KAIASH BHANU GROVER Vs. CHIEF ADMINISTRATOR

JUDGEMENT

(1.) BEFORE the Administrator,Haryana Urban Development Authority ( hereinafter referred to as the "HUDA"). Vide an order dated February 14,2002, the appellate authority noticed the aforesaid fact and also noticed that as per HUDA Policy, penal interest at the rate of 18% was also payable for the delayed period. The appellate authority also held that the petitioner was not ready to pay the aforesaid amount and wanted to delay the payment on one pretext or the other. Shri Arun Bansal, learned counsel for the petitioner has at the out set argued that the petitioner is ready to pay the entire outstanding amount along with the interest and penal interest as chargeable by HUDA. Shri Bansal also points out that the petitioner had already raised construction on the plot in question and was carrying on his business thereon. In view of the facts and circumstances of the case, the present petition is disposed of with a direction to the Estate Officer,HUDA,Panchkula to communicate to the petitioner the outstanding dues payable by him through a written communication. Within a period of 15 days from the date of receipt of the aforesaid communication, the C.W.P. 1116 of 2004 2 petitioner would be required to deposit the entire outstanding dues as demanded by the Estate Officer,Panchkula. In case the petitioner fails to deposit the entire outstanding dues within the aforesaid period, the resumption order against the petitioner shall remain operative and the present petition filed by the petitioner shall be deemed to have been dismissed. A copy of this order be given dasti on usual charges. (Viney Mittal ) Judge April 25,2006 ( H.S.Bhalla ) sks Judge