S R BHUTANI Vs. D D A

JUDGEMENT

(1.) Rule

(2.) With the consent of learned counsel for the parties the matter is taken up for final disposal.

(3.) A perpetual sub-lease deed dated 16.2.1973 was executed by the President of India in favour of one Sh. M.L. Tandon in respect of plot bearing No. C- 566, New Friends Colony, New Delhi. The said Sh. Tandon entered into an agreement for transfer of the property and also executed a registered Will on 28.3.1977. Sh. Tandon expired on 3.1.1980 and in terms of order dated 14.1.1982 passed by the respondent the property was mutated in the name of Mohd. Yunus on the basis of the registered Will and an endorsement to that effect was also made on the perpetual sub-lease deed.