AJAY BIJLI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner challenges an order dated 27th July 2005 passed by the Land and Development Office ("L&DO?), Respondent No. 2, rejecting the Petitioner?s application for conversion for the reasons that the Property at Shop No. 232, Kamla Market, New Delhi (hereinafter referred to "property in question?) was re-entered and that the application for conversion was signed by a person "who is not eligible for conversion."

(2.) On 21st May 1979 a perpetual lease deed was executed in favour of one Shri Amar Nath in respect of the property in question. A conveyance deed was executed in favour of Shri Amar Nath on 28th February 1984 and was also duly registered on 7th April 1984.

(3.) Shri Amar Nath executed a General Power of Attorney ("GPA?) and Special Power of Attorney ("SPA?) both dated 15th March 1990 in favour of Mr. K.M. Bijli father of the Petitioner. The GPA and SPA were registered. By a registered will dated 15th March 1990 Shri Amar Nath bequeathed the property in question in favour of the Petitioner. Shri Amar Nath entered into an agreement to sell with the Petitioner in respect of the property in question. This was also duly registered.