PARMINDER KAUR KHURMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of parties the matter is taken up for hearing today.

(2.) The petitioners are seeking a direction in the nature of mandamus directing the respondent no.1 to issue sale permission in favour of the petitioner no.1 in respect of the property bearing No.J-7, B.K. Dutt Colony, New Delhi-110003 (hereinafter referred to as "the said property")

(3.) This property which is a lease-hold property was initially owned by one Mr Chunni Lal Nepali. Upon his demise, it came to be owned by his son Shri Bal Krishan Nepali, who is respondent no.2 herein. Despite service, nobody has entered appearance on behalf of respondent no.2.