PAWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner seeks quashing of the order dated 11. 01. 2008 and 19. 01. 2001 passed by the Haryana State agricultural Board/market Committee, whereby appeal against the show cause notice has been dismissed.

(2.) THE petitioner's grievance is that since possession of the subject plot was not offered to him, no penal or compound interest was leviable. The petitioner's second grievance is that the respondents have already exempted the similarly situated allottees from payment of compound and penal interest, therefore, also the petitioner cannot be discriminated.

(3.) NOTICE of motion was issued and in response thereto, the respondents have filed their counter-affidavit which reveals that the petitioner has repeatedly defaulted in payment of the instalments and as such, he was asked to pay the. penal and compound interest , as per the agreed terms and conditions of allotment.