SUDHAKAR TIWARI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) IA 3534/2015

(2.) The petitioner, vide possession/allotment letter dated May 16, 2011 granted a licence with respect to a parking site. The allotment letter stipulated that the petitioner would pay an amount of Rs.1,31,000/- per month as licence fee by 10th of every month from May, 2011. The petitioner took over the physical possession of the parking site on May 25, 2011 and signed the possession slip in token of his taking over the parking site.

(3.) The petitioner did not pay the licence fee and therefore, the respondent-DDA issued show cause notice dated August 4, 2011, directing the petitioner to pay an amount of Rs.2,62,000/- being outstanding licence fee up to July 2011. The aforesaid notice was followed by second notice dated September 2, 2011 directing the petitioner to pay Rs.4,10,000/- plus service tax @ 2% being outstanding licence fee upto August 2011. A further show cause notice dated August 7, 2012 was issued to the petitioner to pay Rs.3,93,000/- on account of licence fee upto August 2012. Yet another show cause notice dated January 18, 2013 was issued calling upon the petitioner to pay the outstanding licence fee. For more than one year till January 18, 2013, the respondent did not take any action. A final show cause notice dated April 5, 2013 showing Rs.24,07,900/- as outstanding licence fee upto March 31, 2013 was issued.