SUKHWINDER SINGH Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) CHALLENGE in the present writ petition is to the order dated 27.05.2009 (Annexure P-3) passed by the Estate Officer, order dated 10.03.2010 (Annexure P-4) passed by the Chief Administrator and the order in revision dated 27.09.2011 (Annexure P-8) passed by the Advisor to the Administration, whereby lease of booth No.159, situated in Motor Market Sector 48-C, was cancelled for non-payment of the balance sale consideration i.e. 75% of the total premium of lease and ground rent.

(2.) THE petitioner was allotted the aforesaid booth vide letter of allotment dated 21.09.2001 on the premium amount of Rs.2,84,432/- for a period of 99 years. THE petitioner deposited Rs.71,108/- being 25% of the premium, whereas the balance 75% was to be paid in 120 monthly installments of Rs.3640/- per month along with interest @ 16.5% per annum.

(3.) LEARNED counsel for the petitioner undertakes to pay the entire due amount within two months from today.