UNION OF INDIA Vs. BUDDHA TRI-RATNA MISSION

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dtd. 23/1/2020 passed by the High Court of Delhi at New Delhi in L.P.A. No.660/2019 and C.M. No.45005/2019.

(3.) The instant proceedings have their genesis in the allotment of a plot of land admeasuring about half an acre in Chittaranjan Park area of New Delhi in favour of the respondents herein. The value of the plot was assessed at Rs.80.00 lakhs per acre as premium and 2.5% thereof as Annual Ground rent at the time of allotment. The respondents did not pay the dues in time which led to various rounds of litigation and suffice it to say that in its order dtd. 30/8/2001 passed by the Division Bench of the High Court, following observations were made touching upon the amounts that were due and about the manner in which the amounts could be made over by the respondents.