SANCHIT INDUSTRIES Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These cases were heard by us on 23.10.2003, on which date, learned counsel for the parties, upon instructions from their respective clients, had agreed that this bunch of writ petitions could be disposed of by a consented order. We had heard learned counsel for the parties in that behalf and reserved the order.

(2.) In these writ petitions, the petitioners have challenged the demand notice dated 27.4.2001, letter dated 13.8.2001, demand notice dated 7.8.2002 and cost sheet, Annexure P7, P10, P15 and P16 respectively (reference to facts of Civil Writ Petition No. 16830 of 2001), the Punjab Small Industries and Export Corporation Limited (hereinafter referred to as the 'Corporation'), has demanded enhanced amounts on account of additional costs of plots which had been allotted to the respective petitioners in terms of letter of intent, Annexure P2 to the writ petition.

(3.) According to the respondents, enhanced costs is being demanded after scrutiny and re-conciliation of the record, keeping in view enhancement of compensation awarded to the land owners by the Court, interest on different accounts as well as on account of certain developments and other charges. While, according to the petitioners, nothing is due and payable to the respondents, inasmuch as they had paid the entire costs of plots demanded by the authorities in terms of Annexure P2, the letter of intent.