RITU MALIK Vs. LAND & DEVELOPMENT OFFICE

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning a demand letter dated 02.03.2015 issued by the respondent, whereby the respondent has levied misuse charges and damages amounting to Rs. 25,43,395/- in respect of the property bearing Plot No. 5/12-A & 12-B, Kirti Nagar Industrial Area, New Delhi - 110015 (hereafter "the Property"). The said charges have been calculated for misuse from the year 1982 onwards.

(2.) The petitioner claims that no notice was issued for misuse at the material time and therefore the charges for breaches, if any, ought to be computed for the period commencing 03.03.2014 and not from the year 1982.

(3.) The petitioner states that Mr Arjun Dev Arora (the petitioner's father) had purchased the right, title and interest in the Property vide a sale deed dated 12.12.1969, which was registered on 17.12.1969. The Property was then mutated in the name of the petitioner's father vide a memorandum dated 17.09.2016.