RAJIV VOHRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the judgment and final order dated 8 July 2014 of the High Court of Punjab and Haryana dismissing the writ petition filed by the appellant and restoring the resumption order passed by the Estate Officer, Haryana Urban Development Authority (the third respondent).

(3.) The appellant, being successful in an open auction held on 7 March 1996, was allotted a booth of 22.68 square metres for a sale consideration of Rs. 7,55,000. An initial amount of Rs 75,500 (10% of the total sale consideration) was paid by the appellant as bid money. The terms and conditions of the auction stipulated that the appellant was required to remit a further sum of Rs. 1,13,250 (15% of the sale consideration) within 30 days from the date of issuance of the letter of allotment. The 1 Booth No. 51, Sector 21-C, Faridabad. balance consideration was to be paid either within 60 days or in ten half yearly installments with interest of 15% per annum.