BRICMOR DEVELOPERS Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner to issue a writ in the nature of Writ of Mandamus:

(2.) The brief facts of the case that led to filing of the Writ Petition by the petitioner are that:

(3.) As per the petitioner, while the petitioner was making arrangement for payment of the balance amount, COVID-19 pandemic arrived and the business of the petitioner was completely closed. There was no inflow of funds. They could not even meet their regular expenses and could not generate any funds. As a bolt from the blue, the petitioner, who was looking after the business was infected with COVID-19 along with all his family members, their health suffered serious setback and he could not even attend to the office or to look after the business work and as such could not pay the amount as per the said scheme within the stipulated time. With great difficulty, the petitioner accumulated funds and paid a sum of Rs.15,00,000.00 by Demand Draft bearing No.128010 dtd. 7/1/2021 and Rs.20,23,866.00 by Demand Draft bearing No.128020 dtd. 1/3/2021 completing the payment of balance amount.