- (1.) The Petitioner was allotted a House under a scheme of U.P. Awas Avam Vikas Parishad (Respondent No. 2).
(2.) The Petitioner committed default in payment of instalments, and consequently, a recovery certificate was sent by the Respondent No. 2 to the Respondent No. 4. Copy of the said recovery certificate has been filed as Annexure-3 to the writ petition.
(3.) As per the said Recovery Certificate, the amount due as on 30.11.2009 in respect of the defaulted instalments was Rs. 1,56,315 and the penal interest was Rs. 62,372.10. Thus, an amount of Rs. 2,18,687.10 was shown as due from the Petitioner as on 30.11.2009.;