RAVINDER NARDLA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This order will dispose of Civil Writ Petition Nos. 8295 of 1997, 9434, 10163, 10173, 10195, 11025, 11057 and 11570 of 1988, 746, 1808, 2645, 3993, 4344,5243,6229,6292, 6840,7620,8670, 8989,12624,12783,13594,13955 and 16273 of 1989 and 2446, 3190, 3206, 3435, 3725, 3969, 5136, 7302, 5846, 8652, 8662, 8678, 10604,10614,11143, 11481, 12030,12203, 3976,8727 and 10447 of 1990, involving identical questions of law and facts.

(2.) For the purpose of the order facts have been picked up from CWP No. 8295 of 1987, "Ravinder Narula V. HUDA and another."

(3.) The brief facts of the case are that the petitioners in pursuance of different advertisements issued by respondent No. 1 for allotment of different categories of plots at different stations in Haryana, applied for the allotment of plots. The possession of the plots so earmarked to each of the petitioners was to be given after the development of the Sectors. In the letter of allotment vide clause 9 thereof, it was made known to the prospective buyers that the price is tentative to the extent that any enhancement in the cost of land awarded by the competent authority under the Land Acquisition Act shall also be payable proportionately by the plot holders as determined by the authority. The additional price determined shall be paid within thirty days of its demand. Petitioner Ravinder Narula was allotted 10 marla plot at the tentative price of Rs. 29,950/-. The petitioners accepted the terms and conditions of allotment. In the meantime, the Haryana Urban Development Authority (for short 'the HUDA') issued demand notice claiming enhanced price from the petitioners in terms of clause 9 of the letter of allotment and to pay the same within 30 days of the issue of the demand notice failing which 15% interest per annum would be chargeable thereon.