SOMESH GUPTA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner was allotted plot No. 125, Sector 21, Urban Estate, Gurgaon, vide allotment letter dated 8.4.1986 (Annexure P-1), out of the discretionary quota of the Government. Later on, the said allotment was cancelled in the year 1987. Thereafter, the aforesaid plot was again restored to the petitioner in the year 1990. The petitioner could not deposit 75% amount by way of instalments within the stipulated time. The issue in this case was with regard to the rate of interest and the date of charging the interest from the petitioner, which was decided by the revisional authority, vide order dated 2.1.2006 (Annexure P-20), while observing as under :

(2.) The aforesaid order was challenged by the petitioner by filing CWP No. 4304 of 2006, which was disposed of by this Court vide order dated November 10, 2006 (Annexure P-21), while passing the following order :

(3.) Consequently, the petitioner filed review application before the revisional authority. The said application was dismissed by the revisional authority vide order dated 22.2.2008 (Annexure P-22).