PREETA SINGH KM Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted in the Special Leave Petition.

(3.) The question that arises for consideration is whether the respondents have committed any illegality in directing the appellants to pay a sum of Rs.1 lakhs and odd as additional amount as intimated in their calculation memo dated August 9, 1990 The claim of the appellants is that the respondents have no power to direct payment of the additional amount when the appellants have already paid as per the original demand. It is true that initially, the provisional amount was calculated at the rate of cost incurred in the scheme known as the Haryana Urban Development Housing Scheme in Sector 21, Gurgaon. Thereafter, the appellants were called upon to pay the additional amount. The contention is that the respondents have got no power to call upon the appellants to pay the additional amount.