DELHI DEVELOPMENT AUTHORITY Vs. SURESH GUPTA

JUDGEMENT

(1.) CM No. 18271/2011 This is an application for condonation of delay of 221 days in preferring the appeal.

(2.) BEFORE issuing notice on the application for condonation of delay, we have thought it apt to examine the matter on merits.

(3.) IN order to regularize the transfers made on Power of Attorney basis and convert lease hold rights in the plots into free hold, appellant-DDA had promoted a conversion scheme. Respondent No.1 on 20th May, 1992 applied to the DDA for conversion of the leasehold rights to freehold rights in respect of the said plot and paid the entire conversion charges. The said respondent also paid additional penalty charges to the DDA as the original sub-lessee had transferred/parted with possession of the plot to third parties contrary to the terms of the sub-lease deed and the said respondent was the beneficiary.