ANGEL CO-OPERATIVE GROUP HOUSING SOCIETY LTD AND ORS Vs. HARYANA URBAN DEVELOPMENT AUTHORITY, PANCHKULA AND OTHERS

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petitions No. 14689 and 17239 of 2010. The petitioners (The Angel Co-operative Group Housing Society Limited in CWP No. 14689 of 2010 and members of the Shri Sai Co-operative Group Housing Limited, Panchkula in CWP No. 17239 of 2010) have challenged the demand notices dated 8.7.2010, copies of which have been annexed as Annexure P-6 in CWP No. 14689 of 2010 and Annexure P-5 in CWP No. 17239 of 2010, issued by the Estate Officer, HUDA, Panchkula (respondent No.4), whereby demands of amounts at the rate of Rs. 2,276.82 per square meter have been made from both the Group Housing Societies, on account of enhanced cost of acquisition of the land in Sector 20, Urban Estate, Panchkula.

(2.) On an earlier date, i.e. on February 11, 2013, the following order was passed in CWP No. 14689 of 2010 :

(3.) Today, learned counsel for the respondents has very fairly conceded that there is a mistake in calculation of the aforesaid amount. Therefore, he states that the impugned demand notices be quashed. He further states that the respondents have decided to constitute a Committee consisting of the Administrator, Head Quarters; the Chief Controller of Finance; CTP, HUDA; DTP, Panchkula; and the Land Acquisition Collector, and the said Committee will go into the question of determination of the enhanced amount on account of ehancement of the cost of acquisition. It has also been decided that the said Committee will provide an opportunity of hearing to the representatives of the Group Housing Societies, to raise their objections (may be in writing) with regard to enhancement, and thereafter, a speaking order will be passed and recovery will be effected according to decision of the said Committee.