- (1.) The petitioner has sought a writ of certiorari to quash the orders dated 12.12.2000 and 14.08.2001(Annexures P4 and P6), passed by respondents No.3 and 2, respectively, namely the Estate Officer, HUDA, Jind and the Administrator, HUDA, Hisar. The order passed by respondent No.2-Administrator, Hisar, is in the appeal filed by the petitioner against the order of respondent No.3-Estate Officer, Jind.
(2.) The interpretation of the clauses of the letter of allotment calls for consideration. By the letter of allotment dated 01.01.1992, the respondents allotted a booth in favour of the petitioner on free hold basis. Clauses 5,6,23 and 24 of the allotment letter read thus: 5. The balance amount i.e. Rs.2,63,625/- of the above price of the plot/building can be paid in lump sum without interest within 60 days from the date of issue of the allotment letter or in ten half yearly equal instalments. The first instalment will fall due after the expiry of one year of the date of issue of this letter. Each instalment would be recoverable together with interest on the balance price at 15% interest on the remaining amount. The interest shall, however accrue from the date of offer of possession. 6. The possession of the site will be offered to you on completion of the development works in the area. In the case of building, the possession shall however, be delivered within 90 days from the date of issue of this allotment letter. 23.18% extra interest will be charged for the delayed period of instalment. 24.Half Yearly instalments of Rs.26362/50 will fall due on 1.1.93 & _____ every as under:- JUDGEMENT_585_LAWS(P&H)2_2016_1.html
(3.) The period from which interest is payable under Clause 5 at 15% per annum and the period for which interest is payable under Clause 23 @ 18% per annum of the allotment letter is the question that arises in this case.;