ANANTRAJ AGENCIES PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning the communications dated 08.06.2017, 17.03.2017 and 07.11.2016 issued by respondent no.2 (Delhi Development Authority - hereafter "DDA") rejecting the representations made by the petitioner for restoration of lease in respect of the property bearing No. E-2, Jhandewalan, E-Scheme, New Delhi110055 (hereafter "the said property") and for conversion of the said property from leasehold to free hold, in favour of the petitioner.

(2.) The controversy involved in the present petition relates to the petitioner's claim for extension of lease in respect of the said property, which was terminated by the DDA. The petitioner further claims that notwithstanding the termination of the lease, it is entitled to restoration of the same and further conversion of the said property from leasehold to freehold.

(3.) The DDA has denied the petitioner's request, as according to them the matter in controversy stood finally settled by an order dated 12.04.2016 passed by the Supreme Court in Civil Appeal No. 3783/2016 (connected with SLP (C) No. 6978/2012).