- (1.) The petitioners have challenged the order passed by the Administrator, HUDA, dismissing their appeal against the order of the Estate Officer demanding extension fee, which today, we are informed would exceed Rs. 1 crore. The petitioners have also impugned the order of the Revisional Authority dismissing the revision petition filed by them against the appellate order.
(2.) As noted in the impugned order itself, the only ground upon which the extension fee is demanded, is that the petitioners did not apply for the occupation certificate within a period of 30 days, stipulated in Section 11 of the Haryana Urban Development Act, 1977, (for short 'the Act') as directed by the official respondents by their communications dated 05.11.2004 and 03.12.2004.
(3.) The validity of the allotment of the plot in favour of the petitioners is admitted. It is also admitted that the petitioners completed the construction within the stipulated period. As has been mentioned earlier, the only ground upon which the the extension fee is demanded is that the petitioners did not apply for the occupation certificate within 30 days as is specified in Section 11 of the Act.;