Bikkar Singh vs State Of Punjab And Ors
2024 Latest Caselaw 17831 P&H

Punjab-Haryana High Court

Bikkar Singh vs State Of Punjab And Ors on 24 September, 2024

APURVA
2024.10.01 16:12
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High Court, Chandigarh
                                2.          After arguing for some time, learned counsel for the petitioner

                               submits that he may be permitted to withdraw the Writ Petition, however, he

                               submits that in terms of the impugned orders, petitioner had been called

                               upon to pay an amount of Rs.38,55,072/- and he craves indulgence only to

                               the extent that the petitioner may be permitted to pay the said amount in

                               installments.

                               2.1         Learned counsel for the petitioner further submits that he, on

                               behalf of the petitioner, has brought a cheque bearing No.058120 dated

                               24.09.2024, drawn at Oriental Bank of Commerce, in the name of

                               Gram Panchayat Diwa, Gandhuan, amounting to Rs.5,00,000/- today in the

                               Court; and for the remaining amount, petitioner may be permitted to pay the

                               same with interest @ 6% per annum (on reducing balance), by way of

                               twelve equal monthly installments @ Rs.3,18,620.33/- per month. Learned

                               counsel for the petitioner has handed over a calculation sheet indicating the

                               amount(s) to be paid by way of twelve monthly installments. Copies of said

                               calculation sheet have been handed over to learned counsel for the State as

                               well as learned counsel for respondent No.4, in Court today itself.

3. Learned counsel for the State as well as learned counsel for

respondent No.4 have not raised any objection as regards the manner of

payment of amount, payable by petitioner, and also to the calculation sheet,

prepared by petitioner, indicating the amounts to be paid by way of twelve

monthly installments.

4. Keeping in view the submissions of learned counsel for the

respective parties, petitioner is permitted to pay the amount of

Rs.38,55,072/- by way of installments.

4.1 Learned counsel for the petitioner has handed over the aforesaid

cheque bearing No.058120 dated 24.09.2024, amounting to Rs.5,00,000/- (in original), drawn at Oriental Bank of Commerce, in the name of Gram

Panchayat Diwa, Gandhuan, to Dr. Mohit Kalyan, Block Development and

Panchayat Officer, Amloh, Fatehgarh Sahib. Photocopy of the same has

been kept on the paper book.

4.2 The petitioner is directed to make the balance payment, as per

the following schedule:-

                                     Balance as per Court                                   38,55,072/-
                                     Interest @ 6% from 01.04.2023 to 30.09.2024            3,46,956.48/-
                                     Down-payment                                           5,00,000/-
                                     Balance Outstanding                                    37,02,028.48/-
                                     Sr.   E.M.I.           Interest        Principal       Balance
                                     No.
                                     1.    3,18,620.33/-    18,510.14/-     3,00,110.19/-   34,01,917.81/-
                                     2.    3,18,620.33/-    17,009.59/-     3,01,610.74/-   31,00,307.06/-
                                     3.    3,18,620.33/-    15,501.54/-     3,03,118.80/-   27,97,188.27/-
                                     4.    3,18,620.33/-    13,985.94/-     3,04,634.39/-   24,92,553.88/-
                                     5.    3,18,620.33/-    12,462.77/-     3,06,157.56/-   21,86,396.31/-
                                     6.    3,18,620.33/-    10,931.98/-     3,07,688.35/-   18,78,707.96/-
                                     7.    3,18,620.33/-    9,393.54/-      3,09,226.79/-   15,69,481.17/-
                                     8.    3,18,620.33/-    7,847.41/-      3,10,772.93/-   12,58,708.24/-
                                     9.    3,18,620.33/-    6,293.54/-      3,12,326.79/-   9,46,381.45/-
                                     10.   3,18,620.33/-    4,731.91/-      3,13,888.43/-   6,32,493.02/-
                                     11.   3,18,620.33/-    3,162.47/-      3,15,457.87/-   3,17,035.16/-
                                     12.   3,18,620.33/-    1,585.18/-      3,17,035.16/-   0.00/-

Petitioner is directed to pay the first installment on 10.11.2024

and the succeeding payments shall be made on or before 10th of every

month.

5. It is made clear that in case petitioner fails in making payment

of any of the aforesaid installments by the fixed date then the facility

provided to him for making the payment in installments shall stand

cancelled forthwith and the concerned Department/Office shall be at liberty

to recover the entire balance amount outstanding on the date of default by

taking recourse to its remedies in accordance with law.

6. The present writ petition is disposed of in the aforestated terms.