J S FURNISHING CO P LTD Vs. UOI

JUDGEMENT

(1.) These two writ petitions concern the perpetual lease granted by the President of India of a land ad-measuring 800 sq. yds. bearing Plot No.39, Ring Road, Lajpat Nagar, Part-II, New Delhi. The said lease, vide letter dated 11 th / 13 th August, 1986 of the respondent Land and Development Office (L&DO) stood mutated in the name of the petitioner.

(2.) W.P.(C) No.3637/1990 was filed impugning the demand dated 3 rd May, 1990 of the respondent L&DO of damages, for unauthorized construction on the said land and for misuse of the construction on the said land. Notice of the said writ petition was issued.

(3.) The petitioner during the pendency of the said writ petition, in accordance with the policy of the respondent L&DO of conversion of lease hold right into freehold, in or about December, 1999 applied for the said conversion. W.P.(C) No.16784/2004 was filed averring that on enquiries, the officials of the respondent L&DO had orally informed that the application for freehold conversion was not being pressed for the reason of pendency of W.P.(C) No.3637/1990. The petitioner in W.P.(C) No.16784/2004 claims the relief of mandamus for conversion of the leasehold rights into freehold. Notice of the said petition was also issued.