D.D.A. Vs. RAMAN GROVER AND ORS.

JUDGEMENT

(1.) SLP (C) No. 6250 of 2015 Mr. Sundaram, learned senior counsel appearing for the respondent submits that respondent No.1 has inherited the property from his father. Father had purchased the property in the year 1952. Therefore, it is submitted that in view of the admitted factual position that the possession has not been taken, the special leave petition is to be dismissed. The learned counsel appearing for the DDA seeks two days' time to verify the facts. Post for Judgment/order on 10.05.2016. SLP (C) No.30135 of 2015

(2.) The learned counsel for the respondents submits that the land admeasuring 18 Bigha and 16 Biswas compromised in Khasra No.1570/I (3-18), 1571/1 (3-18), 1732/1 (2-8), 1733/1/1 (0-13), 1733/1/2 (0-15), 1737/1 (3-12), 1732 (2-8) and 1737 (1-4) has not been taken in possession and this is also the admitted position as can be seen from Counter Affidavit filed by the Land Acquisition Collector before the High Court.

(3.) In view of the above position since possession in respect of the said land admeasuring 18 Bigha and 16 Biswas has not been taken, the special leave petition is dismissed. SLP (C) No.30141 of 2015