BHAWNA GOEL Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This is a writ petition filed under Article 226 of the Constitution of India, 1950, inter alia, seeking the following reliefs :-

(2.) Mr. V.P. Rana, learned counsel appearing for the petitioner submits that the respondent No.2 - ADM had already issued a Land Status Report ('LSR') on 19/2/2024, which is valid for a period of 30 days in accordance with the Sec. 5 of the Delhi Lands (Restrictions on Transfer) Act, 1972.

(3.) Mr. Rana further submits that the vendor - Mr. Gopal Goel was the one who had applied for the LSR and the same was issued in his name. The present petitioner is the intending purchaser, who had already purchased the requisite stamp papers. He submits that for some urgent reasons, the Mr. Gopal Goel - the vendor had to leave for abroad and has not come back as yet, in the meanwhile, the said LSR would expire today.