NISHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THESE writ petitions have been filed for quashing of the demand notices issued by the Punjab Small Industries and Export Corporation Limited (for short 'the Corporation') vide which the petitioners have been called upon to pay the enhanced price of the plots allotted to them.

(2.) THE following are the main grounds on which the petitioners have challenged the impugned demand notices :

(3.) DURING the course of hearing, learned Counsel for the petitioners argued that their clients will feel satisfied if respondent-Corporation is directed to furnish the details of the calculations on the basis of which the impugned demand notices have been issued and they are given an opportunity to make representation against such calculations and they are also allowed to make claim for grant of rebate/incentive and land subsidy in accordance with the conditions contained in the letters of allotment.