RAJ KR SHARMA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) After some hearing, it is agreed by the parties that the petitioner will be at liberty to ask for conversion of flat No. C-249, Sarita Vihar, New Delhi from leasehold to freehold on payment of requisite charges to the respondent/DDA. The officers of the CBI will be present at the time of registration of the title documents and will be entitled to collect the original title from the Sub-Registrar's office. Other original documents including allotment letter etc. will also be handed over to the CBI. CBI will deposit the original title deeds and other original documents relating to the aforesaid flat in the Special Judge's Court at Tis Hazari where trial in RC No.DAI-1998-A-0043 is pending.

(2.) The petitioner will also file an undertaking in this court that he shall not transfer, alienate or part with the possession or create any third party right, title or interest in the property bearing No.C-249, Sarita Vihar, New Delhi without permission of the trial court. The said undertaking will be filed within a week from today. The petitioner will be bound by his undertaking.

(3.) The respondent/DDA will process the application for conversion from leasehold to freehold within a period of six weeks from the date full payment is made or if full payment is already made, from today. The petitioner and CBI will be informed.