MONICA BURMAN Vs. UOI

JUDGEMENT

(1.) THE petitioner had applied for conversion of leasehold rights into freehold in respect of property No. 43a, Prithviraj Road, measuring 2280 square yards. The application was filed on 21st September, 1999 with deposit of Rs. 25,33,000/- in terms of the scheme for conversion as contained in letter/circular dated 28th June, 1999. The application remained pending with the respondents till 2007, when the petitioner filed the present writ petition.

(2.) IN the counter affidavit filed by the respondents, the aforesaid facts are admitted. It is not denied that the application for conversion was filed and the conversion fee has also been deposited. The only plea taken by the respondents is that the case of the petitioner for conversion has been kept in abeyance as a decision has to be taken on the issue of treating constructions carried out at site in question as group housing and the said decision has not been taken. The relevant portion of the counter affidavit reads as under:-

(3.) IN view of the said contention, a detailed order was passed on 23rd July, 2009 recording as under:-