RAVI SHARMA Vs. SECRETARY MINISTRY OF URBAN DEVELOPMENT

JUDGEMENT

(1.) The petitioner has prayed for issuance of a writ directing respondent no. 2, Competent Authority, to issue directions to the Estate Officer, respondent no.3, to waive the demand of Rs.10,36,788/- on account of extension fees and for setting aside the demand raised by respondent no. 3 vide letter dated 17.01.05 and for direction to respondent no. 3 to give the possession of plot SCO no.8, Sector 14, Gurgaon and also for registration and transfer of the said plot to the petitioner and a prohibition from realizing the amount of Rs 10,36,788/- demanded by letter dated 17.01.05 issued to the petitioner.

(2.) Brief facts to comprehend the controversies are that the petitioner was arrested on 11.10.87 in connection with seizure of heroine from one Mrs. Amar Sang who was going to Barcelona by flight number AZ-787 on 22.8.97 at IGI airport, New Delhi. In view of which a complaint dated 2.11.87 was filed against the petitioner under section 21, 25, 28 and 29 of NDPS Act, 1985 and subsequently an order for detention was passed against the petitioner by the joint Secretary, Ministry of Finance, the Department of revenue, New Delhi under section 3(1) of Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Ordinance, 1988.

(3.) Against the detention order a writ petition was filed in this Court which was dismissed and subsequently the petitioner filed a Special Leave Petition being SLP (Crl.) No. 616 of 1989, which was also dismissed on 1.4.1991 as the period of detention was already over.