RAJENDRAS (INDIA) LTD. Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS appeal has been preferred against order of learned Single Judge, seeking quashing of demand of about Rs. 2.5 crores on account of dues for the cinema site allotted to it in the year 1987.

(2.) THE Appellant had filed two writ petitions which were disposed of by common order passed by learned Single Judge in CWP No. 21646 of 2008 and CWP No. 19027 of 2010. The first writ petition sought direction for delivery of possession of the plot while the second writ petition sought reduction in the amount of dues. Learned Single Judge dealt with both the writ petitions by a common order and observed that having regard to the conduct of the Appellant in making a statement at the time of entertainment of the writ petition and not honouring the same, it was not entitled to be heard. The observations are:

(3.) WE have heard learned Counsel for the Appellant.