PRADEEP KUMAR TRIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) Heard the petitioner (in person) and Sri R. K. Pandey, learned counsel appearing for respondent nos. 4 & 5.

(2.) The petitioner has approached this Court with a prayer for quashing of a demand of Rs. 82,280/- raised by respondent no. 5 and also the demands raised by respondent no. 2.

(3.) The petitioner was allotted a M.I.G. flat in Govindpur Scheme on self finance basis, by the respondent Allahabad Development Authority on 15th March, 1990. In terms of the letter of allotment the petitioner was required to deposit a sum of Rs. 22,100/-in four quarterly installments with a further condition that in case of default in payment of any installment within the stipulated period/till the date it became due, the petitioner shall be liable to pay interest on the said installment @ of Rs. 15%.