JAIN BOTHERS Vs. DSIIDC

JUDGEMENT

(1.) In this writ petition, two broad reliefs have been sought:-

(2.) In so far as the first relief is concerned, I am told that during the pendency of the writ petition, this relief stood granted as the respondent has converted the subject property from leasehold to freehold.

(3.) Briefly, the facts which arise in the present case and are necessary to rule upon the relief sought for quashing the demand notice are as follows:-