DEV LAL YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Mahendra Dubey, learned counsel, appearing for the appellant. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate, appearing for the respondents No. 1 and 2 as well as Mr. H.B.Agrawal, learned senior counsel, appearing for the respondents No. 3 and 4.

(2.) This writ appeal is presented against an order dtd. 11/11/2022 passed by the learned Single Judge in WPC No. 4610 of 2022, dismissing the writ petition on the ground of gross delay in preferring the writ petition.

(3.) The Special Area Development Authority (for short, the SADA), Bhilai, had allotted a plot of land measuring 50X60 sq.ft = 3,000 sq.ft. situated at Nehru Nagar, Bhilai, District Durg, Chhattisgarh, under the Motilal Nehru Nagar Awasiya Yojna, by letter dtd. 20/11/1995 to the appellant on payment of a premium amount of Rs.39,000.00 plus 2% as ground rent, i.e. Rs.780.00. Though, the order of allotment did not indicate any specific period of time within which the amount was to be paid, the appellant in the writ petition, amongst others, in paragraph 8.2, has accepted that owing to some financial difficulties, he could not deposit the premium amount within the given time.