VIJENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner (Vijender Singh) assails the order dtd. 11/5/2016 (Annexure P-1) vide which the appeal filed by the petitioner was dismissed and the order dtd. 30/5/2017 (Annexure P-2) vide which the revision petition preferred by the petitioner against the appellant order was dismissed. The petitioner also prays for the issuance of a mandamus directing the respondents to give back the possession of the resumed property after receiving the full and final payment from the petitioner as per policy.

(2.) Booth No.14 of the Public Works Department (B&R)Work Shop, Jind was allotted to the petitioner on 17/7/2001 in an open auction. The total sale consideration was fixed at Rs.2,80,000.00. 25% of the amount was deposited but the petitioner was unable to deposit the remaining 75% amount. Despite issuance of notices, the said amount was not deposited. It has been averred that the petitioner visited the office of the respondents repeatedly to pay the balance amount but the respondents refused to accept the amount stating that the petitioner was late in depositing the same amount.

(3.) The booth was resumed vide order dtd. 12/3/2004. An appeal was preferred against the resumption order but was dismissed on 11/5/2016 (Annexure P-1). A revision petition was preferred against the appellate order but the same was also dismissed vide order dtd. 30/5/2017 (Annexure P-2). A legal notice dtd. 16/3/2018 was also issued calling upon the respondents to accept the balance amount but the same also did not evoke any response.