RAMKARAN KARWA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. By consent of the parties heard finally since the pleadings were completed.

(2.) Writ Petition (Stamp) No.26523 of 2024 not on board, but by consent of the parties is taken up for hearing alongwith the present writ petition since the issue involved is common. However, in the present order, facts relating to Writ Petition No.12299 of 2024 are narrated for sake of convenience.

(3.) By this petition under Article 226 of the Constitution of India, Petitioner is seeking for quashing of Order-in-Original (O-I-O) dated 5 th July 2024 whereby Respondents have granted interest @ 6% per annum on the amount refunded to Petitioner by rejecting the claim of Petitioner to grant interest @18% per annum.