S C GOEL Vs. DDA

JUDGEMENT

(1.) BOTH the writ petitions have been filed by one Shri S.C. Goel through Shri Lalit Mohan Madhan. The said Mr. Lalit Mohan Madhan himself is Petitioner No. 2 in W.P.(C) No. 3668/1996. Shri S.C. Goel is stated to have died. Mr. Lalit Mohan Madhan claims to be his legal heir qua the property to which the petitions pertain and has filed applications for substitution in place of Shri S.C. Goel.

(2.) IT is not in dispute that the said Shri S.C. Goel and Shri Om Prakash Gupta, respondent in both the petitions were brothers and lessees under the respondent/DDA with respect to land underneath the property No. B-1/26, Vasant Vihar, New Delhi. Mr. Lalit Mohan Madhan claims to be the purchaser under an agreement to sell, power of attorney, Will etc. of the share of Shri S.C. Goel which is defined in the said documents as the rear portion of the said property.

(3.) WRIT Petition (C) No. 3668/1996 has been filed seeking directions to DDA to convert leasehold rights in the land underneath the property aforesaid into freehold without insisting upon signatures of Shri Om Prakash Gupta; alternative, direction is sought against Shri Om Prakash Gupta to sign all the necessary documents and comply with the other formalities for having the leasehold rights converted into freehold.