THE PARJA CO-OPERATIVE HOUSE BUILDING SOCIETY LTD. Vs. PUNJAB URBAN PLANNING AND DEVELOPMENT AUTHORITY AND ORS.

JUDGEMENT

(1.) The petitioner is a Co -operative House Building Society, said to be dominated by Class -III employees of the State of Punjab/Nationalized Banks. It assails the order dated 09.12.2014 whereby Greater Ludhiana Area Development Authority (GLADA) has declined to issue 'No Dues Certificate' without deposit of Extension Fee/Non -Construction Charges. The petitioner -Society was allotted a residential site for construction of multistoreyed apartments for its members at the cost of Rs. 2,83,04,320/ -. As per the terms and conditions of the allotment letter dated 26.07.2006 (P -3) the petitioner -Society could pay allotment price in lump -sum or 25% in advance and balance 75% in four equal installments.

(2.) The petitioner -Society has admittedly paid the allotment price alongwith interest etc. wherever there was delay in payment of any installment.

(3.) Clause 4(i) of the allotment letter stipulates that possession of the plot shall be handed -over within 90 days of issuance of allotment letter and its sub -clause (iii) further states as follows: -