Facts
The DDA’s IDLI portal for leasehold-to-freehold conversion applications had been non-functional since 2 January 2026, following a MoHUA communication requiring a policy decision on conversion charges.
Source reference: p. 3, para. 3; p. 6, para. 7Despite successive court directions, the authorities had not finalised a policy or restored the portal.
Source reference: no citationThe Court was informed that 1,373 applications were pending and that DDA had collected Rs. 155.06 crore; all those applications remained unprocessed.
Source reference: pp. 7–8, paras. 17–24; p. 12, paras. 19–21In an earlier order, the Court had stated that a new policy would be prospective and that pending applications for which payment had been received should be processed under the policy in force when the applications were filed.
Source reference: pp. 10–11, paras. 8–10MoHUA subsequently maintained that mere filing or payment did not create an indefeasible right to conversion at the rates then prevailing.
Source reference: p. 13, para. 22Issues
1. Whether pending leasehold-to-freehold conversion applications for which DDA had received payment should be processed under the policy in force on the application date, despite the absence of a final policy decision.
Source reference: pp. 12–14, paras. 20–252. Whether the authorities could be granted further time to formulate a policy before processing pending applications and enabling fresh applications through the IDLI portal.
Source reference: pp. 11–14, paras. 15–27Law Applied
The Court relied on the principle, discussed in Neera Sharma v. Delhi Development Authority, W.P.(C) 5180/2012, that conversion charges for an application are governed by the charges applicable when that application was filed.
Source reference: p. 9, para. 12; p. 10, para. 13It held that a subsequently announced policy would operate prospectively and that pending applications for which payment had been received must be processed under the policy prevalent at the relevant time.
Source reference: p. 10, paras. 8–10The judgment identifies no statute as the basis for this direction.
Source reference: no citationReasoning
The Court found that the authorities had received repeated opportunities and directions to resolve the policy issue but had made no substantive progress, while the portal remained closed and a substantial number of paid applications remained pending.
Source reference: pp. 11–13, paras. 15–24Given the prior conclusion that a new policy would be prospective, the Court rejected continued inaction as a basis for withholding decisions on existing applications.
Source reference: pp. 10–11, paras. 8–10It considered it just to require those applications to be assessed under the policy applicable when filed, while allowing time to formulate a policy for future applications.
Source reference: pp. 10–11, paras. 8–10; p. 14, paras. 25–27Holding
The Court directed DDA to process all pending leasehold-to-freehold applications under the policy in force on each application’s filing date and to decide them within two months.
For fresh applications, the policy was to be formulated and placed before the Court by the next hearing; the matters were listed for 11 December 2026, with MoHUA’s Secretary and DDA’s Vice-Chairman directed to join the proceedings.
Source reference: p. 14, paras. 27–30Original Court PDF
Meenakshi AuplishvsRegistrar Of Co Operative Societies & Ors.
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