DETAMAL DASWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution of India, the petitioner is seeking following reliefs: -

(2.) IN brief the case of petitioner is that in the year 1980 in an auction the petitioner was allotted plot no.7 admeasuring

(3.) IT is the further case of petitioner that the rent Rs. 23,679/ - deposited by him till March 2001 has been deducted with the total enhanced amount of lease rent and now the respondents are demanding a sum of Rs. 67,826/ -. They have calculated total amount of Rs. 91,505/ - and by deducting the deposited lease rent, without assigning any reason and without showing any genuineness arbitrarily they are demanding a heavy amount of lease rent with retrospective effect 1.4.1986 by giving reference as per directives/guidelines/policy of the Ministry of Railway (Bharat Sarkar) vide letter dated 29.8.1995 which is Annexure P/7. Against the said action, this writ petition has been filed.