AMAR NATH GARG Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Issue rule. With consent of counsel for the parties the matter was heard for final disposal.

(2.) The writ petitioner claims a direction to the respondent Delhi Development Authority (hereafter b DDAb ) to convert the property in question namely plot No.677 in Block D, Government School Teachers Cooperative House Building Society Limited commonly known as Saraswati Vihar, into freehold.

(3.) The DDA issued a policy for conversion of its properties from lease hold into free hold, in 1999. The petitioner applied for the benefit on 30.3.1999. One of the relevant conditions in the conversion policy of 1999 namely clause 3 reads as follows:-