- (1.) MR . Yadav, learned counsel appearing for the petitioner, submitted that in Certificate Revision No. 7/96 -97, petitioner agreed to deposit the certificate amount and accordingly, he was directed to deposit a sum of Rs. 14,33,266.10 paise to clear the dues of the AIADA. But there after, AIADA has demanded the entire dues along with interest at the rate of 13% per annum to the tune of Rs. 25,81,199.00 till 2006 -07, though petitioner was always ready and willing to deposit the said amount subject to the assurance of the AIADA that it will issue allotment letter.
(2.) ON the other hand, Mr. R.C.P. Sah, learned counsel appearing for the AIADA, submitted that the petitioner was granted relief in the said order dated 20.10.2006. AIADA accepted the said order and asked the petitioner by letter dated 19.2.2007 to deposit the amount immediately. As the petitioner only showed readiness but did not actually deposit the amount and thus failed to take the benefit of the said order, AIADA is justified in demanding the entire dues along with interest. In the circumstances, AIADA is permitted to calculate simple interest at the rate of 13% per annum from March 2007 till 23.7.2010 on the said amount of Rs. 14,33,266.10 Anil adjust Rs. 15.00 lakhs deposited by the petitioner under the order of this court. It will communicate it to the petitioner within two weeks from today. If the petitioner deposits the said amount within four weeks thereafter, the AIADA will issue allotment letter in favour of the petitioner on fulfilling the other terms and conditions by the petitioner. Thereafter AIADA will pray and the certificate case will be closed. It is made clear that if the petitioner fails to comply with any part of this order, AIADA will be entitled to realize the original amount along with interest. With these observations and directions, this writ petition stands disposed of. ;