BRIJESH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner seeks quashing of the order dated 17.10.2016/ 21.12.2016 passed by the Additional Chief Secretary to Government of Haryana, Agriculture and Farmers Welfare Department in exercise of his revisional powers under Section 40(3) of the Punjab Agricultural Marketing Produce Act, 1961, whereby revision petition filed by the Market Committee, Naraingarh was allowed and order of the Appellate Authority waiving off the penal interest levied on the petitioner was set-aside.

(2.) The facts are not in dispute. Booth Plot No.46 in the New Grain Market at Naraingarh, District Ambala was allotted to the petitioner in open auction held on 12.06.2006 at the cost of Rs. 6,70,000/-. The petitioner deposited 1/4th of the sale consideration at the spot.

(3.) The allotment letter was issued on 01.09.2006 alongwith the schedule for payment of installments contained in Clause-4 thereof, which reads as follows:-