PRAMOD KUMAR JAIN Vs. LT GOVERNOR

JUDGEMENT

(1.) THE petitioner is a subsequent purchaser of the leasehold rights of industrial plot No. M-1, Badli Industrial Estate, measuring 1457. 4 square yards. Due to non-construction and other faults, leasehold rights were cancelled by the respondents.

(2.) BY letter dated 17th May, 2004, the respondents agreed to restore the leasehold rights on payment of transfer charges, restoration charges, regularization charges and lease amount in total amounting to Rs. 94,23,727. Certain other formalities were also required to be completed by the petitioner. This letter further stipulated that the aforesaid amount should be paid within sixty days of the date of issue of the letter, otherwise compound interest @ 18% would be charged on the delayed payment.

(3.) THE said letter was made subject matter of challenge before the High Court in W. P. (C) No. 18752/2005. This writ petition was disposed of vide order dated 20th July, 2007, which reads as under:-