- (1.) Challenge in the present petition is to the order passed by Financial Commissioner & Principal Secretary, Government, Haryana Town & Country Planning Department dated 29.11.2011 exercising the revisional jurisdiction of the State Government under the Haryana Urban Development Authority Act, 1977 (for short the 'HUDA Act'), affirming the order passed by the Chief Administrator on 18.8.2008 and the order passed by the Estate Officer, HUDA, Panchkula on 14.12.2001 for non-payment of the price of the booth.
(2.) Petitioners were allotted booth No. 116, Sector 15, Urban Estate, Panchkula. Petitioners were to deposit Rs. 1,83,000/- in order to make the 25% price of the sale consideration and the balance 75% was to be deposited within 60 days without interest and the balance in 10 half yearly installments with interest. Petitioners were also to complete the construction within two years of the date of offer of possession.
(3.) On 14.12.2001, the plot was resumed as the petitioners have failed to deposit the balance payment i.e. 75% price of the booth even after the notice. An appeal against the said order was filed by the petitioners, which was also dismissed in default on 13.9.2005. The petitioners filed a Civil Suit challenging the order of resumption. The said suit was also dismissed on 31.7.2006 Petitioners filed an appeal against the said judgment and decree but the same was dismissed on merits on 18.5.2007. The said judgment and decree passed by the Civil Court has attained finality.;