SATNAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner was allotted SCF No.83, Sector 61, Phase-VII, SAS Nagar, Mohali in an open auction held on 14.12.2000 for a total consideration of Rs.76,00,000/-. The amount could be paid along with 15% interest in four instalments as per the schedule mentioned in Clause [VI] of the allotment letter dated 24.1.2001. The last instalment was payable on 14.12.2004.

(2.) As the petitioner failed to deposit the due instalments, the allotment was cancelled vide order dated 26.6.2003.

(3.) The petitioner filed appeal and then a revision petition before the State Government. The Revisional authority passed an interim order on 7.6.2005 directing the Senior Law Officer, PUDA, Mohali to inform the petitioner within 30 days the balance amount payable by it.