HARYANA URBAN DEVELOPMENT AUTHORITY Vs. JAGDEEP SINGH

JUDGEMENT

(1.) The Order dtd. 28/10/2009 passed by the Punjab and Haryana High Court in RSA No. 1449 of 2009 has been challenged in the present appeal. By the aforesaid order, the appeal filed by the Appellants was dismissed and concurrent findings of facts recorded by the Trial Court as well as by the First Appellate Court were upheld.

(2.) The dispute pertains to demand of additional price for the allotment of plot to the Respondent.

(3.) The Respondent was allotted plot no.1084 in Sector-14, (Part), Hisar vide allotment letter dtd. 21/8/1986 @ Rs.224.90 per sq. yard.