NEW DELHI MUNICIPAL COUNCIL Vs. TEK CHAND NARULA

JUDGEMENT

(1.) The New Delhi Municipal Corporation [NDMC] as well as the Union Government along with the Land and Development Officer [L&DO] has instituted these two Letters Patent Appeals [LPAs] assailing the judgment rendered by the learned Single Judge on 27/8/2019 as corrected and modified vide order dtd. 18/9/2020. The writ petitions preferred by the respondents were effectively disposed of with the following operative directions: -

(2.) The respondents herein had preferred a writ petition before the learned Single Judge assailing two orders dtd. 18/10/2007 issued by the L&DO rejecting their application for mutation and conversion of the property from leasehold to freehold as well as the Demand Notices dtd. 14/3/2011 and 26/8/2014 relating to the computation of misuse charges and damages for unauthorized construction as drawn by the L&DO. The L&DO had also conveyed the amount that the respondents were liable to pay for the said authority to consider recalling the re-entry notice which had come to be issued.

(3.) Since the litigation inter partes has had a long and chequered history, it would be appropriate to note some of the salient facts leading upto the filing of the writ petition.