- (1.) Leave granted. We have heard learned counsel for the parties finally in this appeal.
(2.) The short question is when the appellate authority by its order dated 22/11/1995 set aside the resumption order and restored the disputed site to the appellant whether it was justified in directing the appellant to pay 7% regular interest for the defaulted payment of instalments of purchase price together with 18% penal interest. So far as the question of penal interest was concerned, the matter was carried by the appellant before the revisional authority which observed in para 6 of its order to the following effect: "6.I have heard both the parties at length and have also gone through the record placed on file very carefully. Having done so, I am afraid, I am unable to appreciate the arguments put forth by the learned counsel for the petitioner. The only ground put forward for the petitioner's inability is her bad financial position. It is noted that the scf was allotted in May 1987 and the total money was to be paid by may 1991. The petitioner after paying the initial 25% of the auction- money, failed to pay any amount for a number of years. The ground for bad financial position could be valid for non-payment of one or two instalments and for a short period and could not be a forever consideration for default over a number of years. I feel that since the prices of property have gone up, now the petitioner is taking this ground to get the SCF restored in her favour. I also regret to note that the Chief administrator imposed penal interest of 18% without there being any provision in the letter of allotment or in terms and conditions of the 593 allotment. It is really shocking to note that the Chief Administrator has been levying interest at varying rates in different cases according to his whims and fancies. The whole affair smacks of a deal. Moreover, while passing the impugned order, the learned Chief Administrator had clearly stipulated that SCF would be restored in favour of the petitioner only after the payment of full payment, interest and penal interest within 90 days of the impugned order, which the petitioner failed to do so. "
(3.) Having so observed ultimately the revision was dismissed and the order of the appellate authority restoring the site on payment of regular interest at 7% and penal interest at 18% was confirmed. The appellant carried the matter in writ petition before the High court. The High court dismissed the writ petition by observing that "no ground to interfere. Dismissed. " That is why the appellant is before us.;