Supreme Court - Daily Orders
Ravinder Kumar Kohli vs Anil Kumar Kohli on 5 May, 2025
Author: Surya Kant
Bench: Surya Kant
1
ITEM NO.1 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).1470-1474/2024
RAVINDER KUMAR KOHLI Petitioner(s)
VERSUS
ANIL KUMAR KOHLI & ORS. Respondent(s)
IA No. 125445/2023 - EX-PARTE STAY
Date : 05-05-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. Vikas Sethi, Adv.
Mr. Deepak Goel, AOR
Ms. Alka Goyal, Adv.
Respondent No.1-in-person
UPON hearing the counsel the Court made the following
O R D E R
1. With reference to order dated 15.04.2025, the petitioner and respondent No.1 are present in-person. They have informed that the amount of Rs.1,66,350/- was deposited whereupon, they have moved a joint application to the Delhi Development Authority (for short, `DDA’) for conversion of the property from `leasehold’ to `freehold’. That application is now listed for consideration on 08.05.2025. The Deputy Director (CE) and/or concerned officer of the DDA are directed to decide the aforesaid application on 08.05.2025. If there is any objection to be removed by the Signature Not Verified petitioner and respondent No.1, they will remain present on that Digitally signed by SATISH KUMAR YADAV Date: 2025.05.05 18:43:02 IST day, Reason:
to do the needful and let an order, as per Rules, for conversion of the property from `leasehold’ to `freehold’ be passed.2
2. As regard to the shop, mentioned in para 4 of the order dated 15.04.2025, respondent No.1 has handed over a copy of Notice dated 08.04.2025, issued by the DDA, Commercial Estate Branch, which is addressed to the petitioner as well as respondent No.1, pointing out the outstanding dues of Rs.5,07,227/- in respect of the said shop. This amount was payable by 30.04.2025. Respondent No.1 states that he has submitted a reply to the DDA disputing that liability.
3. Without expressing any comments on the merit of the demand raised by the DDA, we direct the Deputy Director (CE) to take a final decision pursuant to the reply submitted by respondent No.1. Let the decision be also communicated to the parties on 08.05.2025.
4. Post these matters for further consideration on 19.05.2025.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR