RAJ KUMAR BHUTANI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge in this petition is to a communication dated 24th June 2009 issued by the Land and Development Office (LandDO), Ministry of Urban Development, Government of India informing the Petitioner No. 1 that the agreement to sell dated 10th July 2007 executed by the General Power of Attorney (GPA) on behalf of the lessee of property No. C-73, Lajpat Nagar-I, New Delhi (hereafter 'the property in question') in favour of both purchasers, i.e., Petitioner Nos. 3 Shri Ankit Bhutani and Mr. Arpit Bhutani, was not acceptable as it was unregistered.

(2.) THE property in question was originally allotted to Mr. Dewan Chand by a lease deed dated 29th April 1967 executed by the President of India. A deed of conveyance of the building constructed on the leasehold site was also executed on the same date. Mr. Dewan Chand sold the property to Captain Jaginder Singh Sobti on 8th August 1967. On 24th October 1967 a mutation order was passed in favour of Capt. Sobti by the LandDO. THE MCD also passed a mutation order in his favour on 22nd March 1973.

(3.) ON 18th September 2003 the LandDO wrote to Petitioner No. 1 stating that in terms of the lease deed the property in question could not be sub- divided.