- (1.) Heard counsel for the parties.
(2.) Petitioner is aggrieved by the demand contained in letter dated 13.12.2006 (Annexure-7) issued by the Revenue Officer of the Respondent Board, asking him to pay the outstanding dues to the tune of Rs. 5,73,414/- as on 31.12.2006 and Rs. 5,76,381/- as on 31.01.2007 in respect of MIG Flat / House No. 7 towards the balance principal amount as well as interest thereupon.
(3.) Petitioner was allotted house in question through allotment letter at Annexure-1 dated 29.03.1979 and thereafter he entered into a hire purchase agreement with the Respondent Board on 05.05.1979 (Annexure-2). Petitioner was given possession of the house on 15.12.1980. Petitioner has detailed the payment made thereafter by way of Annexure-3. He made a prayer for execution of the lease deed on 24.10.1994. Petitioner also cleared the dues of Rs. 18,915/- raised on 19.11.1994 vide Annexure-5. Petitioner however received with surprise the impugned demand at Annexure-7 asking him to pay the balance principal dues along with interest.;