DARSHAN KAUR Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:

(2.) The grievance of the petitioner is mainly that the respondents, while dealing with the petitioner's application for conversion of her property from leasehold to freehold, have raised a demand of Rs. 2,72,28,392/- towards misuse charges, penalty on misuse charges, revised ground rent and interest on previous damage charges in respect of her property being No. 39 (10), Diplomatic Enclave, also numbered as 10, Sardar Patel Marg, New Delhi. The petitioner ultimately seeks conversion of her property from leasehold to freehold, and the consequent execution of a conveyance deed to that effect.

(3.) It is the case of the petitioner that the said demand has been raised in total disregard of certain office order(s) passed by the respondents themselves, according to which the petitioner would not have been liable to pay any such demand, and in any case, even if any misuse was admitted by the petitioner, she would be liable to pay only a negligent sum in terms of the said office order.