NEELAM BADERA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed praying for directions to quash the orders dated 04.09.2001 passed by the Estate Officer, HUDA, Faridabadrespondent No.4, whereby, the plot of the petitioner was ordered to be resumed; the order dated 7.1.2003 passed by the Administrator, HUDArespondent No.3, whereby, the resumption order was set aside subject to the petitioner paying the entire outstanding amount with interest and penalty and the order dated 3.12.2013 passed by the Financial Commissioner and Principal Secretary to Govt. of Haryana, Town and Country Planningrespondent No.1, whereby, the revision filed by the petitioner was dismissed. The petitioner has also prayed for quashing the notice dated 20.5.2014 (Annexure P-7) passed by respondent No.4 calling upon the petitioner to show cause as to why she should not be evicted.

(2.) The petitioner was allotted Commercial booth No.98 Sector 8, Faridabad, measuring 27 sq. yards on 8.12.1993 through open auction for a total consideration of Rs.2,66,000/-. She deposited 10% of the bid amount i.e. Rs.26,600/- at the time of auction and thereafter deposited 15% of the consideration i.e. Rs.39,900/- on 15.1.1994.

(3.) As per the terms and conditions of the allotment, the remaining 75% amount i.e. Rs.1,99,500/- could be deposited either in lump sum without interest within 60 days from the date of issue of allotment letter or in 10 half yearly installments alongwith interest @ 15% per annum. The interest was to accrue from the date of allotment. The relevant terms and conditions in the letter of allotment are as under:-