RAJENDER YADAV Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The unsuccessful respondent in the writ petition has preferred this review petition.

(2.) The review petitioner had approached the Court challenging an order proposing to enter the property and to cancel the lease and re-enter the property. The orders impugned were 29.05.1997 and 30.06.1997. The order of 6.3.2012 disposing of the writ petition was on agreed terms. The material part of the said order reads as follows:

(3.) The Review Petitioner, i.e., DDA urges that on approaching the Supreme Court, liberty was granted to it to seek review in regard to the certain factual aspects. The DDA, therefore, urges that a material fact, i.e., that the writ petitioner's application for conversion had been rejected was not brought to the notice of the Court. It is submitted that even though the writ petitioner had sought for conversion of the property from leasehold to freehold, that request was turned down on 29.10.1994 and the writ petitioner was communicated about this aspect on 18.1.1995. It is also urged, in addition, that the Court committed an error on the face of the record in not taking into account the terms of the conversion policy and in setting aside the two notices of 1997.