Delhi High Court - Orders
Vardhman Properties Limited vs Delhi State Industrial And ... on 17 July, 2025
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~5 to 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1004/2011, CM APPLs 9658/2011, 20982/2025, 21122/2025
VARDHMAN PROPERTIES LIMITED .....Petitioner
Through: Mr. Rohit Gandhi, Mr. Surender
Sheoran and Mr. Hargun Singh Kalra,
Advocates.
versus
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD .....Respondent
Through: Mr. Bankim Garg, Advocate with Mr.
Waseem Ahmed, LA, for DSIIDC.
+ W.P.(C) 4908/2011, CM APPL. 9955/2011
VARDHMAN PROPERTIES LTD. .....Petitioner
Through: Mr. Rohit Gandhi, Mr. Surender
Sheoran and Mr. Hargun Singh Kalra,
Advocates.
versus
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. .....Respondents
Through: Mr. Bankim Garg, Advocate with Mr.
Waseem Ahmed, LA, for DSIIDC.
+ W.P.(C) 2891/2013, CM APPLs 5428/2013, 45451/2024
VARDHMAN PROPERTIES LTD. .....Petitioner
Through: Mr. Rohit Gandhi, Mr. Surender
Sheoran and Mr. Hargun Singh Kalra,
Advocates.
versus
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORP. .....Respondents
Through: Mr. Bankim Garg, Advocate with Mr.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 22/07/2025 at 21:34:24
Waseem Ahmed, LA, for DSIIDC.
+ W.P.(C) 2950/2013
VARDHMAN PROPERTIES LTD. .....Petitioner
Through: Mr. Rohit Gandhi, Mr. Surender
Sheoran and Mr. Hargun Singh Kalra,
Advocates.
versus
DSIIDC & ANR .....Respondents
Through: Mr. Bankim Garg, Advocate with Mr.
Waseem Ahmed, LA, for DSIIDC.
+ W.P.(C) 4412/2019, CM APPLs 19641/2019, 35616/2019,
32510/2024
MANGLA SHREE PROPERTIES PVT. LTD. .....Petitioner
Through: Mr. K.C. Mittal, Mr. Yugansh Mittalk
and Mr. Keshav Poonia, Advocates.
versus
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION (DSIIDC) .....Respondent
Through: Mr. Siddharth Gupta, SC for MCD.
Mr. Anuj Chaturvedi and Ms. Shivani
Thakur, Advocates for DSIIDC.
+ W.P.(C) 8621/2019, CM APPLs 35647/2019, 36497/2024,
23965/2025
BASANT PROJECTS LIMITED .....Petitioner
Through: Ms. Madhumita Bhattarcharjee and
Ms. Debanati Sadhu, Advocates.
versus
DELHI STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION (DSIIDC) .....Respondent
Through: Mr. Anuj Chaturvedi, Ms. Shivani
Thakur and Mr. Waseem Anand,
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 22/07/2025 at 21:34:24
Advocates for DSIIDC.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 17.07.2025
1. Learned counsels appearing for the petitioners submit that the primary issue involved in the present cases is the challenge to levy of conversion charges by the respondent/DSIIDC, on the conversion of commercial plots from leasehold to freehold. Learned counsels for the petitioners, while referring to the decision of the Coordinate Bench of this Court in Delhi Factory Owners' Federation v. SDMC, reported as 2025 SCC OnLine Del 4722, contend that DSIIDC is not empowered to levy any conversion charges.
2. Without prejudice to the above, learned counsels for the petitioners further invite the attention of the Court to the order dated 04.11.2024 passed in the present set of petitions, whereby DSIIDC was directed to consider the petitioners' representation in light of the fact that DSIIDC was considering adopting conversion charges on the same lines as DDA. Learned counsels for the petitioners further invite the attention of the Court to the RTI application dated 27.05.2024 filed by one Mr. Mehtab Singh and its reply dated 19.07.2024 by DSIIDC, wherein it has been stated that the draft conversion policy is under submission for the approval of the Hon'ble LG. It is further submitted that the representations made by the petitioners pursuant to the aforesaid order dated 04.11.2024 however came to be rejected merely by stating that the earlier policy is in existence.
3. Mr. Anuj Chaturvedi, learned counsel appearing for respondent/DSIID, seeks time to respond to the aforesaid contentions, as This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2025 at 21:34:24 well as to place on record the stand of DSIIDC in the form of an affidavit stating the current status of the conversion policy stated to be under consideration.
4. Renotify on 28.10.2025.
MANOJ KUMAR OHRI, J JULY 17, 2025/rd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2025 at 21:34:24