SUNIL BAGAI Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) AFTER hearing arguments we had dismissed the appeal yesterday i.e. 7.7.2011. We had recorded that reasons would be dictated in Chamber and would be made available to the appellant today i.e. 8.7.2011.

(2.) THE appeal was dismissed in limine by a cryptic order holding that there was no merit in the appeal. THE appellant preferred a Petition for Special Leave to Appeal before the Supreme Court. Vide order dated 4.3.2011, the order dated 11.12.2000 dismissing the appeal has been set aside. THE appeal has been restored for fresh hearing.

(3.) THE facts were that property No.C-8/8235, Vasant Kunj, New Delhi was demised in perpetuity, under lease-hold, by DDA to a person from whom father of the appellant got executed an agreement to sell, power of attorney and will, for consideration in sum of `3.6 lacs. No sale deed was executed.