V.S.CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has approached this Court for issuance of a writ in the nature of certiorari for quashing the order dtd. 13/9/2017 (Annexure P-10) passed by respondent No.1 along with order dtd. 19/10/2011 (Annexure P8) passed by respondent No. 2 and has further sought quashing of the order dtd. 1/11/2001 (Annexure P-6) passed by respondent No.4 vide which Booth No.71, Sector 16-A, Faridabad allotted to the petitioner was resumed on account of non-payment of the instalments towards the sale consideration within the stipulated period.

(2.) The brief facts of the case are that Booth No. 71, Sector 16-A, Faridabad was allotted in favour of petitioner on 11/1/1996 through open auction and as per terms and conditions of the allotment letter, 75% price of the site was required to be paid by the allottee in 10 half yearly instalments along with interest at the rate of 15% and the interest was to accrue from the date of offer of possession. The petitioner failed to make payment of instalments as per the terms and conditions of the allotment letter and after giving statutory notices, the site in question was resumed by the Estate Officer, HUDA, Faridabad vide order dtd. 11/1/2001. The petitioner filed appeal against the resumption order and vide order dtd. 19/10/2011 the same was dismissed by the Administrator, HUDA, Faridabad. The revision petition filed against the order dtd. 19/10/2011 was also dismissed on 13/9/2017.

(3.) We have heard counsel for the parties and have perused the impugned orders passed by the authorities below.