SATYA NARAIN GOEL Vs. DDA

JUDGEMENT

(1.) Petitioner vide letter of 20th December, 2005 had sought conversion of Plot No. 154, Block-B, Pocket-4, Sector-7 in Rohini residential scheme from leasehold to freehold. Respondent-DDA vide letter of 16th November, 2006 (Annexure P-3) had informed the petitioner about the misuse charges of 6,94,530/- which are under challenge in this petition.

(2.) Learned counsel for the petitioner states that since submission of the application for conversion has been made, there is no misuse of the subject premises.

(3.) Learned counsel for the petitioner relies upon order in W.P. (C) No. 16533/2004 titled as Annu Chopra Vs. DDA rendered on 4th January, 2005 to contend that misuse charge cannot be levied for the entire building and has to be confined to the portion which is being misused.