UMAMAKHESWARI Vs. SECRETARY TO GOVERNMENT HOUSING &

JUDGEMENT

(1.) BY consent, the writ petition is taken up for final disposal.

(2.) THE petitioner has filed the above writ petition for a Writ of Certiorarified Mandamus, to quash the proceedings of the third respondent, dated 26.02.2007 calling upon the petitioner to pay the final cost of Rs.1,96,956/- in respect of the HIG house to the petitioner and consequently, direct the respondents not to continue any amount from the petitioner in executing the sale deed in her favour.

(3.) IT is further submitted by the petitioner that the respondents ought to have considered that from the year 1994, the petitioner was directed to pay the installments only for the extent of 3563 Sq.ft and without any notice to the petitioner, the respondents cannot now say that the amount was demanded for only 2800 Sq.ft. IT is further submitted that no enquiry was conducted prior to passing of the said order.