BRAHAM ARENJA Vs. ADM

JUDGEMENT

(1.) This writ petition was filed in March, 1993 seeking the following reliefs :

(2.) The petitioner"s case is that in respect of the aforementioned lands, his seller Shri Kamal Narayan Kaul executing four sale deeds in his favour some time in March, 1993. Photocopies of the four incompletely dated sale deeds have been annexed as Annexure P-1 (collectively) to the writ petition. The petitioner went to the Office of Sub-Registrar of Assurances-III, Asaf Ali Road, New Delhi (Respondent No.3 herein) to enquire about the formalities for getting the sale deeds registered. He was informed that a 'No Objection Certificate' (NOC) had to be obtained under the provisions of the Delhi Lands (Restriction on Transfer) Act, 1972 ("DLRT Act") from the office of the Additional District Magistrate (Land Acquisition), Respondent No.1 herein.

(3.) The petitioner claims that at this stage the lands in question were "free from all sorts of encumbrances including any notification of acquisition under Sections 4 and 6 of the Land Acquisition Act or any other law governing acquisition of lands" since the land acquisition proceedings initiated by the Union of India in respect of the lands in question was quashed by this Court by a judgment dated 18.11.1988 in W.P. (C) No. 1639 of 1985 [Balak Ram v. Union of India 1989 (37) DLT 150]. When the petitioner and the seller went to the office of Respondent no.3 for presenting the sale deeds for registration they were informed till such time a policy for grant of NOC was finalized and framed, the NOC could not be granted. Rule DB was issued in this writ petition on 31.3.1993.