- (1.) Seeking quashing of letter dated 11.07.2013 and demand notices dated 31.01.2011 and 11.02.2011, the present writ petition has been filed.
(2.) The petitioner was alloted house no. B/4 on tentative cost of 71,000/- as on 31.12.1983. The petitioner was directed to deposit 20% of the cost, that is, 14,200/- and the balance amount of 56,800/- was required to be deposited in 120 monthly instalments of 694/per month. A hire purchase agreement was executed on 26.05.1984 and possession of MIG house of B/4 was given to the petitioner.
(3.) The learned counsel for the petitioner submits that the petitioner deposited 69,000/- upto 16.12.1998 however, the lease deed was not registered. The petitioner made several representations however, the details of outstanding amount was not given to him and on 31.01.2011, a demand for 14,54,676/as on 31.01.2011, which was calculated at 14,69,829/as on 28.02.2011 was served upon the petitioner. The petitioner gave legal notice on 18.02.2011, which was replied by the respondent-Housing Board on 11.07.2013 directing the petitioner to pay the outstanding dues for registration of the lease deed. The learned counsel for the petitioner further submits that a direction may be issued to the respondent Housing Board to calculate outstanding dues in view of the policy decision taken by the Board.;