- (1.) Sri Vivek Saran has appeared on behalf of the respondent nos. 2 to 6.
(2.) The petitioner was allotted a commercial plot in the year 2006 and was required to pay the amount in various instalments. In between, the petitioner applied for conversion of the plot from commercial to group housing in the year 2014-15. The petitioner has now received a notice dated 22.09.2017, whereby the authority has demanded the balance amount along with penal interest. The petitioner has filed a representation before the authority for reduction of the rate of interest and for increase in the F.A.R., as is applicable for group housing.
(3.) Without going into the veracity of the assertion made by the petitioner, we dispose of the matter, directing the authority to decide the representation of the petitioner by a reasoned and speaking order, after hearing all relevant parties within two months from the date of production of a certified copy of this order. The authority will also take into consideration the illegal construction raised by the petitioner while deciding the representation.;