S M S SANDHU Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the order passed by the Division Bench of the Punjab and Haryana High Court, dismissing the writ petition preferred by the appellant and refusing to interfere with the order passed in revision by the Advisor to the Administrator, upholding the demand of the interest from the appellant @ 24% on the amount of delayed payment of instalments.

(3.) Undisputedly the appellant with others purchased SCO Site Nos. 130-131 Sector 34, City Centre, Chandigarh in an auction held on 22-2-1987 on leasehold basis at a premium of Rs. 32,72,000/-. As per the requirement the appellant paid 25% of the amount of premium. In pursuance thereof a letter of allotment was issued in favour of the appellant on 13-4-1987. The balance amount of 75% of the premium was required to be paid in instalments by the year 1990. It was not paid and a dispute arose.