LAXMI ARCHON (P) LTD Vs. ADM SOUTH WEST

JUDGEMENT

(1.) With the consent of the parties the writ petition is set down for final hearing and disposal.

(2.) This is a petition under Article 226 of the Constitution of India filed by the petitioner. As per the writ petition, the petitioner claims to be the owner of half share in the agricultural land measuring 23 bighas 14 biswas in Rectangle no.19, Kila no.4(4-10), 7(4-16), 14(4-16), 17(4- 16) and 24(4-16), situated in the revenue estate of village Rawta, Tehsil Najafgarh, New Delhi. The petitioner made an application for grant of No Objection Certificate for sale of the property in the office Sub-Registrar IX, Kapashera, New Delhi on 05.11.2014. The request was refused by an order dated 24.01.2015, while counsel for the petitioner submits that sale deeds with respect to other properties in the same village have been registered.

(3.) Counsel for the petitioner submits that the reason for rejection of the request for No Objection Certificate is apparently for the reason that consolidation proceedings are pending which is not an absolute rule and hence the order dated 24.01.2015 is liable to be quashed and set aside.