AI Structured Summary
Not yet generated for this judgment
Judgment
Rajiv Sahai Endlaw, J.—The father of the Petitioner is claimed to have been the owner of built up property bearing No. 356 in Block-A comprising the basement, ground and first floor in New Sabzi Mandi, Azadpur, Delhi. The counsel for the Petitioner states that the perpetual lease deed of the land underneath the said property had been granted to the father of the Petitioner by the DDA. It is stated that the said property is situated in the New Sabzi Mandi which is being managed by the Respondents No. 1 & 2 APMC.
It is further admitted by the Petitioner that his father executed and registered a General Power of Attorney dated 20th December, 1995 with respect to the said property in favour of the Respondent No. 3 Sh. Harbhajan Singh and the said Sh. Harbhajan Singh since then is in possession of the property.
The Petitioner claims that his father died on 10th June, 2007 and the other natural heirs of his father have relinquished their rights in the aforesaid property in favour of the Petitioner. It is further the claim of the Petitioner that in spite of his representations to the Respondents No. 1 & 2 APMC not to renew the license with respect to the said property in favour of the Respondent No. 3, Respondents No. 1 & 2 APMC has been renewing the license in favour of the Respondent No. 3. This writ petition has been field seeking mandamus to the Respondents No. 1 & 2 APMC to cancel the license issued to the Respondent No. 3 with respect to the aforesaid property.
The sole ground on which the Petitioner is claiming to be entitled to the said relief is that since the GPA executed by his father in favour of the Respondent No. 3 has come to an end on the demise of his father, the Respondent No. 3 on the basis of the said power of attorney is now not entitled to the renewal of license from the Respondents No. 1 & 2 APMC.
Though the Petitioner in the petition has pleaded that the GPA was granted to the Respondent No. 3 only to use the property but a perusal of the GPA shows that all possible powers which could be exercised with respect to the property were vested in the Respondent No. 3 under the said deed including of sale, letting, realization of consideration etc.
The Petitioner in the petition has not stated any reason as to why the power of attorney aforesaid was executed. There is No. statement in the petition that the power of attorney was without consideration.
I have enquired from the counsel for the Petitioner whether the Respondent No. 3 was related in any manner to the father of the Petitioner. The answer is in the negative. The counsel for the Petitioner is also not able to state that what was the reason for the execution of the said power of attorney. On enquiry it is stated that the original perpetual lease is in custody of the Petitioner though has not been filed along with the petition. The counsel for the Petitioner at this stage states that the Respondent No. 3 was the servant of the father of the Petitioner.
The sole premise on which the petition was filed i.e. of the GPA coming to an end on the demise of the father of the Petitioner, is contrary to law i.e. Section 202 of the Indian Contract Act, 1872. The power of attorney, from a reading thereof appears to be for consideration. The Division Bench of this Court in Asha M. Jain Vs. The Canara Bank and Others, has also held that judicial notice has to be taken of the transaction of sales in the guise of power of attorney prevalent in the city.
The public law remedy of Article 226 cannot be allowed to be used to arm twist the Respondent No. 3, as appears to be the case here and if the Petitioner has any bona fide dispute as to the title with the Respondent No. 3, the remedy therefore is by way of civil suit and/or arbitration if possible and not in the manner sought.
There is thus No. merit in the petition; the same is dismissed. No. order as to costs.