- (1.) Challenge in the present writ petition is to the order (Annexure P-16) passed by the Chief Administrator, whereby representation/appeal of the petitioners against the order of cancellation of booth Site No.33, Mahila Ashram, Karnal, was dismissed. The allotment of the said booth was cancelled for the reason that the petitioners have failed to make the payment of installments on due dates. On 22.09.2011, learned counsel for the respondents had sought time to inform the exact amount due from the petitioners and that if the petitioners pay the said amount within one month, then their prayer for not resuming the plot will be considered. In terms of the said order, Mr. Mohunta has filed calculation sheet showing that Rs.14,61,920/- is the amount due and payable upto 31.03.2012.
(2.) Learned counsel for the petitioners undertakes that the petitioner shall deposit the said amount within two weeks i.e. on or before 05.04.2012 and also complete the construction within one year i.e. on or before 31.03.2013.
(3.) In view of the said undertaking and the fact that the dispute is regarding non-payment of the installments, the order of cancellation of booth site will stand set aside if the petitioners deposit the amount and also raise construction, as undertaken before this Court. The petitioners shall file an affidavit of compliance before this Court after supplying a copy thereof to the respondents. Disposed of accordingly.;