ASHOK KUMAR SHARMA Vs. ADVISOR TO THE ADMINISTRATOR

JUDGEMENT

(1.) By way of the instant writ petition, the petitioner has challenged the orders dtd. 17/6/2009 (Annexure P-14), 2/3/2010 (Annexure P-15), 10/4/2013 (Annexure P-17), 17/9/2014 (Annexure P-18) and 16/9/2016 (Annexure P-19).

(2.) The petitioner was working as a mechanic at a road side in Sector 28, Chandigarh. Pursuant to a scheme formulated by the respondent-Administration for allotting fixed sites to auto mechanics working unauthorizedly in the city of Chandigarh, a draw lots was conducted on 15/6/2001. Shop/booth No.49 measuring 8x30 square feet was leased out to the petitioner for 99 years vide letter of allotment dtd. 21/9/2001 (Annexure P-1). The total premium was Rs.3,15,536.00 and the yearly ground rent for the first 33 years was Rs.7,888.00.

(3.) A sum of Rs.48,884.00 was paid by the petitioner as 25% of the premium, and for the balance 75% of the premium and the cost of the super structure, there were three options. As per Clause 5, the balance 75% could have been paid within a period of 30 days with no interest or in 03 annual equated installments along with interest @ 10% per annum or in 120 monthly equated installments along with interest @ 16.50% per annum.