SUDHIR KUMAR NAIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD further argument and the Judgment is as follows.

(2.) PETITIONER has filed this Writ Petition with the prayer to quash the order, Annexure -1, passed on 05.07.2006 by the Opposite Parties 1 and 2 determining the lease with respect to plot No. K -1, area Ac.0.124 decimals measuring 60' x 90' at Unit -Ill, Kharavela Nagar in the new capital Bhubaneswar, District - Khurda, drawing No. B/1032 corresponding to lease Plot No. 524 (PT) under Khata No. 441 (G.A. Department) under the jurisdiction of District Sub -Registrar, Bhubaneswar (hereinafter referred to as disputed plot).

(3.) PETITIONER challenges Annexure -1, inter alia, with the assertion that the Opposite Party could have granted relaxation on the period of construction as well as for use of the premises of construction of shopping mall instead of hotel and also the defaulted installments could have been otherwise realized in view of the fact that subsequent payments (after the due date of installments) at times was accepted.