SALIM LALVANI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The short question falling for determination in the instant writ petition is whether on account of any dispute between the legal heirs of a deceased, who was a lease holder of a DDA plot and a third person, the DDA can withhold mutation in favour of the legal heirs or make it subject to the outcome of any such dispute.

(2.) Let me recapitulate the facts.

(3.) Late Shri Parmanand Jhuromal Lalvani (PJL), father of the Petitioner was the highest bidder of Plot No.149, Block A-I, in the layout plan of Safdarjung Development Residential Scheme, situated at Ring Road South Delhi. Said PJL was allotted the earlier said plot and a lease deed was executed in his favour. On his (PJL) demise, his wife Mrs. Mohini P. Lalvani succeeded to the said plot on the basis of a Will executed by him.