LALIT MOHAN MADHAN Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) WITH reference to the order dated March 15, 2012, learned counsel for the DDA has produced for our perusal the latest 'Scheme of Conversion from Lease-hold System of Land Tenure into Free-hold'. The same is effective from March 31, 2011.

(2.) THE revised policy permits floor wise conversion of lease-hold tenure to free-hold tenure. Prima facie read, the policy does not permit lease-hold tenure to be converted into free-hold tenure in a manner where the single identity of a plot gets divided into two separate identities.

(3.) LATE Shri S.C.Goel and Shri Om Prakash Gupta were the joint lessees under DDA, having a lease-hold tenure in respect of a single entity plot bearing Municipal No.B-1/26, Vasant Vihar, New Delhi.