JAWAHAR LAL GUPTA,J - (1.) ON March 2, 1984 the petitioner was given the site in dispute for the construction of a Gurdwara for a total premium of Rs. 2,61,430/-. The amount of Rs. 65,360/- had already been paid by the petitioner. The remaining amount had to be paid in three equal yearly instalments. There was a delay. Thus, the proceedings for resumption of the site were initiated.
(2.) ON March 21, 1989, the Assistant Estate Officer (exercising the powers of the Estate Officer) found that a sum of Rs. 3,46,821/- was outstanding on account of premium, ground rent and interest. Thus, the lease of the said site was ordered to be cancelled. Still further, 10% of the premium plus interest and ground rent as already paid by the petitioner was ordered to be forfeited. The petitioner filed an appeal. It was decided vide order dated August 4, 1998. The Chief Administrator granted another opportunity to the petitioner to make the payment and restored the site to the petitioner. The needful had to be done "within 30 days from the despatch of the order, failing which the order of the Estate Officer" was to become operative. The petitioner deposited Rs. seven lacs within the time of 30 days. However, the amount found due was Rs. eight lacs. Thus, there was delay in the deposit of Rs. one lac. The petitioner sought an extension of time by filing a revision petition before the Adviser. This petition was dismissed vide order dated October 13, 1999. As a result, the order of resumption passed by the Estate Officer in the year 1989 was sought to be implemented. Aggrieved by the action, the petitioner has approached this Court through the present writ petition.
(3.) NOTICE of motion was issued. A written statement has been filed on behalf of the respondents.;