J R SOOD Vs. UNION OF INDIA

JUDGEMENT

(1.) I have today disposed of RP No. 317/05 in WP(C) No. 15058-59/04. The review petition has been dismissed. My reasons recorded in the said order as also my order dated 29.8.2005 disposing of the said writ petition may be read as my reasons for allowing the present petition.

(2.) Only ground which needs to be considered is whether a cinema site is entitled for conversion from leasehold tenure to freehold tenure.

(3.) Conversion policy applies to all commercial sites in Delhi. The conversion policy does not define which lands are commercial lands.