DELHI DEVELOPMENT AUTHORITY Vs. JAYSHREE BAGLEY

JUDGEMENT

(1.) Delhi Development Authority (the Appellant, for short) assails the judgment dated 19th May, 2010, quashing their communication dated 2nd November, 2009 and direction/mandamus to process the application of Ms. Jayshree Bagley and Mr. Mukul Taliya (the Respondents, for short) for conversion of leasehold rights into freehold rights in respect of plot No. B-35, Friends Colony, New Delhi admeasuring 209.032 sq. mts (the property, for short). Possession of the property was handed over by DDA to its original owner/allottee Ms. Rambati on 18th March, 1980 and a lease deed was executed on 24th August, 1980.

(2.) The Respondents herein, Ms. Jayshree Bagley and her son - Mukul Taluja had filed the said application for conversion into freehold rights with the Appellant-DDA on 20th December, 1999 and had deposited the conversion charges as per the calculation made therein. The Respondents filed Writ Petition (Civil) No. 14143/2009 after waiting for nearly ten years, when they received letter dated 28th October, 2009 from DDA [ the date is wrongly mentioned in the impugned judgment as 2nd November, 2009] which reads:

(3.) DDA has produced the original record relating to the said property. Few undisputed facts as culled out from the file may be noticed.