HEMANT GUPTA,J. - (1.) The challenge in the present writ petition is to an order dated 29.4.2003 (Annexure-P-10), passed by the Estate Officer, Kurukshetra, resuming plot No. 494, Sector-2, Kurukshetra, order in appeal dated 8.8.2006 (Annexure-P-11), passed by the Administrator, Haryana Urban Development Authority and order dated 11.2.2011 (Annexure-P-12), passed by the Financial Commissioner and Principal Secretary to Government of Haryana, Town and Country Planning Department, dismissing the revision petition.
(2.) The petitioner applied for 1 Kanal plot on 9.12.1987 in pursuance to an advertisement issued. The letter of allotment was thereafter issued on 29.6.1988. In the year 1989, petitioner received a notice for payment of additional price of the plot. Later on, on 25.11.1993 a letter was issued to the petitioner offering her possession of the plot. Again, on 24.4.1997, an amount of Rs. 28,365/- was demanded for execution of the conveyance deed.
(3.) The assertion of the petitioner is that she and her husband are practicing doctors and staying in Chandigarh and facing financial difficulties though, they are running a clinic at House No. 1317, Sector-15- B, Chandigarh since the year 1983. It is admitted by the petitioner that she received one or two notices from the respondents regarding the plot in question, but the petitioner could not deposit the said amount due to financial crises. The petitioner asserts that it was on 16.2.2006, she came to know that plot has been resumed on 29.4.2003. The petitioner has not received the copy of the resumption order. The petitioner is stated to have filed an appeal before the Administrator, HUDA, Panchkula on 24.2.2006, which was dismissed and the revision also stands dismissed.;