H R VAISH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) At the request of learned counsel for the parties the matter is taken up for final disposal.

(3.) The petitioner has impugned the letter dated 3.8.99 issued by respondent No.2 making a demand of Rs.11,08,948/- along with interest w.e.f. November, 1988 on account of unearned increase in respect of the property bearing No.S-99, Panchsheel Park, New Delhi.