- (1.) Heard Mr Lal Chandra Mishra, learned counsel for the petitioner and Mr Vrindavan Mishra, learned counsel for the respondent-Development Authority.
(2.) Counsel appearing for the petitioner, on instructions, submits that the petitioner is prepared to pay the entire final price, determined by the respondent-Development Authority, on or before 30.9.2018 and to show her bona fides, she shall deposit 25% of the entire amount on or before 24.4.2018.
(3.) Counsel for the respondent-Development Authority, submits that the Development Authority shall inform the petitioner the final price determined by them within a period of ten days from today. It is needless to mention that the petitioner shall have to pay further interest till the entire amount is paid by her in lump sum or in five equal installments till the end of September 2018. It is made clear that if the petitioner fails to deposit/pay the first installment, as aforementioned, on or before 24.4.2018, it would be open to the respondent-Development Authority to take appropriate steps for cancelling the allotment and also taking forcible possession from the petitioner, if she is still in possession. If the petitioner is dispossessed pursuant to the letter dated 10.1.2018, impugned in the present writ petition, the possession, on payment of first installment, may be restored within one week therefrom. If the petitioner fails to deposit the remaining installments, as aforementioned, consequences shall follow.;