. IVORY PROPERTIES [REFERRED TO]
STATE OF MANIPUR VS. KOTING LAMKANG [REFERRED TO]
SHYAM MADAM MOHAN RUIA VS. MESSER HOLDINGS LIMITED [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHARLAL ETC. [REFERRED TO]
SAGUFA AHMED AND OTHERS VS. UPPER ASSAM PLYWOOD PRODUCTS PVT. LTD. [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHERULAL [REFERRED TO]

JUDGEMENT

(1.) For the reasons assigned in Part E of this Judgement, we grant leave in all these Special Leave Petitions, except those mentioned in List-B, List-D.2 and List-E.1 (infra).

(2.) These appeals have been preferred by the Delhi Development Authority (DDA), Government of National Capital of Delhi (GNCTD), Land Acquisition Collector (LAC), Delhi State Industrial and Infrastructure Development Corporation (DSIIDC), East Delhi Municipal Corporation, and Delhi Metro Rail Corporation Ltd. (DMRC) (collectively, the "appellants"), against various identical orders of the High Court of Delhi, whereby acquisition proceedings had been declared to have lapsed in terms of Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 (hereinafter, the "2013 Act"). Multiple Review Petitions and Miscellaneous Applications have also been moved by the DDA seeking recall and review of certain orders of this Court dismissing their SLPs, whereby some of the land acquisition proceedings were declared to have lapsed.

(3.) While the factual matrix giving rise to the present controversy has been elaborated in a judgement of the even date passed by us in the matter of GNCTD (through Secretary, Land and Building Dept.) v. KL Rathi Steels Ltd.,MA No. 414/2023. a very brief overview of the relevant facts has been set out below.

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DELHI DEVELOPMENT AUTHORITY Vs. TEJPAL

Referred Judgements :-

JUDGEMENT

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