AIROnline 2025 SC 139

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): Abhay S. Oka, Ujjal Bhuyan , JJ

Delhi Development Act (61 of 1957) , S.22— Auction of Nazul lands - Legality - Lease was never executed by Development Authority in favour of Company pursuant to lease agreement - No rights, title and interest were created in favour of company regarding suit plot - Company had executed agreement of sale in favour of respondent and plot was further sold in auction conducted in liquidation proceedings of respondent - Notice of proclamation itself mentioned that sale of plot was on "as it is basis"- Auction purchaser would not be entitled to either ownership or leasehold rights - Auction purchaser could not claim to be a lessee as the lease in terms of the lease agreement was never executed - Auction would not amount to sale of plot - If auction purchaser desired to get the transaction regularised, he can apply to the Development Authority. Judgment Dt. 21.01.2010 (Del)-Affirmed (Para 8 11 12 14) .....