VIKRAMJIT KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) By and under a perpetual lease deed dated 31.8.2004, 400 square yards of land bearing plot No. 12, Block C-2, Safdarjung Development Residential Scheme, New Delhi was demised in perpetuity to the petitioner. As per the lease, plot was stated to be a residential plot and the petitioner was obliged to construct a residential building on the plot and was further obliged to use the building for a residential purpose.

(2.) Having constructed a building on the plot, after obtaining the requisite sanctions, with effect from 25.7.1989 petitioner put the building to use as a guest house. Said use continued till 1.10.1996.

(3.) The guest house was providing accommodation to those who wished to use the same. It was more in the nature of a boarding-cum-lodging place. No food was served to outsiders, i.e., non residents of the guest house.