AANCHAL EDUCATIONAL SOCIETY Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) Shri V.K.Kataria, the learned counsel appearing for the petitioner Society has informed the Court that the petitioner Society has deposited the entire amount in lump-sum, although the same could have been deposited in instalments upto the year 2002.

(2.) However, this fact is disputed by Shri K.K.Gupta, the learned counsel appearing for the respondents who says that still a very huge amount is due. Shri Kataria has further contended that on account of the existence of trees on the land which had been allotted to the petitioner Society for construction of a school, the petitioner Society has not been able to raise the aforesaid construction. Shri Kataria further informs the Court that at the time of allotment of the plot large number of trees were standing on the land, although the same were removed in the year 2002 but on account of existence of trees earlier, the construction could not be carried out and it was on account of the aforesaid fact that there was delay in payment.

(3.) After hearing the learned counsel for the parties, we find that the matter has to be essentially examined by the competent authority.