K.B. CHADHA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) CM No. 21386/2012 (for exemption).

(2.) THIS intra court appeal impugns the order dated 21st November, 2012 of the learned Single Judge disposing of W.P.(C) No. 14146/2009 preferred by the appellant. Counsel for the respondent appears on advance notice and we have with consent heard the counsels finally. The appellant is the lessee under the respondent DDA of a plot admeasuring 160 sq. yds. bearing No. 312, Dr. Mukerjee Nagar, Delhi. He, in December, 1998 applied for conversion of leasehold rights for the said land into freehold. During the processessing of the said application for conversion, it was detected that the appellant had also encroached upon 75.53 sq. yds. of open land adjacent to the land leased out to him and included the said additional land in his house. Accordingly, conversion was not allowed.

(3.) THE appellant thereafter approached first, the District Consumer Forum which dismissed the complaint, then the State Consumer Disputes Redressal Commission which dismissed the appeal and finally the National Consumer Disputes Redressal Commission which also dismissed the appeal in November, 2009, holding the Consumer Fora to be not having jurisdiction to go behind such policy decision of the respondent DDA.